THIRUVALLUR DISTRICT GOODS TRANSPORT Vs. MANAGING DIRECTOR, THE TAMIL NADU COOPERATIVE MILK PRODUCERS FEDERATION LTD.

JUDGEMENT

(1.) The petitioner is a registered Cooperative Society. It has been functioning from 22/3/1993. Of its several objects, the main one being to assist the business of its members, who let out their vehicles on hire to transport the goods belonging to the Government, Quasi Governmental bodies, Corporate entities and Private Concerns.

(2.) The respondents 1 and 2 issued a notice inviting tender on 19/6/2025. The purpose of the tender was to hire insulated vehicles for milk distribution. The period of contract being two years, with a provision for extension by an additional six months. The tender notification fixed the last date for submission of bid as 7/7/2025 at 3.00 pm. The technical bids were scheduled to be opened on 24/7/2025. The last date for submission of bids was extended through a corrigendum issued on 30/6/2025, extending the last date for submission to 23/7/2025.

(3.) The Tamil Nadu Cooperative Milk Federation Limited (hereinafter referred to as TCMPF) follows a two-Bid system. The total number of vehicles that the TCMPF required was 143 of 2 MT, 5MT and 8MT capacities for sachet milk distribution. The vehicles have to be provided with driver and loadmen. The loadmen had to collect milk sachets from dairies located at Madhavaram, Ambattur and Sholinganallur, and distribute the same to various outlets situated in and around the city of Chennai and its sub urban areas. The empty tubs, post supply, had to be returned to TCMPF. The value of the contract was set at Rs.49.29 crores. The petitioner and the respondents 3 to 14 have participated in the tender. Out of 143 routes for which tender had been called for, insofar as seven routes are concerned, there were no bids.