S. M. CONSTRUCTIONS Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The writ petition has been filed seeking for a writ of certiorarified mandamus, calling for the records of the impugned order passed by the first respondent in tender ID 2025-HWAY-604010-1 dtd. 25/10/2025 and to quash the same and consequently, direct the first respondent to accept the bid of the petitioner in tender ID 2025-HWAY-604010-1.

(2.) It is the case of the petitioner that the petitioner is a certified Engineering contractor. The first respondent issued e-tender notice dtd. 4/9/2025 for Lumpsum (Two Cover System), e-tenders were invited for widening single lane to intermediate lane and strengthening at Km 2/86/2 of Semmanahalli Ariyakulam road including widening of Culvert at Km 3/10 (SLM-84). The tender required bidders to personally inspect the work site and obtain the Work Site Inspection Certificate and the Working Condition of plants & Machineries Certificate from the second respondent, which were mandatory pre qualification documents. Applications for issuance of these certificate were to be submitted to the second respondent on or before 15/10/2025 upto 17.45 hrs and the certificates has to be issued by the 2nd respondent on or before 22/10/2025 upto 17.45 hrs.

(3.) It is the further case of the petitioner that the petitioner sent applications dtd. 11/10/2025 and 13/10/2025 to the 2nd respondent requesting to issue Work Site Inspection Certificate and the Working Condition of plants & Machineries Certificate to the petitioner and the same has not been considered. Therefore, the tender application of the petitioner was rejected by 2 nd respondent vide the impugned order dtd. 25/10/2025, stating the that the bidder has not furnished the eligibility criteria as per Tender Notice. Hence, the petitioner has filed the above said writ petition.