BAVADHARANI BUILDERS Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The writ petition has been filed challenging the tender notification dtd. 21/11/2023 insofar as it had failed to grant any exemption to the Micro Small and Medium Enterprises (herein after referred to as MSME) as envisaged under the Government Order issued by the first respondent in G.O.Ms.No.199, Finance (Salaries) Department, dtd. 27/6/2022.

(2.) Heard Mr.R.Maheswaran, learned counsel for the petitioner, Mr.P.Subbaraj, learned Special Government Pleader for the respondents 1, 2 and 4 and Mr.R.Sankar Ganesh, learned counsel for the respondents 5 and 6.

(3.) The learned counsel for the petitioner would submit that the petitioner is a registered MSME for building construction works and other allied works and has been issued with a registration certificate on 17/11/2022. The fifth respondent had issued an e-tender for two works, namely construction of shopping complex for Arulmigu Thanumalayanswami Temple at Susindthram and construction of classroom and toilet building for Sri Devikumari College for Women at Kuzhithurai through a tender bulletin on 27/7/2023.