SRI BALAJI CONSTRUCTIONS Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) All these Writ Petitions are connected to each other and as such are taken up and disposed of by this common order.

(2.) The case of the Writ Petitioners are that the respondent quoted a tender notice on 2/12/2024 inviting bids for the construction of Men's Prison, Common areas for Men Prison, 111 Nos. of Prison Staff Quarters, Cement Concrete Road and Security Perimeter Wall (for Men Prison) for Coimbatore Central Prison at Bilichi Village, Coimbatore North Taluk (Phase - 1), Coimbatore District.

(3.) The case of the petitioners is that originally they received e-mail as if the technical bid is accepted and within a very short time again it showed that the petitioners were not qualified. Therefore, when the petitioners approached this Court, this Court also passed an interim order enabling the respondents to go ahead with opening of the tender but in case the petitioners are found to be the L1, this Court restrained the respondents from announcing any results further and posted the matter for filing counter by the respondents. The respondents have filed counter affidavit. As per the same, with reference to the different information that are given via e-mail where they have explained about the different results that are shown in paragraphs Nos.22 to 24 which is extracted hereunder for ready reference:-