TAMIL NADU ELECTRICITY BOARD HIRE VEHICLES CONTRACTORS ASSOCIATION Vs. CHAIRMAN TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and respondents.

(2.) THE writ petitioner is an Association of contractors who hire vehicles for the Electricity Board. THE petitioner is aggrieved that he was not awarded the tender for supplying of vehicle on hire to the Electricity Board for the year 2005-2006. Five companies applied for tenders. THEy are, respondents 4 to 6, the petitioner and one another person who is not before this Court. Respondents 4 to 6 were awarded the tender.

(3.) RECORDS in this case were produced today. It is seen therefrom that while short listing the tenders, the members of the petitioner Association have been taken in the zone of consideration. The Superintending Engineer had given his remarks with regard to each of the operators in the north region circle as satisfactory. The 5th respondent figures in this report as also three of the members of the petitioner/Association. Similarly, the Additional Chief Engineer, Chennai Development Circle had assessed the performance report of the three of the members of the petitioner/Association and found it satisfactory. By letter dated 06.04.2006, the Superintending Engineer, CEDC/North has given a satisfactory report for respondents 5 and 6 and two other members of the petitioner/Association.