SELVARAJ Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) ONE Selvaraj, a Post Graduate in Computer Science, has filed this petition as Public Interest Litigation, seeking to quash the tender issued by the General Manager, Electronic Corporation of Tamil Nadu Limited (ELCOT), Chennai 600 035, 4th respondent herein in Tender No. GM (PID) CEP-V/hss/01/2006 dated 30th January, 2006 and direct Government of Tamil Nadu, Director of School Education, respondents 1 and 2 herein to direct the third respondent, the Director of Teacher Recruitment Board, Chennai 600 006, to recruit the post of Junior Post Graduate Assistant Grade I in Computer Science in various School at Tamil Nadu through the Teacher Recruitment Board.

(2.) THE case of the petitioner is briefly stated hereunder:

(3.) ON behalf of respondents 1 and 2, Deputy Secretary to Government, School Education Department, Secretariat, Chennai 6900 009, has filed a counter affidavit disputing various averments made in the affidavit filed in support of the above petition. It is stated that the writ petition is not maintainable since the petitioner has no locus standi to question the mode of recruitment of teachers by the respondents. The 4th respondent Corporation is fully owned by the State of Tamil Nadu and it is an Undertaking of the State with rich experience in the filed of computers and hence, the State has entrusted the process of calling for tenders and recruitment of Instructors in various Government Schools through the successful contractors.