V.K.S. TRANSPORT, A REGISTERED FIRM, FUNCTIONING AT NO.18/126, PANCHALIAMMAN KOIL STREET, ARUMBAKKAM, CHENNAI Vs. THE SENIOR REGIONAL MANAGER, TAMIL NADU CIVIL SUPPLIES CORPORATION, GOVERNMENT OF TAMIL NADU (UNDERTAKING), NO.12, THAMBUSAMY ROAD, KILPAUK, CHENNAI

JUDGEMENT

(1.) This Writ Appeal has been directed against the order of the learned single Judge passed in W.P.No.21326 of 2015 dated 27.10.2015. in and by which, the writ petition filed by the appellant, challenging the rejection of the tender by the respondents, came to be dismissed.

(2.) Pursuant to the tender notifications issued by the Tamil Nadu Civil Supplies Corporation, inviting tenders for Non-FCI internal movement for various centres, for transportation of stocks from places other than Food Corporation of India Depots to field points of Tamil Nadu Civil Supplies, for a period between 01.07.2015 and 30.06.2017, the appellant offered a tender for the centres, viz., Chennai North Railhead, Tiruvallur Region Non-FCI and Krishnagiri Region Non-FCI Movement, by enclosing due payment of Rs.12 lakhs towards EMD. According to the appellant, it is a registered partnership firm, registered in the year 2007 engaged in seasoned handling and transport contracts in Tamil Nadu and operates many railheads within the limits of Tamil Nadu for various corporations. According to the appellant, despite all the tender terms and conditions were fulfilled, the respondents rejected the tender.

(3.) It appears that there are as many as 11 tender conditions stipulated in the tender document, to be fulfilled by the intending tenderers. As per the said conditions, the appellant has to produce average turnover of Rs.20 lakhs preceding 3 years along with 3 years experience for the assessment years 2012-2013, 2013-14 and 2014-15 besides PAN Card of the firm and Certified statement of the Chartered Accountant for the turnover along with certificate from the authorities/organization to whom the contract was carried out for the above three assessment years.