SRI VENKATRAM SPINNERS PVT LTD REP BY ITS MANAGING Vs. STATE OF TAMIL NADU REP BY PRINCIPAL SECRETARY

JUDGEMENT

(1.) W.P.No.17261 of 2017 has been filed by the petitioner viz., Sri Venkatram Spinners Private Limited to issue a writ of mandamus directing the respondents to consider the bid of the petitioner without insisting on the production of a certificate in line with minimum qualification Item Nos.5 & 6 of the tender document, Sl.No.:FDS-2018/DC/001 and consequently accept the Consent Certificate issued by the Pollution Control Board, Mumbai for compliance with Item No.5 & 6 of the said tender document.

(2.) W.P.No.18987 of 2017 has been filed by T.Muruganantham to issue a writ of certiorari to call for the records of the 3rd respondent and quash the notice inviting tender bearing Sl.No.FDS-2018/DC/001 for the supply of 60SC dyed cotton warp yarn for production of Polycot Sarees and Polycot Dhoties under cost free distribution of Sarees and Dhoties Scheme Pongal 2018.

(3.) W.P.No.18988 of 2017 filed under Article 226 of The Constitution of India praying to issue a writ of certiorari to call for the records of the 3rd respondent and quash the notice inviting tender bearing Sl.No.FDS- 2018/PTY/002 for the supply of polyester yarn for production of Polycot Sarees and Polycot Dhoties under cost free distribution of Sarees and Dhoties Scheme Pongal 2018.