LAWS(MAD)-2017-7-143

MANTRA INDUSTRIES LTD. Vs. STATE OF TAMIL NADU

Decided On July 04, 2017
Mantra Industries Ltd. Appellant
V/S
STATE OF TAMIL NADU Respondents

JUDGEMENT

(1.) The petitioner has filed the above Writ Petition to issue a writ of mandamus directing the 2nd respondent to reject the bids submitted by cancel tender awarded to, persons who submitted technical bids solely on the basis of AMD PRO A4-3350B APU processor or any other laptop processor which does not qualify the "Qualifying Benchmark" stipulated under Clause 4.1.1 of the Tender Document and accept the bids submitted by persons whose Technical Bid fulfills the qualifying criteria under the Tender Document.

(2.) The brief case of the petitioner is as follows:

(3.) The brief case of the 2nd respondent is as follows: