SILICONLABS PRIVATE LIMITED Vs. TAMIL NADU MEDICAL SERVICES CORPORATION LIMITED, (A GOVT OF TN UNDERTAKING)

JUDGEMENT

(1.) Though the miscellaneous petitions are listed today, by consent of both sides, the writ petitions are taken up for final disposal.

(2.) These writ petitions have been filed for the issuance of writ of certiorarified mandamus calling for the records of the respondent in Tender Ref. Nos. 022/CPC/CAT/TNMSC, 021/CPC/CAR/TNMSC dated 14.05.2007 and 020/CPC/PAE/TNMSC dated 11.05.2007 respectively for the supply of instruments, equipments and appliances etc., for the Department of Cardiology/Pediatrics and Neonatology of Government Medical Institutions for the year 2007-2009 and to quash condition Nos. 11(h) & (i) read with/repeated in condition No. 2(c) & (d) and consequently to direct the respondent to consider the petitioner's tender Application Nos. 038, 023 and 024 respectively submitted for quoted products without reference or regard to such conditions in accordance with law.

(3.) In all the three tenders, among others, there are two specific conditions viz., condition Nos. 11(h) & (i) read with/repeated in condition No. 2(c) & (d) in respect of which the petitioner feels aggrieved. Therefore, challenging those two conditions, the petitioner has filed these writ petitions.