SALEM DISTRICT TAMIL NADU WATER SUPPLY AND DRAINAGE BOARD CONSTRUCTION AND MAINTENANCE CONTRACTORS WELFARE ASSOCIATION Vs. SUPERINTENDING ENGINEER, TWAD BOARD, SALEM

JUDGEMENT

(1.) This Writ Petition has been filed seeking to quash the tender notifications dated 03.04.2018 on the file of the respondent.

(2.) The learned counsel appearing for the petitioner has submitted that the petitioner Association was formed for the welfare of the members of the Association and all the members of the petitioner Association are registered contractors under the respondent Department. Whileso, the respondent issued a tender notification dated 03.04.2018 viz., 1.IFB No.01/.F.OS-O & M./DOI/SNC/2018; IFB No.02/.F.OS-O & M./DOI/SNC/2018; 3.IFB No.03/.F.OS-O & M./DOI/SNC/2018 and 4.IFB No.01/.F.OS-O & M./ DOI/SNC/2018 inviting tenders for works relating to outsourcing of operation and maintenance of water supply to various places in Salem District. The said tender notification requires the tenderers to submit their bid on or before 03.00 pm on 25.04.2018 in the office of the respondent and the bids will be opened on the same day (i.e.) on 25.04.2018 at about 03.30 pm.

(3.) The learned counsel appearing for the petitioner has submitted that though the notification was issued on 004.2018, the tender documents viz., the schedules were not uploaded in the website of the respondent viz., w w w. tenders.tn.gov.in and w w w. twadboard.gov.in. Contrary thereto, the tender documents were uploaded only on 17.04.2018. In view of the same, the documents sought to be enclosed with the bid viz., Income Tax Certificate, Sales Tax Certificate, Bank Guarantee Certificate, Auditor Report, Experience Certificate, Turn over statement, Attestation from Notary Public and ESI & EPF Certificates could not be made ready due to shortage of time.