S MANIVEL Vs. SUPERINTENDING ENGINEER PWD WRO

JUDGEMENT

(1.) The Tender Notification, issued by the first respondent on 10th May 2018, for the replacement of Spillway Shutter No.1 of Krishnagiri Dam in Krishnagiri District in so far as Clause 2(iv), Clause 2(vi) and Clause K of evidence to be produced, is sought to be quashed and further direction is sought for to direct the first respondent to consider the tender application submitted by the writ petitioner on 18.5.2018.

(2.) The writ petitioner is an established Contractor in the field of Mechanical, Electrical and Civil Engineering for the past 23 years. The name of the writ petitioner has already been registered on the rolls of the Public Works Department. The writ petitioner claims that he had completed various projects for the Government as well as for the Statutory Bodies. The turnover for the assessment year 2017-2018 of the writ petitioner is Rs.9,42,53,133/-.

(3.) The first respondent has floated a tender on 10.5.2018 for the replacement of Spillway Shutter No.1 of Krishnagiri Dam in Krishnagiri District. The tender was published on 10.5.2018. However, the schedule of the tender was not uploaded until 14.5.2018. The last date for submission of bids was 18.5.2018. The writ petitioner had submitted his bids on 18.5.2018 and became qualified to participate in the tender.