S. MANIVEL Vs. S. NATARAJAN, SUPERINTENDING ENGINEER PWD

JUDGEMENT

(1.) This Contempt Petition is filed by the petitioner praying to punish the respondents for their wilful disobedience of orders passed in W.P.12903 of 2018 and WMP Nos.15156 and 15157 of 2018 dated 24.05.2018.

(2.) The learned counsel for the petitioner would contend that the petitioner is a contractor in the field of Mechanical, Electrical and Civil Engineering for the past 23 years and and he has registered himself with the rolls of the Public Works Department and have successfully completed various projects for statutory bodies. The first respondent has floated a tender on 10.05.2018 for replacement of Spillway Shutter No.1 of Krishnagiri Dam in Krishnagiri District.

(3.) The learned counsel for the petitioner would further state that while the tender was published on 10.05.2018, the schedule of the tender was not uploaded in the website till 14.05.2018 and the last date for submission of bids was 18.05.2018. Thus, there is gross violation of Rule 20(a) of the Tamil Nadu Tender Transparency Rules, 2000 and as per the said rule, updation on the website should be atleast 30 days before the last date of submission. However, on account of limited time schedule, the petitioner managed to submit his offer on 18.05.2018. Grievance expressed by the petitioner is that certain conditions/clauses in the tender notification seem to be framed/intended in favour of certain class of applicants and therefore, challenging the said clauses in the tender notification, the petitioner has filed the Writ Petition in W.P.No.12903 of 2018 along with stay petitions to stay the operation of clauses 2(iv), 2(vi) and clause 'K' of the Tender Notification dated 07.05.2018 and also to stay tender notification dated 07.05.2018.