K SATYANARAYANA RAJU Vs. SOUTHERN RAILWAYS

JUDGEMENT

(1.) HEARD both sides.

(2.) THE petitioner is one and the same person in both the Writ Petitions. The petitioner is the sole Proprietor of M/s. Om Spun Pipes and Concrete Works, PRR Colony, Kovvur, Nellore District. The petitioner has come forward to file the first Writ Petition seeking for a direction to the respondents 1 and 2 to consider the tender submitted by him for contracting the work of providing Limited Height subway in lieu of unmanned Level Crosses at Level Cross Nos. 21, 29, 84, 87 and 95 in Chennai -Gudur Section of the Railways. The contract has to be completed within 10 months.

(3.) IT is the case of the petitioner that he has made the lowest offer, namely his offer was Rs. 6,30,00,000/ -. Whereas the third respondent had offered for Rs. 6,80,00,000/ -. But, He was not considered for grant of contract.