LANDIS GYR LIMITED Vs. TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) THEREAFTER, the respondent-Board addressed a letter dated 01/04/2009 to the petitioner referring to Clause 15(f) under Schedule B which relates to -Guaranteed Technical Particulars- bringing to the notice of the petitioner that the specification of the material in respect of Register frames was described as -Brass Sheet of not less than 1 mm thickness- in the Tender Specifications and that the petitioner by its offer dated 25/02/2009 named Peraluman. By such letter, the respondent-Board Sought for clarification from the petitioner as to whether its offer was as per the technical specifications.3.

(2.) THE petitioner sent a reply dated 01/04/2009 stating that Peraluman is superior than Brass and it has several advantages including shock resistance, greater stability, etc. Further Clause 10.4(v) of the Tender Regulations, 1991 was also pointed out. Consequently, the respondent-Board addressed a letter dated 05/05/2009 informing the petitioner that the board proposed to open its price bid in respect of the said Tender on 06/05/2009 at 2.30 p.m. and requested the petitioner to depute and authorize a representative to be present at the office of the Superintending Engineer at the time of opening the price bid. THE said letter also indicated that some of the bidders were rejected after scrutiny of their technical - commercial bids. 3.

(3.) OWING the certain protest lodged by the other bidders after opening the price bid on the aspect of Peraluman offered by the petitioner, in order to clarify the position and to avoid any doubts, the petitioner addressed a communication to the respondent-Board on 23/05/2009 stating that though the material offered by it Viz. Peraluman is far superior in Brass, the petitioner however is ready to offer the Brass.3.