MANIMARAN Vs. MANAGING DIRECTOR, TAMIL NADU CIVIL SUPPLIES CORPORATION LTD; CONSTRUCTION ENGINEER, TAMIL NADU CIVIL SUPPLIES CORPORATION LTD

JUDGEMENT

(1.) Heard both sides.

(2.) W.P. (MD) No. 2784 of 2008: The petitioner is a Diploma holder in Civil Engineering and a first class contractor of P.W.D. The petitioner is having experience in construction work and he has in the field for more than 20 years. He submitted tender, in response to the 2nd respondent's tender notification, dated 27.12.2007, for construction of 7 Nos concrete platform with covered shed of total capacity 10,000 M.T. in TNSTC Ltd campus at Pillaiyarpatti village, Thanjavur Taluk in Thanjavur District. According to the petitioner, the tender was opened on 30.01.2008 and as per the tender quoted by various tenderers, the rate quoted by the petitioner was the lowest one. Nevertheless, his tender was not accepted and the 2nd respondent by his order, dated 08.03.2008 informed the petitioner, the tender for the work allotted to him, has been cancelled and directed the petitioner to get back the EMD, this order is challenged in this writ petition.

(3.) W.P.(MD) No. 3044 of 2008: The petitioner is a Diploma holder in Civil Engineering and a first class contractor of P.W.D. The petitioner is having experience in construction work and he has in the field for more than 20 years. He submitted tender, in response to the 2nd respondent's tender notification, dated 27.12.2007, for construction of 7 Nos. concrete platform with covered shed of total capacity 10,000 M.T. in TNSTC Ltd campus at Punakulam village, Pudukottai District. According to the petitioner, the tender was opened on 30.01.2008 and as per the tender quoted by various tenderers, the rate quoted by the petitioner was the lowest one. Nevertheless, his tender was not accepted and the 2nd respondent by his order, dated 12.03.2008 informed the petitioner, the tender for the work allotted to him, has been cancelled and directed the petitioner to get back the EMD, this order is challenged in this writ petition. In the two writ petitions, the petitioner challenged the order of cancellation.