SHREE GANAPATHY PUMPS INDUSTRIES REPRESENTED BY ITS MANAGING DIRECTOR P KENNEDY Vs. GOVT OF TAMIL NADU REPRESENTED BY ITS SECRETARY, RURAL DEVELOPMENT DEPARTMENT; COMMISSIONER, RURAL DEVELOPMENTS PANCHAYAT RAJ, DISTRICT COLLECTOR

JUDGEMENT

(1.) By consent, the writ petition is taken up for final disposal.

(2.) The above writ petition has been filed for a issue of Writ of Certiorarified Mandamus, to call for the records relating to the order of the second respondent in proceedings Na.Ka. No. 702425/03KV.Va.1, dated 18.04.2006 and quash the same and direct the second respondent to allow the petitioner to participate in the tender proceedings for supply of item pumps and pars.

(3.) The petitioner has stated that it is a partnership firm engaged in manufacturing of hand pumps and products and they are registered as small scale industries before the District Industries Centre, Tiruchirappalli. The product manufactured by the petitioner is certified by the Bureau of Indian Standards and they are in possession of a valid licence. The petitioner has been recognised by the National Small Scale Industries Corporation Limited and included in the list of suppliers and they have been supplying hand pumps to the said Corporation from 16.09.2008. The petitioner also stated that they have been certified by an organisation and they have confirmed to the standard prescribed in ISO 9001-08 for the period 14.01.2009 to 31.01.2012.