A.A. ANGURAJ Vs. GOVT. OF TAMIL NADU

JUDGEMENT

(1.) This writ petition is filed challenging the Tender Notification issued by the 3rd respondent herein for Work-Lifting and Disposal of Wet-Ash for Two years from MTPS-I.

(2.) Perused the affidavit and counter.

(3.) From the counter, it appears that the petitioner is not eligible due to lack of past experience and furthermore the tender process has been already completed.