S.BOOPATHI Vs. REGISTRAR

JUDGEMENT

(1.) Writ Petition is filed for issuance of Writ of Certiorarified Mandamus calling for the records in the impugned Tender Document for Supply of manpower dated 03.10.2019 on the file of the 1 st respondent and quash clause 4.2 relating to Qualification Criteria insofar of fixing three years annual turnover at Rs.50 Crores and clause 4.3 fixing manpower supply capacity of bidder at 1000 persons in three previous years in the tender document and; (ii) Consequentially direct the respondents to incorporate appropriate changes in the Tender document dated 03.10.2019 by fixing the three years annual turnover at Rs.10 Crores in clause 4.2 relating to Qualification Criteria and fixing the manpower supply capacity of bidder at 100 persons in three previous years in clause 4.3 relating to qualification criteria in the tender document.

(2.) Heard the learned counsel appearing for the petitioner as well as the learned Standing Counsel appearing for the respondents.

(3.) The case of the petitioner is that he is the Director of manpower agency. On earlier occasion, his manpower agency has participated in the tender process and he was the successful bidder and supplied manpower to other Government agency. The tender notification dated 03.10.2019 was issued by the 1 st respondent for the year 2019-2020 arbitrarily fixing three year annual turnover requirement at Rs.50 Crores (increased from Rs.10 Crores) and fixing manpower supply capacity for three previous years at 1000 persons (increased from 100 persons). Challenging the same, the present writ petition is filed.