TAMIL NADU ANNA MGR GOODS TRANSPORT SERVICES CO-OPERATIVE SOCIETY LIMITED Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The petitioner Society, aggrieved by the terms of the tender floated by the second respondent, has filed this writ petition, on the following grounds:-

(2.) According to the petitioner, the second respondent has floated the tender for engaging 137 insulated vehicles for transporting milk sachets from the places like Madhavaram; Ambattur; Sholinganallur and Kakkalur diaries for distribution to various outlets in Chennai and its suburban areas. Before floating the tender, the elected body of the second respondent federation on the representation of the Contractors thought fit that, certain clauses of tender which were in vague earlier, has to be modified, so as to invite more competitors. As a result, the modification was made in the 'experience clause' which reads as below:-

(3.) With this modified clause, the first tender was notified but after the expiry of the board term, the second respondent the Managing Director, on his own, has unilaterally altered the said clause which reads as follows:-