V. RAJKUMAR Vs. GOVT. OF TAMIL NADU

JUDGEMENT

(1.) Heard the Learned Counsel appearing for the Petitioner and the Learned Additional Advocate General representing the respondents.

(2.) The grievance of the petitioner herein is that, after floating tender, inviting bidders for transporting milk sashes in insulated vehicles, the experience clause has been modified subsequent to the pre-bid meeting held by some of the prospective, bidders and the respondents, which has caused undue discrimination against the petitioners. For brevity, the experience clause as per tender floated by the petitioner and the subsequent modification is extracted below:-

(3.) When, this Court after comparing these two clause, on experience found that if the modified clause is given effect, there is a possibility of some of the bidders who are qualified as per the old un4 modified experience clause will be eliminated. Therefore, the modification to achieve the object requires change.