EXCEL ENGINEERING ENTERPRISES Vs. SUPERINTENDING ENGINEER

JUDGEMENT

(1.) The petitioner has filed this writ petition to quash the tender notice issued by the respondent in Bid Invitation No: 07SE /TBC/2019-2010, dated 27. 11. 2019 and to direct the respondent to issue fresh tender notification by following due process of law.

(2.) According to the petitioner, as per the letter issued by the Superintending Engineer, PWD - WRD, Vellore, dated 04. 05. 2018, he is a registered Class- I State Level contractor and the period of licence was extended for the year 2018- 2019 throughout the State of Tamil Nadu. The petitioner Company has also executed several contract works for PWD and other Departments successfully. Thus, the petitioner company has got the pre-qualification to participate in the present tender notice issued.

(3.) The learned counsel for petitioner would submit that the impugned tender notice was issued on 27. 11. 2019. As per the condition of the tender, the petitioner Company has to apply for the tender within 30 days. According to the learned counsel for the petitioner, the tender notification was published in a vernacular news paper viz. , Dhina Thanthi, on 28. 11. 2019. This notice categorically states that the Bid documents will be available in website http://www. tenders. tn. gov. in from 04. 12. 2019 to 02. 01. 2020 and final date of submission of bid documents is 03. 01. 2020.