G.NAVANEITHAM Vs. THE GOVT. OF TAMIL NADU

JUDGEMENT

(1.) Mr.E.Balamurugan, learned Special Government Pleader takes notice for the respondents 1 & 2. By consent of the parties, the main writ petitions are taken up for final disposal at the admission stage itself.

(2.) These two writ petitions are filed challenging the tender notifications dated 01.02.2019. Consequently, the petitioner seeks for a direction to float fresh tender with liberalized conditions.

(3.) Heard the learned counsel for the petitioner and perused the materials placed before this Court.