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Madras High Court

S M Sami Ur Rehman vs Rural Electrification Corporation ... on 24 April, 2023

Author: D.Bharatha Chakravarthy

Bench: T.Raja, D.Bharatha Chakravarthy

                                                                       W.P.No.12898 of 2023



                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 24.04.2023

                                                     CORAM :

                                    THE HON'BLE MR.T.RAJA, ACTING CHIEF JUSTICE
                                                       AND
                                  THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY


                                               W.P.No.12898 of 2023

                     S M Sami Ur Rehman                                 .. Petitioner

                                                        Vs

                     1.Rural Electrification Corporation Limited,
                       rep. by its Chairman cum Managing Director,
                       Plot No.I-4, Section 29,
                       Near IFFCO Chowk Metro Station,
                       Gurugram,
                       Haryana – 122 001.

                     2.The Chairman,
                       Tamil Nadu Generation and Distribution
                           Corporation Limited (TANGEDCO),
                       10th Floor, 144, Anna Salai,
                       Chennai – 600 002.

                     3.O/o. The Chief Engineer/IT & RAPDRP/TANGEDCO,
                       6th Floor, Western Wing,
                       NPKRR Maaligai,
                       Anna Salai, Chennai,
                       Tamil Nadu – 600 002.




                     __________
                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                               W.P.No.12898 of 2023



                     4.The Director/Distribution,
                       TANGEDCO,
                       144, Anna Salai,
                       Chennai – 600 002.                                       .. Respondents

                     Prayer: Petition filed under Article 226 of the Constitution of India
                     seeking issuance of a writ of mandamus directing the respondents to
                     modify the experience clause in the tender eligibility criteria, by
                     including the work experience outside India or to remove the
                     experience in India altogether to facilitate wider audience of bidders in
                     public interest in all the 15 packages of tender floated by the second
                     respondent in Tamil Nadu under Revamped Distribution Sector Scheme
                     by considering the representation given by the petitioner dated
                     19.04.2023.

                                     For the Petitioner      : Mr.K.Sugumar
                                                               for Mr.S.Senthil

                                     For the Respondents     : Mr.D.R.Arunkumar
                                                               Standing Counsel
                                                               for respondents 2 to 4


                                                           ORDER

(Order of the court was made by the Hon'ble Acting Chief Justice) Learned counsel appearing for the petitioner sought permission of this Court to withdraw the writ petition. He has also made an endorsement to that effect.

__________ Page 2 of 4 https://www.mhc.tn.gov.in/judis W.P.No.12898 of 2023

2. Recording the submission made by learned counsel for the petitioner, the writ petition is dismissed as withdrawn. There will be no order as to costs.




                                                                (T.R., ACJ.)      (D.B.C., J.)
                                                                         24.04.2023
                     Index            :           Yes/No
                     Neutral Citation :           Yes/No
                     bbr

                     To:

1.The Chairman cum Managing Director, Rural Electrification Corporation Limited, Plot No.I-4, Section 29, Near IFFCO Chowk Metro Station, Gurugram, Haryana – 122 001.

2.The Chairman, Tamil Nadu Generation and Distribution Corporation Limited (TANGEDCO), 10th Floor, 144, Anna Salai, Chennai – 600 002.

3.The Chief Engineer/IT & RAPDRP/TANGEDCO, 6th Floor, Western Wing, NPKRR Maaligai, Anna Salai, Chennai, Tamil Nadu – 600 002.

4.The Director/Distribution, TANGEDCO, 144, Anna Salai, Chennai – 600 002.

__________ Page 3 of 4 https://www.mhc.tn.gov.in/judis W.P.No.12898 of 2023 THE HON'BLE ACTING CHIEF JUSTICE AND D.BHARATHA CHAKRAVARTHY, J.

bbr W.P.No.12898 of 2023 24.04.2023 __________ Page 4 of 4 https://www.mhc.tn.gov.in/judis