Madras High Court
Chelladurai vs The District Collector And Chairman on 3 March, 2026
W.P.(MD)No.5829 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 03.03.2026
CORAM
THE HONOURABLE MR.JUSTICE HEMANT CHANDANGOUDAR
W.P.(MD)No.5829 of 2026
and
W.M.P.(MD)Nos.4863 and 4864 of 2026
Chelladurai ... Petitioner
vs.
1.The District Collector and Chairman,
District Rural Development Agency,
Tirunelveli District.
2.The Project Director,
District Rural Development Agency,
Tirunelveli District.
3.M/s.Vijay Durgambiga Constructions,
4D, Ramalingar Street,
Vannarapettai, Tirunelveli District - 627 003.
4.M/s.Vijay Infratech,
6/2, Sivan North Car Street,
Palayamkottai, Tirunelveli District - 627 002.
5.E.Vinoth Shankarlal ... Respondents
1/4
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W.P.(MD)No.5829 of 2026
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India for issuance of Writ of Certiorarified Mandamus, to call for the
records relating to the Tender summary report uploaded by the second
respondent on 27.02.2026, relating to work covered in tender Notice in
tender reference No.A4/4221855/2025 and quash the rejection of
petitioner’s technical bid as illegal and arbitrary and in consequence
thereof, to direct the second respondent to consider the bid submitted by
the petitioner as eligible and further process the same for further
evaluation both the technical and financial.
For Petitioner :Mr.P.Ganapathi Subramanian
For R1 and R2 :Mr.S.S.Madhavan
Additional Government Pleader
*****
ORDER
The petitioner challenges the Tender Summery Report dated 27.02.2026 uploaded by the second respondent, whereby the petitioner’s technical bid has been rejected on the ground that the original notarised affidavit had not been uploaded/produced the
2.Mr. S.S. Madhavan, learned Additional Government Pleader, who accepts notice on behalf of the respondents 1 and 2, on instructions, submitted that the petitioner’s technical bid would be reconsidered if the 2/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 03/03/2026 05:35:49 pm ) W.P.(MD)No.5829 of 2026 petitioner furnishes the original notarised affidavit. The said submission is placed on record.
3. In view of the above submission, the second respondent is directed to process and reconsider the petitioner’s technical bid, subject to the petitioner furnishing the original notarised affidavit on or before 04.03.2026 at 04.00 pm.
4.The Writ Petition is disposed of in the above terms. No costs.
Consequently, connected miscellaneous petitions are closed.
Index :Yes / No 03.03.2026
Internet :Yes / No
NCC :Yes / No
Note: Issue order copy by 03.03.2026.
cmr To
1.The District Collector and Chairman, District Rural Development Agency, Tirunelveli District.
2.The Project Director, District Rural Development Agency, Tirunelveli District.
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