Madras High Court
M/S.Excel Engineering Enterprises vs The Chief Engineer on 27 March, 2026
Author: M.Dhandapani
Bench: M.Dhandapani
WP No. 11916 of 2026 IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 25-03-2026 CORAM THE HON'BLE MR JUSTICE M.DHANDAPANI WP No. 11916 of 2026 AND WMP NO. 13003 OF 2026 M/s.EXCEL ENGINEERING ENTERPRISES Rep by its Managing Partner, T.Arunachalam, S/o.Thandayee Gounder Old No.1/172, New No.2/528A, Second Floor, Srinivasan Street, Medavakkam Main Road, Nanmangalam, Chennai-600 129.
..Petitioner(s) Vs
1. The Chief Engineer Fishing Harbour Project Circle, Fisheries and Fishermen Welfare Department, Chennai-35.
2. The Executive Engineer Fishing Harbour Project Division, Thoothukudi.
..Respondent(s) Prayer: Writ Petition is filed under Article 226 of the Constitution of India praying for issuance of writ of Mandamus directing the second respondent to issue the Site Visit Certificate and Tools and Plants to the petitioner company, based on the petitioner Companys representation dated 23.03.2026 or in the alternative direct the first respondent to permit the petitioner to participate in, upload documents for and have the bid Considered in the tender process relating to SHORT TERM E-TENDER NOTICE INVITING NO.24/DB/ F.114 N/ 2026, Dated 06.03.2026 without insisting on the site Visit Certificate and Tools and Plants and may pass.
__________ Page1 of 4 https://www.mhc.tn.gov.in/judis WP No. 11916 of 2026 For Petitioner(s): Mr.S.Joel For Respondent(s): Mr.M.Rajendiran, Additional Government Pleader Order The writ petition is filed to direct the second respondent to issue the Site Visit Certificate and Tools and Plants to the petitioner company, based on the petitioner representation dated 23.03.2026.
2. Case of the petitioner is that the petitioner Company is a registered Civil Contractor. The 1st respondent has initiated tenders for construction of warehouses for storage of EVMS and VVPATS in the District of Ranipet. The tender was published through online on 26.12.2025. In compliance of the tender condition, the petitioner visited the work site on 23.03.2026 and requested the second respondent to issue the requisite Site Visit Certificate and Tools and Plants Certificate for participating in the tender process. The petitioner Company had sent a representation dated 23.03.2026 in that regard. Since the said certificates were not issued, the petitioner is before this Court.
3. The learned counsel for the petitioner would submit that the last date for uploading the tender bid document is fixed on 26.03.2026, but till date the 2nd respondent has not issued Site Visit Certificate and Tools and Plants Certificate, which are requisite document to be uploaded for participating in the tender.
__________ Page2 of 4 https://www.mhc.tn.gov.in/judis WP No. 11916 of 2026
4. The learned Additional Government Pleader for the respondents would submit that the Site Visit Certificate and Tools and Plants Certificate will be issued today before 5.00 pm.
5. In view of the fair submission made by the learned Additional Government Pleader, this Court directs the 2 nd respondent to issue the requisite Site Visit Certificate and Tools and Plants Certificate today before 5.00 pm.
6. Recording the same, this Writ Petition is disposed of. No costs.
Consequently connected miscellaneous petition is closed.
25-03-2026 Index: Yes/No Speaking/Non-speaking order Neutral Citation: Yes/No SK __________ Page3 of 4 https://www.mhc.tn.gov.in/judis WP No. 11916 of 2026 M.DHANDAPANI J.
SK
1. The Chief Engineer Fishing Harbour Project Circle, Fisheries and Fishermen Welfare Department, Chennai-35.
2. The Executive Engineer Fishing Harbour Project Division, Thoothukudi.
WP No. 11916 of 2026AND WMP NO. 13003 OF 2026 25-03-2026 __________ Page4 of 4 https://www.mhc.tn.gov.in/judis