Madras High Court
S.Chermanpandi vs The Chief Engineer (Highways) on 10 February, 2021
Author: G.R.Swaminathan
Bench: G.R.Swaminathan
W.P.(MD)No.2447 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 10.02.2021
CORAM:
THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
W.P.(MD)No.2447 of 2021
and
W.M.P.(MD)Nos.2033 & 2034 of 2021
S.Chermanpandi ... Petitioner
-Vs-
1.The Chief Engineer (Highways)
Construction and Maintenance
Highways Department,
Guindy,
Chennai-600 025.
2.The Superintending Engineer (Highways)
Construction and Maintenance
Highways Department,
Tirunelveli Circle,
Tirunelveli. ... Respondents
PRAYER: Petition filed under Article 226 of the Constitution of India to
issue a Writ of Certiorarified Mandamus, to call for the records of the
impugned order of the second respondent in Message dated 09.10.2020
and quash the same as illegal and consequently, direct the second
respondent to finalize the bid of the petitioner for Tender Notification
No.5/2020-21/HDO, dated 02.06.2020 insofar as Package No.50 for
Nanguneri (H) C&M Sub Division, issued by the second respondent.
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http://www.judis.nic.in
W.P.(MD)No.2447 of 2021
For Petitioner : Mr.R.R.Kannan
For Respondents : Mr.M.Rajarajan
Additional Government Pleader
ORDER
Heard the learned counsel appearing for the petitioner and the learned Additional Government Pleader appearing for the respondents.
2.The petitioner challenges the rejection of his bid. The petitioner's counsel points out that the rejection order is non speaking. It merely states that the petitioner has not complied with the pre- qualification eligibility criteria. But no details has been spelt out.
3.The learned counsel for the petitioner reiterated all the contentions set out in the affidavit filed in support of the writ petition.
4.I would have been inclined to consider the contentions advanced by the petitioner's counsel, if only the petitioner had knocked the doors of this Court in time. Even according to the petitioner, the impugned order was passed on 09.10.2020 and conveyed through SMS. The Writ Petition has been filed only on 04.02.2021. Of-course, the petitioner had submitted representation to the higher authorities in the mean while. But they cannot stop the clock from running. 2/4 http://www.judis.nic.in W.P.(MD)No.2447 of 2021
5.When the matter was taken up for admission, the learned Additional Government Pleader appearing for the respondents informs the Court that the work order was issued on 21.11.2020 in favour of M.S.Muthu Krishnan and that more than 10% of the work has been completed.
6.I am therefore not inclined to entertain the writ petition. However, I grant liberty to the petitioner to file an appeal before the appellate authority under Section 11 of the Tamilnadu Tender Transparency Act, 1998. If an appeal is filed within seven days from the date of receipt of a copy of this order, the appellate authority would entertain the appeal without reference to limitation and dispose it of on merits and in accordance with law within a period of two weeks thereafter. With this liberty to the petitioner, the Writ Petition is dismissed. No costs. Consequently, connected miscellaneous petitions are closed.
10.02.2021 Index : Yes/No Internet : Yes/No rmi 3/4 http://www.judis.nic.in W.P.(MD)No.2447 of 2021 G.R.SWAMINATHAN, J.
rmi Note :Issue Order Copy on 11.02.2020
2.In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.
To
1.The Chief Engineer (Highways) Construction and Maintenance Highways Department, Guindy, Chennai-600 025.
2.The Superintending Engineer (Highways) Construction and Maintenance Highways Department, Tirunelveli Circle, Tirunelveli.
W.P.(MD)No.2447 of 2021
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