S.A.HAKEEM, C.J. - (1.)Although this appeal has come up for admission, by consent of the parties, it is heard for final disposal.
(2.)This appeal is against the order rejecting the appellant's petition for the issue of a writ of mandamus directing the respondents to issue tender forms in respect of the work which was notified on 7-9-1994 with estimate, and to further direct the respondents to renotify the tender notification with the revised estimate of Rs. 3,52,70,831/ -.
(3.)The brief facts are as follows :-The petitioner claims to be a Class I licensed electrical contractor. The respondent-Board issued a notification dated 7-9-1994 inviting tenders from the licensed contractors for providing external electrification for the multistoried tenaments in the KHB Layout at Yelahanka New Town, Bangalore. The last date for issue of tender forms on payment of the prescribed fee was between 10-10-1994 and 12-10-1994. The last date for receipt of sealed tender forms was 22-10-1994. The appellant submitted the application without payment of the requisite fee. Hence his application was rejected by the Board.