M.Duraiswamy, J. - (1.) Heard Mr.S.Udhayakumar, learned counsel appearing for the petitioner and ;Mr.P.T.Ramkumar, learned Standing Counsel appearing for the respondent.
(2.) The petitioner has filed the above Writ Petition to issue a writ of Certiorari to call for the records made in the impugned Tender Notice dated 26.04.2017, issued by the respondent and to quash the same.
(3.) By the tender notification dated 26.04.2017, the respondent, called for the tender for interior cleaning, exterior washing and watering of 130 primary maintenance coaches/day at BBQ coach maintenance depot for a period of two years. The petitioner, who has not participated in the tender, challenged the conditions of the tender, viz., "(a) the total contract amount received during the last three financial years and in the current financial year should be a minimum of 150% of the advertised tender value and (b) the tenderer should have in the last 3 financial years and the current financial year upto to date of tender opening received payment of at least 35% of advertised tender value on successful completion of one single work as in definition of similar single work or should have received till the date of tender opening payment of atleast 35% of the above said tender value against uninterrupted and satisfactory execution of an on-going cleaning service contract as in the definition of similar work.";