G ROBIN SITHARANJAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This Writ Petition has been filed as a Public Interest Litigation in the nature of Writ of Certiorari calling for the records relating to the impugned order issued by the fourth respondent, the Commissioner of Tuticorin City Municipal Corporation in Tender No.H1/2275/2017 dated 06.12.2017 and to quash the same.

(2.) The petitioner is the President of Consumer Protection Organization. The impugned order which is sought to be quashed is a tender notification in a leading newspaper inviting applications for engaging 600 sanitary workers in 4 packages for the municipal solid waste management service within Tuticorin city municipal corporation with respect to door to door collection of solid waste, road/street sweeping, drain cleaning and storage of waste at designated collection points on contract basis for a period of one year for an estimated value of Rs.11,06,00,000/-.

(3.) The main apprehension of the petitioner is that the tenders for the years 2013 to 2015, clearly mentioned the ward numbers in the tender, whereas, the impugned tender did not mention the ward numbers and therefore alleged that the Commissioner, the fourth respondent herein deliberately concealed the same and hence, the impugned tender is "tainted with trickery". Further the petitioner has contended that this tender "would definitely create a great chaos in the tender process". His further contention is that the tender amount of Rs.11,06,00,000/- was exorbitant for merely one portion of work and therefore, is arbitrary, illegal, unreasonable and unconstitutional.