P KASI Vs. DISTRICT COLLECTOR DISTRICT MANAGER

JUDGEMENT

(1.) This Writ Petition has been filed praying for a Writ of Mandamus to direct the first respondent to open the sealed tenders submitted by the petitioner, as well as the second and the third respondents and to declare the successful bidder, in respect of the TASMAC Shop.No.6656, Keezanilai Kottai, Pudukottai District, as per the tender schedule notice, dated 02.08.2010 and also in pursuance of the representation of the petitioner, dated 30.08.2010.

(2.) The petitioner has stated that the first respondent had issued a tender schedule notice calling for sealed tenders for selling food articles and for collecting and selling the empty bottles from the bar attached to the TASMAC Shop.No.6656, Keezanilai Kottai, Pudukottai District, on 02.08.2010. As per the tender schedule notice, the last date fixed for submitting the sealed tender forms was on 21.08.2010. The date of opening of the sealed tender forms was fixed as 24.08.2010. However, the sealed tender forms have not been opened, as scheduled, on 24.08.2010. Even thereafter, the sealed tender forms had not been opened. Therefore, the petitioner had submitted a detailed representation to the first respondent, on 30.08.2010, requesting him to open the sealed tender forms, after intimating the date for the opening of the tender forms to the parties concerned.

(3.) The petitioner has also stated that there was no response from the first respondent, inspite of the representation submitted by the petitioner, on 30.08.2010. While so, the second respondent had started to sell the food articles and collected empty bottles, along with the existing contractor. In such circumstances, the petitioner has preferred the present Writ Petition before this Court, under Article 226 of the Constitution of India, praying for a Writ of Mandamus to direct the first respondent to open the sealed tenders and to declare the successful bidder, in respect of TASMAC Shop.No.6656, Keezanilai Kottai, Pudukottai District, as per the tender schedule notice, dated 02.08.2010.