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Judgment
Devan Ramachandran, J
The petitioner has approached this Court seeking a direction to the 3rd respondent to issue to him the letter of acceptance/selection notice, thus awarding work to him, which is comprised of Ext.P1 notice inviting tender, within a time frame to be fixed by this Court.
Sri.Babu Joseph Kuruvathazha – learned counsel for the petitioner, conceded that, after this writ petition was filed, his client received Ext.P6 notice dated 12.02.2024, rejecting his tender; and that, therefore, he has been constrained to approach this Court, seeking direction against the same also.
Smt.Kabani Dinesh – learned Standing Counsel for the 2nd and 3rd respondents, however, submitted that the fresh re-tender process is now on; and that, therefore, the petitioner, if he is so interested, can participate in the same, particularly because today is the last date for submitting tenders.
Taking note of the afore submissions and since Ext.P6 is not challenged before this Court in this writ petition; and the petitioner having proceeded on the basis that his tender has not been rejected, I deem it appropriate that he be given the afore liberty, as suggested by Smt.Kabani Dinesh.
In the afore circumstances, I allow this writ petition, to the limited extent of allowing the petitioner to participate in the re-tender process, provided that he makes his bid by the closure of working hours today.
Obviously, if the afore is done, the petitioner’s bid will also be evaluated in terms of law, following due procedure.