Madras High Court
S.Panneerselvam vs The District Collector on 11 April, 2018
Author: T.Raja
Bench: T.Raja
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 11.04.2018
CORAM
THE HONOURABLE MR.JUSTICE T.RAJA
W.P.No.8576 of 2018
S.Panneerselvam .. Petitioner
-vs-
1.The District Collector
Salem District
Salem-1
2.The Block Development Officer
Tharamangalam Panchayat Union
Tharamangalam Post
Omalur Taluk
Salem District-636 502
3.The Special Officer
Pappampaadi Village
Tharamangalam Panchayat Union
Tharamangalam Post
Omalur Taluk
Salem District-636 502
4.The Village Panchayat Secretary
Pappampaadi Village
Tharamangalam Panchayat Union
Tharamangalam Post
Omalur Taluk
Salem District-636 502
5.Palani Kavundan .. Respondents
Petition under Article 226 of the Constitution of India, praying for the issue of a Writ of Mandamus, directing 1st to 4th respondents to call for fresh tender to collect the entrance fees at Daily Shandy of Paapampaadi Village and fees for slaughtering the cattle at Slaughter House of Daily Shandy of Paapampaddi Village, Omalur Taluk, Salem District by following the Tamil Nadu Transparency in Tenders Act, 1998 and its Rules for the period from 01.04.2018 to 31.03.2019 as the contract awarded to the 5th respondent was not in a transparent manner.
For Petitioner :: Mr.K.Raja
For Respondent :: Mr.V.Jayaprakash Narayanan
Special Govt. Pleader for R1
Mr.P.Kavitha
Govt. Advocate for R2 to R4
ORDER
This writ petition has been filed seeking writ of mandamus directing respondents 1 to 4 to call for fresh tender to collect the entrance fees at Daily Shandy of Paapampaadi Village and fees for slaughtering the cattle at Slaughter House of Daily Shandy of Paapampaddi Village, Omalur Taluk, Salem District by following the Tamil Nadu Transparency in Tenders Act, 1998 and its Rules for the period from 01.04.2018 to 31.03.2019 as the contract awarded to the 5th respondent was not in a transparent manner.
2. When the matter was taken up for hearing, the learned Government Advocate appearing for the respondents 2 to 4 submitted that the present writ petition seeking aforesaid direction has become infructuous, since the work order has already been issued on 28.03.2018, after issuing a tender notice, inviting application from the eligible candidates.
3. Mr.K.Raja, the learned counsel appearing for the petitioner submitted that till date the work order and the copy of the tender notification have not been made available.
4. In view of the submission made by the learned Government Advocate, this writ petition is dismissed as infructuous. However, the respondents are hereby directed to give copy of the work order dated 28.03.2018 to the petitioner within two days. No costs. Consequently, the connected miscellaneous petitions are closed.
Speaking/Non speaking order 11.04.2018
Index : yes/no
To
1.The District Collector
Salem District
Salem-1
2.The Block Development Officer
Tharamangalam Panchayat Union
Tharamangalam Post
Omalur Taluk
Salem District-636 502
3.The Special Officer
Pappampaadi Village
Tharamangalam Panchayat Union
Tharamangalam Post
Omalur Taluk
Salem District-636 502
4.The Village Panchayat Secretary
Pappampaadi Village
Tharamangalam Panchayat Union
Tharamangalam Post
Omalur Taluk
Salem District-636 502
T.RAJA, J.
gpa
W.P.No.8576 of 2018
11.04.2018