S.Murugan vs Managing Director on 17 August, 2015

[Cites 2, Cited by 0]

Madras High Court

S.Murugan vs Managing Director on 17 August, 2015

Bench: R.Mahadevan

        

 

IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED   17.8.2015
CORAM
THE HONOURABLE MR.JUSTICE R.MAHADEVAN
W.P.No.23847/2015 and
M.P.Nos.1, 2 and 3 of 2015

S.Murugan                                            ... 	             Petitioner
Vs
1    Managing Director                           
     Tamil Nadu State Marketing Corporation 
     (TASMAC)  CMDA Towers  4th Floor  Egmore  
     Chennai-600 008.

2    Senior Regional Manager
     Tamil Nadu State Marketing Corporation 
     (TASMAC)  CMDA Towers  4th Floor  Egmore  
     Chennai-600 008.

3    District Manager
     Tamil Nadu State Marketing Corporation 
     (TASMAC) No.1  Bangalore High Road  
     Chembarambakkam  Tiruvellore (East)  ...	            Respondents


Prayer:-  Writ Petition filed under Article 226 of the Constitution of India praying to issue writ of certiorarified mandamus calling for the records pertaining to tender notification No. se/ma/tho/e/ 3232/tender 2015 dated 10.07.2015 issued by the 3rd respondent and published in Makkal Kural News Paper calling for tenders to be submitted on 27.07.2015 before 2.00 p.m. and quash the same  on the ground of it being arbitrary  irrational , illegal and violative of Article 21 of the Constitution of India Violation of Rule 20 of the Tamil Nadu Transparency in Tender Rules  2000 and consequently direct the respondents to refix the upset price for shop No.8882 and permit the petitioner to run the said shop by paying the existing amount of Rs.2 05 560.00  till the refixation of upset price

	
	For Petitioner	 	 :Mr.SP.Srinivasan
	For Respondents		 :Mr.S.Muthuraj for TASMAC
			  
			  ORDER

The writ petition is filed for the issuance of a writ of certiorarified mandamus calling for the records pertaining to tender notification No. se/ma/tho/e/3232/tender 2015 dated 10.07.2015 issued by the 3rd respondent and published in Makkal Kural News Paper calling for tenders to be submitted on 27.07.2015 before 2.00 p.m. and quash the same on the ground of it being arbitrary irrational , illegal and violative of Article 21 of the Constitution of India Violation of Rule 20 of the Tamil Nadu Transparency in Tender Rules 2000 and consequently direct the respondents to refix the upset price for shop No.8882 and permit the petitioner to run the said shop by paying the existing amount of Rs.2 05 560.00 till the refixation of upset price.

2. Fixing of upset price by proceedings dated 27.7.2015 has not taken place and the Government has proposed to conduct fresh auction.

3. Hence, the Writ petition is dismissed as infructuous. However, it is open to the petitioner to participate in the subsequent auction. Consequently, connected miscellaneous petitions are closed.

Kua						17.8.2015
To

1    Managing Director                           
     Tamil Nadu State Marketing Corporation 
     (TASMAC)  CMDA Towers  4th Floor  Egmore  
     Chennai-600 008.

2    Senior Regional Manager
     Tamil Nadu State Marketing Corporation 
     (TASMAC)  CMDA Towers  4th Floor  Egmore  
     Chennai-600 008.

3    District Manager
     Tamil Nadu State Marketing Corporation 
     (TASMAC) No.1  Bangalore High Road  
     Chembarambakkam  Tiruvellore (East).         






























R.MAHADEVAN,J,
kua










W.P.No.23847/2015












17.8.2015

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