Madras High Court
M.R.Subramanian vs The Tamil Nadu State Marketing on 22 November, 2012
Author: R.Sudhakar
Bench: R.Sudhakar
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 22.11.2012 CORAM THE HONOURABLE MR.JUSTICE R.SUDHAKAR W.P.Nos.31309 to 31311, 31340, 31342, 31345, 31347 of 2012 and M.P.No.1 of 2012 in W.P.No.31309 of 2012 W.P. No.31309 of 2012: --------------------- M.R.Subramanian .. Petitioner vs. 1.The Tamil Nadu State Marketing Corporation Limited (TASMAC), represented by its Managing Director, Thalamuthu Natarajan Building, No8, Gandhi Irwin Road, Egmore, Chennai-600 008. 2.The District Manager, TASMAC, Chennai South, Chennai. .. Respondents Writ Petition No.30309 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Mandamus, directing the respondent to issue the Tender Documents Form, necessary admission slip and receive the filled up Tender Documents Form from the petitioner for participation at the time of opening the Tender to the Bar Attached Shop No.507, at No.82/1-5 Arcot Road, Vadapalani, Chennai-600 026. For Petitioner in W.P.No.31309 of 2012 : Mr.S.Prasad Babu, For Respondents in W.P.No.30668 of 2012 : M/s.S.Muthuraj, Government Advocate (TASMAC), and Mr.N.Alagu Narayanan ----- COMMON ORDER
Writ Petition No.31309 of 2012 is filed praying to issue a Writ of Mandamus, directing the respondent to issue the Tender Documents Form, necessary admission slip and receive the filled up Tender Documents Form from the petitioner for participation at the time of opening the Tender to the Bar Attached Shop No.507, at No.82/1-5 Arcot Road, Vadapalani, Chennai-600 026.
2. Heard Mr.S.Prasad Babu, learned counsel appearing for the petitioner in W.P.Nos.31309 to 31311 of 2012; Mr.A.Solomon, learned counsel appearing for the petitioner in W.P.Nos.31340, 31342, 31345 and 31347 of 2012 and M/s.S.Muthuraj, learned Government Advocate (TASMAC) and N.Alagu Narayanan, learned counsel appearing for the respondents in all the cases.
3. The relief sought for in all the writ petitions is almost similar. With the consent of both sides, all the writ petitions are taken up together for final disposal.
4. The main grievance of the petitioner in all the cases is that the respondents are not issuing the tender forms to the petitioner.
5. Similar issue was considered by this Court in a common order dated 19.11.2012 in W.P.No.30905 of 2012 etc. batch and it reads as follows:-
"3.Learned Advocate General appearing for the respondent, assured this Court that the application forms would be issued to the writ petitioner and whomsoever seeks such applications, on the applicants making the necessary application fee by cash/Demand Draft and instructions are given to the authorities to supply the applications and that they would not reject any request for furnishing any application.
3.Recording the above submission made by the learned Advocate General, the respondent is hereby directed to see that the tender forms are issued to the petitioner and all the applicants and are received and the tenders are opened in the presence of the petitioner and other applicants.
The writ petition is disposed of accordingly. No costs. Consequently, connected miscellaneous petitions are closed.
The above order will apply to these cases also.
6. In view of the above common order dated 19.11.2012, these writ petitions are disposed of in terms of the above common order. No costs. Consequently, connected miscellaneous petitions are closed.
ts To
1.The Tamil Nadu State Marketing Corporation Limited (TASMAC), represented by its Managing Director, Thalamuthu Natarajan Building, No8, Gandhi Irwin Road, Egmore, Chennai-600 008.
2.The District Manager, TASMAC, Chennai South, Chennai