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Madras High Court

M/S. Appu Construction vs The Chief Engineer on 15 December, 2025

Author: N.Sathish Kumar

Bench: N. Sathish Kumar

                                                                                       WP No. 49288 of 2025


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                DATED: 15-12-2025
                                                         CORAM
                            THE HONOURABLE MR JUSTICE N. SATHISH KUMAR
                                            WP No. 49288 of 2025
                                                    and
                                         WMP Nos.55057 & 55058 of 2025


                M/s. Appu Construction
                Rep By Its Partner,
                P.Sivasamy,
                No.7, Valanthan Kottai Pudur,
                Ichiplayam Post, Kodumudi Taluk,
                Erode District- 638 151.
                                                                                       Petitioner(s)
                                                              Vs
                1. The Chief Engineer
                National Highways,
                HRS Campus, No.76,
                Sardar Pattel Road,
                Guindy, Chennai- 600 025
                2.The Superintending Engineer,
                National Highways,
                Omalur Main Road,
                Narasothipatty, Alagapuram Post,
                Salem- 636 004.
                3.The Divisional Engineer
                National Highways,
                No.6, A.T.T. Colony,
                V.O.C. Park Road,
                Coimbatore-641 018.
                                                                                       Respondent(s)


                1 of 5



https://www.mhc.tn.gov.in/judis              ( Uploaded on: 06/01/2026 03:43:19 pm )
                                                                                           WP No. 49288 of 2025


                PRAYER
                    This writ petition filed under Article 226 of the Constitution of India to
                issue a writ of mandamus directing the 3rd respondent to issue work site
                inspection certificate and working condition of the plants                             and machinery
                certificate to the petitioner for the tender notification in Tender Notice
                No.16/HDO/ NH/ 2025- 26 / Dated 02.12.2025 passed by the 2nd respondent
                forthwith.

                                  For Petitioner(s):       Mr. N.Palanisamy
                                  For Respondent:           Mr. Yogesh Kannadasan,
                                                           Spl. G.P.
                                                           for R1 & R2
                                                             ORDER

This writ petition has been filed seeking a direction to the third respondent to issue the Work Site Inspection Certificate and the Working Condition of the Plants and Machinery Certificate to the petitioner in respect of the tender notification issued by the 2nd respondent vide No. 16/HDO/ NH/ 2025- 26 dated 02.12.2025.

2. It is the contention of the petitioner that as per the tender conditions, the Worksite Inspection Certficate ought to have been issued on or before 15.12.2025 and the same has to be uploaded on 19.12.2025. Though the petitioner submitted a representation dated 08.12.2025 the inspection has not been conducted and Certificate has not been issued. Hence, the petitioner is before this Court.

2 of 5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 06/01/2026 03:43:19 pm ) WP No. 49288 of 2025

3. The learned Additional Government Pleader appearing for the respondents, on instructions, would submit that Work Site Inspection Certificate and working Conditions of the Plants and Machinery Certificate will be issued to the petitioner today itself, i.e.15.12.2025 without fail.

4. The said submission of the learned Additional Government Pleader is recorded.

5. In such view of the matter, the third respondent shall issue the certificates to the petitioner as undertaken before this court.

6. With the above directions, this Writ petition is disposed of. No costs.

Consequently, connected miscellaneous petitions are closed.

15-12-2025 1/2 Index:Yes/No Speaking/Non-speaking order Internet:Yes Neutral Citation:Yes/No mrp 3 of 5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 06/01/2026 03:43:19 pm ) WP No. 49288 of 2025 To

1.The Chief Engineer National Highways, HRS Campus, No.76, Sardar Pattel Road, Guindy, Chennai- 600 025

2.The Superintending Engineer, National Highways, Omalur Main Road, Narasothipatty, Alagapuram Post, Salem- 636 004.

3.The Divisional Engineer National Highways, No.6, A.T.T. Colony, V.O.C. Park Road, Coimbatore-641 018.

4 of 5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 06/01/2026 03:43:19 pm ) WP No. 49288 of 2025 N.SATHISH KUMAR J.

mrp WP No. 49288 of 2025 1/2 15-12-2025 5 of 5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 06/01/2026 03:43:19 pm )