M.Arunachalam vs The Managing Director on 25 February, 2022

[Cites 1, Cited by 0]

Madras High Court

M.Arunachalam vs The Managing Director on 25 February, 2022

Bench: Anita Sumanth

                                                                                  W.P.No.9056 of 2019

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 25.02.2022

                                                        CORAM

                                  THE HONOURABLE DR. JUSTICE ANITA SUMANTH

                                              W.P.No.9056 of 2019
                                                       &
                                          W.M.P.Nos.9596 & 9597 of 2019


                     M.Arunachalam                                                  ...Petitioner
                                                         Vs.

                     1. The Managing Director,
                        Tamil Nadu Cements Corporation Limited
                        Second Floor, LLA Buildings,
                        No.735, Anna Salai,
                        Chennai – 600 002.

                     2. Manager – (Technical),
                        Tamil Nadu Cements Corporation Limited,
                        Second Floor, LLA Buildings,
                        No.735, Anna Salai,
                        Chennai – 600 002.

                     3. M.Soundarraan                                        ...Respondents

                     Prayer: Writ Petitions filed under Article 226 of the Constitution of India,
                     to issue a Writ of certiorarified Mandamus, calling for the entire records of
                     the 2nd respondent proceedings Nil dated Nil issued in the Website of the
                     first respondent proceedings Nil dated Nil issued amending the Eligibility
                     Criteria in respect of Clause 4 in respect of Tender Notification TANCEM/e-


                     1
https://www.mhc.tn.gov.in/judis
                                                                                     W.P.No.9056 of 2019

                     T.No.74/2018-19/UNLOADING OF COAL/ARI dated 04.03.2019, quash
                     the same consequently direct the respondents to process the tender of
                     petitioner as per the Original Eligibility Criteria fixed in Clause 4 dated
                     04.03.2019.


                                       For Petitioner    : Mr.M.Selvaraju
                                       For Respondents : Mr.A.Sivaji for R1 & R2
                                                         Mr.G.Raganaltan for R3


                                                          ORDER

In the light of request made under letter dated 18.02.2022 seeking leave of this Court to withdraw the writ petition, this writ petition is dismissed as withdrawn. Consequently, connected miscellaneous petitions are closed. There shall be no order as to costs.

25.02.2022 Index : Yes/No Internet : Yes/No Speaking Order/Non speaking Order nst/ska 2 https://www.mhc.tn.gov.in/judis W.P.No.9056 of 2019

1. The Managing Director, Tamil Nadu Cements Corporation Limited Second Floor, LLA Buildings, No.735, Anna Salai, Chennai – 600 002.

2. Manager – (Technical), Tamil Nadu Cements Corporation Limited, Second Floor, LLA Buildings, No.735, Anna Salai, Chennai – 600 002.

https://www.mhc.tn.gov.in/judis W.P.No.9056 of 2019 Dr.ANITA SUMANTH, J.

nst/ska W.P.No.9056 of 2019 & W.M.P.Nos.9596 & 9597 of 2019 25.02.2022 4 https://www.mhc.tn.gov.in/judis

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