Madras High Court
D.Arokiasamy vs Tamil Nadu State Marketing on 8 September, 2015
Author: R. Mahadevan
Bench: R.Mahadevan
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 08.09.2015
CORAM:
THE HONOURABLE Mr.JUSTICE R.MAHADEVAN
W.P.Nos.27558 to 27560 of 2015
and
M.P.Nos.1, 1 and 1 of 2015
D.Arokiasamy ... Petitioner in
W.P.No.27558 of 2015
B.Sangeetharaj ... Petitioner in
W.P.No.27559 of 2015
T.Parthiban ... Petitioner in
W.P.No.27560 of 2015
Vs
1.Tamil Nadu State Marketing
Corporation Limited (TASMAC)
rep. by its Managing Director,
Thalamuthu Natarajan Maaligai,
Gandhi Irwin Road, Egmore,
Chennai - 8.
2.The District Manager,
Tamil Nadu State Marketing
Corporation Limited (TASMAC),
Tiruvallur (East) District No.1,
Bangalore Highway,
Chambarambakkam,
Tiruvallur - 602 103. ...Respondents in
all the W.Ps
Writ petitions filed under Article 226 of the Constitution of India for the issuance of writ of mandamus directing the second respondent to declare the tender result for the Shop No.8845 located at Plot No.8, Mogappair Road, Ambattur, Chennai - 53, Shop No.8720 located at No.140, Kamaraj Nagar, Avadi, Chennai - 54 and Shop No.8779 located at P.H. Road, Avadi, Chennai - 54 respectively and subsequently grant the license in favour of the petitioners for collecting empty bottles and to sell eatables in the bars attached to the said shops in case the petitioners emerge as the successful bidders.
For Petitioner : Mr.P.Rajkumar Pandian
in all the W.Ps
For Respondents : Mr.C.Kasirajan in all the W.Ps
COMMON ORDER
These writ petitions have been filed, seeking for a direction to the second respondent to declare the tender result for the Shop No.8845 located at Plot No.8, Mogappair Road, Ambattur, Chennai - 53, Shop No.8720 located at No.140, Kamaraj Nagar, Avadi, Chennai - 54 and Shop No.8779 located at P.H. Road, Avadi, Chennai - 54 respectively and subsequently grant the license in favour of the petitioners for collecting empty bottles and to sell eatables in the bars attached to the said shops in case the petitioners emerge as the successful bidders.
2.It is the case of the petitioners that the second respondent invited tenders for collecting empty bottles and to sell eatables in the bars and the petitioners also participated in the tender. The grievance of the petitioners is that though they submitted tenders to operate the bar, the said tenders are yet to be opened.
3.Heard the learned counsel appearing for the petitioners and the learned standing counsel for the respondents.
4.Learned standing counsel for the respondents, on instructions, would submit that since the petitioners were not present for the purpose of opening the tenders, the results were not declared and the second respondent is now inclined to open the tenders and declare the results accordingly.
5.In view of the above submission made by the learned counsel for the respondents, the petitioners are directed to appear before the second respondent on 10.09.2015 around 11 a.m. and on their appearance, the tenders shall be opened and necessary results shall be declared accordingly. The writ petitions are disposed of accordingly. No costs. Consequently, connected miscellaneous petitions are closed.
08.09.2015
Index : Yes/No
mmi
Note: Issue today
To
1.The Managing Director,
Tamil Nadu State Marketing
Corporation Limited (TASMAC),
Thalamuthu Natarajan Maaligai,
Gandhi Irwin Road, Egmore,
Chennai - 8.
2.The District Manager,
Tamil Nadu State Marketing
Corporation Limited (TASMAC),
Tiruvallur (East) District No.1,
Bangalore Highway,
Chambarambakkam,
Tiruvallur - 602 103.
R. MAHADEVAN, J.
mmi
W.P.Nos.27558 to 27560 of 2015
08.09.2015