K.VIJAYA Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) Ms.Ananya Rai., learned counsel on behalf of Sri.M.Vishwajith Rai., for petitioner and Smt.A.R.Sharadamba., learned AGA for respondents have appeared in person.

(2.) The facts of the case are quite simple and are stated as under:

(3.) It is averred that the petitioner was the lowest bidder for the supply of milk at the rate of Rs.14.00 to an extent of 78 kms. The contract entered into between the petitioner and the first respondent has been reduced into writing as per Agreement dtd.:31/4/2004. In pursuance of the said agreement, the petitioner started the work as per the contract and agreed rate of Rs.14.00 per km.