GOPALAKRISHNAN CHETTIYAR Vs. MANOJ

JUDGEMENT

(1.) This writ petition is filed seeking the following reliefs:-

(2.) Heard the learned counsel for the petitioner and the learned standing counsel appearing for respondents 2 and 3 as well as the learned counsel for the 1st respondent.

(3.) The petitioner, who is a contractor, claims that he was prevented from participating Exhibit P1 tender due to declaration of health emergency in Kottayam district on 11.3.2020. It is stated that the 2 nd respondent proceeded with the tender and awarded the work of collection of used paper cartons to the 1st respondent. The petitioner submitted Exhibit P2 representation pointing out his willingness to take the paper cartons at a higher rate and seeks a re-tendering of the work contending that it is in public interest, in view of the fact that a higher amount would have been obtained had a re- tender been conducted.