SREEVALLABHAN P., Vs. STATE OF KERALA

JUDGEMENT

(1.) W.P.(C) No.8900/2020 was filed by the petitioner, who is also the petitioner in W.P.(C) No.17372/2020, at a time apprehending termination of the contract, awarded to him based on Ext.P1 to P3 proceedings.

(2.) During the pendency of that writ petition, petitioner has received orders terminating his contract, which is under challenge in W.P.(C) No.17372/2020. The complaint of the petitioner is that the explanation submitted by him to the show cause notice dated 04.06.2020 was not considered.

(3.) The learned Government Pleader on instructions submits that petitioner did not even complete 35% of the work and termination was effected in terms of the agreement executed by the petitioner. However it is pointed out that the representation submitted by the petitioner to the Government, which is produced as Ext.P11 in W.P.(C) No.17372/2020, is pending consideration. In view of termination of contract, W.P.(C) No.8900/2020 has become infructuous.