NATIONAL ENERGY AND WASTE MANAGEMENT MULTIPURPOSE CO- OPERATIVE SOCIETY (KERALA) LTD. Vs. STATE OF KERALA

JUDGEMENT

(1.) As similar issues are raised in these four petitions and as the petitioner in these cases is the same person, these cases are disposed of, on the basis of common judgment.

(2.) Heard Sri.C.L.Anto, who is the Party in person and Sri.Saigi Jacob Palatty, learned Senior Government Pleader appearing for R1 to R3, R5 and R6. Sri.P.P Thajudheen, learned counsel appearing for R4 Angamaly Municipality.

(3.) Without getting into merits of the factual details in this case, it is seen that the petitioner has now submitted Ext.P10 representation dated 10-01-2020 and Ext.P11 representation dated 08-02-2020 before the respondent Angamaly Municipality for ventilating his grievances in relation to the non-acceptance of the tender said to have been submitted him.