KERALA GOVERNMENT CONTRACTORS FEDERATION Vs. STATE OF KERALA

JUDGEMENT

(1.) The case set up in the above Writ Petition (Civil) is as follows :

(2.) Sri.K.Mohanakannan, learned counsel appearing for the petitioners has urged submissions in tune with the pleadings in this W.P(C) and would submit that the impugned action, as per Ext.P-7 in selecting the 4th respondent-Small Industries Development Corporation for the work in question is illegal and ultravires and that the matter in issue is broadly similar to the one raised in Ext.P-4 W.P(C) No.32379/2019, in which this Court has already extended the interim status quo order until further orders and the said W.P(C) is pending.

(3.) Sri.G.Biju, learned Standing Counsel for the 4 th respondent- Small Industries Development Corporation (SIDCO) has submitted that the 4th respondent is a Government of Kerala undertaking, which is also an accredited agency approved by the Government for taking up general civil works and that the 4th respondent has already been awarded the work in question pursuant to the impugned Ext.P-6 proceedings dated 10.07.2020 and has already started the work in right turn and the work relates to the renovation of the front portion of the office building of the 2 nd respondent- Thrikkakara Municipality.