C UNNIKRISHNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THE Writ Petition is filed with the prayers as follows:

(2.) EXT.P3 is an advertisement published in a Malayalam daily, viz., Malayala Manorama dated 03.02.2009, which reads as follows: ""MALAYALA MANORAMA DATED 03.02.2009 TUESDAY E3-419/08 Perinthalmanna Municipality, Date:02.02.09 REGARDING CONSTRUCTION OF FISH MARKET ON BOT BASIS AT JUBILEE BYE- PASS ROAD Offers are invited for construction of a wholesale fish market at Jubilee Bye-pass Road in 92 cents of land with modern facilities on BOT Basis. The bid document prepared as per directions of Municipal Council and Kerala Government approved I.K.I.N contains the conditions and details of the scheme Document cost: Rs.5,000 + VAT Document sold on 9.2.2009 till 13.2.2009 Duly filled up documents to be submitted on upto 19.2.2009., This notification is to be considered as a continuation of notification concerning the scheme published on 26.7.2008. For more details, contact Municipal Office, Engineering Department on working days. Sd/- Secretary, Perinthalmanna Municipality"

(3.) RULE 3 of the said RULEs requires every Municipality to prepare in the beginning of every financial year, a priority list of public works intended to be executed in the Municipality by including in a scheme. It also requires the Municipalities to prepare the rough cost estimate of each public work intended to be executed and also to decide whether such "work is to be executed on contract basis or directly by the Municipality or through the beneficiary committee".