SUDHEER N.A. Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is filed by the petitioner seeking the following reliefs;

(2.) Petitioner is a contractor, who is engaged in lifting, transportation, handling and delivery of ration articles from source godowns to destination godowns of the Kerala State Civil Supplies Corporation, the 2nd respondent herein. The issue raised by the petitioner in this writ petition is the disqualification of the petitioner to participate in a tender invited by the Civil Supplies Corporation, on the ground that brother-in-law of the petitioner is involved in a crime and the said the fact was suppressed by the petitioner in the previous tender. According to the petitioner, disqualifying the petitioner on account of the brother-in-law involved in a crime is unsustainable in law. Various other contentions are also raised.

(3.) However, today when the matter is taken up, learned Standing Counsel for the Civil Supplies Corporation, Smt.Molly Jacob submitted that the issue is raised by the petitioner in Ext.P6 representation/reply dtd. 1/2/2023 which is under the active consideration of the Chairman and Managing Director of the Kerala State Civil Supplies Corporation.