R. VIJAYAKUMAR, AGED 52, S/O. RAJAKRISHNAN, PROPRIETOR, MARIAN SPICES, 8/1767, JAWAHAR ROAD, KOOVAPPADAM, MATTANCHERRY Vs. THE STATE OF KERALA, REP. BY THE SECRETARY, DEPARTMENT OF CIVIL SUPPLIES, THIRUVANANTHAPURAM

JUDGEMENT

(1.) This writ petition is filed by the petitioner seeking direction commanding the respondents to remove the embargo for the petitioner and his concerns for submitting e-tenders in response to the notifications issued by the 2nd respondent Corporation for supply of pulses and spices, and to process the tenders to be submitted by the petitioner at par with all other tenders received by the respondent Corporation. Material facts for the disposal of the writ petition are as follows:

(2.) Petitioner is engaged in the business of large scale supply of pulses, spices, rice, sugar etc. Petitioner has been supplying several pulses and spices to the 2nd respondent Corporation. However, off late, the tenders submitted by the petitioner are not entertained by the respondent Corporation. Petitioner challenged the rejection of one of his tenders by filing a writ petition before this Court as W.P.(C) No.10802 of 2011. The reason stated for rejection in the counter affidavit filed by the respondent in the writ petition is the pendency of cases against the petitioner. The said writ petition is pending. All the cases referred to in Ext.P1 counter affidavit are now over. But, still the petitioner is not in a position to participate and is not in a position even to submit e-tenders as the respondents have created some embargo in the system itself from the petitioner submitting the tenders. These are the circumstances projected by the petitioner to secure the reliefs sought for in the writ petition.

(3.) Heard learned counsel for the petitioner, learned Senior Government Pleader and the learned Standing Counsel appearing for the Corporation. Perused the documents on record and the pleadings put forth by the petitioner.