SECRETARY Vs. DIVISIONAL RAILWAY MANAGER

JUDGEMENT

(1.) This writ petition is filed seeking the following reliefs :- "(i) To issue a Writ of Mandamus or any other appropriate Writ, order or direction, directing the respondent to finalise Ext.P2 and award the work to the petitioner who is the lowest tenderer within a time frame to be fixed by this Hon'ble Court;

(2.) Heard the learned counsel for the petitioner and the learned Standing Counsel for the Southern Railway.

(3.) Learned counsel for the petitioner submits that petitioner is a labour contract society registered under the Societies Registration Act, 1860. The petitioner had been awarded to the contract for round the clock manning of traction sub stations at Kanjikode, Shornur, Tirur and Elathoor for a period of one year. Ext.P1 is the letter dated 10.5.2018 intimating the acceptance of tender of the petitioner. It is stated that the period of the contract has been extended till 1.11.2019. It is stated that fresh tenders had been invited by the respondent by notification dated 25.7.2019. The petitioner had submitted tender which was the lowest tender. The petitioner submitted a representation seeking the finalisation of the tender proceedings by Ext.P3 dated 2.10.2019. The petitioner approached this Court when no steps had been taken thereon.