MALABAR CEMENTS LIMITED Vs. R MUKUNDAN

JUDGEMENT

(1.) Heard Mr. B. S. Krishnan for the appellant and Mr. Antony C. Ettukettil for the first respondent.

(2.) The first respondent filed the Original Petition for a mandamus directing the Director of Vigilance and Anti Corruption, Thiruvanan-thapuram to consider and dispose of Ext. P-1 complaint within the time prescribed by this Court. We have perused Ext. P-1 complaint addressed to the Director of Vigilance and Anti Corruption. In the complaint several allegations have been made against the 2nd respondent in the Original Petition/appellant herein. It is stated that the appellant company has violated certain conditions of the agreement and awarded the contract to some third party rejecting the offer of the petitioner/1st respondent herein. It is further stated that the Management resorted to foul play and connived with the present canteen contractor. The petitioner, therefore, prayed to conduct a detailed enquiry into the award of tender to run the canteens of the appellant Company.

(3.) When the Original Petition came up for admission on 19th March, 1999, the learned single Judge, without ordering notice to the respondents, straightway allowed the writ petition at the admission stage by the following judgment :"