E MOHAN Vs. MADRAS FERTILIZERS LTD

JUDGEMENT

(1.) By consent, the main writ petition itself is taken up for disposal.

(2.) The prayer in the writ petition is to quash the termination notice dated 11.12.2009 issued by the first respondent terminating the road transport contract 2009-2011 awarded to the petitioner and to direct the first respondent to avail the services of the petitioner as transport Contractor by strictly adhering to the terms of such contract including complying with the payment obligations contained under the contract.

(3.) The case of the petitioner is that the. petitioner is the Proprietor of Krishna Lorry Service, a service provider, engaged in the business of transportation of products and goods on contract basis covering the State of Tamil Nadu, Andhra Pradesh, Kerala, Karnataka and Pondicherry. The proprietorship concern was initially owned and managed by the petitioner's father Mr.Easwaran and after his demise it is managed by the legal heirs, which includes the petitioner, his mother and two sisters and the petitioner's mother and two sisters are stated to have granted Power of Attorney in favour of the petitioner herein.