M. SULTHAN LAILA Vs. DIVISIONAL RAILWAY MANAGER

JUDGEMENT

(1.) This writ petition has been filed to quash the impugned order passed by the second respondent, dated 27.02.2020, in No.T/C. 79/Catering Tender/Minor Static units / 2018 .

(2.) According to the petitioner, he has participated in the tender called for grant of licence for running three Catering Units in the respondents / Southern Railway Department for a period of five years. But, suddenly, the respondents have debarred the petitioner from participating in the tender process without providing an opportunity to the petitioner. Challenging the said order, he has filed a writ petition in W.P(MD).No.18047/2018 before this Court and this Court, by order dated 09.01.2020, allowed the said writ petitioner by setting aside the said impugned order and directed the respondents to conduct an enquiry and pass appropriate orders within a period of four weeks from the date of receipt of a copy of that order. But, again the respondents have rejected the claim of the petitioner. Hence, he has filed the present Writ Petition before this Court.

(3.) According to the learned Senior Counsel appearing for the petitioner, the petitioner has produced the genuineness certificate issued by the Winner Polytechnic College, Mulanur, Tiruppur District. But, the respondent has doubted the above said certificate. He further submitted that the petitioner also placed the relevant documents before the authority and also placed AICTE approval to prove the genuineness of the said certificate. But, without looking into the said documents the respondents simply rejected the claim of the petitioner. Therefore, the impugned order is liable to be quashed.