M.MUTHURAMALINGAM Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) This common order will dispose of the captioned main writ petition and the captioned two writ miscellaneous petitions (WMPs) thereat.

(2.) Mr.M.Ajmal Khan, learned Senior Advocate instructed by Mr.H.Mohammed Imran of M/s.Ajmal Associates (Law Firm) on behalf of writ petitioner and Mr.H.Arumugam, learned Standing Counsel for 'Tamil Nadu State Marketing Corporation Limited' (hereinafter 'TASMAC' for brevity) who accepts notice on behalf of the three respondents are before me.

(3.) A 'notice dtd. 13/12/2021 bearing reference RC.No. 06/10999/2018' (hereinafter 'impugned notice' for the sake of convenience and clarity) has been assailed in the captioned main writ petition. To be noted, a notice inviting tender published in newspapers being 'notice dtd. 14/12/2021' has also been assailed. These two notices shall be collectively referred to as 'impugned notices' for the sake of convenience and clarity.