METRO WATER TANKER LORRY OWNERS ASSOCIATION Vs. THE MANAGING DIRECTOR, CHENNAI METROPOLITAN WATER SUPPLY AND SEWERAGE BOARD

JUDGEMENT

(1.) Petitioner has filed the above writ petition praying to issue a writ of certiorarified mandamus calling for the records of the second respondent relating to the proceedings Lr.NO.CMWSSB/Mat/Board Tanker/Spl.2002 dt.17.5.2002 and quash the same and consequently direct the respondents to continue to issue work orders to the members of the petitioner association to operate their water tanker lorries to distribute water in Chennai city.

(2.) In the affidavit filed in support of the writ petition, the petitioner would submit that the members of the petitioner association are owners of 49 lorries fitted with water tankers and diesel engines supplied by the respondent Board and are being hired by the respondent Board from the year 1993 onwards to supply water to the residents of Chennai till 21.5.2002.

(3.) The petitioner would further submit that though the Board conducted tender for the supply of lorries on hire for supplying water to various areas of the city giving tender notification dated 14.1.2002 calling for quotations from tanker lorry operators opting for lorries of the 1995 and later models, the petitioner association gave representation on 22.1.2002 and 14.02.2002 stating that they would replace their lorries with required models in three months from 14.2.2002.