V. KRISHNAMURTHY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The facts in all these Writ Petitions are common and the issues involved are also common and hence, this Court is taking up all the Writ Petitions together and passing this Common Order.

(2.) The petitioner is the proprietor of M/s. Meena Advertisers which is an advertising concern. The South Asian Federation Games (hereinafter referred to as 'SAF games') were held at Chennai during December 1995. The Government of Tamil Nadu made elaborate arrangements to conduct the event in a grand manner. The Government thought it fit to utilise these games and make a viable economic proposition by commercialisation of the events and to involve private players. In the said process, M/s.Times TV was appointed as the marketing agency and they were expected to obtain sponsorship for television, instadia publicity, sole status appointment such as mineral water supplies, official caterer etc. They were expected to pay 30% of the gross revenue generated through commercialisation and for all direct revenue sources through SAF games organisers. M/s. Times TV was permitted to retain 5% commission.

(3.) A letter of appointment was issued to M/s. Times TV on 2/11/1995. It seems that M/s. Times TV were not able to get any concrete financial commitment and therefore, it was decided to call for quotations from leading marketing agents in Madras city and appoint marketing agent to carry on with the decision taken by the Government.