M. MOHAMED HAKKIM Vs. SUPERINTENDENT ENGINEER, (HIGHWAYS)

JUDGEMENT

(1.) Mr.D.Ghandiraj, learned Special Government Pleader, takes notice on behalf of both the respondents.

(2.) In all the four writ petitions, the petitioner questions four separate notifications issued on 26/11/2021, 29/11/2021 (2 notifications) and 30/11/2021 by the first respondent/The Superintendent Engineer, (Highways), Construction and Maintenance, Tirunelveli.

(3.) The writ petitioner in W.P.(MD)No.599 of 2022 questions further proceedings pursuant to the notification for the work named as "Special Repairs to Other District Roads of Palayamkottai". The writ petitioner in W.P.(MD)No.600 of 2022 questions the notification with respect to the work relating to "Special Repairs to Other District Roads of Nanguneri". The writ petitioner in W.P.(MD)No.601 of 2022, questions the subsequent corrigendum issued to the notification for the work named as "Special Repairs to Other District Roads of Palayamkottai". The writ petitioner in W.P.(MD)No.602 of 2022, questions the corrigendum issued pursuant to the notification for the work referred as "Special Repairs to Other District Roads of Palayamkottai". The writ petitioner had participated and placed an offer pursuant to the said notifications.