MRS. N.A. TAMILSELVI Vs. DIRECTOR

JUDGEMENT

(1.) This writ petition has been filed challenging the impugned proceedings of the 4th respondent in Na.Ka.No.547/2014/A1, dtd. 30/3/2023 terminating the work order given to the petitioner and for a consequential direction to the 4th respondent to permit the petitioner to complete the remaining work and to pay the amount that has been withheld by the 4th respondent for the work that has already been completed.

(2.) Heard Mr.S.Sathiaseelan, learned counsel appearing on behalf of the petitioner, Mrs.S.Mythreye Chandru, learned Special Government Pleader appearing on behalf of the respondents 1 to 3 and Mr.U.Baranidharan, learned Additional Government Pleader appearing on behalf of the respondents 4 and 5.

(3.) The petitioner participated in the tender notification that was called for by the 4th respondent for the construction of a Septage Management Treatment Plant (Sewage Wastewater Treatment Plant) in Pennagaram Town Panchayat. The petitioner was the successful bidder and the work order was given in favour of the petitioner through proceedings of the 4th respondent dtd. 21/6/2019. For proper appreciation, the terms of the work order is extracted hereunder: