S MOHAMED RAJA Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) By consent of both sides, the main writ petition is taken up for final disposal.

(2.) It is submitted by Mr.Chandrasekaran, learned counsel for the petitioner that the representation dated 09.12.2003 alleged to have been sent by the petitioner was not sent by the petitioner or his representatives. Hence he submitted that the representation ought not to have been taken into account.

(3.) The learned Government Pleader, appearing for the respondents submits that the tender has been opened on 21.02.2004 and the highest bidder has offered to pay Rs.25,250/- per month, which works out to Rs.3,03,000/- (Rupees Three lakhs and three thousand only) per annum whereas the petitioner has offered last year only Rs.One lakh per annum.