C. JAGAN Vs. THE DISTRICT MANAGER, TASMAC LIMITED

JUDGEMENT

(1.) HEARD both sides.

(2.) THE petitioner has preferred the instant writ of certiorarified Mandamus in calling for the records on the file of the respondent in connection with the impugned order of rejection passed by him in proceedings No.Na.Ka. 045/B/2014 dated 13.11.2014 and to quash the same. Further, he has sought for passing of an order by this Court in directing the respondent to extend the licence period for one year, based on clause 46 of the agreement (liquor shop conditions).

(3.) IT is the plea of the Learned counsel for the petitioner that the petitioner was required to see the Licence Order prescribing the period for running the shop as 01.09.2014 to 30.11.2014 i.e. only for three months. Usually, the licence to run the bar attached to TASMAC shop is for a period of one year, which is seen from the condition No. 46 and apart from that, neither in the retender notification nor in the notice, calling for payment, it was mentioned that the period was for only three months.