LAWS(MAD)-2014-11-433

DEEPIKA TRANSPORTS Vs. STATE OFTAMILNADU

Decided On November 17, 2014
Deepika Transports Appellant
V/S
State Oftamilnadu Respondents

JUDGEMENT

(1.) THE petitioner, who was awarded contracts of transportation of milk by various District Cooperative Milk Producers Union and the Tamil Nadu Cooperative Milk Producers Federation, either in insulated tankers or in sachets, has come up with the first writ petition, challenging an order dated 30.8.2014 terminating the contract given to the petitioner for operating seven vehicles in Chennai Metro from Ambattur Dairy to Sholinganallur Dairy. The same transporter has come up with the second writ petition challenging an order dated 4.10.2014, passed by the Vellore Tiruvannamalai District Cooperative Milk Producers Union Limited, blacklisting the petitioner for a period of three years.

(2.) I have heard Mr. V. Raghavachari, learned counsel for the petitioner and Mr. A.L. Somayaji, learned Advocate General assisted by Mr. Bala Ramesh appearing for the Tamil Nadu Milk Producers Cooperative Federation and assisted by Mr. P. Sanjay Gandhi, learned Additional Government Pleader appearing for the State.

(3.) IN these two writ petitions, we are only concerned about the contract entrusted by the Vellore Tiruvannamalai District Cooperative Milk Producers Union and the contract given by the Federation. The contract awarded by the Vellore Tiruvannamalai District Cooperative Milk Producers Union was dated 11.2.2011 for a period of two years. It was for transporting milk from Vellore District Union Region to Chennai Metro Dairies using 25 road milk tankers. The contract commenced on 9.2.2011 and it expired on 8.2.2013. By way of an interim arrangement, the petitioner was allowed to continue beyond 8.2.2013 by mutual consent until a tender was floated.