VEERAMUTHU SECURITY SERVICES Vs. EXECUTIVE ENGINEER & ADMINISTRATIVE OFFICER, TAMIL NADU HOUSING BOARD & ANR

JUDGEMENT

(1.) It is the contention of the petitioner that the petitioner was given the work of providing Additional Security Arrangements for the period from 1.6.2013 to 31.3.2014 at C.C.P. Factory of the Tamil Nadu Housing Board at Ennore. The said contract was signed on 1.8.2013, for the above period for a total tender value of Rs.2,75,120/-. The said contract was cancelled by the impugned order stating that the work of dismantling the machineries and demolition of other civil structures in C.C.P. Factory is awarded to the firm M/s.Girish Traders who are the highest bidder approved by the Board and to execute the above work, the site i.e., C.C.P. Factory, was handed over to them on 30.8.2013 F.N. and once the site was handed over to them, it is not necessary to provide security arrangements for the further period and hence the contract stands cancelled. It was also informed that from 31.8.2013 onwards, the petitioner need not provide security arrangements and the payment will not be made if any security is provided after 30.8.2013.

(2.) The learned Counsel for the petitioner submits that even though the period for which the contract was entered into, expired on 31.3.2014, from 1.6.2013 to 30.8.2013, for the security arrangements provided by the petitioner, the amounts payable have not been paid.

(3.) The learned Standing Counsel appearing for Tamil Nadu Housing Board, is unable to deny the said submission. He further submits that if the amount is not paid for the said period, a direction may be issued to consider the said aspect and the writ petition may be disposed of.