J. BALAJI Vs. STATE GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) Mr.M.R.Gokul Krishnan, learned Additional Government Pleader accepts notice for the respondents and is armed with instructions to enable final disposal of these Writ Petitions, even at the stage of admission.

(2.) The petitioner in W.P.No.6229 of 2023 is the sole proprietor running an establishment under the name and style of Jayam Enterprises at Chennai - 600 041. He claims to be a registered class III contractor for the Public Works Department (PWD) of the State of Tamil Nadu. The petitioner in W.P.No.6231 of 2024, S.Veeran, claims to be a registered class I contractor for the Public Works Department (PWD) of the State of Tamil Nadu.

(3.) The petitioners were engaged by the Government College of Architecture and Sculpture (CGAS), Mamallapuram on 28/2/2020 to carry out certain works as approved by the Additional Chief Secretary to Government, Tourism, Culture and Religious Endowment Department under letter LR.No.2105/C11/2020 dtd. 25/2/2020. The scope of engagement of the petitioner in W.P.No.6229 of 2024 was as follows: