S. ARUNACHALAM Vs. SUPERINTENDING ENGINEER(NH)

JUDGEMENT

(1.) The present writ petition has been filed seeking a mandamus as against the second respondent to forthwith issue the work site inspection certificate and working condition of the plant and machineries certificate to the petitioner.

(2.) By consent of both the parties, the writ petition is taken up for final disposal at the admission stage itself.

(3.) When the matter is taken up for hearing today, Mr.Veera Kathiravan, learned Additional Advocate General assisted by Mr.M.Gangadharan, learned Government Advocate appearing for the respondents on instructions submits that in case if the petitioner visit the site, work site inspection certificate would be issued to the petitioner today.