S KARUPPIAH THEVAR Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) HEARD Mr. A. Sivaji, the learned counsel appearing for the petitioner and Mr. V. Manoharan, the learned Government Advocate appearing for the respondents.

(2.) IT has been submitted by the petitioner that the first respondent had called for tenders for the formation of earth dam from L. S. 0-2000 Metre for Irukkankudi Reservoir project across Vaipar. The petitioner's tender had been accepted and he was asked to execute the necessary agreements, on 20. 04. 1996. While executing the agreement, the petitioner had given Rs. 18,600/-, as security deposit. However, thereafter the first respondent had unilaterally cancelled the agreement by the impugned proceedings. Hence, the petitioner has invoked the writ jurisdiction of this Court, under Article 226 of the Constitution of India, raising various grounds.

(3.) IT is stated by the petitioner that the security deposit of Rs. 18,600/- had been remitted, as requested by the respondents, in the form of Indra Vikas Pattra. It is further stated that the petitioner has not only suffered the order of cancellation of the agreement but had also to wail till the maturity of the Indra Vikas Pattras to get back the amount remitted as security deposit.