SAVITHA DEVI REP BY MANAGING DIRECTOR Vs. TAMIL NADU CIVIL SUPPLIES CORPORATION, REP BY ITS MANAGING DIRECTOR

JUDGEMENT

(1.) This intra Court appeal challenges the dismissal of the Writ Petition in W.P.No.32435 of 2017. The challenge in the said Writ Petition was to the order of the 3rd respondent dated 06.12.2017, in and by which, the petitioner in the Writ Petition was directed to be black listed.

(2.) The petitioner which is a partnership firm was declared to be the lowest bidder for transportation of paddy from the railhead at Porur to the Modern Rice Mills at Porur and Cheyyar for the period from 2015 - 2017. A work order was also issued to the petitioner and the contract was to come to an end on 30.06.2017. While so, the 2nd respondent in W.P.No.32435 of 2017 viz., The Regional Manager, Tamil Nadu Civil Supplies Corporation, issued notice on 15.05.2017 alleging delay in transportation of paddy from the Porur railhead to Porur Modern Rice Mill and Cheyyar Rice Mill during May 2017.

(3.) The appellant had submitted its explanation to the 2nd respondent on 10.06.2017. It is claimed by the appellant that no further action was taken by the respondents pursuant to the said show cause notice. The period of contract had come to an end on 30.06.2017 and the same was extended for a period of one month from 01.07.2017 to 31.07.2017. While so, on 08.07.2017, the 2nd respondent/ Regional Manager, Tamil Nadu Civil Supplies Corporation issued a notice, alleging certain irregularities in the operations of the petitioner. The said notice also required the petitioner/ appellant to submit its explanation within 7 days from the date of receipt of the said notice.