JAYARAJ CONTRACTOR Vs. COMMISSIONER OF MUNICIPAL ADMINISTRATION, CHEPAUK

JUDGEMENT

(1.) Heard Mrs.Hema Sampath, learned Senior Counsel, representing Mr.M.Roshan Atiq, learned counsel for the petitioner; Mr.S.R.Rajagopal, learned Additional Advocate General, Assisted by Mr.B.Anand, learned counsel for the respondents 1 and 2; Mr.A.S.Thambusamy, learned Standing Counsel for the third respondent; Mr.R.Arumugam, learned counsel for the fourth respondent and perused the materials available on record.

(2.) The solid wast management contractor of the third respondent, whose license expired on 30.06.2018 filed W.P.No.16107 of 2018 for issuance of Writ of Mandamus, directing the third respondent to reject the tender offer of the fourth respondent and W.P.No.16594 of 2018, to quash the work order issued in favour of the third respondent dated 27.06.2018.

(3.) The brief facts of the case are that the third respondent issued a notification dated 06.04.2018 calling for tenders for engaging 41 workers in Municipal Solid Waste Management Services comprising of door to door collection of municipal solid waste, road/street sweeping, drainage cleaning and storage of waste at designated collection points on contract basis for a period of one year in Ward Nos.1 to 6 in Punjaipuliampatti Municipality.