A. PANDIAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) By consent, both the Writ Appeals, are taken up for final disposal and disposed of by this common judgment.

(2.) The Writ Petitioner in each of the Writ Petition is the appellant in both the Writ Appeals and aggrieved by the vacation of interim order of status-quo, vide impugned order dated 05.01.2016 passed in W.P(MD) Nos. 23107 and 23587 of 2015 and in M.P(MD) No. 2 of 2015 in W.P(MD) No. 23107 of 2015 and in M.P(MD) No. 1 of 2015 in W.P(MD) No. 23587 of 2015, came forward to filed these Writ Appeals.

(3.) The grievance expressed by the Writ Petitioner is that the second respondent herein has issued tender notifications dated 03.12.2015 and 07.12.2015 respectively and tender schedule has not been issued to the petitioner and therefore, came forward to the above Writ Petitions, to quash the tender notifications and to direct the second respondent to issue fresh tender notifications, in accordance with law by following the Rules and Act of the Tamil Nadu Tranparency in Tenders Act, 1998 and also the orders passed in W.P. No. 9883 of 2006 and W.P. No. 9041 of 2014.