A. NAGARAJAN Vs. DISTRICT COLLECTOR, VIRUDHUNAGAR AND OTHERS

JUDGEMENT

(1.) By consent, the Writ Petition itself is taken up for final disposal.

(2.) The petitioner claims to be a native of Keela Upplikundu, D.Kadambankulam Village Panchayat, Kariyapatti Panchayat Union, Virudhunagar District and he has filed this Writ Petition, styled as a Public Interest Litigation, stating among other things that the State Government had granted funds to the said Panchayat Union to implement the welfare schemes and the Grama Sabha has to make it clear as to how the projects to be implemented out of the said funds. However, the respondents 2 and 3, without issuing any tender notification and without following the relevant norms, engaged their own men and started working to the tune of Rs. 11,00,000/- and also given the details in paragraph No.4 of the affidavit filed in support of the petition and it is relevant to extract hereunder:-

(3.) Mr.M.Saravana Kumar, learned counsel appearing for the petitioner has drawn the attention of this Court to the typed-set of documents and would submit that the projects to be executed is to be decided by the Grama Sabha and without holding meeting, the official respondents 2 and 3 engaged their own men, without following the Tamil Nadu Transparency in Tenders Act, 1988, and started their work and it had caused huge revenue loss to the local body. Though the said fact has also been brought to the knowledge of the first respondent in the form of representation, dated 22.12.2017 and in receipt and acknowledgment, no action has been taken so far and left with no other option, the petitioner has filed this Writ Petition.