B.C. SENGOTTAIYAN Vs. JOINT COMMISSIONER/EXECUTIVE OFFICER, HINDU RELIGIOUS AND CHARITABLE ENDOWMENT DEPARTMENT

JUDGEMENT

(1.) The Petitioner had filed this Writ Petition seeking that the First Respondent to procure jaggery directly from the Farmers through the Second Respondent.

(2.) The First Respondent has filed a Counter Affidavit dated 15.05.2019 stating that the system of procuring jaggery from the farmers through the Second Respondent had earlier taken place till the year 2015, but the procedure adopted for the same had involved carrying huge amount of cash of Rs. 50,00,000/- towards immediate payment, which was unsafe and in such circumstances, the First Respondent started to procure jaggery through the State Trading Corporation by making payment through cheque or demand draft, which reduced risks.

(3.) In pursuance of the order dated 13.06.2019 passed by this Court, the First Respondent had filed Additional Counter Affidavit dated 10.07.2019 stating that it has been decided to make future procurement of jaggery through e-tender and due to ban of tenders during general elections, procurement was done on temporary basis through the Employees Co-operative Society of the Temple of the First Respondent.