P.VELDURAI Vs. TAMIL NADU LEGISLATIVE ASSEMBLY SECRETARIAT

JUDGEMENT

(1.) The present writ petition has been filed for issuance of a writ of certiorari to call for the records on the file of the 1st respondent in Letter No.8032/2011-2, TNLAS (T.A.III) dated 22.8.2001 and quash the same.

(2.) The facts and circumstances necessitating the filing of the present writ petition are as hereunder :-

(3.) The petitioner, at the relevant point of time was a registered contractor with the Highways Department, Government of Tamil Nadu. Since he had chosen to contest the Assembly Election, his continuance as a registered contractor with the Government of Tamil Nadu would entail disqualification under the provisions of the Representation of Peoples Act, 1951 (for short 'RP Act'), he submitted a representation to the Superintending Engineer, Public Works Department, Project Circle, Madurai, to remove his name from the list of registered contractors maintained by him and terminate his contract forthwith. Based on the request of the petitioner, the Superintending Engineer removed the name of the petitioner from the list of registered contractors by his letter dated 12.4.06. However, on 17.4.06, the Superintending engineer addressed another letter to the petitioner advising him to take steps to cancel all pending works from the respective Division, wherever contract was in force.