M.MURUGAN Vs. SUPERINTENDING ENGINEER

JUDGEMENT

(1.) These two writ appeals have been filed against the common order passed in W.P.(MD)Nos.19740 and 20199 of 2018. The petitioner in the writ petitions is the appellant in these appeals.

(2.) W.P.(MD)No.19740 of 2018 was filed by the appellant for issuance of a writ of mandamus directing the first respondent or any other independent agency under the State Government to enquire into the tender process in connection with Tender Notice No.2/2018-19/HDO, dated 25.06.2018 and Tender Notice No. 8/2018-19/HDO, dated 08.09.2018 regarding the allegations of illegal gratification and take appropriate action against the third respondent and other erred official and consequently to direct the respondents to call for fresh tenders for the works mentioned in Tender Notice No.2/2018-19/HDO, dated 25.06.2018 in a fair and transparent manner by following the procedures.

(3.) W.P.(MD)No.20199 of 2018 was filed by the appellant for issuance of a Writ of Certiorafied Mandamus, to call for the entire records pertaining to the proceedings of the first respondent in Tender Notice No.08/2018-19/HDO, dated 08.09.2018 and quash the same as illegal and unconstitutional and consequently to direct the first respondent to forthwith award work order in view of acceptance message sent by tender accepting authority, dated 20.08.2018.