VIJAY ELECTRICAL ENGINEERING Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition, filed under Article 226 of the Constitution of India, calls in question the order passed by the Superintending Engineer, Operation Circle, APCPDCL, Ongole, respondent No.3 herein, vide Letter bearing LR.No.SE.O.OGL.TECH.E.DOC.E.No. 261047/2021 dtd. 12/5/2021, terminating L.S.Agreement No.105/2020-21 dtd. 18/9/2020.

(2.) According to the petitioner, it is a Proprietory concern and the deponent of the writ affidavit, who is the Proprietor of the petitioner-Proprietory concern, has been eking out his livelihood by executing electrical work contracts. The Andhra Pradesh Electrical Licencing Board, Government of Andhra Pradesh, issued electrical contract licence Grade-A in favour of the petitioner and the same is being renewed from time to time, enabling the petitioner to undertake operation and maintenance works at 33/11 K.V. Sub-Stations. In response to a tender floated by respondent No.2 for carrying out Manning of Sub-Stations, Operation and Maintenance including Watch and Ward at 33/11 K.V. Sub-Stations, the petitioner herein participated in the said process of tenders and emerged as successful bidder for the Sub-Stations at Adusumilli, Karamchedu, Swarna, Edupulapadu, Motupalli, Vallapalli, Uppumaguluru, Vemavaram, Komminenivari-palem, Velamvaripalem. The Superintending Engineer, respondent No.3 herein, executed L.S.Agreement on 18/9/2020, covering all the above said Sub-Stations in favour of the petitioner herein for undertaking the works for a period of two years, commencing from 1/9/2020 to 31/8/2022. According to the petitioner, he appointed the Shift Operators/Watchmen and intimated the same to respondent Nos.3 to 5 to take necessary steps for verification of certificates by duly fixing the dates. The Executive Engineer, Chirala, respondent No.4 herein issued a notice dtd. 7/12/2020, asking the petitioner to produce the following:

(3.) It is pleaded by the petitioner herein in the affidavit filed in support of the Writ Petition that by way of a reply dtd. 24/12/2020 (acknowledged by the office of respondent No.4 on 28/10/2020), he produced the entire information sought.