MANUKURU RAMA SESHU REDDY Vs. ADITYANANDA DAS

JUDGEMENT

(1.) THIS Contempt Case is filed alleging non -implementation of the order dated 17.06.2015 passed by this Court in WP No. 17315 of 2015.

(2.) THE said Writ Petition was filed by the petitioners herein stating that Tender Notice No. 3/2014 -15, dated 20.02.2015, was issued for the work of restoration to the Buddi drain from KM 0.000 to KM 16.780 for an estimated value of Rs. 307 Lakhs. The sixth respondent in the writ petition was qualified. It was alleged in the writ petition that earlier, when the Superintendent, Somasila Project Circle, Nellore, submitted proposals for blacklisting the sixth respondent, he approached this Court and filed WP No. 22171 of 2008, wherein this Court directed the Superintending Engineer, Somasila Project Circle to consider the representation of the sixth respondent and pass appropriate orders and, accordingly, the representation of the sixth respondent was considered and rejected, vide orders dated 18.03.2010, and aggrieved by the same the sixth respondent filed WP No. 8231 of 2010. It was further alleged that though the sixth respondent filed WP No. 8231 of 2010, he submitted the tender by giving false information stating that no litigation and criminal history was there. It was further alleged that in view of his past history, the sixth respondent may not complete the work which is an important work made for protecting the villagers from floods.

(3.) THIS Court, by an order dated 17.06.2015 in WP No. 17315 of 2015, granted interim stay of all further proceedings till the production of the record and consideration of case by this Court, while posting the case to 24.06.2015 for orders. When the matter was listed on 25.06.2015, at the request of the learned counsel for the petitioners, it was adjourned to 02.07.2015 and thereafter from time to time. Ultimately, the writ petition itself was dismissed, by an order dated 03.09.2015, holding that the sixth respondent was not disqualified to execute the work as on the date of award of the work and whether the work awarded in favour of the sixth respondent was subsequent to passing of the orders of this Court or not would be separately enquired into. This Court dismissed the Writ Petition keeping in view of the nature of work and public interest involved and also taking into consideration that the writ petition was filed by three ryots. However, in view of the allegation of possible non -completion of the work by the sixth respondent the Chief Engineer, NTR Telugu Ganga Project, Tirupati, Chittoor District, was directed to supervise the work periodically and see that the sixth respondent executes the work as per the quality standards and conditions of the agreement. The said order has become final.