N SURYANARAYANA REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) After hearing the learned counsel for as well as G. P. for Roads and Buildings, the petitioner, I do not find any valid grounds to entertain this writ petition.

(2.) In this writ petition the petitioner seeks to question the validity of the order dated 19-8-1998 by which the third respondent rejected the representation of the petitioner dated 12-8-1998 for taking into consideration the rates quoted by him in figures instead of the rates in words in the tender filed by him. It may be mentioned that the petitioner has earlier approached this Court by filing W. P. No. 23094 of 1998 for declaring the action of the respondents particularly respondents 2 and 3 in not considering the said representation as arbitrary and illegal. That writ petition was disposed of by this Court on 20-8-1998 recording the submission made by the learned Government Pleader that the representation of the petitioner dated 12-6-1998 has been considered and rejected and the rejection order also has been communicated to the petitioner. In view of the said representation made by the learned Government Pleader, the writ petition was disposed of with the observation that no further orders are required to be passed in the writ petition. The present writ petition is filed seeking to question the said order of rejection passed by the third respondent on 19-8-1998.

(3.) It is a mute question whether it is open to the petitioner to file a fresh writ petition regarding the self-same matter in the absence of any such reservation in the earlier order passed by this Court. However, since there was no adjudication on merits in the earlier writ petition, I will proceed on the footing that it is open to the petitioner to file this writ petition.