MURALI MANPOWER AGENCIES Vs. SURVEY OF INDIA

JUDGEMENT

(1.) This Writ Petition is filed seeking a mandamus to declare the action of the respondents in terminating the contract of the petitioner awarded under Letter No. C-1120/17-Y-F/IISM, dated 19.06.2018 and renewed up to 28.02.2020 under Letter dated 05.03.2019, through letter issued by the 3rd respondent dated 03.10.2019, with effect from 01.11.2019, as illegal and arbitrary.

(2.) The brief averments in the writ affidavit are that:

(3.) The petitioner, an ISO 9001:2015 certified company, is engaged in man-power supply and services incidental thereto to various government departments and organizations like NMDC, IICT, NGRI, Survey of India, etcetera.