Vincent P.T vs Kerala State Civil Supplies ...
2021 Latest Caselaw 14723 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
     WEDNESDAY, THE 14TH DAY OF JULY 2021 / 23RD ASHADHA, 1943
                        WP(C) NO. 7483 OF 2021
PETITIONER:

          VINCENT P.T
          AGED 60 YEARS
          S/O.M.O.THOMAS,
          PADIKKAPARAMBIL HOUSE,
          VALLICHIRA POST,KOTTAYAM DISTRICT.

          BY ADVS.
          SRI A.KEVIN THOMAS
          SRI.M.V.BOSE
          SRI.VINOD MADHAVAN
          SRI.SHARATH S.PUTHENPARAMPAN
          SMT.P.M.MAZNA MANSOOR
RESPONDENTS:

    1     KERALA STATE CIVIL SUPPLIES
          CORPORATION LTD
          REPRESENTED BY ITS CHAIRMAN AND
          MANAGING DIRECTOR,
          MAVELI ROAD, GANDHI NAGAR,
          KOCHI-682 019.

    2     THE MANAGER,NFSA,
          KERALA STATE CIVIL SUPPLIES
          CORPORATION LTD,
          MAVELI ROAD,
          GANDHI NAGAR,
          KOCHI, PIN-682 019.

    3     THE REGIONAL MANAGER,
          KERALA STATE CIVIL SUPPLIES
          CORPORATION, MAVELI TOWER,
          THIRUNAKKARA,
          KOTTAYAM, PIN-686 010.

    4     THE DEPOT MANAGER,
          SUPPLYCO DEPOT,VAIKOM TALUK,
          PALLIKAVALA, THALAYOLAPARAMPU,
          KOTTAYAM, PIN-686 605.
 WP(C).No.7483 of 2021
                                        2

       5          GOPAKUMAR.K,
                  PROPRIETOR OF AVANI ENTERPRISES,
                  MUKKATH HOUSE,
                  MEVELLOOR.P.O,
                  KOTTAYAM,PIN-686 609.

                  BY ADVS.
                  SRI.ALIAS M.CHERIAN
                  SRI.K.M.RAPHY
                  SMT.ANJALY ELIAS
                  SHRI.BRISTO S PARIYARAM

                  SMT. R.LAKSHMI NARAYAN, GP
THIS       WRIT   PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
14.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.7483 of 2021
                                  3



                          JUDGMENT

Dated this the 14th day of July 2021

When the case is taken up today, the counsel for the petitioner

submitted that for the present, the petitioner will be satisfied with a

direction to the 2nd respondent to consider and dispose of Ext.P6

representation filed by the petitioner regarding the tender quoted by

him after hearing the petitioner and the 5th respondent.

In the light of the limited prayer made in writ petition, the writ

petition is disposed of directing the 2 nd respondent to consider and

dispose of Ext.P6 representation at the earliest at any rate within a

period of one month from the date of receipt of a copy of this

judgment after hearing the petitioner and the 5 th respondent. If

personal hearing is not possible, the parties may be heard through

virtual mode.

Sd/-

T.R.RAVI

JUDGE sn WP(C).No.7483 of 2021

APPENDIX OF WP(C) 7483/2021

PETITIONER EXHIBITS

EXHIBIT P1 A TRUE COPY OF THE TENDER NOTICE NO.NFSA5-

17016/2020 DATED 15.07.2020 ISSUED BY THE 1ST RESPONDENT

EXHIBIT P2 A TRUE COPY OF THE BID ACKNOWLEDGEMENT AND BID SUBMISSION CONFIRMATION WITH BID ID NO:931202 DATED 26.08.2020

EXHIBIT P3 A TRUE COPY OF THE TENDER RESULTS FOR VAIKOM TALUK WITH RANKING DATED 07.10.2020

EXHIBIT P4 A TRUE COPY OF THE NOTICE DATED 03.02.2021 ISSUED BY THE 4TH RESPONDENT TO THE PETITIONER

EXHIBIT P5 A TRUE COPY OF PROCEEDINGS NO.CSC2732/20 DATED NIL OF THE 4TH RESPONDENT

EXHIBIT P6 A TRUE COPY OF THE REPRESENTATION DATED 24.02.2021 FILED BY THE PETITIONER BEFORE THE 4TH RESPONDENT

EXHIBIT P7 A TRUE COPY OF THE REPRESENTATION DATED 01.03.2021 FILED BY THE PETITIONER BEFORE THE 4TH RESPONDENT

EXHIBIT P8 A TRUE COPY OF THE AGREEMENT EXECUTED BY THE 4TH RESPONDENT AND THE PETITIONER DATED 01.01.2021

EXHIBIT P9 A TRUE COPY OF THE TENDER RESULTS FOR KOTTAYAM TALUK WITH RANKING DATED 07.10.2020

EXHIBIT P10 A TRUE COPY OF THE CONTRACT FOR TRANSPORTATION ENTERED INTO BETWEEN THE SUPPLYCO DEPOR MANAGER, KOTTAYAM TALUK AND SANTHOSH V S DATED 11.01.2021.

RESPONDENT'S EXHIBITS         :   NIL

              //TRUE COPY//             PA TO JUDGE