M/S. Magnum Glass Works vs State Of Kerala
2022 Latest Caselaw 67 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
         MONDAY, THE 3RD DAY OF JANUARY 2022 / 13TH POUSHA, 1943
                           WP(C) NO. 4474 OF 2012
PETITIONER:

             M/S. MAGNUM GLASS WORKS
             AGED 55 YEARS
             NO.28, CHEMICAL INDUSTRIAL ESTATE, AROOR, ALAPPUZHA-688 534
             REPRESENTED BY ITS MANAGING PARTNER.

             BY ADVS.
             SRI.R.S.KALKURA
             SRI.V.VINAY MENON


RESPONDENTS:

     1       STATE OF KERALA
             REPRESENTED BY THE SECRETARY, HEALTH DEPARTMENT, GOVERNMENT
             SECRETARIAT, TRIVANDRUM-695 001.

     2       THE CHIEF GOVERNMENT ANALYST
             GOVERNMENT ANALYST LABORATORY, RED CROSS ROAD, OPPOSITE EYE
             HOSPITAL, TRIVANDRUM-695 001.

     3       ASSOCIATED SCIENTIFIC COMPANY TVM
             T.C. 25/1579(2), AISWARYA TOWERS, S.S.KOVIL ROAD,
             THIRUVANANTHAPURAM P.O., TRIVANDRUM - 695001.

     4       THE CENTRAL SCIENTIFIC SUPPLIES CO. LTD.
             MAJID BUILDINGS, P.O. BOX NO.5507, PALAYAM, TRIVANDRUM - 695036.

     5       THE INDUSTRIAL LABORATORY EQUIPMENTS CO.
             P.B. NO. 5701, CHALAI.P.O.,KILLIPPALAM JUNCTION, TRIVANDRUM -
             695036.

     6       LABORATORY EQUIPMENTS STORES
             M.G.ROAD NORTH END, NEAR SHEEMATTY, ERNAKULAM - 682035.

             BY ADVS.
             GOVERNMENT PLEADER
             SRI.ALBERT V.JOHN
             SRI.ALBERT V.JOHN
             SRI.DINNY THOMAS
             SRI.N.KRISHNA PRASAD
             SRI.A.MOHAMMED FAIZAL
             SRI.K.L.NARASIMHAN


             SRI.RAJEEV JYOTHISH GEORGE, GP

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 03.01.2022, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 4474 OF 2012
                                           2

                                   JUDGMENT

Dated this the 3rd day of January, 2022

The above writ petition is filed seeking following prayers:

"1. Issue a writ of Mandamus or any other writ, order or direction in the nature of mandamus, directing the 2nd respondent to produce the entire documents pertaining to the tender process.

2. Issue a writ of Certiorari or any other writ, order or direction in the nature of Certiorari, quashing the acceptance of the quotations which are over-rated.

3. Issue a writ of Mandamus or any other writ, order or direction in the nature of mandamus, directing the 2nd respondent to conduct the tender process in a transparent, fair and legal manner by accepting competitive bids in accordance with law, natural justice, equity and the spirit of open competition.

4. Grant such other reliefs which are incidental to this proceedings in the interest of justice."

2. When this matter came up for consideration on

22.03.2012, this Court issued the following order:

"When the matter came up for orders, learned counsel for the petitioner sought a stay of supply, pursuant to the contract awarded to respondents 3 to 6. However, WP(C) NO. 4474 OF 2012

learned counsel for respondents submitted that supply has already been effected. This submission is recorded. Respondent to file counter affidavit".

In the light of the above submission, nothing survives in this

writ petition. Hence, the writ petition is closed.

Sd/-

P.V.KUNHIKRISHNAN JUDGE

AJ