N.Muraleedharan Pillai vs Krishnapuaram Grama Panchayat
2022 Latest Caselaw 7484 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
         THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
  FRIDAY, THE 24TH DAY OF JUNE 2022 / 3RD ASHADHA, 1944
                       WP(C) NO. 9356 OF 2022
PETITIONER/S:

               N.MURALEEDHARAN PILLAI
               AGED 63 YEARS
               SON OF NARAYANA PILLAI,RESIDING AT THANDALATHU
               THARAYIL,KAPPIL MEKKU,KRISHNAPURAM
               P.O.,ALAPPUZHA, PIN - 690533
               BY ADVS.
               T.S.HARIKUMAR
               P.B.SAHASRANAMAN


RESPONDENT/S:

    1          KRISHNAPUARAM GRAMA PANCHAYAT
               OFFICE OF THE KRISHNAPURAM GRAMA
               PANCHAYAT,KAPPIL MEKKU,KRISHNAPURAM
               P.O.,ALAPPUZHA ,REPRESENTED BY ITS SECRETARY,
               PIN - 690533
    2          KRISHNAPURAM GRAMA PANCHAYAT COMMITTEE.
               KRISHNAPURAM GRAMA PANCHAYAT OFFICE,KAPPIL
               MEKKU,KRISHNAPURAM P.O.,ALAPPUZHA, REPRESENTED
               BY ITS PRESIDENT, PIN - 690533
               BY ADV R.PADMAKUMAR


        THIS    WRIT   PETITION     (CIVIL)    HAVING    COME    UP    FOR
ADMISSION       ON   24.06.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                     -2-
W.P.(C). No. 9356 of 2022



                            P.V.KUNHIKRISHNAN, J.
                            ======================================================

                              W.P.(C) No.9356 of 2022
                        =============================================================

                    Dated this the 24th day of June, 2022

                                         JUDGMENT

The above writ petition is filed with following prayers:

"i. To issue a writ of mandamus or other appropriate writ, order or direction to the respondents 1 and 2 to invite the petitioner also for negotiation before finalizing the tender proceedings as per Exhibit P1 with respect to the award of the contract for the maintenance of street lights within the Grama Panchayat.

ii. Such other relief's which this Hon'ble Court deems fit and necessary in the circumstances of the case and the costs of this case." (sic)

2. The grievance of the petitioner is that even though

the petitioner also participated in the tender proceedings, the

petitioner was not invited for negotiation when the rival

candidate was invited.

3. Heard the counsel for the petitioner and the counsel

appearing for the respondents.

W.P.(C). No. 9356 of 2022

4. The counsel for the petitioner reiterated his

contentions in the writ petition. The counsel for the respondents

submitted that the work is already started. If that be so, the

petitioner is free to file a representation before the 1 st

respondent, if the petitioner has got any grievance and the 1 st

respondent can be directed to consider the same, within a time

frame.

Therefore, this writ petition is disposed of in the following

manner:

1. The petitioner is free to file a representation narrating his grievance to the 1st respondent, within ten days from the date of receipt of a copy of this judgment.

2. Once such a representation is received, the 1 st respondent will consider the same and pass appropriate orders in it, in accordance to law, as

W.P.(C). No. 9356 of 2022

expeditiously as possible, at any rate, within one month from the date of receipt of the representation.

sd/-

P.V.KUNHIKRISHNAN JUDGE das

W.P.(C). No. 9356 of 2022

APPENDIX OF WP(C) 9356/2022

PETITIONER EXHIBITS Exhibit P.1 THE TRUE PHOTOSTAT COPY OF THE TENDER INVITED BY THE 1ST RESPONDENT DATED 09-02-2022 Exhibit P.2 THE TRUE PHOTOSTAT COPY OF THE REQUEST SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT, DATED 05-03-2022 Exhibit P.3 THE TRUE PHOTOSTAT COPY OF THE RECEIPT ISSUED BY THE 1ST RESPONDENT BY ACKNOWLEDGING THE RECEIVING OF THE REQUEST SUBMITTED BY THE PETITIONER, DATED 05-03-2022