Irshad Muhammed vs Kerala State Civil Supplies ...
2024 Latest Caselaw 5579 Ker

Kerala High Court

Irshad Muhammed vs Kerala State Civil Supplies ... on 16 February, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
     FRIDAY, THE 16TH DAY OF FEBRUARY 2024 / 27TH MAGHA, 1945
                       W.P.(C) NO.21002 OF 2020
PETITIONER:

          IRSHAD MUHAMMED,
          AGED 31 YEARS,
          CHEEPPALLI PADINJATTATHIL,
          KUREEPUZHA, KAVANAD,
          KOLLAM-691 003.

          BY ADVS.
          K.I.MAYANKUTTY MATHER
          KUM.NARAYANI HARIKRISHNAN



RESPONDENTS:

    1     KERALA STATE CIVIL SUPPLIES CORPORATION LTD.,
          REPRESENTED BY ITS MANAGING DIRECTOR,
          MAVELI BHAVAN, GANDHI NAGAR,
          P.B. NO.2030, KADAVANTHRA P.O.,
          ERNAKULAM-682 020.

    2     THE GENERAL MANAGER,
          KERALA STATE CIVIL SUPPLIES CORPORATION LTD.,
          MAVELI BHAVAN, GANDHI NAGAR, P. B. NO.2030,
          KADAVANTHRA P.O., ERNAKULAM-682 020.

    3     THE MANAGER (NATIONAL FOOD SAFETY ACT),
          KERALA STATE CIVIL SUPPLIES CORPORATION LTD.,
          MAVELI BHAVAN, GANDHI NAGAR, P.B. NO.2030,
          KADAVANTHRA P.O., ERNAKULAM-682 020.

    4     THE REGIONAL MANAGER,
          KERALA STATE CIVIL SUPPLIES CORPORATION LTD.(SUPPLYCO),
          OPP. YATHRI NIVAS, NEAR GOVERNMENT GUEST HOUSE,
          PRS ROAD, THAIKKAD P. O.,
          THIRUVANANTHAPURAM-695 014.

    5     ASSISTANT MANAGER,
          KERALA STATE CIVIL SUPPLIES CORPORATION LTD.(SUPPLYCO),
          PATHANAPURAM P.O., KOLLAM-691 001.
                               :2:
W.P.(C) No.21002 of 2020

     6      SNK TRANSPORTING COMPANY
            REPRESENTED BY ITS PARTNER - M. H. ABDUL SALIM,
            PATTALATHUPALLY PURAYIDOM, NEAR FCI,
            PATHANAPURAM P.O., KOLLAM-691 001.

           SMT.MOLLY JACOB, STANDING COUNSEL, SUPPLYCO

           SRI.S.B.PREMACHANDRA PRABHU

     THIS WRIT PETITION (CIVIL) HAVING COME UP           FOR
ADMISSION ON 16.02.2024, THE COURT ON THE SAME           DAY
DELIVERED THE FOLLOWING:
                                 :3:
W.P.(C) No.21002 of 2020


                            JUDGMENT

Dated this the 16th day of February, 2024

When this matter was called, the learned Standing

Counsel for the respondents submitted that the period of the

tender has expired; and therefore, that the prayers in the writ

petition have become infructuous.

The learned counsel for the petitioner sought a day's time

to confer with his client; but since the afore submission has

been made by the responsible counsel of this Court, I see no

reason to disbelieve him.

I therefore close this writ petition finding it to have

become infructuous, however, leaving liberty to the petitioner

to seek rehearing, if it is found necessary.

Sd/-

DEVAN RAMACHANDRAN JUDGE bpr

APPENDIX OF WP(C) 21002/2020

PETITIONER'S EXHIBITS

EXHIBIT P1 TRUE COPY OF THE NOTICE INVITING TENDER.

EXHIBIT P1(A) TRUE COPY OF THE CORRIGENDUM NOTIFICATION.

EXHIBIT P2 TRUE COPY OF THE TECHNICAL BID SUBMITTED BY THE 6TH RESPONDENT FOR PATHANAPURAM TALUK ALONG WITH AFFIDAVIT.

EXHIBIT P3 TRUE COPY OF THE RESULT OF THE PRICE BID UPLOADED IN THE SITE OF SUPPLYCO.

EXHIBIT P4 TRUE COPY OF THE COMPLAINT SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT.

RESPONDENTS' EXHIBITS

Exhibit R1(A) PHOTOCOPY OF THE LETTER NO.NFSA5- 17016/20 DATED 27.08.2020 ISSUED INSTRUCTIONS TO ALL REGIONAL MANAGERS PRESCRIBING THE REQUIREMENTS AND PROCEDURES TO BE FOLLOWED IN THE TECHNICAL EVALUATION OF THE BID.

Exhibit R6(A) TRUE COPY OF THE REGISTRATION CERTIFICATES OF THE VEHICLE OWNED BY SRI.M.NOUSHAD

Exhibit R6(B) TRUE COPY OF THE PROCEEDINGS NO.A6.NFSA 233(A)/2020 DATED 01.01.2021 OF SUPPLYCO, PUNALUR.