Muhammed Rafeek vs State Of Kerala
2024 Latest Caselaw 15661 Ker

Kerala High Court

Muhammed Rafeek vs State Of Kerala on 6 June, 2024

Author: T.R.Ravi

Bench: T.R.Ravi

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
     THURSDAY, THE 6TH DAY OF JUNE 2024 / 16TH JYAISHTA, 1946
                        WP(C) NO. 3372 OF 2023
PETITIONER:

          MUHAMMED RAFEEK
          AGED 48 YEARS
          SON OF P.K.ALIYAR, POOKADASSERIYIL HOUSE, MARKET P.O.,
          MUVATTUPUZHA, PIN - 686673.

          BY ADVS.
          B.SAJEEV KUMAR
          THOMAS JOHN AMBOOKEN
          BLOSSOM MATHEW


RESPONDENTS:

    1     STATE OF KERALA
          REPRESETNED BY ITS SECRETARY, FOOD AND CIVIL SUPPLIES
          DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
          PIN - 695001.
    2     THE KERALA STATE CIVIL SUPPLIES CORPORATION LIMITED
          MAVELI BHAVAN, KADAVANTHRA, REPRESENTED BY ITS MANAGING
          DIRECTOR, PIN - 682020.
    3     THE DEPOT MANAGER
          KOCHI DEPOT, THE KERALA STATE CIVIL SUPPLIES
          CORPORATION LIMITED, CHULLICKAL, KOCHI, PIN - 682005.
    4     FAZIL ABDUL RAHIMAN,
          AGED 52 YEARS
          SON OF ABDUL RAHIMAN, KOCHUPARAMBIL, CIVIL STATION
          WARD, ALAPPUZHA, PIN - 688001.

          BY ADVS.
          Molly Jacob [email protected]
          RAJESH VIJAYAN
          SIKHA S.NAIR(K/666/2008)

          SRI. SUNIL KUMAR KURIAKOSE. GP.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
06.06.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 3372 OF 2023

                                       2

                             T.R. RAVI, J.
                      --------------------------------------
                      WP(C) No.3372 of 2023
                 ----------------------------------------------------
                Dated this the 06th day of June, 2024

                               JUDGMENT

The writ petition has been filed, praying for a direction to

the 2nd respondent to take action against the 4 th respondent,

who was a successful bidder for a contract to transport grains

to the fair price shops.

2. A counter affidavit has been filed on behalf of the 2 nd

respondent, wherein it is stated that the 2 nd respondent

intends to take action.

The counter affidavit is recorded. Since the 2 nd

respondent has stated that they are intending to take action,

no direction from this Court is required. Necessary action

shall be taken at the earliest.

Sd/-

T.R.RAVI JUDGE mpm WP(C) NO. 3372 OF 2023

APPENDIX OF WP(C) 3372/2023

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF INSTRUCTIONS TO TENDERERS DATED 23.11.2018 ISSUED BY THE 2ND RESPONDENT.

Exhibit P2 TRUE COPY OF REPLY DATED 23.03.2022 SENT BY THE 4TH RESPONDENT TO THE 3RD RESPONDENT.

Exhibit P3 TRUE COPY OF APPLICATION DATED 17.12.2022 FILED UNDER THE RTI ACT BY THE PETITIONER BEFORE THE PUBLIC INFORMATION OFFICER UNDER THE 3RD RESPONDENT.

Exhibit P4 TRUE COPY OF REPLY DATED 13.01.2023 ISSUED BY THE 3RD RESPONDENT TO THE PETITIONER. Exhibit P5 TRUE COPY OF REPRESENTATION DATED 17.01.2023 SENT BY THE PETITIONER TO THE ASSISTANT MANAGER IN THE OFFICE OF THE 3RD RESPONDENT.