[Cites 1, Cited by 0]
Madras High Court
M.Rajkumar Civil Engineering Private ... vs The Superintending Engineer (H) on 13 March, 2026
Author: M.Dhandapani
Bench: M.Dhandapani
WP No. 10400 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 13-03-2026
CORAM
THE HON'BLE MR JUSTICE M.DHANDAPANI
WP No.10400 of 2026
M.Rajkumar Civil Engineering Private Ltd.,
Rep.by its Managing Director,
M.Rajkumar,
No.3/390-7, Paper Mill Road,
SPB Colony,
Pallipalayam,
Erode-10. ..Petitioner(s)
Vs
1.The Superintending Engineer (H),
Project Circle,
Coimbatore.
2.The Divisional Engineer (H),
Projects Division,
Coimbatore. ..Respondent(s)
Prayer: Petition filed under Article 226 of the Constitution of India praying for
issuance of Writ of Mandamus directing the respondents to issue Work Site
Inspection Certificates and working condition of the Plants & Machineries
Certificates to the petitioner as per the application of the petitioner dated
09.03.2026 in order to submit his bids through online or before 14.03.2026,
11.30 AM as per Tender Notification in Short Term Tender Notice No.21/2025-
2026/SDO dated 24.02.2026 on the file of the 1st respondent.
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WP No. 10400 of 2026
For Petitioner(s) : Mr.L.Elangovan
For Respondent(s) : Mr.J.Ravindran,
Additional Advocate General
Assisted by
Mr.M.Rajendiran,
Additional Government Pleader
ORDER
This Writ Petition has been filed seeking a direction to the respondents to
issue Work Site Inspection Certificates and working condition of the Plants &
Machineries Certificates to the petitioner pursuant to his application dated
09.03.2026 as per the tender notification dated 24.02.2026.
2. Mr.J.Ravindran, learned Additional Advocate General takes notice on
behalf of the respondents.
3. It is the case of the petitioner that, he submitted an application dated
09.03.2026 to the respondents seeking issuance of the Work Site Inspection
Certificates and working condition of the Plants & Machineries Certificates
with reference to the Tender Notification dated 24.02.2026. Despite receipt of
the same, till date, no orders have been passed on the same. Hence, the present
Writ Petition has been filed.
4. Learned counsel for the petitioner submits that if the respondent fails
to issue the work site inspection certificate and working condition of the plants
& machineries certificate within the stipulated time as per the tender
notification issued by the 1st respondent, grave prejudice will be caused to the
petitioner as it would result in rejection of their application. Therefore, this
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Court may issue a direction to the 2nd respondent to issue the aforesaid
certificates to the petitioner within the prescribed time with reference to the
above tender notification.
5. Learned Additional Advocate General appearing for the respondents
submitted that the work site inspection certificate as well as the working
condition of the plants & machineries certificates will be issued to the petitioner
on or before 5 p.m today i.e.,13.03.2026.
6. Recording the aforesaid submission of the learned Additional
Advocate General, this Writ Petition stands disposed of with the direction to the
2nd respondent is directed to issue the aforesaid certificates to the petitioner,
with reference to the tender notification dated 24.02.2026 on or before 5 p.m
today i.e., 13.03.2026. There shall be no order as to costs.
13-03-2026
Index: Yes/No
Speaking/Non-speaking order
Neutral Citation: Yes/No
NHS
Note to Office : Issue order copy on 13.03.2026
To
1.The Superintending Engineer (H),
Project Circle,
Coimbatore.
2.The Divisional Engineer (H),
Projects Division,
Coimbatore.
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M.DHANDAPANI, J.
NHS
13-03-2026
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