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Judgment
By consent, both the Writ Appeals, are taken up for final disposal and disposed of by this common judgment.
The Writ Petitioner in each of the Writ Petition is the appellant in both the Writ Appeals and aggrieved by the vacation of interim order of status-
quo, vide impugned order dated 05.01.2016 passed in W.P(MD)Nos.23107 and 23587 of 2015 and in M.P(MD)No.2 of 2015 in
W.P(MD)No.23107 of 2015 and in M.P(MD)No.1 of 2015 in W.P(MD)No.23587 of 2015, came forward to filed these Writ Appeals.
The grievance expressed by the Writ Petitioner is that the second respondent herein has issued tender notifications dated 03.12.2015 and
07.12.2015 respectively and tender schedule has not been issued to the petitioner and therefore, came forward to the above Writ Petitions, to
quash the tender notifications and to direct the second respondent to issue fresh tender notifications, in accordance with law by following the Rules
and Act of the Tamil Nadu Tranparency in Tenders Act, 1998 and also the orders passed in W.P.No.9883 of 2006 and W.P.No.9041 of 2014.
When the Writ Petitions were moved for admission, taking into consideration the submissions made by the learned counsel appearing for the
Writ Petitioner/appellant, the learned single Judge of this Court, directed the respondents not to confirm the auction in favour of the successful
bidder. Subsequently, the Writ Petitions along with Miscellaneous Petitions were listed on 05.01.2016 for extension of interim order and on that
day, the learned Additional Government Pleader appearing for the respondents has stated that the writ petitioner was issued with notice on
14.12.2015, which is also supported by documents and that he has also obtained the tender schedule and he failed to submit the same though he
personally came to the office on 17.12.2015 and further stated that tender was called for requiring an urgent attention as it pertains to the work of
building and therefore, the same cannot be postponed indefinitely during the pendency of the writ petitions and therefore, the learned Single Judge
vide common order dated 05.01.2016, thought it fit to modify the same by permitting the respondents to confirm the auction in favour of the
successful bidder and to proceed with the work and also made in clear that it is subject to the result of the Writ Petitions.
The Writ Petitioner/Appellant, aggrieved by the vacation of interim order of status-quo and thereby enabling the respondents to confirm the
auction in favour of the successful bidder and to proceed with the work, came forward to file these Writ Appeals.
The learned counsel appearing for the appellant/writ petitioner, would vehemently contend that the appellant/writ petitioner has been deliberately
prevented from participating in the auction on account of non-issuance of tender schedule and though the orders passed in W.P.Nos.9883 of 2006
and 9041 of 2014, made it clear that the respondents have deliberately disobeyed the said order and would further add that the vacation of interim
order of status-quo causes great difficulty and hardship to the appellant/writ petitioner and prays for restoration of the original order of status-quo.
Per contra, the learned Additional Government Pleader appearing for the respondents would contend that since the tender has been floated for
requiring the building and it is also an urgent work, the Honourable Single Judge by exercising his discretionary power in a proper manner, thought
it fit to vacate the interim order of status-quo and also protected the interest of the Writ Petitioner by making it clear that the award of tender in
favour of the private party, is subject to the result of the writ petitions and prays for dismissal of these Writ Appeals.
This Court heard the rival submissions and perused the materials placed before it.
The learned Judge while vacating the interim order of status-quo, did not go into the merits of the grounds put forth by the appellant/writ
petitioner in the pending Writ Petitions and taking note of the fact that the tender has been floated for requiring the building, felt that, it cannot be
postponed indefinitely during the pendency of the Writ Petitions.
It is also pertinent to point out at this juncture that the interest of the appellant/writ petitioner has also been protected by observing that the
award of tender in favour of the private party, is also subject to the result of the Writ Petitions.
In the considered opinion of this Court, the learned Single Judge has exercised his discretionary power in a fair and proper manner and in
accordance with law and therefore, this Court finds no infirmity in the common impugned order dated 05.01.2016, which is the subject matter of
challenge in these Writ Appeals.
In the result, the Writ Appeals are dismissed confirming the impugned common order dated 05.01.2016 passed in W.P(MD)Nos.23107 and
23587 of 2015 and in M.P(MD)No.2 of 2015 in W.P(MD)No.23107 of 2015 and in M.P(MD)No.1 of 2015 in W.P(MD)No.23587 of 2015.
However, in the facts and circumstances of the case, there shall be no order as to costs. Consequently, connected Miscellaneous Petitions are
closed.