STATE OF KERALA Vs. DUROLAC

JUDGEMENT

(1.) State being aggrieved by the final order passed by the learned Single Judge dated 4.4.2017 in W.P(C).No.22289 of 2016 has filed this appeal.

(2.) We have heard learned senior Government Pleader for the State and the learned Senior Counsel for the writ petitioner/first respondent and with their consent, we are disposing of this appeal at this stage itself.

(3.) It appears that the first respondent is a duly registered small scale industry with the Industries Department of the Government of Kerala. The Micro, Small and Medium Enterprises, a central Government undertaking, issued certain incentive guidelines for the micro, small and medium enterprises. Various schemes and rules have been issued, which has been accepted by the State Government as well. One of the incentives as contained in Public Procurement Policy for Micro and Small Enterprises Order, 2012 was as contained in Clause 6, which is quoted below: