V K PALANIVEL Vs. COMMISSIONER OF MUNICIPAL ADMINISTRATION

JUDGEMENT

(1.) IN W.P.No.9894 of 2006 the petitioner has challenged the circular in Roc.No.7194/02/WS2, dated 14.2.2006, issued by the Office of the Commissioner of Municipal Administration, Chennai, permitting the consumers to engage unlicenced plumbers, pursuant to the Government Order, in G.O.Ms.No.287, Municipal Administration and Water Supply (Election) Department, dated 5.11.1996.

(2.) IN W.P.No.18664 of 2009 the petitioner had prayed for a direction to the second respondent to implement his proceedings, in Na.Ka.No.5095/2005/E1, dated 22.8.2005.

(3.) IN view of the submissions made by the learned counsels appearing on behalf of the parties concerned, this Court is of the considered view that the petitioner has not shown sufficient cause or reason, for this Court to grant the reliefs, as prayed for by the petitioner. The petitioner has not been in a position to show that he has a vested right to be engaged by the consumer, for providing tap connections to their houses, coming under the local bodies. Further, it is clear from G.O.Ms.No.287, Municipal Administration and Water Supply (Election) Department, dated 5.11.1996, that the Government had permitted unregistered and unlicenced plumbers to be engaged by the consumers and thereafter, the said practice was continued by way of the circular, dated 14.2.2006, issued by the first respondent in his proceedings in Roc.No.7194/02/WS2.