Sadhiya vs. Aluva Municipal Corporation

Held

The High Court upheld the termination, finding that the petitioner had repeatedly violated contract conditions despite receiving multiple notices. The Court noted the petitioner's admission of inability to prevent violations and found no illegality in the Municipality's decision or the subsequent re-tender notice. The Court also found that repeated notices constituted sufficient opportunity for the petitioner to respond.

Facts

The petitioner was awarded a contract by Aluva Municipal Corporation to collect parking fees for a year, for which she paid a license fee including GST. The Municipality terminated her contract alleging violations of auction conditions, specifically permitting parking of large vehicles in restricted areas and unauthorised street vending. The petitioner challenged this termination, claiming the allegations were incorrect and she was not given a proper hearing.

Key Issues

The key issue was the legality and sustainability of the Aluva Municipal Corporation's termination of the petitioner's contract for parking fee collection due to alleged breaches of contract conditions. Another issue was whether the petitioner was afforded adequate opportunity to be heard before the termination.