SHAMSHER SINGH Vs. GENERAL MANAGER BHATGAON

JUDGEMENT

(1.) Heard Mr. Abhishek Banjare, learned counsel for the petitioner. Also heard Dr. Sudeep Agrawal, learned counsel, appearing for the respondent.

(2.) Pursuant to a Notice Inviting Tender (NIT) dtd. 24/8/2021 issued by the respondent for work of temporary patch repairing work at coal transportation road near Songara of Mahan sub area of Bhatgaon area, the petitioner was awarded the work for a total value of Rs.10,19,520.00 by an order dtd. 24/9/2021.

(3.) The order dtd. 24/9/2021 clearly stated that the petitioner should commence work within a period of ten days of issuance of the letter or handing over of the site, which ever is earlier and period of completion of work shall be fifteen days. The site for project was handed over to the petitioner on 1/10/2021 and therefore, the date of completion was to be 15/10/2021.