PITAMBARA CONSTRUCTION Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. A.K. Prasad, learned counsel for the petitioner. Also heard Ms. Astha Shukla, learned Government Advocate, appearing for the respondents.

(2.) The petitioner is a partnership firm and is engaged in construction work as well as general work order supply.

(3.) The petitioner had participated in response to a Notice Inviting Tender (NIT) dtd. 28/5/2016 floated by the respondent No. 3, i.e., Executive Engineer, bearing No. 15/SAC for construction of RCC elevated service reservoir 100 K.L. capacity 12 meter staging (including providing and fixing of all pipes, specials and fitting etc.) at Livelihood College and ITI Rampur, Korba for an estimated cost of Rs.11. 97.00 lacs. The period of completion of the work was stipulated to be six months including rainy season.