VAKRATUNDA CONSTRUCTIONS Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) By the present writ petition, the petitioner has prayed for following reliefs:-

(2.) (I) Learned counsel for the petitioner submits that the petitioner was issued the contract for construction of Government College Building at Narharpur, Block Narpur, district Kanker with a schedule of 15 months i.e. from 6/7/2023 to 4/11/2024. Subsequently, petitioner's contract was extended by Superintending Engineer, PWD (respondent No. 4) from 6/10/2024 to 30/5/2025, despite the said fact the contract was terminated by the Executive Engineer, PWD (respondent No. 4) on 26/4/2025, i.e. during existence of the extended contract period.

(3.) (A) Learned counsel for the respondents would submit that, during excavation at some part of the construction site (in 21 columns out of 214 columns), the rock was found which was broken and foundation of 21 columns was made. As per the contract, the contractor (present petitioner company) has to make arrangements for construction materials and water for construction, it is not the responsibility of the Department. To reach the work site, a concrete road constructed by Nagar Panchayat Narharpur exists, which is used for material transportation and no additional road is required. Anchoring of steel with concrete in the foundations of 11 columns was carried out as per the actual requirements at the site, the drawings are not required for this. The layout and drawing design were provided to the contractor (present petitioner company) by the Department on 5/10/2023 and on 21/9/2023.