VEENA GUPTA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Termination of contract awarded to the Petitioner pursuant to the tender floated by the Respondent way back on 29.07.2017 and the subsequent course of events leading to the invitation of fresh tender on 05.02.2019, are subjected to challenge, besides challenging the further order issued by the higher authorities, granting only 'limited time' to the Petitioner to complete the work in question.

(2.) Heard Shri C.Jayant K. Rao, the learned counsel appearing for the Petitioner as well as Shri Gagan Tiwari, the learned counsel representing the State.

(3.) The sequence of events reveals that a notice inviting tender was issued for the construction of 1st Floor of the new pharmacy building in the Ayurvedic College Campus, Raipur by the Respondent authorities on 29.07.2017. The Petitioner participated in the bid and came out successful, pursuant to which the work was awarded to him on 31.08.2017. As per terms of the contract, the work had to be completed within six months, but due to various reasons, it could not be completed and the same was sought to be extended. The Departmental authority virtually extended the time for completion of the contract and the Petitioner was taking earnest efforts to have the same completed. However, all of a sudden, the Respondent No. 4 directed the 5 th Respondent on 25.10.2018 to terminate the agreement of the Petitioner in terms of clause 3 of the agreement and termination was effected on the very same day.