KULDEEP SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS matter has been referred by a Division Bench by its order dated 8th March, 1983 to a larger Bench. The questions referred are as follows :

(2.) IN response to the invitation to tender issued from the Divisional Superintendent Office, Lucknow the plaintiff submitted his tender which was for white washing and annual repairs of the staff quarter in various places, all within the operational jurisdiction of Divisional Superintendent, Lucknow.