VISHAL ENTERPRISES Vs. UNION OF INDIA AND ORS

JUDGEMENT

(1.) CM No. 26857/2016 in WP(C) 6548/2016

(2.) It is contended by the learned counsel for the petitioner that the petitioner has not been served with any letter dated 04.04.2016, however, has been able to obtain Appendix-A which is available on the website of the respondent wherein in front of the name of the petitioner in the Column "Whether considered capable of handling more works", the respondents have stated "No, Slow Progress".

(3.) It is contended that the petitioner was awarded contract for addition/alteration to SMQS at Air Force Station, Chandinagar. It is contended by the learned counsel for petitioner that though the work to be executed by the petitioner was far less but in the schedule of quantities it was incorrectly shown having much greater quantity than which could be executed at site. It is contended that the petitioner duly intimated the respondents, that further work could not be executed as there was error in the Bill of Quantities. He submits that the work was completed and completion report furnished. However, the respondents failed to measure the work and continued to state that the work had not been completed.