REGENT COMPUTRONICS PVT. LTD.

S.V.MOTWANI Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

ROSHAN SINGH CLERK,GOVT HIGHER SECONDARY SCHOOL V. STATE OF PUNJAB ANDOTHERS [REFERRED]
COLONEL J N SINHA V. UNION OF INDIA AND ANR [REFERRED]
NARMOHAN ANAND (DECEASED) V. STATE OF PUNJAB AND ORS [REFERRED]
SHRI JANG BAHADUR V. UNION OF INDIA AND ORS [REFERRED]
R L GUPTA V. MUNICIPAL CORPORATION,DELHI ETC. [REFERRED]
K C JAIN V. EMPLOYEES' STATE INSURANCE CORPORATION,NEW DELHI [REFERRED]
M C JAIN (D) THRU 'LR'S V. UOI [REFERRED]
SMT SAJMO DEVI AND OTHERS V. HARYANA STATE [REFERRED]
UNION OF INDIA V. M E REDDY AND ANOTHER [REFERRED]
DEVENDRA PRATAP NARAIN RAI SHARMA VS. STATE OF UTTAR PRADESH [REFERRED]
I N SAKSENA VS. STATE OF MADHYA PRADESH [REFERRED]
TILOKCHAND AND MOTICHAND VS. H B MUNSHI [REFERRED]
UNION OF INDIA VS. COLLECTOR J N SINHA [REFERRED]
UNION OF INDIA VS. MOOL CHAND DASUMAL PARDASANI [REFERRED]
B VENKATESWARARAO NAIDU VS. UNION OF INDIA [REFERRED]
RAMCHANDRA SHANKAR DEODHAP VS. STATE OF MAHARASHTRA [REFERRED]
STATE OF UTTAR PRADESH VS. RAM CHANDRA TRIVEDI [REFERRED]
NAIB SUBEDAR LACHHMAN DASS VS. UNION OF INDIA [REFERRED]
G T LAD VS. CHEMICAL AND FIBRES OF INDIA LIMITED [REFERRED]
GURDIAL SINGH FIJJI VS. STATE OF PUNJAB [REFERRED]
ASHOK KUMAR MISHRA VS. COLLECTOR RAIPUR [REFERRED]
UNION OF INDIA VS. M E REDDY [REFERRED]
SWAMI SARAN SAKSENA VS. STATE OF UTTAR PRADESH [REFERRED]
DHARAM DEV MEHTA VS. UNION OF INDIA [REFERRED]
MANAGING DIRECTOR UTTAR PRADESH WAREHOUSING CORPORATION VS. VIJAY NARAYAN VAJPAYEE [REFERRED]
A S SANGWAN VS. UNION OF INDIA [REFERRED]
AJAY HASIA VS. KHAUID MUJIB SEHRAVARDI [REFERRED]
BRIJ BEHARI LAL AGARWAL VS. HONBLE HIGH COURT OF MADHYA PRADESH [REFERRED]
D RAMASWAMI VS. STATE OF TAMIL NADU [REFERRED]
L ROBERT DSOUZA VS. EXECUTIVE ENGINEER SOUTHERN RAILWAY [REFERRED]
C P GOVIL VS. UNION OF INDIA [REFERRED]
UNION OF INDIA VS. S S PRASAD [REFERRED]
IBRAHIMBHAI KARIMBHAI CHHIPA VS. STATE OF GUJARAT [REFERRED]

JUDGEMENT

(1.) The appellant, Mr. S. V. Motwani, was appointed an overseer in the Central Public Works Department of the Government of India in 1941. He rose in the service and, on 24th July 1953, was promoted to the post of Executive Engineer. On that day, he took over charge as Executive Engineer of Delhi State Division No. 1 from Mr. C. P. Govil, the Executive Engineer who previously held that post.

(2.) Mr. C. P. Govil had been the Executive Engineer, Delhi State Division No. I since 1st May 1950. During his tenure, the work of widening Delhi-Gurgaon road mile 612 to 1315 was sanctioned by the Ministry of Transport. The technical approval and financial sanction was granted by the competent authorities on 4th December 1952. The estimated cost of the work was Rs. 3,53,4001- plus agency charges.

(3.) In pursuance of the sanction, a draft notice in duplicate inviting tenders was submitted for the approval of Mr. M. L. Nanda, the Superintending Engineer. It was approved by the Superintending Engineer and returned to Mr. Govil. Item 11 of the schedule of items attached to the notice inviting tenders was as follows :

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S V MOTWANI Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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