LAWS(DLH)-2008-1-283

STAR ELECTRIC WORKS Vs. BHARAT SANCHAR NIGAM LTD

Decided On January 21, 2008
STAR ELECTRIC WORKS Appellant
V/S
BHARAT SANCHAR NIGAM LTD Respondents

JUDGEMENT

(1.) By this writ petition, the petitioner has stated that he is a contractor in electrical works and was enlisted in class-I (E) category of contractors by the respondent as back as on 1st May, 2003. The enlistment of the petitioner has been renewed from time to time.

(2.) The petitioner has also claimed that he has executed all work entrusted to him diligently to the satisfaction of the respondent without giving any kind of complaint.

(3.) So far as the period of enlistment of the petitioner was concerned, it is pointed out that the same was valid upto 27th August, 2007. In view of the above, the petitioner deposited Rs. 10,000/- as revalidation/renewal fees and completed all formalities for revalidation of his enlistment for further extension of the period thereof in the same class.