ANIL P.S. Vs. UNION OF INDIA

JUDGEMENT

(1.) This Writ Appeal is filed challenging the judgment dated 26.7.2019 in W.P.(C)No.38183/2018.

(2.) The facts which are required to be noticed for the purposes of this case are as follows. The appellant had entered into three separate contracts with the 1st respondent for the following works:-

(3.) In respect of work shown against item No.(i) above, the appellant had quoted 15.21% below the estimate rate (PAC). In respect of that work, there was some revision in the quantities regarding which supplemental agreement was also executed. As regards the work shown as item No.(ii) above, the appellant quoted 12.21% below the estimate rate (PAC). In respect of the work shown as item No.(iii) above, the appellant has quoted 18.21% below the estimate rate (PAC). It is not disputed that the works in question were completed by the appellant, in time.