UNIQUE BUILDERS Vs. UNION OF INDIA,

JUDGEMENT

(1.) This common order will dispose of both these 'Original Petitions' ('OPs' in plural and 'OP' in singular for brevity). 'OP.No.894 of 2010' shall be referred to as 'senior OP' and 'OP.No.965 of 2017' shall be referred to as 'junior OP'.

(2.) Fulcrum and nucleus of this lis is an agreement dtd. 1/12/2005 between one Mr.P.Nallasamy, carrying on business in the name and style of Unique Builders as proprietor (hereinafter 'contractor' for brevity) and Southern Railways. This contract dtd. 1/12/2005 bears reference Agt.No.DYCE/TPJ-KKDI/HQrs/09 (shall hereinafter be referred to as 'said agreement' for the sake of brevity and clarity).

(3.) Work which is subject matter of said agreement is as follows : 'Proposed construction of existing Bridge No.67 as 3 x 12.2 m Clear Span with PSC Slab @ KM.435/12-13 on Diversion and Re-building of Minor Bridges Nos.62, 63 and 64 as RCC Boxes in Tiruchirapalli - Karaikudi Sec. as part of Gauge Conversion Works between Tiruchirapalli - Manamadurai Sec. ' and the same shall hereinafter be referred to as 'said work' for the sake of convenience and clarity.