THEKEDAR ASSOCIATION PRANTIYA KHAND LOK NIRMAN VIBHAG Vs. EXECUTIVE ENGINEER ADHISHASHI ABHIYANTA PRANTIYA KHAND LOK NIRMAN VIBHAG

JUDGEMENT

(1.) Heard counsel for the petitioner.

(2.) The petitioner has not challenged the grant of any specific contract. His only prayer is that in future the contract should not be granted illegally without proper advertisement, etc.

(3.) In our opinion, this writ petition is not maintainable as framed. The petitioner can challenge a specific contract on the ground of illegality and he cannot claim a general writ that in future no illegal contract should be granted. If and when any contract is granted illegally, it is open to the petitioner to challenge the same.