SHRIPATI YADAV Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Shiv Avtar Sharma, learned counsel for the petitioner and Sri V.K. Rai, learned counsel, who appears for the Jal Nigam.

(2.) The petitioner is aggrieved by the re-tender of the work in question by the respondent Jal Nigam on the ground that this action is arbitrary and in violation of Article 14 of the Constitution of India. The process of tendering and retendering without any basis is harassment.

(3.) The contention is founded on the basis of paragraph 364 of Chapter 12 of the Financial Hand Book, Volume 6.