MAHA SHAKTI TRADERS Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Ms. Saumya Mandhyan, learned counsel for the petitioners and Sri Krishna Dutt Mishra, learned Additional Chief Standing Counsel for the State-respondents.

(2.) The instant writ petition has been preferred seeking the following reliefs :-

(3.) The brief facts of the case are that tenders were invited by the Nagar Palika Parishad, Kasganj for 41 categories of works vide tender notification dtd. 4/8/2015. The petitioner's firm in furtherance of the tender notification submitted bid for two tenders, one for construction of sewerage from Soron Gate Police Chowki to Allahnoor Saifi's Shop with bid amount of 59,62,135/-. The bid of the petitioner's firm was lowest, hence tender committee recommended for award of tender to the petitioner's firm on 19/8/2015 which was accepted and the work order was issued. The petitioner's firm also submitted bid for supply of clamps with nut bolts which was also accepted in favour of the petition- er's firm. As per the tender invitation notice dtd. 4/8/2015, the work of sewer- age construction was to be completed within two months and the supply of clamp was to be made within 15 days of the award of the tender. The supply order was issued by the Executive Officer, Nagar Palika Parishad, Kashganj for supply of the clamp along with nut bolts which is annexed at Page No. 47 of the writ petition and furtherance thereof petitioner's firm supplied the quantity of clamps with nut bolts which was duly acknowledged and the receipt of such acknowledgment are collectively annexed as Annexure No. 8 to the writ petition.