PRAVEEN KUMAR JAIN Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri D. K. Singh, learned counsel for the petitioner and learned Standing Counsel on behalf of respondents.

(2.) The petitioner has preferred the present writ petition challenging the order dated 24.10.2017 passed by the respondent no.4 namely Superintending Engineer Rural Engineering Department Meerut Division, Meerut with the further prayer to direct the respondent no.4 to execute the agreement of package no.5257 in favour of the petitioner adding the GST amount in the bid of petitioner.

(3.) The facts in brief as contained in the writ petition are that the petitioner is A class registered Government Contractor. The respondent no.4 published an advertisement on 12.6.2014 inviting tenders from registered Contractors for upgrading of Meerut-Karnal road being package number 5257 along-with other packages. The petitioner submitted his tender along-with other Contractors. In the bid submitted by the petitioner it was noted that if CGST and SGST is implemented, the same shall be included in the bid of the petitioner. The bid was opened on 23.08.2017 and the bid of the petitioner was duly accepted on 7.10.2017 but without adding the amount of GST and as such the petitioner submitted an application in this regard on 10.10.2017.