ANAND ENTERPRISES Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule, returnable forthwith. Heard with consent of parties.

(2.) By this writ petition, the petitioner challenges the nonregistration of the petitioner as a Contractor with respondent no.2.

(3.) Respondent nos.1 and 2 denied the allegations made by the petitioner. They contend that since the petitioner did not fulfill the conditions as laid down in the advertisement, he was not registered as a contractor. It is the contention of the respondents that the decision was not taken for any extraneous reasons.