NARSINGH Vs. STATE OF MP

JUDGEMENT

(1.) By this writ petition, the petitioner has challenged the NIT and has prayed for a direction to the respondents to renew the petitioner's contract and give weightage to petitioner.

(2.) The case of petitioner is that in pursuance to the bid issued, the agreement in the year 2012 was entered into by petitioner with respondents for running, maintaining and operating Lok Seva Kendra for a period of 3 years and said agreement was renewed in the year 2016 but now without renewing the contract again, the respondents have issued the NIT, hence the petitioner has filed the present petition.

(3.) Learned counsel for respondents has pointed out that identical writ petitions have been dismissed by the Division Bench being WP No. 9036/2019 in the case of Prakash Patel Vs. State of MP and connected writ petitions by order dated 26/12/2019.