DAYA SHANKER SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition filed under Article 226 of the Constitution of India takes exception to the notice dtd. 25/5/2022 (Annexure-P/10) and another order of same date (Annexure-P/11).

(2.) In short, the case of petitioner is that petitioner is a registered Government contractor and registered dealer holding Goods and Service Tax Identification No as 23BDRPS9015A1ZK.

(3.) The petitioner received a work order from Divisional Project Engineer of Public Works Department (PIU), Dindori for construction of additional laboratory and class room at Chandravijay College, Dindori. This work order dtd. 21/4/2022 is filed by petitioner as Annexure P/1.