SURINDER SINGH KALRA Vs. UNION OF INDIA

JUDGEMENT

(1.) AS the question of law and facts involved in all the three petitions are common, they are being decided by this common order. For the sake of convenience, documents and material available in the record of Writ Petition No. 21793/2012 is being referred to in this order.

(2.) PETITIONER claims to be a Partnership Firm carrying out certain construction activity and is a Registered Contractor with the Railway Administration. It is said that three contracts were granted to the petitioner by the Railway Administration. In Writ Petition No. 21793/2012, petitioner is said to have been granted the construction work of Bridge No. 13, including approach earth work in Shikara ­ Sukhrimangla section, pertaining to Gondia ­ Jabalpur Gauge Conversion.

(3.) IN Writ Petition No.21782/2012, the work was with regard to construction of Major Bridge Nos. 5 & 14, in Nainpur - Pindrai Section, and in the Gondia ­ Jabalpur Gauge Conversion Project.