JEEWANMITRA Vs. STATE OF M P

JUDGEMENT

(1.) HEARD learned counsel for the rival parties for final disposal of this petition.

(2.) THIS petition under Article 226 of Constitution of India assails the advertisement issued by the respondents inviting tender for carrying out work (maintenance and keep clean the District Hospital, Shivpuri) which is being carried out by the petitioner currently under a contract entered into between the petitioner and the respondent No. 4.

(3.) THE respondents -State and its functionaries have filed return stating that the petition is not maintainable since the contract entered into between the petitioner and the respondent No. 4 has not been terminated yet and therefore, no cause arises for the petitioner to file this petition.