SHIV CONSTRUCTION Vs. PUBLIC WORKS DEPARTMENT

JUDGEMENT

(1.) They are heard.

(2.) Brief facts of the case are that a contract for construction of high level submersible bridge across river Angrer near Kheda Village for Kheda approach road on Pithampur Kheda Road, District Dhar was awarded to the petitioner @ 1.01% above SOR for road and bridge works issued by E-in-C, PWD, M.P. and enforce from 15.04.2009 amended upto the date of issue of NIT has been accepted by E-in-C, PWD, Bhopal on behalf of the Governor of M. P.

(3.) After signing of agreement, the work order was issued on 12.11.2012. As per work order, the petitioner was to complete the work within 12 months excluding rainy season but the same was not completed and inspite of various notices to carry out the progress in the work, there was no progress in the work in proportion to the time stipulated in the work order and the extent of work, which was to be carried out by the petitioner.