VIJAY SINGH NAHATA Vs. UNION OF INDIA

JUDGEMENT

(1.) The case of the writ petitioner is that the petitioner became an approved contractor under the Eastern Railway and was allowed Registration No. being 28356. A copy of the communication dated 24th May, 1977 whereby the petitioner was placed on the list of approved contractors initially for a period of 2 years provisionally has been annexed with the writ petition.

(2.) Thereafter, the tenure of the petitioner as registered contractor with the concerned respondents was extended from time to time by communications made to that effect. Copies of the extensions granted to the petitioner by the respondent authorities as registered contractor have been annexed with the petition marked as 'B'.

(3.) In terms of the conditions laid down by the respondent for supply for electrical goods and equipments the petitioner from time to time duly supplied the said goods as required by the respondent No. 3 since 1977 which were received by them and used and/or utilised by the respondents without raising any objection with regard thereto.