DUSASAN ROUTRAY Vs. STATE OF ORISSA AND ORS.

JUDGEMENT

(1.) AGGRIEVED by rescission of a works contract on 6 -2 -1987 in the midst of its execution, the Petitioner submitted a representation for reconsideration of the said order on 30 -3 -1987 and waiting for 16 days this writ application has been filed on 15 -4 -1987 for a declaration that the action is unconstitutional and for directing the State Government and its officers to entrust the balance work to the Petitioner after extending the period of contract.

(2.) THE contract relates to construction of twenty numbers of ' double storied flats which was time bound to be completed by 24.7 -1986 within six months of the date of commencement on 24 -1 -1986.

(3.) CASE of the opposite parties is that the rescission of the contract was in accordance with the terms of agreement when the Petitioner did not execute the work diligently and the progress was slow. The Petitioner stopped the execution in middle of July when there was 50% more of the work was to be executed. After due consideration at various stages, the contract was rescinded.