G ASHOK KUMAR Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard learned counsel for the petitioners, learned Additional Government Advocate for the State opposite parties and learned counsel for the opposite party Nos.5 and 6.

(2.) By way of this writ petition, the petitioners have challenged the action of the opposite parties-State Government in cancelling the tender call notice dated 03.03.2018 (Annexure-6) vide order/cancellation notice dated 27.03.2018 (Annexure-8) and also the decisions of the State Government dated 04.05.2018 (Annexures-9 and 10) and praying for restoration of the earlier tender notice.

(3.) Learned counsel for the petitioners aggressively has argued the matter that this case is squarely covered by a reported decision of this Court in the case of United Contractors Association vs. State of Odisha, 2018 1 ILR(Cut) 254, wherein in paragraph 12 and 13 a Division Bench of this Court has observed as under: