RATAN KUMAR SARAWGI Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition is under Article 226 of the Constitution against the respondents for non-supply of tender docu-ments to the petitioner.

(2.) This petition was filed in the year 1989 and although an interim order was passed on 21-11-89, it was vacated on 29-11-89. Subse-quently, on 20-2-91, a Division Bench of this Court directed the respondents to supply tender papers to the petitioner which has not yet been done and against this order a petition for modification was filed on 11-9-91 which has not yet been disposed of.

(3.) Briefly stated, the facts are as follows : The petitioner is the proprietor of the firm known as M/s. Galaxy Construction with branch office at Shillong. The allegation of the petitioner is that the respondents Nos. 5 and 6 floated tender notices in respect of 16 items, but the tender papers were not supplied to the petitioner in spite of repeated request. Hence, the present petition.