MRIGEN BHAGAWATI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A Biswas learned counsel for the petitioner and Mr. N Upadhyay learned standing counsel, Irrigation Department.

(2.) The present writ petition is filed assailing a speaking order dtd. 28/11/2019 whereby the claim for "escalation of price" made by the petitioner in execution of a contract was rejected.

(3.) Pursuant to a NIT dtd. 10/12/2004 for execution of work, namely "Bordikorai Irrigation Scheme-Extension of Spillway Road Slab, Railing etc, the petitioner was awarded the said contract on 7/3/2007. During the continuation execution of the work, the petitioner sought for escalation of price for various reasons including delay attributable to the respondents.