T. L. CONSTRUCTION Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner in this case is M/S T. L. Construction. The Union of India represented by the Secretary to the Government of India, the Director (Project), RITES Ltd., the General Manager (Construction), Navodaya Vidyalaya Samiti, the General Manager (CP), RITES Ltd., the Senior Deputy Manager (CP) RITES Ltd. and the Executive Engineer (Construction) of Navodaya Vidyalaya Samiti are arrayed as respondent No. 1 to 6 respectively.

(2.) The Railway Technical Engineering Services Ltd. (hereinafter referred to as RITES) is a construction agency for and on behalf of Navodaya Vidyalaya Samiti (hereinafter referred to as NVS).

(3.) In the year 2005, the petitioner was awarded contract work for construction of Phase-A (Package-II) Building for Jawahar Navodaya Vidyalaya at Chare in Tuensang district, vide Letter of Award No. RITES/CP/TC/NVS/ TUENSANG/ PHASE-A/ Pkg-II/2005/ R dt. 20/5/2005 issued by the GM of RITES for an amount of Rs.4,36,01,897.26 with an Earnest Money of Rs.4,35,000.00, including security deposit of 10 % of gross amount of running bills to the extent as per terms and conditions. Payments were also to be made as per terms and conditions.