FRONTIER CONSTRUCTION CO Vs. A S E B

JUDGEMENT

(1.) The focal point of controversy raised in this writ petition centres round the action of the respondents, more particularly of respondent No. 1 in withholding and/or refusing the admitted outstanding dues payable to the petitioner/firm.

(2.) The planning Commissioner approved of setting up of a hydro electric project in the Karbi Anglong Autonomous District in the State of Assam in the year 1979 for generating 100 MW of hydel power. Respondent No. 1, Assam State Electricity Board (ASEB in short) was entrusted with the task and responsibility of constructing and commissioning of the said project. The respondent No. 1 accordingly invited tenders for variegated items of works. The petitioner/ firm also submitted tenders for some works and in due course, amongst others, the petitioner/ firm was also selected for allotment of the following kerns of works as mentioned hereinbelow:: 1. Construction of Power House and appurtenant works; 2. Construction of anchor blocks and saddles for penstock and appurtenant works (Group 1);

(3.) Construction of anchor and saddles of penstock and appurtenant works balance works);