KASTURI LAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS order of mine will dispose of Civil Revisions No. 1260 as well as 1415 of 1992.

(2.) PETITIONER, who is a contractor, submitted his tender in response to a tender notice, for the construction of M. I. G. house at Mohali. His tender was accepted-and the contract was awarded to him.

(3.) SINCE sufficient time has elapsed between the reference and the dispute by the Contractor till this day, it is quite possible that there may be a different Superintending Engineer who may be holding the post in the circle or in the department. For that matter, a direction can be given to the department to appoint the Superintending Engineer, Construction Circle, P. W. D. (B and R), Sector. 17, Chandigarh (U. T ).