SURINDERPAL SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The grievance raised in the present petition is that respondent No.3 has issued a fresh advertisement for allotment of parking stand without deciding the application for extension of the contract made by the petitioner.

(2.) Respondent No.1 is the State of Punjab, respondent No.2 is the Civil Surgeon, Civil Hospital, Ferozepur, respondent No.3 is the Senior Medical Officer, Civil Hospital, Ferozepur and respondent No.4 is a private respondent who submitted a bid in the fresh tender process.

(3.) In the year 2016, an advertisement was given by the Senior Medical Officer, Civil Hospital, Ferozepur, (hereinafter referred to as 'SMO') for allotment of parking stand. The petitioner applied pursuant to the advertisement and was allotted the parking stand on 28.07.2016. The period of allotment was from 01.08.2016 to 31.07.2017. As per conditions No.1 and 11, allotment of the parking was for a duration of one year and if there was no complaint against the contractor and if his work was found satisfactory, the duration will be extended by one year with increase of 10%.