RAMESH KUMAR RANA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner seeks a direction to the respondents to renew his enlistment as Class-C contractor from due date.

(2.) The case as set-up is that the petitioner was enlisted as Class-C contractor by the respondents. His enlistment was renewed vide office memo dtd. 17/12/2018 for a period of two years i.e. from 1/4/2017 to 31/3/2019. Learned counsel for the petitioner submits that prior to 31/3/2019, the petitioner applied for renewal of his enlistment and deposited the renewal fee etc., however, the respondents have not renewed the petitioner's enlistment.

(3.) The stand of the respondents is that subsequent to the enlistment of the petitioner as Class-C contractor, "Rules of Enlistment of Contractors in HP PWD 2015' came into force. Clause 19.2 of the Enlistment rules provided as under : -