BALI RAM THAKUR Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner-Bali Ram Thakur, by virtue of the present writ petition, filed under Article 226 of the Constitution of India, has sought the indulgence of this Court to issue the appropriate writ, order or direction, claiming the following substantive reliefs:

(2.) The petitioner has invoked the extra ordinary jurisdiction of this Court, on the ground, that the respondents had floated the tender, through e-auction, on 4/3/2021, for collection of the toll, from the vehicles, entering in the limits of Cantonment Board Subathu, Tehsil and District Solan, H.P., for the period, commencing from the intervening night of 31/3/2021 to 1/4/2022.

(3.) The petitioner participated in the tender process and had been declared as successful bidder. Accordingly, the contract was awarded to him. The codal formalities were completed and formal agreement (Annexure P-2), in this regard, was reduced into writing on 1/8/2021.