KANT PRASHAR Vs. CHAIRMAN, BHAKRA BEAS MANAGEMENT BOARD

JUDGEMENT

(1.) This Writ petition has been filed by the petitioner assailing Annexure P-19 dt.18/5/2022 issued by the respondents cancelling the work order dt.14/10/2020 issued by the respondents for executing the work of "Replacement of roofing of remaining 26 Nos. E-4 and SL-4 type quarters in BBMB Colony at Slapper", forfeiting EMD amount of Rs.1,35,540.00 deposited by the petitioner and also suspending business dealings with the petitioner for a period of three years from that date invoking General Condition Sr. no.12.

(2.) It is not in dispute that the respondents had published an Online tender dt.31/7/2019 for execution of the above work and the petitioner participated in the said tender and his bid was accepted. Thereafter from time to time, the respondents, for various reasons sought extension of the petitioner's offer on 12/3/2020, 1/6/2020 and the petitioner obliged by e-mails dt.16/3/2020, 1/6/2020, 1/7/2020, 17/7/2020 and lastly on 16/9/2020 by extending his offer up to 20/10/2020.

(3.) Before the expiry of the said date on 14/10/2020, the respondents issued work order to the petitioner. The work order required completion of the work within five months, which period ended in March, 2021.