GARG AND GARG CO Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is a partnership concern engaged in the business of construction of Roads, Bridges and Flyovers etc.

(2.) The respondent no.1 is the Ministry of Road Transport and Highways, Union of India; respondent no.2 is the Ministry of Defence, Government of India; respondent no.3 is the Border Roads Organization; respondent no.4 is the Chief Engineer of Project Deepak; respondent no.5 is the Technical Evaluation Committee of Project Deepak; respondent no.6 is the Screening Committee of the Ministry of Road Transport and Highways; respondent no.7 is an Independent External Monitor of the Ministry of Road Transport and Highways; and respondent no.8 is the Chief Engineer, Regional Office, Ministry of Road Transport and Highways at Shimla.

(3.) The petitioner is a Class 'S' Contractor with the respondent no.2.