SANDEEP CHAUHAN Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) If only the respondents would have taken extra care and not un-necessarily have blown up the issue only on account of lack of coordination amongst themselves and rectified the error without much ado, the filing of the instant petition could have conveniently been avoided and the precious public time of the Court could have been better utilized for the disposal of other cases.

(2.) The petitioner aggrieved by the cancellation of tender, has filed the instant petition claiming therein the following substantive reliefs:-

(3.) The work of construction of retaining wall, breast wall, crash barrier, parapet etc. in selected reaches on NH-70 (New NH- 03) Jallandhar- Hoshiarpur-Gagret-Mubarikpur-Amb-Kotli-Mandi road from Km. 152/0 to 196/495 in the State of Himachal Pradesh was sanctioned by the Ministry of Road Transport and Highways (for short MORTH) for Rs. 1084.40 lacs vide letter dated 19.02.2015.