DHANANJAY CONSTRUCTION PVT LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel for the respondents.

(2.) The present writ petition has been filed for the following reliefs -

(3.) The petitioner no. 1, a registered class-I contractor, participated in tender notice no. 2/2005-2006(open) of CE/CON/I HJP Sl. No. 3 for construction and strengthening of minor bridges and widening of embankments from Dauram Madhepura (KM 77/0 to KM 40/0) in connection with gauge conversion work of Saharsa-Purnea section which was awarded to it and for which an agreement was executed on 29.12.2005, clause 23.5 whereof provided as under -