SRI RAM ENTERPRISES A PARTNERSHIP FIRM Vs. GENERAL MANAGER, EASTERN RAILWAY,; CHIEF ADMINISTRATIVE OFFICER (CONSTRUCTION), EASTERN RAILWAY; DEPUTY CHIEF ENGINEER, EASTERN RAILWAY

JUDGEMENT

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

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

(3.) I.A. No. 6781 of 2016 has been filed for amendment in the relief portion of the main writ application by insertion of the following prayers in paragraph 1 of the writ application.