GHANSHYAM LAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner has filed the instant application for the following reliefs:

(2.) The brief facts culled out of the Writ petition is that the petitioner is a partnership firm represented through its partner, Shri Sanjeev Kumar Madhogaria. The petitioner is a registered contractor in the respondent department and is engaged in carrying out construction and maintenance works under the respondent department and other works departments in the State of Bihar.

(3.) The respondent department issued Notice Inviting Tender for construction and maintenance of four road projects, namely, Package Nos. BR-35R-021, BR-35R-028, BR-35R- 033. and BR-35R-035. The petitioner participated in the tender process and, being the lowest and most responsive bidder, was awarded all the four works. Consequently, agreements were executed between the parties.