J.P.CONSTRUCTION Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the petitioner and the State.

(2.) THIS application has been filed by the petitioner for a direction to the respondents to issue work order in favour of the petitioner for widening and strengthening Dalwas Road.

(3.) IN this circumstances I do not feel inclined to give any direction. However, if the representation, as claimed by the petitioner is pending before the respondents, it may be considered and if it is found proper and in accordance with law that the petitioner can be treated as second lowest tenderer, the respondents can pass such order without any further delay.