J.S.COMPANY Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD the parties.

(2.) THE petitioner is aggrieved by communication dated 2.6.2008 from the office of the Deputy Chief Engineer/Construction -II, East Central Railway, Darbhanga, whereby the contract agreement dated 18.18.2006, which was to be completed by the mutually extended date of 31.3.2008 has been rescinded with effect from 31.3.2008 because of non -completion of the said contract by the petitioner in the said time. Railway have appeared and filed counter affidavit and rejoinder thereto has been filed by the petitioner and with their consent this writ application is being disposed of at the stage of admission itself.

(3.) A tender was issued with regard to linking of Broad Gauge track manually including dismantling Meter Gauge track and associated work in connection with Gauge conversion of Jaynagar - Darbhanga - Narkatiaganj section. Petitioner 'stender was accepted and he was granted the said work and agreement dated 18.10.2006 was executed.