VATSA CONSTRUCTION PVT.LTD. Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the learned counsel for the parties.

(2.) THE petitioner prays for quashing the order dated 22.6.2009 passed by the Engineer -in -Chief - cum -Additional Commissioner Special Secretary, respondent no.3, whereby Registration No. MUA. Pratham -A - 527/94 of the petitioner has been blacklisted under the provisions of Rule 11 (k), (ii) (v) of Bihar Contract Registration Rules 2007. The petitioner was awarded contract for widening and strengthening of Sitamarhi -Riga -Dheng Road from 0 Km. to 23.02 Km. in Sitamarhi District under Road Construction Department. Road Division, Sitamarhi, for the year 2006 -2007. The total estimate cost of the aforesaid Project was about Rs. 1262.50281 lacs. An agreement to aforesaid effect was signed on 20.3.2007. The work was to be completed by 21.11.2008.

(3.) THE petitioner started the work in right earnest. The petitioner soon found that some more works was re quired to be done. As such he filed a representation before the Executive Engineer for revised estimate of the work. Both the Executive Engineer and the Superintending Engineer approved the revised estimate of Rs. 14,37,26,000/ -. The Chief Engineer vide his letter dated 20.1.2009 addressed to the Superintending Engineer, R.C.D., Muzaffarpur, accorded his technical approval in respect of rise in estimate to Rs. 14,37,26,000/ -. However, the administrative approval of the same was forwarded to the Government for its consideration.