SIKENDER KUMAR SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner had filed the present writ petition seeking a direction to the respondents to accept the tender of the petitioner without insisting for provident fund code. Prayer was made in terms of the order passed in other petitions pending in this Court including OWP No. 75/2016.

(2.) While issuing notice in the petition on 27.11.2017, it was directed that the petitioner's tender be accepted without insisting him to enter provident fund code in the tender form.

(3.) As per information available from the website, OWP No. 75/2016 stands disposed of on 10.02.2016.