KHURSHEED AHMED ZAZ Vs. UNION OF INDIA

JUDGEMENT

(1.) IRCON INTERNATIONAL LIMITED, a Government of India undertaking, allotted the work of JandK Rail Link Project- Dharam-Qazigund Section, Construction of RCC Overhead Water Tank at Banihal Station Yard (Package OHT-I) to the petitioner-M/S Khursheed Ahmed Zaz, accepting its negotiated revised offer dated 06.05.2010 in connection with the Tender floated therefor.

(2.) THE Contract allotted to the petitioner for the aforesaid work was later terminated vide Ircon International Limited's No.IRCON/1014/JandK-DQ/RCC OHT Tank-Banihal/OHT-1/ 1098 dated 07.09.2010.

(3.) IRCON International Limited has controverted the petitioner's case, both on facts and in law, additionally urging that the petitioner was disentitled to invoke the Extra-ordinary Civil Writ Jurisdiction of the Court when the dispute raised by him in the Writ Petition was essentially contractual in nature requiring its adjudication only by a competent Court of civil jurisdiction.