SUSHIL SINGH Vs. STATE OF J & K

JUDGEMENT

(1.) The petitioner has sought quashing of NIT No. MSJ/Tender/2012- 13/1212-39 dated 03.02.2012 for award of Royality Collection Contract of minor minerals in respect of Block-River Tarnah and other Nallahas, khuds etc. in District Kathua notified at S. No. 1 of the NIT. He seeks a further direction to the respondents not to finalize the tenders pursuant to tender Notice dated 03.02.2012.

(2.) Objections in this petition were filed by the respondents on 20.04.2012 in which they have stated that NIT was given wide publicity and time was fixed for submitting tender forms till 27.02.2012 till 11:30 AM. The petitioner had neither submitted the tender documents nor he was present in the office at the given time. The petitioner vide letter dated 02.03.2012, states that he could not take part in the tendering process due to bus late and requested for release of CDR's at the earliest.

(3.) Perusal of the file reveals that vide the impugned Notice inviting tender/Ist NIT dated 03.02.2012, the award of Royalty Collection Contract of minor mineral was for the financial year 2012-13.