NISAR AHMAD BHAT Vs. STATE & ORS.

JUDGEMENT

(1.) The petitioner-Nisar Ahmad Bhat was awarded Contract of Ticket Entry System for Green Park, Harwan in the year 2009 for a period of one year on the Bid amount of Rs. 13,31,000/-.

(2.) Keeping in view the disturbed law and order situation in Kashmir valley, a decision was taken by the State Cabinet to extend the existing contracts of Ticket Entry System for another financial year, i.e., 2011-12 upon payment of 30% of the previous Bid amount and subject to the condition that the contractors would clear the remaining balance of the existing Bid amount in full during the current financial year. The petitioner too was allowed the benefit of the Cabinet decision and his Contract was, accordingly, extended upto March, 31,2012.

(3.) It was in May, 2011 that the petitioner complained to the Assistant Floricul ture Officer, Green Park, Harwan that because of the Economic Reconstruction Agency's activities in the area in laying water pipes, the retaining wall of the Garden had given way from its irrigation side creating space for unauthorized entry of public into the Garden resulting in financial loss to him.