BASHIR AHMAD MALIK Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) The petitioner in the instant petition has prayed for the following relief:

(2.) It is being averred in the petition that an e-NIT No. DT/M and W/L/23 of 2016-17 dtd. 24/10/2016 came to be issued by respondent No. 4 herein inviting e-tenders for reconstruction of Shrine of Hazrat Syed Noor-Shah Bagdadi (RA) at Kund Waltengoo and in response to the said tender notice, one Sajad Ahmad Khan S/o Late Haji Mohammad Sidiq Khan R/o Sheeraz Chowk, Khanyar, [the Principal of the petitioner (petitioner being as Attorney Holder)] states to have participated, therein and declared successful, and an allotment order consequently bearing No. MW/1824-27/TD dtd. 13/12/2016 issued by respondent No. 4 in favour of the said Principal.

(3.) It is being stated that in terms of order No. MW/14/TD dated 01.2017, respondent No. 4 directed the principal/petitioner to execute the work in question in accordance with the conditions mentioned therein.