ROAD MASTER Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) This Letters Patent Appeal has been preferred against the judgment dated 20.08.2014 whereby the learned Writ Court has dismissed the appellant- writ-petitioner's writ petition, OWP no.496/2014, holding it to be without any merit.

(2.) Appellant in his writ petition challenged tender notice no. 800283/E8 dated 01.03.2014 issued by respondent no.3 inviting bids for execution of surfacing works to ND double lane specifications from Km 146.00 to Km 153.80 on stretch Kishtwar Semthanpass, Anantnag, of NH-244 in J&K State (Km Zero reckoned from Kishtwar) and prayed for a direction to respondent no.3 to issue amendment to contract no. CE(O)BCN/09/2013-14, as solicited by respondent no.2 in terms of his letter no. 24556/DGBR/BCN/Amtt/E8 dated 20.01.2014.

(3.) The facts on which the aforesaid reliefs were prayed for are that the appellant was allotted contract for surfacing works between Km 139.00 to Km 146.00, Kishtwar-Semthanpass - Anannag Road by Border Roads Organization (BRO) vide its order dated 11.08.2013.