ASHOK ANAND Vs. STATE OF J&K AND ORS

JUDGEMENT

(1.) Writ petition is of the year 2010.

(2.) Through the instant writ petition petitioner seeks quashment of Short Term Tender Notice DULB/2010 dated 07.06.2010 issued by respondent No. 2.

(3.) Objections have been filed by respondents 2 to 5. The petitioners grievance is that pursuant to NITs dated 23.03.2010 and 24.04.2010, they have been allotted contract of supplying of Electric Disinfectants and Tools and Plaints by Municipality of Chenani and Bhaderwah. They Challenge Short Term Tender Notice dated 07.06.2010 stating that it is overlapping the aforesaid earlier NITs.