LAWS(RAJ)-2022-3-275

RAMNARAYAN CONTRACTOR Vs. STATE OF RAJASTHAN

Decided On March 30, 2022
Ramnarayan Contractor Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) Since all these three writ petitions involve identical issue, therefore, they are being decided together by this common order.

(2.) For the sake of convenience, facts of S.B. Civil Writ Petition No. 3681/2002 are being taken.

(3.) The petitioner submitted its bid in response to the NIT No. CE-03/2021-22 issued by the respondent No. 2 for construction of Gajuwas Minor from 0.00 km. to 22.980 km. including structures. The bid of the petitioner was accepted and contract was awarded to the petitioner. Acceptance letter was issued on 30/9/2021.