SHERA RAM CHOUDHARY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These three writ petitions involve common grievance; common question of law and almost common facts, hence, they are being disposed of by this common order.

(2.) For the purpose of convenience and clarity, facts of SB Civil Writ Petition No.9620/2021: M/s Shera Ram Choudhary Vs. State of Rajasthan and Ors. are being taken into consideration.

(3.) The petitioner is AA Class contractor engaged in execution of construction work awarded by various Government Departments, including Water Resources Department.