UMMED CONSTRUCTION COMPANY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant writ petition has been filed by the petitioner-M/s. Ummed Construction Company, through its Proprietor Ummed Bishnoi, under Article 226 of the Constitution of India with the following prayers:-

(2.) With the consent of learned counsel representing the parties, the matter is heard finally and is being decided today itself.

(3.) Brief facts of the case are that the petitioner, a proprietor firm, applied in the NIT No.2018-2019/128 for the work of 'Providing Laying Jointing and Commissioning of various sizes HDPE Pipeline, other allied works under UWSS Sirohi against Old and Polluted Pipe Line.' The petitioner-company being the lowest bidder, was issued the work order dtd. 15/12/2018 with a condition that the petitioner-company should execute the formal agreement with a non-judicial stamp of Rs.12,180.00 on receipt of this letter and further that the date of commencement of the work will be the date of issuance of the order i.e. 15/12/2018 and the date of completion was the date after two months from the date of commencement, meaning thereby that the petitioner-company was required to complete the said work within a period of two months.