BHANWAR SINGH RATHORE Vs. RAJASTHAN STATE ROAD DEVELOPMENT

JUDGEMENT

(1.) The petitioner has been awarded a contract for toll tax collection for "Collection of Toll Tax on (i) Fateh Nagar - Dariba Road (MDR-33) from Km 01/500 to 18/000 and (ii) Mangalwar- Nimbahera Road (MDR-11A) from Km 0/0 to 37/0 for the period from 16.02.2019 to 15.02.2021. The awarder is Rajasthan State Road Development and Construction Corporation Ltd. (hereinafter referred to as "the RSRDC" or "the Corporation")

(2.) An agreement incorporating terms of contract came to be executed between the petitioner and the respondent-corporation on 15.02.2019.

(3.) The aforesaid contract was awarded for a sum of Rs.22,85,00,000/- (twenty two crores, eighty five lacs) and TCS @ 2% thereupon Rs.45,70000/- totalling the amount to Rs.23,30,70,000/- (twenty three crores, thirty lacs, seventy thousand).