SHREE RAM CONSTRUCTION Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) According to the Petitioners, the work was rightly split and given to the three Petitioners along with Respondent No. 7 M/s. Laxmi Buildcon Pvt. Ltd., but thereafter the entire work has been given to Respondent No. 7.

(2.) On the other hand, counsel for the State and the Respondent No. 7 submitted that the work could not be split and therefore it was rightly given to Respondent No. 7.

(3.) Both the parties are relying on different letters, circulars, decisions of one or other officer/authority of the Government. The Respondent No. 7 is relying on several documents, including the notings/orders of the Chief Secretary, whereas referring to several documents, it is contended on behalf of the Petitioners that all the relevant documents were not placed before the Chief Secretary.