(1.) Heard Mr. Nilesh Kumar, learned counsel for the petitioner and Mr. Ashish Kumar, learned counsel for the respondent-State.
(2.) This writ petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard on merit.
(3.) The petitioner has preferred this writ petition for quashing the order dtd. 10/9/2011 passed in memo no. 1434 by the Executive Engineer, Mechanical Division, Road Construction Department.