MANOJ SINGH Vs. STEEL AUTHORITY OF INDIA

JUDGEMENT

(1.) Heard the parties.

(2.) In this writ petition, the grievance of the petitioner is that pursuant to a notice inviting tender he was issued a work order on 8-1-2002 relating to maintenance and servicing of different makes of window and split type airconditioners. However, all of a sudden on 17-1-2002 it was withdrawn vide Annexure-8.

(3.) According to petitioner and only thereafter fully suitable, competent and also lowest bidder and only thereafter on 8-1-2002 by Annexure 4 the work order was issued in his favour. According to him, he also submitted all the necessary document that were required as per the work order and on 14-2-2002 the petitioner also wrote to the concerned Respondent informing him about the acceptance of the work order. The petitioner further stated that when he produced the necessary non judicial stamp papers, the same were refused by the concerned Respondent. Thereafter, the petitioner did not hear anything from the Respondents as a result where of on 19-1-2000 the petitioner wrote to the respondent informing them about these developments.