SINGH ELECTRICAL AND CONSTRUCTIONS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The writ petition has been preferred by the petitioner for quashing the allotment of work order for Group CPP-2 and CSR-2 made in favour of 4th and 5th Respondents respectively pursuant to Notice Inviting Tender No. 10/2002-2003 published . in the newspaper 'Prabhat Khabar'.

(2.) According to the petitioner, it has submitted tender paper for CSR-2 for 95 Nos. of Drill Tubewells in the district of Chas for a value of Rs.25.308 lacs, it has also submitted a separate tender for CPP-2 for construction of same nature of work for a sum of Rs.21.312 lacs. It fulfils all the requirements and conditions as per notice.

(3.) The main grievance of the petitioner is that the tender was not opened on 14th November, 2002, the date as fixed. It could come to know on 26th November, 2002 that the works, in question, have been allotted in favour of 4th and 5th Respondents respectively.