A. K. BUILDERS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Aggrieved by the direction contained in the letter dtd. 15/2/2021 issued by the Executive Engineer requiring M/s A. K. Builders not to continue with the works under Agreement No. SBD-IFB- 07/19-20, the petitioner-Firm has approached this Court.

(2.) In the writ petition, the following prayers have been made:

(3.) The petitioner-Firm was awarded the construction work of a Weir in Bansloi River for Littipura Multivillages Water Supply Scheme in the district of Pakur. On its furnishing a Performance Bank Guarantee for Rs.17,35,000.00, the Letter of Acceptance was issued on 25/1/2020. Thereafter, the Executive Engineer executed an agreement with the petitioner-Firm on 25/1/2020 vide Agreement No. SBD-IFB-07/ 19-20. The petitioner-Firm has pleaded that it had started executing the work under contract but on account of the nationwide lockdown in the wake of COVID-19 pandemic further progress of the work was halted. The petitioner-Firm also indicated that one of its partners was severely impacted due to COVID-19. In paragraph no. 21 of the writ petition, the petitioner- Firm pleaded that by 4/8/2021 it had completed more than 42.50% work under contract and the same was certified by the Executive Engineer through letter dtd. 4/8/2021.