Gauhati High Court
M/S Jayshree Entrade Private Limited vs The State Of Assam And 5 Ors on 6 March, 2019
Equivalent citations: AIRONLINE 2019 GAU 366, (2019) 2 GAU LT 820, (2019) 8 GAU LR 188, (2020) 1 BANKCAS 267
Author: Kalyan Rai Surana
Bench: Kalyan Rai Surana
Page No.# 1/14
GAHC010115702015
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 2505/2015
1:M/S JAYSHREE ENTRADE PRIVATE LIMITED
A COMPANY REGISTERED UNDER THE COMPNIES ACT, 1956 HAVING ITS
REGISTERED OFFICE AT NABIN BHAWAN, LAMB ROAD, AMBARI,
GUWAHATI- 781001. REP. BY ITS MANAGING DIRECTOR, SHRI PARASH
KUMAR BHATTACHARJEE, SON OF LT. S.N. BHATTACHARJEE, RESIDENT
OF ASHOKA APARTMENT, BOKUL PATH, CHANDAN NAGAR, BELTOLA,
GUWAHATI- 781028.
VERSUS
1:THE STATE OF ASSAM AND 5 ORS
REP. BY THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM,
IRRIGATION DEPARTMENT, DISPUR, GUWAHATI-781006.
2:THE CHIEF ENGINEER
IRRIGATION DEPARTMEN
ASSAM
CHANDMARI
GUWAHATI- 781003.
3:THE ADDITIONAL CHIEF ENGINEER
MCHANICAL
IRRIGATION DEPARTMENT
ASSAM
CHANDMARI
GUWAHATI- 781003.
4:THE EXECUTIVE ENGINEER
NAGAON MECHANICAL DIVISION IRRIGATION
NAGAON
5:MR. A.J. BOA
ADDITIONAL CHIEF ENGINEER MECHANICAL RETIRED IRRIGATION
DEPARTMENT
Page No.# 2/14
ASSAM
CHANDMARI
GUWAHATI- 781003. NOTICE TO BE ALLOWED TO BE SERVED THROUGH
RESPONDENT NOS. 2 AS RESIDENTIAL ADDRESS OF THE RESPONDENT
NO. 4
IS NOT KNOWN 6:M/S RAJ KUMAR JAIN R/O 401 AMAZE SHOPPING MALL A.T. ROAD GUWAHATI- 78100 Advocate for the Petitioner : MR.H GUPTA Advocate for the Respondent : MS.U SAHU(R-6) :: BEFORE ::
HON'BLE MR. JUSTICE KALYAN RAI SURANA For the Petitioner : Mr. P.K. Bhattacharjee, : (Petitioner - in - person).
For the State respondents : Dr. B. Ahmed, Mr. N. Upadhayay,
: SC, Irrigation Deptt.
For the respondent No.6 : Mr. R.K. Jain, Ms. U. Sahu, Ms. R. Deka.
Date of hearing : 11.12.2018, 18.12.2018.
Date of judgment : 06.03.2019.
:: JUDGMENT & ORDER ::
(CAV)
Heard Mr. P.K. Bhattacharjee, the Managing Director of the petitioner Company who is hearing after referred to as 'petitioner-in-person' and Mr. N. Upadhayay, learned counsel for the Irrigation Department, respondent Nos. 1 to 4. Also heard Mr. R. K. Jain, learned counsel for the respondent No. 6.
2) None appears on call for respondent No.5. However, it would be relevant to mention herein that although the matter has been listed for hearing, there is no order on record to the effect that the notice was duly served on the respondents. This fact was not Page No.# 3/14 brought to the notice of this Court when the matter was heard and reserved for judgment, but this position came to notice at the time of preparing this judgment.
3) The legality and validity of the Formal Work Order No. CE (MECH)10/ 2015/13 dated 31.03.2015, issued by the Additional Chief Engineer (Mechl.) Irrigation Department (respondent No.3), in favour of respondent No. 6 for " Fabrication, Supply and Installation of 60. H.P. Pump Sets, 5 H.P. Vacuum Pump etc. under Nagaon Mechanical Division (Irrigation) for Kalmonijan LIS (Point No.1) under RIDF-19XIX (NABARD for year 2014-15)" is the subject matter of challenge in this writ petition filed under Article 226 of the Constitution of India.
4) Pursuant to the aforesaid tender, the petitioner along with others had participated in the said tender process and as the petitioner was the valid L-1 bidder, the respondent No.3 had issued a Preliminary Work Order in respect of the said work to the petitioner vide letter under Memo No. CEI(MECH) 10/2015/9 dated 10.03.2015. It is projected that as the Final Work Order was not received by the petitioner, representations dated 01.04.2015 and 27.04.2015 were submitted, but without any result. Later on, the petitioner came to know that on 26.03.2015, in respect of the same work, the respondent No.3 had already issued another Preliminary Work Order dated 26.03.2015 to the respondent No.6. After observance of all other formalities, the impugned Final Work Order dated 31.03.2015 in respect of the said work was issued in favour of respondent No.6.
5) The petitioner- in- person submits that in the affidavit- in- opposition filed by the respondent Nos. 2 & 3 on 26.08.2015, amongst others, they have annexed two documents, being (i) Letter No. CE (MECH) 10/2015/10 dated 23.03.2015 (Annexure-B), by which the Preliminary Work Order of the petitioner was cancelled by alleging that the petitioner had failed to attend the office of the respondent No.3 for signing the F-2 Form of Tender Agreement for which the preliminary work order was cancelled, and (ii) Letter under Memo No. CE (MECH) 10/2015/11 dated 26.03.2015 (Annexure-C), by which the respondent No. 3 had issued Preliminary Work Order to the respondent No.6 by. By referring to those two letters, it is submitted that the letter of cancellation of preliminary work order as well as the Page No.# 4/14 preliminary work order dated 26.03.2015 were both received by one and same person under his strikingly similar short and illegible signature. Accordingly, it is submitted that the preliminary work order issued to the petitioner was cancelled without serving the same to the petitioner. It is also submitted that the respondent No. 5 and 6 had connived with each other to cause wrongful loss to the petitioner by preventing the petitioner from carrying out the contract work. It is further submitted that the comparative statement prepared at the time opening of the tender disclosed that the respondent No.6 had not submitted any earnest money while submitting its tender and therefore, it is submitted that the officials of the Irrigation Department could not have treated the respondent No.6 as a valid tenderer and, as such, the work order issued to the said respondent No.6 was not sustainable.
6) Opposing this writ petition, the learned Standing Counsel for the State respondents No.1 to 4 as well as the learned counsel for respondent No.6 have both raised a preliminary issue of maintainability of the present writ petition on the ground that the affidavit in support of the writ petition was sworn by the petitioner- in- person, namely, Sri Parash Kumar Bhattacharjee, who did not annex any document to show (i) that he was the Managing Director of the petitioner, and (ii) that he had any valid power of attorney, or (iii) he was having any letter of authority or authorization from the Board and Directors of the petitioner company to file the present writ petition. In this connection the learned counsel for the petitioner has placed reliance on the case of State Bank of Travancore Vs. Kingston Computers India Private Limited, (2011) 11 SCC 524.
7) On merit, it is submitted by the learned counsel for the State respondents No. 1 to 4 as well as for the respondent No. 6 that it is not in dispute that the petitioner had received the Preliminary Work Order dated 10.03.2015. Accordingly, the petitioner was required to attend the office of the Additional Chief Engineer (Mechanical) (respondent No.3) within 10 days to sign the APWD F-2 Form of Agreement. It is submitted that as against the allegations made in the writ petition that the petitioner had signed the F-2 Form of Agreement and had handed over the same to one Mr. M. Hussain, the then Assistant Executive Engineer, Mechanical, the respondent Nos. 2 & 3, in their affidavit- in- opposition had taken a specific stand that there was no record in their office that the petitioner had Page No.# 5/14 signed the F-2 Form of Agreement and handed the same over to the Assistant Executive Engineer, Mechanical within the stipulated 10 day's time from the date of issuance of the Preliminary Work Order along with the purported request letter to convert the earnest money of Rs.1,48,000/- to security deposit money. However, in reply, the petitioner had taken a stand that on good faith, he had not retained a copy of the signed agreement. Therefore, it is submitted that only after lapse of 20 days' time from the date of issuance of preliminary work order that the same was cancelled as the petitioner had not come forward to sign the APWD F-2 form of Agreement and did not furnish the requisite security deposit. Hence, it is submitted that having failed to observe the requisite codal formalities, the petitioner is now trying to take advantage of his own fault, and that too, only after the Preliminary as well as the Final Work Order were issued in favour of the respondent No.6.
8) Taking up the preliminary issue No. first, it is seen that in this connection, the learned counsel for the petitioner has relied on the case of State Bank of Travancore Vs. Kingston Computers India Pvt. Ltd., (2011) 11 SCC 524, to project that without a valid authorization, the suit was held to be not maintainable. The relevant paragraph 11 is quoted below:
"11. The trial Court analyzed the pleadings and evaluated the evidence produced by the parties, referred to authority letter dated 2.1.2003 issued by Shri Raj K. Shukla in favour of Shri Ashok K. Shukla and observed:
"A perusal of the aforesaid authority letter shows that Shri Raj K. Shukla in his capacity as CEO of the plaintiff company had authorised Shri A.K. Shukla to sign, verify and file the present suit. Apart from this authority letter, the plaintiff company has not filed on record any board resolution authorising Sh. A.K. Shukla to sign, verify and institute the present suit. The plaintiff has also not filed on record its memorandum/articles to show that Shri Raj Kumar Shukla had been vested with the powers or had been given a general power of attorney on behalf of the company to sign, verify and institute the suit on behalf of the company. The present suit, therefore, has been filed merely on the strength of the authority letter Ex.PW1/A ..."
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9) It would now be relevant to refer to the case of United Bank of India vs. Naresh Kumar and Ors., (1996) 6 SCC 660. The relevant paragraphs 8 to 15 are quoted below:
"8. In this appeal, therefore, the only question which arises for consideration is whether the plaint was duly signed and verified by a competent person.
9. In cases like the present where suits are instituted or defended on behalf of a public corporation, public interest should not be permitted to be defeated on a mere technicality. Procedural defects which do not go to the root of the matter should not be permitted to defeat a just cause. There is sufficient power in the Courts, under the Code of Civil Procedure, to ensure that injustice is not done to any party who has a just case. As far as possible a substantive right should not be allowed to be defeated on account of a procedural irregularity which is curable.
10. It cannot be disputed that a company like the appellant can sue and be sued in its own name. Under Order 6 Rule 14 of the Code of Civil Procedure a pleading is required to be signed by the party and its pleader, if any. As a company is a juristic entity it is obvious that some person has to sign the pleadings on behalf of the company. Order 29 Rule 1 of the Code of Civil Procedure, therefore, provides that in a suit by against a corporation the Secretary or any Director or other Principal officer of the corporation who is able to depose to the facts of the case might sign and verify on behalf of the company. Reading Order 6 Rule 14 together with Order 29 Rule 1 of the Code of Civil Procedure it would appear that even in the absence of any formal letter of authority or power of attorney having been executed a person referred to in Rule 1 of Order 29 can, by virtue of the office which he holds, sign and verify the pleadings on behalf of the corporation. In addition thereto and de hors Order 29 Rule 1 of the Code of Civil Procedure, as a company is a juristic entity, it can duly authorise any person to sign the plaint or the written statement on its behalf and this would be regarded as sufficient compliance with the provisions of Order 6 Rule 14 of the Code of Civil Procedure. A person may be expressly authorised to sign the pleadings on behalf of the company, for example by the Board of Directors passing a resolution to that effect or by a power of attorney being executed in favour of any individual. In absence Page No.# 7/14 thereof and in cases where pleadings have been signed by one of it's officers a Corporation can ratify the said action of it's officer in signing the pleadings. Such ratification can be express or implied. The Court can, on the basis of the evidence on record, and after taking all the circumstances of the case, specially with regard to the conduct of the trial, come to the conclusion that the corporation had ratified the act of signing of the pleading by it's officer.
11. The courts below could have held that Sh. L.K. Rohatgi must have been empowered to sign the plaint on behalf of the appellant. In the alternative it would have been legitimate to hold that the manner in which the suit was conducted showed that the appellant bank must have ratified the action of Sh. L.K. Rohatgi in signing the plaint. If, for any reason whatsoever, the courts below were still unable to come to this conclusion, then either of the appellate courts ought to have exercised their jurisdiction under Order 41 Rule 27 (1) (b) of the Code of Civil Procedure and should have directed a proper power of attorney to be produced or they could have ordered Sh. L.K. Rohatgi or any other competent person to be examined as a witness in order to prove ratification or the authority of Sh. L.K. Rohatgi to sign the plaint. Such a power should be exercised by a court in order to ensure that injustice is not done by rejection of a genuine claim.
12. The Courts below having come to a conclusion that money had been taken by respondent no.1 and that respondent no.2 and husband of respondent no.3 had stood as guarantors and that the claim of the appellant was justified it will be a travesty of justice if the appellant is to be non suited for a technical reason which does not go to the root of the matter. The suit did not suffer from any jurisdictional infirmity and the only defect which was alleged on behalf of the respondents was one which was curable.
13. The court had to be satisfied that Sh. L.K. Rohatgi could sign the plaint on behalf of the appellant. The suit had been filed in the name of the appellant company; full amount of court fee had been paid by the appellant bank; documentary as well as oral evidence had been led on behalf of the appellant and the trial of the suit before the Sub Judge, Ambala, had continued for about two years. It is difficult, in these circumstances, even to presume that the suit had Page No.# 8/14 been filed and tried without the appellant having authorised the institution of the same. The only reasonable conclusion which we can come to is that Sh. L.K. Rohatgi must have been authorised to sign the plaint and, in any case, it must be held that the appellant had ratified the action of Sh. L.K. Rohatgi in signing the plaint and thereafter it continued with the suit.
CONCLUSIONS:
14. The suit of the appellant had been dismissed because issue no.1 had been decided against it. Counsel for the parties have not challenged the decision of the lower appellate court on the other issues, which decision was affirmed by the High Court when it dismissed the second appeal in limine. For the reasons stated hereinabove we hold that issue no.1 was wrongly decided and this being so the appellant was entitled to a decree in view of the decision of the lower appellate court on the other issues.
15. The appeal of the appellant is, accordingly, allowed in the aforesaid terms. The effect of this would be that the suit of the appellant would be decreed in accordance with the decision of the lower appellate court on the other issues which that court had decided in favour of the appellant. The appellant will also be entitled to costs."
10) Therefore, from the ratio laid down in the case of United Bank of India (supra), it can be culled out that the defect in submission of affidavit is a curable defect. Therefore, with all due respect to the decision rendered in the case of State Bank of Travancore (supra), which was later in point of time, it appears that the ratio laid down in the case of United Bank of India (supra), which was passed by a co-ordinate Bench of same strength, was not placed before the Hon'ble Apex Court when the subsequent case of State Bank of Travancore (supra) was decided, as such, in the considered opinion of this Court, it would be in the interest of justice to follow the decision earlier decision on the point. Therefore, when the petitioner is agitating the cancellation of the contract awarded to it without serving notice of cancellation, the defect in verification, being a curable one cannot be a ground to dismiss the writ petition as not maintainable, moreso, when there is no dispute as regards the identity of the petitioner-in-person, who claims to be the Managing Page No.# 9/14 Director of the petitioner. Upon a conjoint reading of the provisions of Order XXIX, Rule 1 CPC and Order VI Rule 14 CPC, this Court is not inclined to dismiss this writ petition on the ground of defect of not annexing (i) the proof that the deponent swearing the affidavit in support of the writ petition was the petitioner Company's Managing Director, or (ii) Board's resolution, because being the Managing Director of the petitioner Company, otherwise having competence, could swear the affidavit in support of the writ petition.
11) On merit, it is seen that against the stand of the petitioner that the F-2 Form of Agreement was signed by him and handed over to the Asst. Chief Engineer, the respondent Nos. 2 and 3 had stated in their affidavit- in- opposition that there was no record in their office of submission of such agreement by the petitioner or about any request by the petitioner to convert the earnest money to security deposit. In response, the petitioner in his reply has stated that on good faith, the copy of agreement was handed over by him without retaining a proof. However, in light of the contents of the Preliminary Work Order dated 10.03.2015 issued to the petitioner, there appears to be no valid reason for the petitioner to sign and to hand over the APWD F-2 Form of Agreement to the herein before named Assistant Executive Engineer, when the said officer is not shown to have the competence to sign and retain such agreement. Therefore, when the respondent No.3 had called the petitioner vide letter dated 10.03.2015 to sign the said agreement, the petitioner had handed over the F-2 Form of Agreement to the said Mr. M. Hussain at his own risk. Moreover, despite the specific denial by the respondent Nos. 2 and 3 of having any record of receipt of any signed agreement by the petitioner, the petitioner could not produce any material before this Court to show that that the petitioner had completed the codal formalities after receipt of the preliminary work order. Moreover, the petitioner has not even impleaded the said Assistant Executive Engineer, Mechanical (Irrigation) Technical Branch as one of the respondents in this case, as such, this Court cannot go into the allegations made against the herein before named Mr. M. Hussain, the then Assistant Executive Engineer, Mechanical (Irrigation) Technical Branch. Accordingly, it is held that the petitioner has not been able to satisfy this Court that after receipt of the Preliminary Work Order dated 10.03.2015, he had appeared before the respondent No.3 and had competed the codal formalities of signing APWD F-2 Form of Agreement and had furnished the requisite Security Deposit. Hence, no interference Page No.# 10/14 is called for in respect of cancellation of the petitioner's Preliminary Work Order vide letter issued by respondent No.3 under No. CE(MECH)10/2015/10 dated 23.03.2015.
12) As regards the allegations that the person receiving the letter of cancellation dated 23.03.2015 addressed to the petitioner was same as the person who had acknowledged the receipt of the impugned Preliminary Work Order dated 26.03.2015 issued to the respondent No.6, in view of the denial by the respondent No.6 that it was by them, the matter is a disputed question of fact and some evidence must be gone into the decide the said matter, which cannot be done in this writ proceeding. Hence, the said issue is not gone into. However, despite coming to know about the said letter of cancellation dated 23.03.2015, it is seen that the petitioner had not challenged the same and, as such, for all intents and purposes, the letter of cancellation No. CE(MECH) 10/2015/10 dated 23.03.2015 has attained finality.
13) The respondents No.2 and 3 have annexed the below mentioned documents to their affidavit- in- opposition, which are also annexed to the writ petition as Annexure-VI Colly. The said documents are:-
a. Letter No. CE(MECH)14/2015/10 dated 20.03.2015 (Annexure-E), issued by respondent No.3 to the respondent No.6, under the subject of Formal Work Order of work in question, which contains reference to the office Preliminary Work Order No. CE(MECH) 14/2015/8 dated 11.03.2015;
b. Letter No. CE(MECH)10/2015/11 dated 26.03.2015 (Annexure-C), issued by respondent No.3 to the respondent No.6, under the subject of Preliminary Work Order of work in question;
c. Letter No. CE(MECH)10/2015/13 dated 31.03.2015 (Annexure-D), issued by respondent No.3 to the respondent No.6, under the subject of Formal Work Order of work in question.
14) From above referred Formal Work Order dated 20.03.2015, it appears that the Preliminary Order dated 11.03.2015 was issued to the respondent No.6. The said Formal Work Order was followed by yet another Preliminary Work Order dated 26.03.2015. The same Page No.# 11/14 was followed by yet another Formal Work order dated 31.03.2015. Thus, the submission made by the petitioner- in- person that while the Preliminary Work Order dated 10.03.2015 (Annexure-A) issued by the respondent No.3 to the petitioner was still in force, the respondent No.3 had issued Preliminary Order dated 11.03.2013, has force. Moreover, from the contents of Formal Work order dated 20.03.2015 (Annexure-E), it is observed that it has been mentioned therein in unequivocal and clear words that the respondent No.6 had also signed the APWD F-2 Form of Agreement, which means that even before the Formal Work order issued to the petitioner was rescinded and/or cancelled on 23.03.2015, the respondents No.2 and 3 had entered into a F-2 form of Contract Agreement with the respondent No.6, as such, the submissions made by the petitioner- in- person that the respondent No.3 was having a premeditated approach against the petitioner and the issuance of Preliminary Order dated 11.03.2015 (referred in Annexure-E) and entering into a APWD F-2 Form of Agreement with respondent No.6 prior to cancellation of work order issued to the petitioner on 23.03.2015, also appears to have force.
15) At this stage, it would be relevant to reproduce the prayer made in this writ petition:-
"In the premises aforesaid, it is humbly prayed that Your Lordships may be pleaded to issue Rule, call for records, issue notice calling upon the respondents to show-cause as to shy a Writ in the nature Mandamus be not issued directing the respondents to cancel, re-call or otherwise forbear from giving effect to the communication dated 31.03.2015 (ANNEXURE-VI- Colly-Page-26) and/or why the respondent authorities be not directed to issue final work order to the petitioner in respect of work for Fabrication, Supply and Installation of 60 H.P. pumpsets, 5 H.P. Vacuum pump etc., under Nagaon Mechanical Division (Irrigation) for Kalmonijan LIS (Point No.1) under RIDF-XIX (NABARD) for the year 2014-15 (For Group-B) for which the petitioner was already issued with the preliminary work order vide letter dated 10.03.2015 after his selection as successful bidder in terms of tender vide NIT No.5 of 2014-15 vide Tender Notice No. CEI (MECH.) 4/2015/1 dated 06.02.2015 and/or why a Writ in the nature of Certiorari be not issued setting aside and quashing the communication dated Page No.# 12/14 31.03.2015 (ANNEXURE-VI-Colly-Pg. 26) and upon cause or causes shown and after hearing the parties, be pleased to make the Rule absolute and/or pass such further order/orders as Your Lordships may deem fit and proper.
-AND-
During the pendency of the Rule, Your Lordships may be pleaded to direct the respondents authorities to stay the operation of the communication dated 31.03.2015 (ANNEXURE-VI-Colly-Pg. 26), be pleaded to direct the respondent authorities to issue directions to Respondent No.6 to immediately stop the tender work so continued in terms of the NIT No. 5 of 2014-15 vide Tender Notice No. CEI (MECH.) 4/2015/1 dated 06.02.2015 for Fabrication, Supply and Installation of 60 H.P. pumpsets, 5 H.P. Vacuum pump etc., under Nagaion Mechanical Division (Irrigation) for Kalmonijan LIS (Point No.1) under RIDF-XIX (NABARD) for the year 2014-15 (For Group-B) and/or pass such further order/orders as Your Lordships may deem fit and proper."
16) It is seen that in this case, although the petitioner was having information about the herein before referred (i) Preliminary Order, (ii) Preliminary Work Order, and (iii) Final Work Orders, all issued in favour of the respondent No.6, the petitioner has only challenged the issuance of the Final Work Order under No. CE(MECH) 10/2015/11 dated 26.03.2015. There is no challenge to the herein before referred (i) Preliminary Order dated 11.03.2015 issued to the respondent No.6 (Annexure-VI Colly to the writ petition), (ii) Formal Work Order dated 20.03.2015 issued to the respondent No.6 (Annexure- VI Colly to the writ petition), and (iii) Preliminary Work Order dated 26.03.2015 issued to the respondent No.6 (Annexure- VI Colly to the writ petition). Moreover, there is no prayer in this writ petition for a direction to the State respondents No.1 to 4 to award Formal Work Order in respect of "Fabrication, Supply and Installation of 60. H.P. Pump Sets, 5 H.P. Vacuum Pump etc. under Nagaon Mechanical Division (Irrigation) for Kalmonijan LIS (Point No.1) under RIDF-19XIX (NABARD for year 2014-15)".
17) In the considered opinion of this Court, as the petitioner is not claiming any Page No.# 13/14 relief i.e. direction for issuance of work order for himself/ itself, but is merely praying for setting aside the work orders issued in favour of the respondent No.6, which does not benefit him in any manner. For the said reason, this Court does not deem it fit and proper to interfere with the impugned Final Work Order under No. CE(MECH)10/2015/13 dated 31.03.2015, which a sequel to the herein before mentioned (i) Preliminary Order dated 11.03.2015 issued to the respondent No.6 (Annexure-VI Colly to the writ petition), (ii) Formal Work Order dated 20.03.2015 issued to the respondent No.6 (Annexure- VI Colly to the writ petition), and (iii) Preliminary Work Order dated 26.03.2015 issued to the respondent No.6 (Annexure- VI Colly to the writ petition). Therefore, this Court is not inclined to interfere with the impugned Final Work Order under No. CE(MECH)10/2015/13 dated 31.03.2015, moreso, on the ground that the petitioner is not found to have complied with the terms of the Preliminary Work Order dated 10.03.2015 to appear before the respondent No.3 within 10 (ten) days from the date of issuance of the said Preliminary Work Order dated 10.03.2015 and to enter into a APWD F-2 Form of Contract by observing all requisite formalities.
18) Accordingly, this writ petition stands dismissed, leaving the parties to bear their own cost.
19) Nonetheless, before parting with the records, it is seen that by order dated 30.04.2015, this Court had directed status-quo existing as on that date to be maintained in respect of the impugned order dated 31.03.2015 (Annexure-VI Colly). In view of the long passage of time, before allowing the respondent No.6 to resume the contract work, the respondent No.3 would be at liberty to examine if the rates covered by the F-2 form of Contract Agreement entered in the year 2015 is still viable or workable to both sides. If the then quoted rates are not found to be viable or workable to both sides, and/or if the budget is no longer available for the said work, the State respondents No. 1 to 4 would be entitled to take appropriate decision, in a manner, which would be beneficial in public interest.
JUDGE Page No.# 14/14 Comparing Assistant