Himachal Pradesh High Court
Pankaj Sharma vs State Of H.P. And Others on 30 December, 2020
Bench: Tarlok Singh Chauhan, Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
CWP No. 5594 of 2020
Decided on: 30th December, 2020
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Pankaj Sharma ....Petitioner
Versus
State of H.P. and others ...Respondents
________________________________________________________
Coram
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge.
1 Whether
approved for reporting? No.
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For the petitioner: Ms. Seema K. Guleria, Advocate.
For the respondent: Mr. Ashok Sharma, Advocate
General, with Mr. Vinod Thakur, Mr.
Vikas Rathor Additional Advocates
General, Ms. Seema Sharma, Mr.
Bhupinder Thakur and Mr. Yudhvir
Singh Thakur, Deputy Advocates
General.
Through Video Conferencing
Tarlok Singh Chauhan, Judge (Oral)
The instant petition has been filed for grant of following substantive reliefs:
"(i) That the office order dated 06.11.2020 passed by respondent No.4 contained in 1 Whether reporters of Local Papers may be allowed to see the judgment?::: Downloaded on - 31/12/2020 20:16:35 :::HCHP -2-
Annexure P-2 may kindly be quashed and set aside by issuing a writ in the nature of .
certiorari.
(ii) That the tender process initiated by the respondents vide Annexure P-1 for the works " Sr. No. (iv) construction of link road from 16 miles to Sedan Km from 0/00 to 3/135 and Sr. No. (V) construction of Work road from Dawaroo to Chanawag Km from 00 to 1/700 (formation and cutting 5/7 meters)" may kindly be directed to be processed further and complete the tender bid process for the said work in a time bound manner. In the alternative, the respondents may kindly be directed by way of writ of mandamus to invite fresh tenders for the said work.
(iii) That the respondents may very kindly be directed to invite tenders for the said work contract in accordance with the notification as well as instructions as contained in Annexure P-4 by issuing a writ mandamus."
2. It appears that tenders for construction of work in question had been called twice because of objections raised by Mr. Sanjeev Kumar Sharma, s/o Sh. Surinder Kumar Sharma and Smt. Nisha Sharma, ::: Downloaded on - 31/12/2020 20:16:35 :::HCHP -3- wife of Sanjeev Kumar Sharma.
3. The beneficiary villagers appear to have been .
pressing hard for construction of the road, which then persuaded the respondents to carry out construction of the road through departmental labour/machinery by change of alignment and admittedly the work is now about to be completed.
4. rConsequently, the instant petition has lost its efficacy with time and is disposed of as such, so also the pending application(s), if any, leaving the parties to bear their own costs.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge December 30, 2020 (Gaurav) ::: Downloaded on - 31/12/2020 20:16:35 :::HCHP