Punjab-Haryana High Court
Ajit Singh vs State Of Punjab And Others on 12 July, 2013
Bench: Sanjay Kishan Kaul, Augustine George Masih
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
Civil Writ Petition No.14701 of 2013 (O&M)
DATE OF DECISION: 12.07.2013
Ajit Singh
.....Petitioner
versus
State of Punjab and others .....Respondents
CORAM:- HON'BLE MR.JUSTICE SANJAY KISHAN KAUL, CHIEF JUSTICE
HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH, JUDGE
Present: Mr.S.K. Arora, Advocate for the petitioner
..
SANJAY KISHAN KAUL, CHIEF JUSTICE: (Oral) The petitioner seeks to assail the tender policy which was published on 28.3.2013 and the bids were opened on 10.4.2013. Having slept over the matter for 3 months in case of a tender matter, we see no reason to permit the petitioner to assail the tender process in question now.
Learned counsel for the petitioner submits that the petitioner is not required to have any EPF Code in view of the judgment of the Division Bench of this Court in CWP No.16879 of 2004 titled as Ram Singh and others v. Punjab State Co-op. Supply & Marketing Federation Ltd. and others, decided on 25.7.2006. He, thus, submits that this writ petition may be treated as a representation qua this issue for future policies in view of the judgment referred to above and the annexed to the petition as Annexure P-6.
We, thus, direct the respondents to examine the petition as a representation qua future tender policies in the light of judgment at Chand Parkash 2013.07.12 19:32 I attest to the accuracy and integrity of this document CWP-14701-2013 -2- Annexure P-6 and communicate a decision to the petitioner within a period of one month from the receipt of the order.
A copy of the petition along with a copy of the order be served dasti on the respondents.
The petition accordingly stands disposed of.
( SANJAY KISHAN KAUL )
CHIEF JUSTICE
July 12, 2013 (AUGUSTINE GEORGE MASIH)
parkash* JUDGE
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