Unknown vs State Of Uttarakhand And Others
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Uttarakhand High Court

Unknown vs State Of Uttarakhand And Others on 7 May, 2024

    IN THE HIGH COURT OF UTTARAKHAND
               AT NAINITAL
            HON'BLE THE CHIEF JUSTICE MS. RITU BAHRI
                              AND
              HON'BLE SRI JUSTICE RAKESH THAPLIYAL
                              07TH MAY, 2024
       WRIT PETITION (M/S) No. 1631 OF 2021

Dinesh Chandra Patni.
                                                                  ...Petitioner
                                  Versus
State of Uttarakhand and others.
                                                             ...Respondents

Counsel for the petitioner.           :   Mr. Abhijay Negi, learned counsel.

Counsel for respondent no. 1.         :   Mr. K.N. Joshi, learned Deputy
                                          Advocate General for the State of
                                          Uttarakhand.

Counsel for respondent no. 2.         :   Mr. S.S. Chauhan, learned counsel.

JUDGMENT :

(per Ms. Ritu Bahri, C.J.)

Petitioner has filed the present Writ Petition

seeking directions to the respondent no. 2 - Zonal

Manager, National Project Construction Corporation Ltd.,

URRDA to accept the bid of the petitioner, as it conforms

to the bid evaluation criteria. The Standard Bidding

Document is Annexure No. 1 to the Writ Petition,

whereby the Road Construction and Maintenance Project

was notified by the Uttarakhand Rural Road

Development Agency, Ministry of Rural Development,

Government of Uttarakhand.

2. In the present case, on 09.09.2021, the

learned Single Judge had observed that the contract had

already been executed in favour of respondent no. 4, in

relation to the work contract, which has been issued by

respondent no. 2. Thereafter, the case was listed before

the Division Bench on 09.05.2023.

3. Today, when the case was taken up, counsel

for respondent no. 2 has produced the letter/

instructions received by him from the office of the

National Projects Construction Corporation Limited dated

07.05.2024. The said letter is taken on record as

Annexure R-1.

4. As per the above-said letter, the contract was

awarded to M/s KM Engineering and Construction

(respondent no. 4) vide Agreement dated 04.09.2021,

and at present 95% of the construction work has already

been completed as per PMGSY norms.

5. Since, as per the above-said letter, 95% of

the construction work has already been completed, no

further directions are required to be given in the present

Writ Petition as of today.

6. The Writ Petition is, accordingly, disposed of.

7. Pending application(s), if any, also stand

disposed of accordingly.

______________ RITU BAHRI, C.J.

__________________ RAKESH THAPLIYAL, J.

Dt: 07th May, 2024 Rahul