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Judgment
Manoj Kumar Tiwari, J
By means of this writ petition, petitioner has challenged the e-tender notice dated 17.12.2018 issued by the Executive Engineer, Civil Circle, Public
Works Department, Haridwar.
By the said advertisement, tenders were invited for completing the remaining work of State Plan for the year 2011-12 in Village Manakpur of
legislative constituency Iqbalpur.
In the writ petition, it is the contention of the petitioner that contract for the said work was earlier awarded to the petitioner and since petitioner
could not complete the work within stipulated time, owing to certain valid reasons, therefore, fresh e-tender was invited for the remaining work, which
petitioner could not complete.
Be that as it may, the fact of the matter is that the impugned tender notice was issued on 17.02.2018 and now we are in the month of June, 2021,
therefore, more than three years have already elapsed. Thus, pendency of the writ petition will not be in the interest of petitioner nor in public interest.
Having regard to the facts and circumstances of the case, the writ petition is disposed of with liberty to the petitioner to approach concerned
Executive Engineer by making a representation. If petitioner’s makes such representation within four weeks from today, the concerned Executive
Engineer shall consider the representation of the petitioner and take appropriate decision, in accordance with law, within two months thereafter.