M/S Lakhbir Constructions vs State Of Himachal Pradesh & Another

Ajay Mohan Goel, J

By way of this petition, petitioner has prayed for the following reliefs:­

"(i) that the tender process for the purpose of constructions of 100 bedded Civil Hospital building at Sandhole, District Mandi, H.P. & W.S. and S.I. rain water harvesting tank and septic tank work, vide tender notice dated 30.04.2020 may kindly be held illegal and same may kindly be quashed and set­aside.

(ii) That the direction may kindly be issued to the respondents to recall the tender in accordance with the norms issued by respondent No.2 vide notification dated 02.07.2018.

(iii) That the entire record of the case may kindly be called for".

When the petition was taken up for consideration, learned counsel for the petitioner, on instructions, submits that at this stage, petitioner shall be satisfied in case directions are issued to respondent No.3, i.e. Chief Engineer (HZ), H.P.P.W.D., Hamirpur, District Hamirpur, H.P. to decide the representation, which has been made by the petitioner to the said respondent, copy of which is appended with the present petition as Annexure P­5.

Taking into consideration the innocuous prayer, which has been so made by learned counsel for the petitioner, this petition is disposed of, with the direction that necessary orders on Annexure P­5, shall positively be passed by respondent No.3 on or before 15.06.2020.

It goes without saying that if the petitioner is dis­ satisfied with the orders which may be passed by respondent No.3 in this regard, then he shall be at liberty to have such legal recourse against the same as may be available in law.

Learned Additional Advocate General is directed to apprise respondent No.3 of the order so passed by the Court, during the course of the day itself, so that the order can be complied with in letter and spirit by 15.06.2020. Pending miscellaneous applications, if any, also stand disposed of.