Pankaj Sharma vs State Of H.P. And Others

Tarlok Singh Chauhan, J

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 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.â€​

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, wife of Sanjeev Kumar Sharma.

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.

Consequently, 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.