A.K. CONSTRUCTION CO. Vs. NHAI

JUDGEMENT

(1.) Writ jurisdiction of this Court u/ Art.226 of the Constitution is invoked praying for the following relief(s):

(2.) Learned counsel for the rival parties are heard on the question of admission.

(3.) The grievance of the petitioner is that despite the petitioner's bid for obtaining contract of work of "Short term improvement and Routine Maintenance work in PCOD Stretch from Design Km. 3+000 to Design Km 100+370 (Total Length= 97.370 km) of Four Lane of Gwalior- Shivpuri section of NH-3 in the State of Madhya Pradesh", being lowest and technically sound was rendered ineligible.