- (1.) By our order dated 16.11.1999, we had directed the State Government of Haryana to provide all necessary funds to the Municipal Corporation of Faridabad on the basis of the estimates already approved by the Municipal Corporation and to get the job done through the agency of the Haryana Vidyut Prasaran Nigam which was a State-owned corporation so that the necessity of floating tenders be obviated and the matter may not be delayed.
(2.) Mr Krishan Kumar, Commissioner, Municipal Corporation, Faridabad in his affidavit dated 18.12.1999 filed in this Court has stated as under: "That the estimate of Rs. 7,48,014.00 for provision of electrification in Stone-crusher Workers' Housing Colony at Village Pali have been prepared and approved. Tenders for electrification work have been called and allotment of work is under progress. (Copy of approval attached as Annexure I.)"
(3.) Mr Ranjit Kumar, learned Amicus Curiae has pointed out that the job is not being done through the Haryana Vidyut Prasaran Nigam as tenders have been invited after the estimates were prepared and approved. This, it is submitted, is contrary to the order passed by us on 16.11.1999.;