By the Court. - (1.) Heard Sri U.B. Singh, Advocate on behalf of the petitioner and learned Standing Counsel for the State-respondents.
(2.) The petitioner before this Court claims to be registered with the Public Works Department of the State of Uttar Pradesh for the purposes of contract of 'D' category of works to be performed under the said 'Department. Under the advertisement impugned in the writ petition dated 27th August, 2008 bids were invited in respect of the works, which were classified under various heads by Executing Engineer, P.W.D., Jaunpur. Petitioner being registered as 'D' category contractor, was not entitled to participate in the offers to be made in respect of the works mentioned at Item Nos. 11, 14 and 15. Hence, he approached this Court by means of this writ petition.
(3.) While entertaining the present writ petition on 11th September, 2008 this Court required the learned Standing Counsel to obtain instructions in the matter. Today learned Standing Counsel has produced letters dated 10th September, 2008 as well as dated 12th September, 2008 where under a corrigendum has been issued in respect of the advertisement referred to above extending the date of purchase of the tenders up to 18th September, 2008 and for deposit of same up to 19th September, 2008 within the time specified. By the other letter ' D' category contractors have also been permitted to offer bids in respect of works mentioned at Item Nos. 11, 14 and 15 of the tender notice.;