Pankaj Kumar Jaiswal, Jaspreet Singh, J. - (1.) Heard Dr. V.K. Singh, learned counsel for the petitioner, Shri Vivek Singh, learned counsel for the respondent No.2 and Shri Bisen, learned standing counsel for the respondent No.1.
(2.) By this writ petition under Article 226 of the Constitution of India, the petitioner is praying for quashment of the order dated 31.03.2018 passed by the respondent No.2, by which the agreement dated 04.08.2016 executed between the petitioner and the respondent No.2 has been cancelled.
(3.) The brief facts of the case are that the respondent No.2 invited tender for sanitation work on 05.07.2016 for five wards of the Nagar Palika i.e. Ward Nos.5, 10, 15, 19 and 23. The petitioner participated in the aforesaid tender and being successful in the tender, he was awarded the said work by order dated 04.08.2016 for an amount of Rs.26,32,680/- per month. The said agreement executed between the petitioner and the respondent No.2 on 04.08.2016 was for a period of 20 years. On 31.03.2018, the aforesaid agreement was cancelled as the petitioner was not performing the work as per the terms of the work-order. After termination of the agreement, the petitioner made representation to the respondent No.2 and thereafter the present writ petition has been filed.;