Viney Mittal, J. - (1.) ON a request made by the learned Counsel for the petitioner, at the outset, the present petition is treated to be filed under Article 227 of the Constitution of India.
(2.) THE petitioner before this Court is a contractor. The contractor was awarded a contract for execution of work relating to trenching and laying of underground cables and connected jobs in secondary switching area, Ambala Cantt. It appears that there were some differences and disputes between the parties. The aforesaid disputes were referred to an arbitrator by Chief General Manager in terms of Condition No. 29 of the tender notice and Condition No. 25 of the agreement between the parties. Shri R.N. Garg, Telecom District Manager, Faridabad was appointed as a sole arbitrator. The arbitrator rendered his award dated March 28, 1992.
(3.) IN the proceedings for making the award as a rule of the court, certain objections were raised by Union of India and the department. However, all the objections were overruled by the Trial Judge and consequently vide judgment dated August 30, 1997, the award was ordered to be made the rule of the court.;