M.Y.EQBAL, J. - (1.) IN this writ petition the petitioner has prayed for quashing the work orders dated 11.2.2006 by which the contract was awarded to the private respondents.
(2.) IT appears that notice inviting tenders was issued for the purpose of awarding work for construction of roads. The petitioner, along with others, submitted tender. Grievance of the petitioner is that although he is the senior - most tendered among the bidders, the respondents, ignoring the policy, did not give preference to the petitioner and allotted the contract to the private respondents. In the counter affidavit filed on behalf of respondent No. 4, Chief Engineer, Rural Engineering Organization, it is stated, inter alia, that the contract was awarded after proper examination and due consideration of all the bidders. So far the petitioner is concerned, it is stated that the petitioner who was allotted two works for construction of roads, has not completed the said works till date and that the said two works of two different roads allotted to him almost two and half years back, has not yet been completed. It is stated that almost all the road works under Rural Engineering Organization are being executed in deep forest and despite some interference the other contractors have completed their work except the petitioner. It is further stated that the Tender Committee headed by the Departmental Commissioner and the Secretary, after examining the best performance of the contractors, awarded the work to the private respondents.
(3.) THE fact stated in the counter -affidavit that the petitioner was already allotted two contract works for construction of two roads which has not yet been completed till date even after expiry of the stipulated time, has not been controverted by the petitioner.;