- (1.) HEARD the parties finally
(2.) PETITIONER has challenged the Tender Notice No. 23154 (Shiksha) 08 -09, dated 4.6.2008. Mr. Singh, learned senior counsel appearing for the petitioner, submitted that once a decision was taken to award the work to the petitioner and it was asked to deposit the additional security money and the draft agreement, the respondents could not advertise fresh tender for the same work, to the detriment of the petitioner.
(3.) MR . Gadodia, appearing for the State supported the action.;