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Judgment
Heard learned counsel for the petitioner and learned counsel for the State.
The petitioner is challenging the action of the respondent, debarring him to participate in the new tender. The ground has been assigned that he has not completed the work which was allotted to him. The petitioner for the identical dispute has
already approached this Court in C.W.J.C. No.3321 of 2015, which has been dismissed as withdrawn without any liberty and as such the second writ is not maintainable in view of the decision of the Supreme Court in the case of Sarguja Transport Service vs. State Transport Appellate Tribunal, M.P. Gwalior and Ors, reported in
1987 AIR, 88.
Learned counsel for the petitioner submits that after the withdrawal of the aforesaid writ application he approached the Tribunal and the Tribunal has passed the order in his favour.
In such view of the matter, the petitioner may approach the competent authority, who will act in terms of the order passed by the Tribunal.
With the aforesaid observations and directions, this writ application is dismissed.