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Supreme Court: Even a Single Tainted Public Work Award Violates Article 14 - (07 Apr 2026)

CONSTITUTION

Court held that awarding public contracts must comply with Article 14, requiring fairness, transparency, and non-arbitrariness; it stressed competitive tendering as a safeguard and ruled that even a small share of tainted awards involving conflict of interest cannot be justified.

Tags : PUBLIC WORK   AWARD   VIOLATES  

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