DASKHEM DOOME Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) These four writ appeals, being similar in nature, are disposed of by this common judgment.

(2.) Learned counsel for the appellants submitted that the appellants had filed four writ petitions before the learned Single Bench, inter alia, with the prayer that the respondents be directed by issuance of a writ of mandamus to issue formal work orders to them for contract work being:

(3.) The respondents in reply to the writ petition did not dispute the fact that the appellant/writ petitioner was the successful bidder in the Tender invited by the PHE Department, Government of Meghalaya, but contended that the work in question was to be executed under Centrally Sponsored Scheme to the extent of 90% viz., the National Rural Drinking Water Supply Programme (in short NRDWP) and Special Plan Assistance Scheme (in short SPAS). Both the schemes have since been discontinued by the Central Government. The Government of Meghalaya shall now not receive any fund from the Central Government for these projects. Therefore, no further steps are required to be taken by the Government of Meghalaya to implement the project.