PRIYANCHI R. MARAK Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) These two writ petitions although filed separately by two petitioners, involved a dispute which arose from a common source, that is, the grievance of the respective petitioner wherewith their fundamental and legal rights have allegedly been violated by the relevant authorities, particularly the fact that in spite of the petitioners having fulfilled their contractual obligation in the area of supply of cattle, poultry and pig feed, the respondents have failed to make payment of the same even after many long years.

(2.) It is in this background that this Court would consider it convenient to take up both the matters and to pass a common order.

(3.) In the case of Priyanchi Marak [WP(C) No. 279 of 2021], it is the submission of the learned Sr. counsel for the petitioner Mr. H.L. Shangreiso that the petitioner was selected to take on the task of supply of animal and poultry feed to animals and poultry affected by the flash flood/landslide which occurred in the North Garo Hills areas on 22/9/2014. The selection was the result of a resolution passed in the meeting held on 5/12/2014 which was chaired by the Addl. Deputy Commissioner (Rev), North Garo Hills whereby a Committee in connection with the approved rate for supply of feed on an urgent and emergency need, was convened.