RIDALIN LAW Vs. JAINTIA HILLS AUTONOMOUS DISTRICT COUNCIL

JUDGEMENT

(1.) The background facts as could be ascertained from the records is that the respondent No. 6 has floated a tender dtd. 18/10/2021 for appointment of an Agent to run the check station at Mookyndur within the jurisdiction of the Jaintia Hills Autonomous District Council (JHADC) for the purpose of identifying/detecting illegal trading by commercial vehicles of non-tribal traders within such jurisdiction.

(2.) After all the formalities having been completed, the appellant being the highest bidder and being found suitable in all respect was expecting that she be awarded the agency, however, the respondent JHADC instead awarded the work to the second highest bidder, one Shri Rudolf G. Kyndiah. On the same being challenged before this Court in WP(C) No. 29 of 2022, this Court vide order dtd. 26/9/2022 set aside the appointment order dtd. 16/2/2022 and directed the respondents to re-examine the requirements and norms for setting up of the said check station.

(3.) The appellant on the strength of the order/communication dtd. 26/10/2022, by which the respondent/JHADC has indicated that the allotment to run the check station may be offered to the appellant/petitioner on the condition that she make arrangement for a suitable plot of land to set up the check gate, the same was according done so by her. However, the respondents apparently on a legal notice being issued by Shri. Rudolf G. Kyndiah, the unsuccessful second highest bidder, cancelled the said order dtd. 26/10/2022 and alternatively has decided to run the check station departmentally but at a different location, that is, at Khliehtyrshi, a place about 5 km from Mookyndur.