MEGHALAYA ROOFING Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The instant matter has come again before this Court pursuant to proceedings that had culminated before the Division Bench of this Court and subsequent events that had unfolded thereafter.

(2.) The brief background facts are that the writ petitioner had on an earlier occasion filed a writ petition being WP(C). No. 37 of 2025, assailing the unfair distribution of the supply order of roofing sheets, though as per the submission, they were similarly situated with the respondent No. 5 (M/s. Power Roofing), who were however awarded 75% of the supply order. The Single Bench of this Court by judgment and order dtd. 8/5/2025, had then set aside the tender process and directed the State to issue fresh tenders.

(3.) The Division Bench of this Court then by judgment dtd. 28/8/2025, while setting aside the order of the Single Bench, had directed that the Tender Committee proceed to process the tenders by overlooking the non- availability of a MIPP certificate to not be a ground for technical disqualification. Relevant part of the judgment is reproduced hereinbelow: