DASKHEM DOOME Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) As these two writ petitions are similar with identical facts they are being disposed of by this common order.

(2.) The case of the petitioners is that they are successful tenderers for a project pertaining to the New Shillong Township Water Supply Scheme for the execution of the following works:

(3.) The petitioners being successful tenderers then accordingly furnished the Contract Performance Security as follows: