MANIPUR SOCIAL SERVICE ORGANIZATION Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. HS Paonam, learned senior counsel appearing for the petitioner and Mr. Y. Nirmolchand, learned senior counsel appearing for respondent No. 3/the Imphal Municipal Corporation.

(2.) The case has been listed today after preliminary hearing on 27.07.2020. The primary question that arises for consideration is whether there has been public tender in awarding the contract for maintaining the public toilet at Sareng Gali (Annexure-A/10). Time was granted to Mr. Y. Nirmolchand, learned senior counsel for respondent No. 3 to verify it. Even from the impugned order itself, it appears that it has been handed over to an individual without following the process of public tender.

(3.) Mr. Y. Nirmolchand, learned senior counsel appearing for respondent No. 3 fairly stated that there appears to be some error in the manner in which the maintenance of the public toilet has been handed over to the third party. He, however, seeks time to get proper instructions. He also pleaded that in the meanwhile, the Imphal Municipal Corporation may be permitted to maintain the public toilet on its own for the benefit of the security personnel and public if any. The said stand taken by Mr. Y. Nirmolchand, learned senior counsel for respondent No. 3 is accepted.