MANIPUR SOCIAL SERVICE ORGANIZATION Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. HS Paonam, learned senior counsel appearing for the petitioner, Mr. Athouba Khaidem, learned G.A. for the respondent No. 1 and 2 and Mr. Y. Nirmolchand, learned senior counsel appearing for respondent No. 3/the Imphal Municipal Corporation. Notice to respondent No. 4 was served by dasti and information was also given by the Municipal Commissioner, represented by Mr. Y. Nirmolchand, learned senior counsel, and the same is recorded in later part of the order.

(2.) The writ petition has been filed challenging the order dated 23rd May, 2020, passed by the Municipal Commissioner, Imphal Municipal Corporation (Annexure-A/10) which reads as follows :-

(3.) The grievance of the petitioner is that the impugned order dated 23.05.2020 (Annexure-A/10) issued in favour of respondent No. 4 is without issuing a public tender and that no opportunity was given to any other eligible persons including the petitioner. Hence arbitrary and has to be set aside.