LUNSAT KIPGEN Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. Kh. Tarunkumar, learned Advocate appearing for the petitioners; Mr. H.S. Paonam, learned Senior Advocate for the private respondent in WP(C) No.355 of 2019; Mr. S. Lokendro, learned Advocate for the private respondent in W.P.(C) No.356 of 2019 and Mr. Niranjan Sanasam, learned GA for the State respondents.

(2.) Since the facts and circumstances of the above two writ petitions are identical, the same are being disposed of by this common judgment and order. The only difference is that in WP(C) No.355 of 2019, the work order dtd. 28/2/2019 issued in respect of package No.MN0 661, has been challenged, while the work order dtd. 19/2/2019 issued in respect of package No.MN0 6323, has been challenged in WP(C) No.356 of 2019.

(3.) Facts and circumstances as narrated in the writ petition, are that the petitioner who belongs to ST community in Manipur, is a Special Class Contractor.