TANGKHUL NAGA CONTRACTOR LONG Vs. UNION OF INDIA

JUDGEMENT

(1.) WP (C) No. 465 of 2014 has been filed by the Tangkhul Naga Contractor Long (Association), Ukhrul represented through its Secretary for a direction to the respondent Nos -2 and 3, that is, Commissioner Rural Development and Panchayati Raj, Govt. of Manipur and the Chief Engineer, Manipur State Roads Development Agency (MSRRDA) not to issue any acceptance letter or work order for the PMGSY Phase IX, IX(ii) in favour of the respondent No. 5.

(2.) WP (C) No. 538 of 2014 has been filed by the successful contractor namely S.K. Redeem Kharay (respondent No. 5 in WP(C) No. 465 of 2014) for issuance of acceptance letter and work order for the above work in Phase -IX and IX(ii). Since both the writ petitions are inter -linked, on consent of the learned counsel appearing for the parties, these writ petitions are taken up for hearing at the stage of admission and are disposed of in this common order.

(3.) IN compliance of the above direction, an enquiry was conducted and it was found that the said S.K. Redeem Kharay had not completed the work in phase VI by the time the advertisement for phase IX was issued. Therefore, the Association has filed WP(C) No. 465/14 to implement the said order passed by the learned Single Judge and on the basis of the enquiry a further direction is sought for not to issue any acceptance letter in favour of said SK Redeem Kharay.