L.AMUSANA RONGMEI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) The prayers in the writ petition read as follows:

(2.) The petitioner is a registered Government contractor engaged in contract works in various department in the State of Manipur. Since the petitioner was a registered contractor, it is stated that the department of Health and Family Welfare by office letter dated 12.6.2006 requested the petitioner to undertake repair of (1) Latrines, Septic tanks, (2) Improvement of internal electrification, (3) Repairing of office and hostel building and (4) construction of cycle shed. Annexure-A/4 dated 12.6.2006 is the office letter, which reads as follows:-

(3.) This order was given orally because of the exigency and also based on the directions from the Director, Family Welfare Services.