TH. NODICHAND SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri Ajoy Pebam, learned counsel appearing for the petitioner in writ petition being WP(C) No. 267 of 2019 while Shri L. Anand, learned counsel appearing for the petitioner in writ petition being WP(C) No. 906 of 2018 and Shri Lenin Hijam, learned Addl. Government Advocate appearing for the State respondents.

(2.) Since both the above writ petitions have arisen out of a similar set of facts, the same are being decided and disposed by this common judgment and order.

(3.) On 20-10-2014, the Chief Engineer, Manipur State Rural Roads Development Agency (herein referred to as "the MSRRDA ") issued its first NIT inviting item rate tender, through e-procurement for Pradhan Mantri Gram Sadak Yojna (herein referred to as "the PMGSY "), from eligible contractors for execution of various contract works including the Package- MNO 555. Due to certain reasons, the second NIT dated 27-12-2014 was issued by the Chief Engineer, MSRRDA but it was cancelled by the respondents and the bid process in respect of Package-MNO 555 was repeated by issuing a third NIT date 18-01-2016 inviting item rate tender through e-procurement for the Package-MN0 555.