LAWS(MANIP)-2019-11-9

KHUMANTHEM KHELENDRO SINGH Vs. STATE OF MANIPUR

Decided On November 05, 2019
Khumanthem Khelendro Singh Appellant
V/S
STATE OF MANIPUR Respondents

JUDGEMENT

(1.) Heard Shri T. Rejendro, learned Advocate appearing for the petitioner; Shri Momota Oinam, learned Addl. Advocate assisted by Ms. Beedyasaree M., learned Advocate appearing for the State respondents, Shri K. Rabei, learned Advocate appearing for the private respondent and Ms. N. Savitri, learned Advocate appearing for the Chief Engineer.

(2.) By the instant writ petition, the petitioner has prayed for issuing a writ of certiorari or any other appropriate writ to quash and set aside the letter dated 27-12-2017 issued by the Executive Engineer, Tamanglong Division, PWD, Manipur.

(3.) Facts and circumstances as narrated in the writ petition, are that the petitioner is a contractor and has been doing the execution of contract works awarded to him by the State respondents with utmost sincerity and dedication. Taking into consideration of his sincere and dedicated efforts, he has been designated as the special class contractor in the year, 2013.