LALZAWMLIANA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) I have heard Mr. G. Raju and Mr. S. Sailo, learned counsel for the petitioner, Mr. T. Vaiphei, learned Asst. Advocate General for the State respondent Nos. 2,3,4 and 5 and Mr. Michael Zothankhuma, learned counsel for the private respondent No. 6.

(2.) By this application under Article 226 of the Constitution of India, the petitioner prays for issuance of an appropriate writ for quashing the decision of the respondent Government to accept the tender of the respondent No. 6 for Group 1 of the NIT No. 7/EE (PWD)/AD/1999-2000 issued by the respondent No. 5 the Executive Engineer, PWD, Airport Division, Mizoram, Aizawl and for further direction to the respondents to allot the said work to the petitioner, being the lowest tenderer. I have considered the writ petition with annexures thereto, the affidavit-in-opposition with annexures thereto filed on behalf of the private respondent No. 6.

(3.) This Court by an interim order dated 28-6-2000 directed that no work order should be issued in respect of the said work.