SH LALMUANPUIA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Both the aforenoted writ petitions which carry common question of law structured on almost identical factual matrix filed by the same person are taken up for analogous hearing and are being disposed of by this common judgment.

(2.) The writ Petitioner, who also unsuccessfully participated in the two of the bids for construction of roads under Pradhan Mantri Gram Sadak Yojna (PMGSY), have challenged the legality of the selection process and allotment of contract work to the private Respondents.

(3.) I have heard Mr. C. Lalramzauva, learned Counsel appearing on behalf of the Petitioner and Mr. N. Sailo, Addl. Advocate General, Mizoram, for the State Respondents and Mr. Michael Zothankhuma, Advocate representing Respondent No. 4.