NAGALAND BUILDERS PVT LTD Vs. STATE OF NAGALAND

JUDGEMENT

(1.) HEARD Mr. Kekhriengulie, learned counsel for the petitioner as well as Mr. L.S. Jamir, learned Additional Advocate General, Nagaland for the State respondents.

(2.) ON the basis of the orders dated 09.06.2001 and 22.06.2011, whereby, this court had indicated that an endeavour shall be made to dispose of the matter at the admission hearing, the learned counsel for the parties, on 05.07.2011, prayed that the matter may be taken up for disposal at the admission stage and, accordingly, the matter was taken up for disposal. The learned counsel for the parties had made their submissions. However, on the prayer of the learned Additional Advocate General, Nagaland, to obtain some further instructions, the matter got deferred and that is how the matter is being heard again today.

(3.) THE State respondents, namely, respondent Nos. 1,4,5 & 6 had filed an affidavit. THE stand of the aforesaid respondents in the said affidavit is to the effect that the respondent No.3 had finalized the award of contract for 9 projects under the Department of Higher Education without consulting the user Department ( Higher Education Department) and also without getting approval from the Government and that while no objections were received in respect of award of 7 contracts, complaints were received in respect of award of contract for construction of class room at Wangkhao College, Mon and at College, and it is in these circumstances, the Department had issued the letter dated 18.01.2011 to keep in abeyance the work orders in respect of Wangkhao College, Mon and College, Ptutsero and to furnish the tender papers to the Government for review.