I. YANGER JAMIR Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard learned counsels for the petitioner Mr. Imti Longjem assisted by Ms. Esther, learned counsel for the petitioner, learned counsel Mr. Sentiyanger for the respondent Nos. 2,3, 4 and 5, learned Addl. Senior Government Advocate Mr. Moa Imchen appears for the respondent No.6 and learned counsel Mr. Tongpok Pongener appears for the respondent No.7.

(2.) The crux of the matter in the present writ petition is related to the award of to the petitioner by respondent No.6 by a Work Order No.HR/EE/HD-III/NEC/PHM/2017-18, dtd. 7/6/2018 to the petitioner's firm. The work is for the Post Harvest Management of Horticulture Crops at Mokokchung, Dimapur, Wokha, Peren, Tuensang and Phek. A contract agreement to the effect was executed on 11/6/2018.

(3.) The work relates to the project for Post Harvest Management of Horticulture Crops (Cold Rooms, Pack Rooms (Marketing Infrastructure) in Dimapur, Mokokchung, Peren, Tuensang, Phek and Wokha districts. The NEC under the Government of India, Ministry of DONER by letter No.NEC/AGRI/PH/NG/2015, dtd. 28/12/2017 gave administrative approval of Rs.717.90 lakh (Rupees seven crores seventeen lakhs and ninety thousand) only. As per the said approval order, project is to be implemented by the Small Farmers Agri-Business Consortium Nagaland Abbreviated as (SFACN).