BIMAL DUTTA Vs. NORTH EAST FRONTIER RAILWAY

JUDGEMENT

(1.) Heard Shri S.D. Purkayastha, learned counsel for the petitioner. Also heard Shri B.K. Das, learned Standing Counsel, Railways.

(2.) Considering the subject matter of this Writ Petition and also the view that the parties have arrived at a broad consensus, this Writ Petition is disposed of at the admission stage.

(3.) The facts as projected by the petitioner is that pertaining to a E-Tender notice for allotment of work for repairing quarters, the petitioner had participated in the tender process and had emerged as the successful bidder. The work was accordingly allotted to the petitioner vide letter of intent dated 15.10.2019.