DILWAR HUSSAIN LASKAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution of India is preferred assailing a speaking order dated 04.09.2020 passed by the Chief Engineer, Water Resources Department, Assam in respect of a contract work under Hailakandi Water Resources Division and for setting aside of a work order dated 08.07.2020 issued in favour of the respondent no. 4 in respect of the said contract work in question and also for a direction to the respondent authorities in the Water Resources Department to issue a fresh work order for the said contract work in favour of the petitioner.

(2.) The background facts leading to the institution of and necessary for adjudication of the instant writ petition may be adverted to as follows.

(3.) By a Press Notice for Bid dated 27.4.2020 issued by the respondent no. 2 i.e. the Chief Engineer, Water Resources Department, Assam, bids were invited for a number of works including one work under the Hailakandi Water Resources Division viz. "Immediate measures to dyke along L/B of Katakhal from Gaglacherra to Nutanbazar for restoration of breach like damages occurred at Bamun Lekai for 2019-2020 (Under SDRF)" (hereinafter referred to as 'the subject-work', for easy reference).