KORATEMJEN Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr Taka Masa, learned counsel for the petitioner assisted by Mrs M. Theyo as well as Mr L.S. Jamir, learned Addl. Sr. Govt. Advocate for the respondents.

(2.) These 3 (three) writ petitions are taken together as they relates to the same notice inviting tender (NIT) issued by the Superintending Engineer, PWD (R&B), National Highway Circle, Kohima, respondent No. 4 regarding 3 (three) works mentioned in the NIT and the same question of facts and law are involved.

(3.) The notice inviting tender (NIT) was issued by the respondent No. 4 on 25.2.2002 for the works specified therein. The NIT reads as follows:- <FRM>JUDGEMENT_427_GAULT2_2002Html1.htm</FRM>