MUSLIM ALI Vs. REGISTRAR, GAUHATI UNIVERSITY

JUDGEMENT

(1.) Heard Mr. P. Pathak, learned senior counsel for the petitioner. Also heard Mr. L.P. Sharma, learned Standing counsel, Gauhati University, appearing for respondent Nos. 1 to 4 and Mr. T.J. Mahanta, learned counsel for respondent No. 5. As agreed to by the learned counsel for the parties, this writ application was taken up for disposal at the admission stage.

(2.) This writ application under Article 226 of the Constitution of India has been filed challenging the provisional work order/letter dated 12/12/2011 (Annexure-VI to the writ petition), issued by the Superintending Engineer, Gauhati University for Shifting and Reconstruction of Aquaculture and Bio-Diversity Project of Gauhati University for works mentioned against NIT No. T/11-12/217 dated 27/9/2011.

(3.) The case of the petitioner as projected in the writ petition is that he is a registered contractor under Class-1 (A) category under Assam Public Works Department, for short, APWD, having long experience in handling and executing big contracts and he owns/has necessary resources to take on lease equipments and machineries to complete successfully such contracts. It is stated that the petitioner, to his credit, has completed construction/improvement works of more than Rs. 7 crore against one single work order.