NC TELECOM PVT LTD Vs. CHIEF GENERAL MANAGER

JUDGEMENT

(1.) THE writ petitioner is challenging the letter dated 3.10.2000, issued by the Divisional Engineer, Telecom Project, BSNL, Aizawl, whereby allotment of certain works to the writ petitioner have been terminated. Pursuant to the aforesaid termination letter dated 03.10.2009, the respondents have also issued a fresh NIT dated 05.03.2011 and the same has also been challenged.

(2.) IN other words, if the first prayer of the writ petitioner is accepted by this Court it will certainly have reflection on the legality of the NIT dated 05.03.2011.

(3.) PURSUANT to the aforesaid communication, the writ petitioner deposited Material Security Deposit (MSD) only against Section No. 8, i.e., Zero-Saiha, for a sum of Rs. 1,47, 500/-. The MSD was deposited on 26.06.2009 and by the same letter, the writ petitioner promised to deposit the MSD of Rs. 2, 25, 000/- against Section No. 7 by 01.07.2009. For the remaining items, the writ petitioner requested the BSNL to adjust his payments against other works executed by him. However, the proposal and formula advanced by the writ petitioner did not find favour of the respondents. Accordingly, the respondents issued a notice to the writ petitioner on 26.08.2009, either to deposit the MSD for the remaining Sections by 07.09.2009, else his earnest money will also be forfeited.