TRIDENT ENTERPRISE Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. D. Das, learned Senior counsel assisted by Mr. M. Dewan, learned counsel for the appellant in both the appeals. Also heard Ms. M. Kechii, learned Additional Senior Government Advocate, Nagaland, appearing for respondent Nos.2-8 and Mr. S.S. Roy, learned CGC, appearing for respondent No.1.

(2.) These two appeals arise out of the common judgment and order rendered on 4/8/2021 by the learned Single Judge in WP(C) No.71/2020, WP(C) No.72/2020 and WP(C) No.94/2020, but confined to only two writ petitions. The WA No.328/2021 is preferred against the decision rendered in WP(C) No.94/2020 and the WA No.329/2021 is preferred against the decision rendered in WP(C) No.72/2020. As far as the WP(C) No.71/2020 is concerned the appellant has not preferred any appeal and as such, though the said common judgment and order was rendered in respect of three writ petitions i.e. WP(C) Nos.71/2020, 72/2020 & 94/2020, we are concerned only with the issues raised in WP(C) Nos.72/2020 and 94/2020.

(3.) Before we deal with the grounds raised in these appeals, certain background facts may be relevant to be mentioned.