APURBA CH. BARMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the judgment and order dtd. 28/3/2022 passed by the learned Single Judge in WP(C) No. 2262/2022, the appellant/original petitioner has preferred this appeal.

(2.) The following facts emerge from the record of the appeal:

(3.) Relying upon Covenant No. 36 (a) of the terms and conditions of the agreement executed on 3/5/2016, it is contended by the appellant that the extension be granted in his favour and on such other grounds it was also contended that the impugned Tender Notice if allowed to be carried out, would be violative of Articles 14 and 16 of the Constitution of India. On such factual background and the grounds raised in the petition, the appellant inter alia prayed for the following reliefs in the writ petition :