SUDHANGSHU KUMAR ROY CHOUDHURY Vs. STATE OF MIZORAM

JUDGEMENT

(1.) This Public Interest Litigation (PIL), has been instituted by Shri Sudhangshu Kumar Roy Choudhury, General Secretary of the Committee for National Integration, alleging loss of public money for the execution of the Water Supply Projects in Mizoram. In this writ petition, the petitioner has alleged large scale anomalies in the matter of evaluation and allotment of contract work relating to the construction of the following projects 1. Greater Serchip Water Supply Scheme; 2. Greater Kolasib Water Supply Scheme; 3. Greater Aizawl WSS Phase II.

(2.) It may be mentioned here that the above three Water Supply Schemes were taken up on turn key basis and the respondent No.6, M/s Johnson Eastern Power, owned by respondent Nos 4 and 5, were the contractors. Petitioner has alleged that the respondent No.6 had no requisite experience and as such he was not eligible for award of the contract. The award of the contract to respondent No.6 has been challenged on the following counts: 1. The respondent No.6 formed a cartel with M/s Kirloskar Brothers Ltd and M/s Kirloskar Electric Co Ltd, Bangalore and some other companies and the term deposit/earnest money on their behalf was deposited by the respondent No.6. 2. The respondent No.6 (herein after referred to as the contractor, for convenience sake) was not qualified or eligible to get the contract;

(3.) The contractor was black-listed earlier.