SIRIMANI MARBANIANG Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) HEARD Mr. V. K. Jindal, learned Sr. Counsel assisted by Mr. L. Lyngdoh, learned counsel for the petitioner and Mr. N. D. Chullai, learned Govt. Advocate for the respondents.

(2.) THESE two writ petitions are taken together as the same questions of law and facts are involved.

(3.) IN W.P. (C) No. 360 (SH) 2002, the respondent No. 3 issued a notice inviting tenders in the month of October, 1996 for construction of the OPD at Ganesh Das Hospital, Shillong including sanitary installation, septic tank and internal and external water supply at the estimated cost of Rs. 57,93,000/ - (Rupees fifty seven lakhs ninety three thousand). The petitioner in response to the said NIT submitted her tender to respondent No. 3 and the respondent No. 3 vide letter dated 5 -5 -1998 intimated the petitioner of the acceptance of her tender as per the schedule of rate (for short SOR) for buildings 1991 -92. The work was finally allotted to the petitioner vide work order dated 10 -9 -1998. The time for completion of the work was fixed at 18 months from the date of issue of the work order.