JEMTI Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. Taka Masa, learned counsel for the petitioner. Also heard Mr. N.M. Jamir, learned Additional Senior Government Advocate appearing for the State respondent Nos. 1 and 2 as well as Mr. N. Mozhui, learned counsel appearing for the respondent No. 3. In this proceeding, the order dated 25.06.2013 approving of work for construction of Tuli Feeder Road under SPA 2012-2013 in favour of the respondent No. 3 as well as allotment order dated 04.07.2013 in favour of the same respondent are called into question.

(2.) The brief facts, as they emerge from the writ petition, and which are necessary for disposal of the present proceeding, are that the petitioner is a Class-1, Government Contractor, registered with Government of Nagaland under Regd. No. 1/197. He is also a member of the Nagaland Contractors and Suppliers Union (in short, NCSU), his Card Number being the card No. 2264.

(3.) The respondent authorities issued NIT dated 20.12.2012 seeking bids for construction of Tuli Feeder Road. The petitioner took part in that tender process and was also allotted the work, vide order dated 07.01.2013. Subsequently, by the letter dated 14.03.2013, the said work order had been cancelled without assigning any reason, whatsoever. Such a cancellation order, however, caused the petitioner to suffer huge loss since by the time he received the cancellation order vide order dated 14.3.2013, he invested huge amount of money in executing the work, allotted to him.