EMPIRE INFRA PROJECTS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. Tanuz Kashyap, the learned counsel appearing on behalf of the Petitioner in WP(C) No.5163/2025, WP(C) No.5164/2025 and WP(C) No.5165/2025 and Mr. I. Alam, the learned counsel appearing on behalf of the writ petitioner in WP(C) No.5969/2025. I have also heard Mr. B. Gogoi, the learned Additional Advocate General, Assam who is also the Standing counsel of the PWD appearing on behalf of the Respondent Authorities in all the four writ petitions and Mr. A. Chakraborty, the learned counsel appearing on behalf of the Private Respondent in WP (C) No.5163/2025, WP(C) No.5164/2025 and WP(C) No.5165/2025.

(2.) All the writ petitions are taken up together for disposal by this common judgment and order taking into account that the issues involved in all these four writ petitions are one and the same.

(3.) It is pertinent however to observe that the writ petition being WP(C) No.5969/2025 is in respect to a different Notice Inviting Tender but is being taken for disposal by this common judgment and order on the ground that a totally contrary stand has been taken by the PWD Authorities in respect to same issue insofar as the Petitioner is concerned in WP(C) No.5969/2025 to that of the stand taken by the PWD Authorities in the other three writ petitions.