RANK PROJECTS AND DEVELOPMENT Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. I. Choudhury, the learned senior counsel assisted by Mr. B. Choudhury, the learned counsel appearing on behalf of the petitioner. Mr. G. Bokolial, the learned counsel appears on behalf of the respondent No. 1 and Mr. B. Gogoi, the learned counsel appears on behalf of the respondent Nos. 2 to 5.

(2.) The instant writ petition is taken up for despoil at the motion stage itself.

(3.) The case of the petitioner herein is that the respondent authorities had allotted the work for construction of Sri Sri Anuruddhadeva Sports University at Chabua, Assam vide the work order dtd. 30/11/2023 at a contract price of Rs.56,62,50,960.00. The period of completion of the contract in question was 24 months. A contract agreement was also entered into by and between the petitioner and the respondent authorities. It is the case of the petitioner that the petitioner was performing the work and all of a sudden, a final notice for determining the contract was issued by the Executive Engineer, PWD on 29/5/2025. Immediately on the next date, the Executive Engineer, PWD terminated the contract by the communication dtd. 30/5/2025 which has been challenged in the instant proceedings.