F. RAMTINTHANGA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. C. Lalramzuava, learned senior counsel assisted by Mr. Benjamin Lalthla-muana, learned counsel for the petitioners. Also heard Mr. Aldrin Lallawmzuala, learned Addl. Advocate General, Ms. Melody L. Pachuau, learned Govt. Advocate and Mr. Samuel Vanlalhriata Chhangte, learned Govt. Advocate appearing for the respondents.

(2.) The present 3 (three) writ petitions are being disposed by this common Judgment and Order.

(3.) The Director, Tourism Department, Govt. of Mizoram issued Tender Notice dated 13.08.2014 inviting sealed quotations from interested persons for taking on lease 15 Tourist Homes, Lodges, Restaurants etc, which were being run by the Tourism Department. The terms and conditions Nos. 2, 7, 11, 16 and 17 of the Tender Notice dated 13.08.2014 which are relevant to the present petition, are reproduced below: