M L ENTERPRISES Vs. STATE OF ARUNACHAL PRADESH, REPRESENTED BY CHIEF SECRETARY, GOVERNMENT OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. Dicky Panging, learned counsel, appearing for the petitioner. Also heard Mr. Kardak Ete, learned Additional Advocate General, assisted by Ms. Laxmi Hage, learned Government Advocate for the State respondent Nos. 1 to 6 and Mr. Tony Pertin, learned counsel for the private respondent No. 9.

(2.) The petitioner herein is a registered farm and listed as Class-I Contractor with the Arunachal Pradesh Public Works Department (APPWD, in short), having its registered office at Aalo, West Siang District, Arunachal Pradesh and is represented by its constituted attorney Shri Nykar Rike, resident of Kombo Papak Village, Aalo, who is also represented the petitioner firm in the case in hand.

(3.) In the present case, the petitioner had challenged the illegal and arbitrary action of the respondent authorities in allowing the execution of the work "improvement and construction of the road from Pakam-Tinali to Jirdan Tri-Junction and Pakam-II PM6SY (Prime Minister's Gramya Sadak Yojana) Road to Tyemro area at Aalo"by the private respondent Nos. 8 and 9, without floating any tender, hereby denying other eligible farms to participate in the tender process, without any technical specifications as well as without obtaining any administrative approval and expenditure sanction, in order to misappropriate public money.