EAST WEST CONSTRUCTION Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Ms. Z. Zhimomi, learned counsel who appeared on behalf of the petitioner and also heard Ms. V. Suokhrie, learned Addl. Senior Government Advocate who appeared on behalf of the State respondents and Mr. Imti Longjem, learned counsel who appeared on behalf of the respondent No. 7.

(2.) This is an application under Article 226 of the Constitution of India, praying for quashing and setting aside the impugned letter bearing No. CE (H) TB/CAWD/DC (ZBTO) 2013, dated 11th May, 2015, of the Chief Engineer, PWD (Housing), Nagaland (Respondent No. 5), directing the respondent No.6, to issue Work Order for construction of D.C's Office Complex at Zunheboto to M/S Naga Construction, Reg. No. NPWD/Class-I /462, Dimapur and, praying for appropriate order or direction directing the respondents to issue the Work Order for the same work mentioned above to the petitioner.

(3.) The brief facts of the case are as follows: