M/S J. NASED, GOVERNMENT REGISTERED CONTRACTOR AND SUPPLIER Vs. M/S. NORTH EAST CONSTRUCTION, GOVERNMENT REGISTERED CLASS

JUDGEMENT

(1.) Heard Mr. Imti Longchar, learned counsel who appeared for the appellant. Also heard Mr. K.Wotsa, learned Sr. Government Advocate, on behalf of the State respondents and also heard Mr. Tongpok Pongener, learned counsel who appeared on behalf of the opposite party/respondent No.1.

(2.) This is an appeal filed by the respondent No. 4 in W.P.(C) No. 29(K) of 2015 directed against the judgment and order dated 28.09.2015, passed by the learned Single Judge in the writ petition.

(3.) The brief facts which led to the filing of this appeal are as follows; The Directorate of Tourism, Government of Nagaland published a Tender Notice No. TOUR/ENGG-637/2014-15, dated 04.09.2014, inviting tenders for construction of tourist reception centres in all the districts of Nagaland. The appellant/respondent No.4 and also the opposite party/petitioner in the writ petition, W.P.(C) No. 29(K) of 2015 and M/s Lanu submitted their tenders in respect of the construction of tourist reception centre at Chuchuyimpang village in Mokokchung district which was given at Sl. No. 8 of the tender notice. The tenders were opened on 04.09.2014 in the presence of all the tenderers and it was found that the appellant and the opposite party No.1 quoted the lowest and same rate. A comparative statement prepared by the Committee was submitted to the Government of Nagaland for taking necessary decision and for issuing work order vide letter No. TOUR/ENGG-637/2014-15/01, dated 18.11.2014, of the Director, Tourism department, Government of Nagaland. Thereafter, the Additional Secretary to the Government of Nagaland, department of Tourism vide letter No. TSRM(C)-6/66/2010, dated 09.12.2014, conveyed to the Director of Tourism, Government of Nagaland, the approval of the Government for accepting the tender of the appellant for construction of the tourist reception centre at Chuchuyimpang in Mokokchung district. However, the Under Secretary to the Government of Nagaland, department of Works & Housing issued a Corrigendum being No. TRSM(C)-5/66/2010, dated 19.12.2014, wherein the approval of the Government conveyed earlier by Addl. Secretary to the Govt. of Nagaland, department of Tourism appeared to have been modified to the effect that instead of the appellant's tender that of the opposite party was accepted and approved. Undeterred by the corrigendum, the Director of Tourism, Government of Nagaland in pursuance to the earlier Government approval issued the work order for construction of tourist reception centre at Chuchuyimpang at Mokokchung district vide his letter No. TOUR/ENGG-637/2014-15/69, dated 20.01.2015, addressed to the appellant. Again on 28.01.2015, the same Under Secretary issued another Corrigendum being No. TRSM(C) No. 5/66/2010, dated 28.01.2015, by which the earlier approval of the Government approving the tender of the appellant was revalidated.