KELELHOUNEI ANGAMI Vs. STATE OF NAGALAND

JUDGEMENT

(1.) The Nagaland Education Mission Society Rastriya Madhyamik Shiksha Abhiyan (for short 'RMSA") invited bids from eligible Government Registered Contractor (Class-1) of NPWD/CPWD/MES/Firm/Company/Association of Individual/Proprietorship for strengthening of 57 number of Government High School in various schools under the State of Nagaland by Notice Inviting Tender dated 17-08-2016.

(2.) The two writ petitions are challenging the work orders both dated 25- 11-2016 issued to the private respondents for strengthening of Government Higher Secondary School, Kohima in Kohima District and the Government High School, Sechu (Zubza) in Kohima District respectively on the ground that by the comparative statement dated 20-09-2016, the petitioner was recommended for allotment of work for the Government Higher Secondary School, Kohima in Kohima District and the Government High School, Sechu (Zubza) in Kohima District.

(3.) As both the writ petitions have common cause of action and the relief sought for, being identical, they are being disposed of by this common judgment and order.