PATRICIN MUKHIM Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The issue raised in this Petition covered largely the same ground embracing the identical subject matter which was already adjudicated by this Court in Writ Appeal No. 213/95 (in Civil Rule No. 329 of 1995) by a judgment and order dated 30.11.95. The Govt. of Meghalaya, Taxation Finance Department invited tenders from the registered firms/ companies of repute having sufficient experience in lottery business for appointment as distributing agent for the Meghalaya State Lotteries. Pursuant to the tender notice, parties submitted their tenders and the State Govt. accepted the tenders from amongst the tenderer. K.L. Trading Co. Pvt Ltd., assailed the allotment of the appointment of the Respondent No. 3 in the appeal, in the Civil Rule No. 329/95, which was dismissed by the learned Single Judge by its Judgment and order dated 2.5.95. In Writ Appeal No. 213/95, the Division Bench of this Court by its judgment and order dated 30.11.95 set aside the judgment and order of the learned Single Judge dated 2.5.95 and allowed the appeal with the following observations :

(2.) The Division Bench while disposing the aforesaid Writ appeal also issued the following directions :

(3.) The concerned Distributing Agent as well as the State of Meghalaya went up to the Supreme Court assailing the judgment and order of the Division Bench in Writ Appeal No. 213/95. The Supreme Court granted leave in all these special leave petitions and disposed both the appeals by the following orders :