LALTHAI Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Both the writ petitions being inter connected with each other were heard together and are being disposed of by this common judgment and order.

(2.) In Writ Petition No. 47 of 2009, petitioners have challenged the notification dated 5.6.2009 issued by respondent No. 1 vide Memo No. S-11014/1/2009-FCS & CA (Annexure-12) and NIT dated 9.6.2009 issued by respondent No. 1 vide Memo No. S-11014/1/2009-FCS and CA dated 5.6.2009 (Annexure-13) while the writ petitioner in W.P.(C) No. 71 of 2009 has sought for setting aside and quashment of the impugned notification No. 11014/1/2006-FCS-CA dated 18.7.2008 issued by respondent No. 1 (Annexure -3 to the writ petition) and corrigendum No. D-99011/3/2008/DTE (SPY) GEN dated 1.10.2008 by the Respondent No. 2 (Annexure- 4 to the writ petition) by which term of appointment as carrying contractors had been extended.

(3.) W.P. (C) No. 47 of 2009: