F LALREMSANGI Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. Aldrin Lallawmzuala, learned counsel appearing for the petitioner in WP(C) No. 131/2019. Also heard Mr. Joseph L. Renthlei, learned counsel appearing for the petitioner in WP(C) No. 134/2019. I have also heard Ms. Mary L. Khiangte, learned Government Advocate appearing for the respondent, Zoram Medical College as well as the State respondents and Mr. Rosangzuala Ralte, the learned counsel, who appears for the private respondents.

(2.) Since the issue involved in both the writ petitions are similar, they are being disposed of by this common judgment and order. Facts of the case in brief is that the respondent, Zoram Medical College (Medical College), invited a short tender notice for running of a Pharmacy Canteen at the Medical College in Falkawn in the local daily newspaper in the month of July. In the tender notice, it was provided that the tender could be submitted by the interested bidders up to 12:00 noon of 09.08.2019. However, by another short tender notice, the last date for submission of the tender was extended up to 12:00 noon of 14.08.2019. Thereafter, again vide Corrigendum dated 13.08.2019 issued by the Director of the Medical College, the last date for submission of the tender was further postponed to 12:00 noon of 23.08.2019. Both the petitioners as well as the private respondents were amongst those who submitted their tender against the short tender notice.

(3.) Be it stated herein that the petitioner in WP(C) No. 134/2019 was running the Pharmacy Canteen since the year, 2015. He was initially allotted to run the Pharmacy Canteen for 2 years w.e.f., 01.08.2015. Before the 2 year term expired, the term of allotment was extended for 1 year. Since the extension was to come to an end on 17.08.2019, the short tender notice as stated hereinabove was issued by the Medical College.