CHANDAN DEKA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. G.N. Sahewalla, learned senior counsel assisted by Mr. R Goswami, learned counsel for the petitioner and Mr. J Chutia, learned standing counsel for the respondent KAAC.

(2.) The petitioner in both the writ petitions are common. In response to the NIT, the petitioner submitted his tender in the office of the Executive Engineer, Karbi Anglong Division, Irrigation, Diphu. The same was duly accepted and work orders were issued to the petitioner as follows:

(3.) The Umtili I/S for construction of Headwork is the subject matter of WP(C) No. 1070/2016 and Patharinala I/S for construction of Headwork is the subject matter of WP(C) No. 1192/2016.