MOHD. LATIEF Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) In both the petitions, the controversy involved is similar, as such, these are taken up together for consideration and disposal by this common judgment.

(2.) The petitioners in WP(C) No. 18872021, are the elected Sarpanches of District Rajouri and they are aggrieved of e-NIT No. 42 REW Rajouri of 2021 dtd. 2/9/2021 vide which e-tenders have been invited for execution of works at various Panchayats on the ground that the same are in violation of the Jammu and Kashmir Panchayati Raj Rules, 1996.

(3.) The petitioners in WP(C) No. 20452021 are unemployed youths of Village Ganika, Tehsil Bhagwah, Distirct Doda and theyare also aggrieved of e-tenders i.e., e-NIT No. 15capex of REW Doda 2021-22 dtd. 8/9/2021 and e-NIT No. 02capex of REW Doda 2021-22 dtd. 24/8/2021 for works under Capex Budget scheme as the same are in violation the Panchayati Raj Rules, 1996.