LAWS(J&K)-2023-3-48

MOHD. LATIEF Vs. UT OF J&K

Decided On March 17, 2023
Mohd. Latief Appellant
V/S
Ut Of JAndK Respondents

JUDGEMENT

(1.) These Letters Patent Appeals are directed against the judgment and order dtd. 24/3/2022 delivered by the learned Single Judge in WP(C) No.1887/2021 and WP(C) No.2045/2021, whereby the learned Single Judge dismissed both the writ petitions filed by the appellants-writ petitioners.

(2.) Since these appeals have arisen out of a common judgment, involving common question of facts and law, as such these appeals are being decided by this common judgment.

(3.) The facts, as gathered from the appeal files, are that the Government vide Order No.251-FD of 2020 dtd. 17/9/2020 directed that allotment of works shall be based on tendering, which can be limited to the members of Gram Sabha of each Panchayat under Back to Village Programme. However, in respect of funds to be utilized in convergence from other schemes, i.e., MGNREGA and FC Grants, the existing scheme guidelines shall apply. In furtherance of the said order, the writ respondents issued e-NIT No.42-REW Rajouri of 2021 dtd. 2/9/2021; e-NIT No.15/capex of REW Doda 2021-22 dtd. 8/9/2021 and e-NIT No.02/capex of REW Doda 2021-22 dtd. 24/8/2021 for works under Capex Budget Scheme.