MOTIN ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) THIS is an intra -court appeal filed by the Respondent No.5 of WP(C) No.6393 of 2013 under Rule 2(3) of Chapter V -A of the Gauhati High Court Rules against the order dated 10.03.2014 passed by the Single Judge in abovementioned writ petition.

(2.) BY impugned order, the writ court allowed the writ petition filed by the writ petitioner (respondent no. 5) in part and accordingly directed the State and their concern authorities to re - consider the case of the writ petitioner in relation to his tender, which he had submitted along with appellant for undertaking ferry services in one river.

(3.) THE respondent no. 5 and the appellant had submitted their tenders pursuant to the advertisement issued by the State for providing ferry services from the place called ­ Maulana Bhasani ME Madrassa to Payesti Aironjongla Pargahat. The authorities however did not accept the respondent no. 5's tender but accepted appellant's tender and hence the respondent no. 5 feeling aggrieved filed the writ out petition of which this writ appeal arises questioning the decision taken by the authorities in accepting the appellant's tender.