LALHMACHHUANA FANAI Vs. STATE OF MIZORAM AND ORS.

JUDGEMENT

(1.) Heard Mr. C. Lalramzauva, senior counsel assisted by Mr. Banjamin Lalthlamuana, counsel for the petitioner. Also heard Ms. Melody L. Pachuau, Government advocate, counsel for the respondent No.1. Also heard Mr. J.C. Lalnunsanga, counsel for the respondent Nos. 2 to 4 (RMSA) and Mr. B. Lalramenga, counsel for the respondent No.5.

(2.) All these matters are being taken up together and disposed of by a common judgment and order.

(3.) The respondent Nos. 2 to 4 (RMSA) had floated tender notice for construction of 6 New Secondary Schools vide NIT No. 1 of 2012-13 dated 3.11.2014. The petitioner in all the 6 writ petitions is the same person and he submitted his tenders in response to the NIT for construction of the 6 Secondary Schools along with the respondent No.5 located at different Districts of Mizoram. The respondent No.5 in all the writ petitions are different persons. The bids of the bidders was to be in 2 parts, i.e., the technical bid and the financial bid.