Ajai Lamba,CJ, Soumitra Saikia,J. - (1.) M/s Hi-Tech Construction and Company, and another have preferred this writ appeal directed against order dated 27.02.2020 passed at interim stage of proceedings of Writ Petition (C) No.249 of 2019 (Kohima Bench).
(2.) The bare minimum facts required to address the issue appear to be that a tender was floated for five works. The issue relates to Work No.3. A joint venture comprising of three persons, namely M/s Hi-Tech Construction and Company; M/s Vertex Construction and M/s Multi Builders were the lowest tenderers for work No.3. The tender, however, was cancelled vide order dated 16.12.2019.
(3.) Two writ petitions were filed, however, only at the instance of M/s Hi-Tech Construction and Co., one challenging the order dated 16.12.2019 (supra) for issuance of Writ in the nature of Certiorari; and the other challenging the retender process initiated in regard to the same work. In the present lis, this Court is concerned with the Writ of Certiorari. Vide order dated 23.01.2020, while noticing the urgency in the matter and the public interest, the learned Single Judge directed maintenance of status-quo in respect of the works mentioned in tender cancellation corrigendum dated 16.12.2019. The matter was adjourned to 14.02.2020. ;