Aftab H. Saikia, J. - (1.) (Oral) - Heard learned counsel for the parties including the learned departmental counsel representing the official respondents.
(2.) Taking into account the issue raised in this writ petition and upon hearing learned counsel for the parties, this Court proposes to dispose of this writ petition today itself at admission stage..
(3.) The basic issue that posed before this Court is that instead of finalisation of the settlement of the Boralimari-Gadhuwa Commercial Cargo-Passenger Ferry Service (for short, 'the Ferry') pursuant to the Notice inviting tender (for short,'NIT') dated 3.11.06 in which the petitioner has also participated, the respondent authority made direct settlement of the Ferry with Respondent No.3 for one year w.e.f. 17.6.07 to 16.6.2008 without assigning any valid reasons thereof..;