ADARSH SARASWATI MAHILA SHIKSHA AND GRAMIN VIKAS SAMITI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) In view of the good grounds shown, the delay of about 21 days in preferring the appeal is condoned and the appeal is taken on record.

(2.) This is a continuation of a thoroughly misconceived petition by which the appellant herein, in effect, sought specific performance of a contract that was terminable by its very nature.

(3.) The appellant was awarded a contract as a part of the Centrally-funded Jal Jeevan Mission. According to the appellant, since the State of Meghalaya was recognised as the best performing State in respect of the scheme, the private contractors, including the appellant herein who carried forward the scheme, must have performed adequately. The real grievance of the petitioner is that the petitioner's contract for completion of work in five districts under several phases was terminated by a non-speaking order. The petitioner says that though extensions have been granted to other contractors to finish the uncompleted part of the work in respect of the initial phases, the appellant has been discriminated against and special action taken against the appellant.