BHASKAR JYOTI BARMAN Vs. THE STATE OF MEGHALAYA AND ORS.

JUDGEMENT

(1.) HEARD Ms. P. Bhattacharjee, learned counsel appearing for the petitioner as well as Mr. A.H. Hazarika, learned GA appearing for the respondents No. 1 -3 and Ms. Maya Devi, learned counsel appearing for the respondent No. 4.

(2.) BY this writ petition the petitioner is assailing the work order being No. DSCA 18/2013/209 dated 14th July 2015 awarded to the respondent No. 4. A copy of the impugned order dated 14th July 2015 is available at Annexure -VIII to the writ petition. On perusal of the work order, it is clear that the term of the work order was only up to September 2015. This court had only passed an interim order dated 14.09.2015 that "In the meantime, the said respondent No. 4 shall not be allotted any further work".

(3.) WITH these observations and directions, this writ petition stands disposed of.