CONTRACTORS ASSOCIATION, RIMS Vs. REGIONAL INSTITUTE OF MEDICAL SCIENCES

JUDGEMENT

(1.) Heard Shri H. Tarunkumar, learned Advocate appearing for the petitioner association and Shri M. Devananda, learned Advocate appearing for the respondents.

(2.) The validity and correctness of the notice dtd. 8/6/2021 issued by the Consultant Engineer (Civil), RIMS is under challenge in this writ petition and in addition thereto, some more prayers have been made by it to set aside/ quash the impugned Committee for the enlistment of contractors and to constitute the Contractor Enlistment Committee as per clause (3) of the Rules Regulating the Enlistment of Contractors in Regional Institute of Medical Sciences, Imphal, Manipur (hereinafter referred to as "the Rules").

(3.) According to the petitioner association, it is an association formed by the contractors enlisted by the Regional Institute of Medical Sciences (hereinafter referred as "the RIMS") sometime in the year, 1987 and registered as a society under Sec. 7(1) of the Manipur Societies Registration Act, 1989 having its registered address at RIMS Complex, Imphal West, Manipur. The aim and object of the petitioner association is to promote and maintain quality standard of the Health Department, Manipur by executing contract works to the satisfaction of the RIMS authority.