MANIKCHAND AND CO. Vs. THE STATE OF MANIPUR AND ORS.

JUDGEMENT

(1.) Heard Shri Ajoy Pebam, the learned counsel appearing for the petitioner; Shri M. Hemchandra, the learned Senior Advocate assisted by Shri Th. Roson, the learned counsels for the respondent Nos. 2 & 3 and Ms. Joan N. Kipgen, the learned counsel appearing on behalf of Shri S. Rupachandra, the learned ASG for the private respondent.

(2.) By this writ petition, the petitioner has prayed for issuing a writ of Certiorari or any other appropriate writ to quash and set aside the Letter of Acceptance dated 19-11-2016 and the Work Order dated 15-04-2017 issued by the respondent No. 2 in respect of the Package No. MNO 555 of PMGSY Phase-X.

(3.) According to the petitioner, he is the Proprietor of a registered firm called M/S Manikchand & Co., Kwakeithel Mayaikoibi, Imphal and he is also an approved Special Class Contractor. With a view to redress the situation as regards the connectivity of roads, the Government of India launched a scheme called the Pradhan Mantri Gram Sadak Yojana to provide all weather access to unconnected habitations. For the effective and purposeful implementation of the said scheme, the Manipur State Rural Roads Development Agency (hereinafter referred to as "the Development Agency") is assigned the task of supervising the implementation of the said scheme as a Nodal / Implementing Agency.