Gauhati High Court
Nagaland Contractors And Suppliers ... vs The State Of Nagaland Represented By The ... on 28 September, 2023
Author: Chief Justice
Bench: Chief Justice
Page No.# 1/2
GAHC010217272023
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WA/365/2023
1: NAGALAND CONTRACTORS AND SUPPLIERS UNION AND ANR.
REPRESENTED BY ITS VICE PRESIDENT MR. HOSHITO ASSUMI, R/O
PANCHAYA LOWER CHANDMARI COLONY, KOHIMA, NAGALAND, PIN-
797001.
2: TALI SANGTAM, SECRETARY OF NAGALAND CONTRACTORS AND
SUPPLIERS UNION R/O BAYAVU HILLM KOHIMA NAGALAND PIN- 797001
VERSUS
1: THE STATE OF NAGALAND REPRESENTED BY THE CHIEF SECRETARY,
GOVERNMENT OF NAGALAND, KOHIMA, PIN- 797004.
2:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF NAGALAND
DEPTT. OF PWD (R AND B) NAGALAND KOHIMA PIN- 797001.
3:THE CHIEF ENGINEER, PWD (R AND B) AND EMPOWERED OFFICER
NGRRDA NAGALAND KOHIMA PIN- 797001.
4:THE SECRETARY TO THE GOVT. OF INDIA MINISTRY OF RURAL
DEVELOPMENT KRISHI BHAVAN DR. RAJENDRA PRASAD ROAD NEW
DELHI PIN- 110001
For the Appellant(s) : Mr. K.N. Choudhury, Sr. Advocate, assisted by Mr. N. Gautam, Advocate.
For the Respondent(s) : Ms. A. Aier, Government Advocate, Nagaland for respondent Nos.1 to 3.
-B E F O R E -
HON'BLE THE CHIEF JUSTICE HON'BLE MRS. JUSTICE SUSMITA PHUKAN KHAUND 28.09.2023 [Sandeep Mehta, C.J.] Mr. K.N. Choudhury, learned senior counsel for the appellants Page No.# 2/2 submits that most of the grievances raised by the appellants in this writ appeal have been ventilated after the meetings of the State Level Standing Committee dated 22.08.2023 and 19.09.2023. However, Mr. Choudhury submits that the detailed representation submitted by the appellants on 06.09.2023 (Annexure- P/6 to the instant appeal) has not been decided by the Chief Engineer, Road & Bridges (PWD), Kohima, Nagaland.
In view of the submissions noted above, the Chief Engineer, Road & Bridges (PWD), Kohima, Nagaland is directed to objectively consider and decide the representation of the appellants by a reasoned order within a period of 15(fifteen) days from today. Needless to say that in case, any adverse order is passed, the appellants shall be at liberty to take recourse of the suitable remedy for ventilating their grievances.
With the above observation and direction, the instant writ appeal stands closed.
JUDGE CHIEF JUSTICE Comparing Assistant