HINDUSTAN TECHNOLOGIES Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned advocate Mr. K. Chandan for the petitioner and learned Additional Solicitor General of India Mr. K. Arvind Kamath along with learned Deputy Solicitor General of India Mr. H. Shanthi Bhushan for respondent Nos.1 to 3.

(2.) This petition is by a sole proprietorship company. This petition is filed styling as public interest litigation with a prayer to direct the respondent-authorities to strictly adhere to the terms and conditions of the tender notification for undertaking acoustic emission testing of HP Air bottles on Board in ships/submarines issued on 18/12/2023 and to direct the respondent-authorities to take stringent action against respondent No.4.

(3.) The case of the petitioner is that the petitioner is a company espousing the public interest for the welfare and benefit of the general public in the name and style of Hindustan Technologies. It is stated that the petitioner Company has no personal interest in the litigation and is not guided by self-gain. The business of the petitioner company is stated to provide manpower for marine works, such as welders for ship repairs, cutters and fabricators for the marine repair works. The company further provides manpower in cleaning of ships etc.