SIDDHARTH INFOTECH PVT. LTD. Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) Mr.Chintan Chinnappa, learned counsel for the petitioner.

(2.) Since common questions of law and fact arise for consideration in these writ petitions, therefore, they were heard analogously and are being decided by this common order.

(3.) The petitioner in W.P.No.56088/2016 namely M/s. Siddharth Infotech Private Limited seeks a writ of certiorari for quashment of order of cancellation of contract dated 05.07.2016. The aforesaid petitioner also seeks a writ of certiorari for quashment of direction dated 30.07.2016 issued by the Principal Secretary to the Commissioner, Public Instructions by which he has been directed not to return the bank guarantees and to terminate the contract with immediate effect. The petitioner in W.P.No.1982/2018 seeks a writ of certiorari for quashment of order dated 05.07.2016 as well as the communication issued by respondent No.5 to respondent No.7 dated 11.08.2016 and consequent cancellation of contract by respondent No.7 vide letter dated 16.08.2016 in favour of the petitioner - Company in relation to the project namely ICT Phase-III. The petitioners also seek a writ of certiorari for quashment of notice dated 12.12.2016 as well as writ of mandamus to respondent Nos.2 to 7 to refund/release the bank guarantees to the tune of Rs.22,43,15,270/- to the petitioners and its consortium partners along with interest.