BHARAT CONSTRUCTION Vs. SOUTH EASTERN COALFIELD LIMITED

JUDGEMENT

(1.) Heard Mr. Parag Kotecha, learned counsel for the petitioners as well as Mr. Pankaj Agrawal, learned counsel, appearing for respondents No. 1 to 3 in all these writ petitions.

(2.) In WPC No. 1292 of 2022, respondents No. 1 to 3 had issued Notice Inviting Tender ('NIT') dtd. 12/8/2021 for the work of assistance in operation and miscellaneous work of M series of belt conveyors and associated vibro feeders in all three shifts for a period of one year at Back up of Gevra Project and NIT dtd. 13/8/2021 for the work of assistance in operation and miscellaneous work of PQ series of belt conveyors and associated vibro feeders in all three shifts for a period of one year at Gevra Project.

(3.) In WPC No. 1316 of 2022, respondents No. 1 to 3 had issued NIT dtd. 2/9/2021 for the work of assistance in operation and miscellaneous work of JK series of belt conveyors and associated vibro feeders in all three shifts for a period of one year at Gevra Project.