FIBRO PLAST Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule D.B.

(2.) With the consent of parties, we proceed to finally hear and dispose of this Writ Petition.

(3.) The petitioner in this petition under Article 226 of the Constitution of India seeks a writ in the nature of certiorari to quash the letter of rejection dated 5th May 2006, issued by the respondent authorities whereby it was communicated that the petitioner's bid for category III-A vessels has been technically rejected and the petitioner's earnest money deposit of Rs.30 lakhs was returned. The petitioner has further sought a writ in the nature of mandamus to direct the respondent authorities to consider and accept the technical offer made by the petitioner. Other consequential reliefs have also been prayed for by the petitioner.