SAHIR HUSAIN Vs. BHARAT HEAVY ELECTRICALS LTD.

JUDGEMENT

(1.) All these appeals, being identical in nature, are being taken up together and dealt with by way of passing a single order.

(2.) Appellants are the contractors having due registration with the Bharat Heavy Electricals Limited (respondent no. 1). They have participated in different tender processes floated out by the Company and many a times, such tenders were released in their favour.

(3.) They are still working with several tasks of the respondents by way of tenders released in their favour earlier. Unfortunately, in one or two tenders, few irregularities were pointed out by the Competent Officers of the respondents with the allegations that excessive amount was claimed against the work done.