SHIV-VANI OIL AND GAS EXPLORATION SERVICES LTD. AND ORS. Vs. OIL AND NATURAL GAS CORPN. (INDIA) LTD. AND ORS.

JUDGEMENT

(1.) The present petition under Article 226 of the Constitution of India is directed against the order dated 28.1.2015 passed by respondent No. 2 putting the petitioner on holiday for a period of 1 year with effect from 28.1.2015, decision dated 23.2.2015 whereby respondent No. 1 decided to issue LOA to John Energy and going for re -tendering for remaining 3 rigs and the orders/communications dated 7.1.2014 and 23.6.2014 passed by the respondents. The facts in brief of the case are that on 1.10.2008, contract No. 9010010856 was awarded to petitioner No. 1 by respondent No. 1 to drill exploratory wells of well depth range 6000 to 7000 metres from spud to completion for a period of three years effective from the date of completion of mobilization and spudding of first well. According to the petitioners, the said job was required to be carried out using one number of Type IV category Drilling Rig, capable of drilling up to 7000 metres at Sivasager (Assam Asset). The petitioner No. 1 deployed its Rig Shiv No. 50 under this contract.

(2.) It is the case of the petitioners that on 3.4.2012 second contract No. 9010015145 was awarded to petitioner No. 1 by respondent No. 1 to hire one 1000 HP Mobile Drilling Rig for a period of three years for deployment in Non -PEL/ML area of Ahmedabad asset commencing from the date of completion of mobilization and spudding of first well. The petitioner No. 1 deployed Rig Shiv No. 39 under this contract.

(3.) It is further case of the petitioners that on 22.6.2012 third contract No. 9010015146 was awarded to petitioner No. 1 by respondent No. 1 for providing 2 Nos. of Drilling Rigs, Type -III, upto the capacity of 6000 metres, minimum BHP -2000 for ONGC, Cauvery Basin, Karaikal commencing from the date of completion of mobilization and spudding of first well for a period of two years. The petitioner No. 1 deployed Rig Shiv Nos. 25 and 26 under this contract.