B MURALIHARAN Vs. UNION OF INDIA

JUDGEMENT

(1.) By consent, the Writ Petitions themselves are taken up for disposal.

(2.) While W.P. 15190 of 2010 has been filed for issuance of a writ of certiorarified mandamus calling for the records of the third respondent's Notice Inviting Tender (NIT) dated Nil, issued during the month of June, 2010, relating to maintenance of Residential Colony, including improvement and civil works at the airport of Chennai, to quash the same and consequently direct the second and third respondents to permit the petitioner to participate in any future tender proceedings to be conducted by them, touching the maintenance/improvement by way of civil works at the airport of Chennai, W.P. No. 17402 of 2010 has been filed for a similar relief calling for the records of the third respondent's Notice Inviting Tender (NIT) dated Nil, issued during the month of July,2010, relating to annual maintenance contract for Kamaraj Domestic Terminal and Link Building at airport of Chennai, to quash the same and consequently direct the second and third respondents to permit the petitioner to participate in any future tender proceedings to be conducted by them, touching the annual maintenance/improvements proposed at Kamaraj Domestic Terminal and its contiguous Link Building at the airport of Chennai.

(3.) Since these two Writ Petitions involve identical issues, they are being disposed of in common. For the sake of disposal, let us take the facts in W.P. No. 15190 of 2010, which are as under: