SAARG RR INDIA LIMITED REP BY ITS AUTHORISED SIGNATORY S RAMABADHRAN Vs. CHAIRMAN AND MANAGING DIRECTOR OIL AND NATURAL GAS CORPORATION LIMITED

JUDGEMENT

(1.) THOUGH the miscellaneous petitions are listed today, by consent of the learned Senior Counsel appearing for the petitioner and the learned Senior Counsel appearing for the respondents, the main writ petition itself is taken up for final disposal.

(2.) THE petitioner has come forward with this writ petition seeking for the relief of quashing the order of the 2nd respondent dated 26.03.2010 and consequently, direct the 1st respondent to allow the petitioner to participate in all the tenders floated by the 1st respondent and accept the tender submitted by the petitioner for evaluation and qualification including that of the current tender No.MR/WS/MM/CT/CH/MODRIG/2011/P66ZJC11002 dated 18.02.2011 for charter hire of one number of offshore modular work over rig having 6" drain hole drilling capacity.

(3.) MR.V.T.Gopalan, learned senior counsel appearing for the petitioner would put forward the following contentions in respect of the merits of the case:-