SAISUDHIR INFRASTRUCTURES LTD. AND ORS. Vs. THE MANAGING DIRECTOR, TAMIL NADU WATER SUPPLY AND DRAINAGE BOARD AND ORS.

JUDGEMENT

(1.) SINCE the facts and circumstances of the case are one the same in all these Writ Petitions, they are all taken up together and decided by a common order.

(2.) WHILE W.P.(MD).Nos.18823 and 18824 of 2014 has been preferred by M/s. Saisudhir Infrastructures Ltd. and W.P.(MD).Nos.20318 to 20320 of 2014 has been preferred by M/s. IVRCL Ltd., Telugana. Both of them are challenging the action of the respondents in going for a fresh tender for completion of the balance work, which according to the respondents, they have failed to do so, within the stipulated period granted to them. According to the M/s. IVRCL Ltd., Telugana, they have been awarded the contract by the respondents and as per the agreement entered by them, they were directed to complete the said contract work within a stipulated period of mentioned in the contract. Before approaching this Court, according to the petitioner firm, they have completed the contract work awarded to them in the following manner: -

(3.) SIMILARLY , in the other two contracts was awarded to M/s. Saisudhir Infrastructures Ltd., who are the petitioners in W.P.(MD).Nos. 18823 and 18824 of 2014. The said contract should have been completed by the petitioner firm within a period of 18 months including the operation and maintenance for a period of six months. But, according to the petitioner firm, they have completed the contract work awarded to them in the following manner: -