(1.) W.P.No.7251 of 2017 has been filed by the petitioner viz.,Travel News Services (India) Private Limited to issue a writ of mandamus forbearing the 1st respondent from awarding the Letter of Award to the 3rd respondent and consequently, award the same to the petitioner, being the highest bidder, post disqualification of 3rd respondent at the technical evaluation stage.
(2.) W.P.No.7252 of 2017 has been filed by the very same petitioner to issue a writ of declaration declaring that the bid submitted by the 3rd respondent pursuant to the Request For Proposal dated October 2016 is contrary to the tender condition of RFP dated October 2016.
(3.) Since the issues involved in both the Writ Petitions are common and are in respect of the very same tender notification, both the Writ Petitions are disposed of by this common order.