HINDUSTAN ENGINEERING INSTITUTE CENTRE Vs. UNION OF INDIA

JUDGEMENT

(1.) WP No. 12577 of 2008: Petition filed under Article 226 of The Constitution of India praying for a Writ of Certiorari calling for the records relating to the impugned proceeding of the second respondent calling for invitation of expression of interest for setting up of flying schools/aircraft maintenance workshops at various airports in India as published in The Hindu newspaper dated 17. 03. 2007, and all further proceedings such as calling for financial bids and short listing the successful bidders, quash the same. WP No. 13367 of 2008: Petition filed under Article 226 of The Constitution of India praying for a Writ of Certiorari calling for the records relating to the impugned proceeding of the fourth respondent in AAI/pc/ops/2008-09 dated 30. 05. 2008, quash the same.)In all these three cases, the parties are one and the same except one difference namely in WP No. 12577 of 2008, apart from other respondents, the 6th respondent is added and the issues involved are also more or less identical, hence, they are disposed of by this common order.

(2.) IN WP No. 23809 of 2007, the petitioner seeks for a Writ of Mandamus directing the second respondent to renew the license granted to the petitioner at Civil Aerodrome Pondicherry measuring approximately 33. 5m X 35m as shown in the sketch annexed to the license dated 28. 10. 1994.

(3.) IN WP No. 12577 of 2008, petitioner seeks for quashing the proceedings of the second respondent inviting expression of interest for setting up flying schools /aircrafts maintenance workshops at various airports in India as published in the Hindu English Newspaper dated 17. 03. 2007.