RAUT ENTERPRISES Vs. BHABHA ATOMIC RESEARCH CENTRE

JUDGEMENT

(1.) By this Writ Petition, the Petitioner has impugned the decision of the Bhabha Atomic Bhabha Atomic Research Centre ("BARC") [Respondent No.1 herein] to award the following tenders to Respondent No.2, [Shree Gajanan Facilities Pvt. Ltd].

(2.) The Petitioner has also impugned Respondent No.2's participation in the following tenders, which the Petitioner submits are yet to be opened and awarded.

(3.) The Petitioner's grievance is that Respondent No.2 does not meet the eligibility criteria of the aforesaid tenders, as Respondent No.2 has been "banned" by the Nuclear Power Corporation of India ("NPCIL"), [Respondent No.3 herein] for a period of two years.