ARVINDER SINGH LAL SINGH Vs. RAJYA AJEEVIKA

JUDGEMENT

(1.) This order shall also govern the disposal of Writ Petition nos. 40613/2024, 40616/2024 and 1495/2025 having regard to the commonality of the issues involved, as the petitioners are aggrieved of the award of the tender to M/s. Ronak Road Lines, the respondent in all the petitions.

(2.) For the sake of convenience, the facts as narrated in Writ Petition No.1488 of 2025 are being taken into consideration.

(3.) This petition under Article 226 of the Constitution of India has been filed by the petitioners, seeking the following reliefs:-