(1.) All these writ petitions were analogously heard in view of the commonness of the issues in each one of them. There are certain factual differences which have also been noticed herein below.
(2.) The basic question agitated in this batch of writ petitions is whether a writ court can entertain a petition from a person who is aggrieved by certain actions of 'State' in a field where the instrument controlling the relationship of the parties is a contract, the firms of which have been either reduced in a standard from or are to be culled from correspondence between the parties. The further question is even if a writ Court can interfere, what would be the scope and degree of its interference in the facts of this batch of writ petitions. The question may, having regard to the evolving mosaic of administrative and constitutional law in our country, appear trite. But on a closer scrutiny and with very competent assistance from the bar, this Court finds that there are very many nuances to this issue which are worth considering.
(3.) The salient facts, which are not much in dispute, in each of these cases, are noted separately.
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