MARINE ENGINEER Vs. SIDDESWAR HALPER

JUDGEMENT

(1.) THESE appeals have been filed for setting aside judgments of a larned Judge allowing two writ applications filed on behalf of the two petitioners (hereinafter referred to as "the petitioners" ).

(2.) THE writ applications had been filed making a grievance that the Marine Engineer, Marine Organisation, Farakka Barrage project, after having accepted the highest tenders offered by the petitioners for the sale of the two Floating Derrick cranes, cancelled the said acceptance without assigning any reason.

(3.) AN advertisement was published by the Marine Engineer in different newspapers on 24. . 88 inviting tenders from the Seraf Dealer/re roller/contract ors for the sale of the marine crafts which included two Floating Derrick Cranes lying on the up-stream Marine site office, Farakka. Pursuant to the said advertisement the two petitioners, viz. , Shri shiddeswar Haider and Paramananda Chowdhury submitted their tenders in respect of the two Derrick Cranes, It is an admitted position that the tenders submitted on behalf of the petitioners were the highest. In due, course they ware forwarded to the Superintending Engineer' by the Marine Engineer for approval. The Superintending Engineer Circle No. V, Farakka Barrage Project, Government of India, Ministry of Water resources, by a communication dated 20. 9. 88 accorded the approval as follows :