SRMB SRIJAN PRIVATE LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner no.1 is a Company and petitioner no.2 is an Executive Director of the said Company. The present writ petition challenges Clause 27.2 of the CPWD Works Manual, 2014 (for short, "the 2014 Manual"), as reincorporated in the CPWD Works Manual, 2019 and lastly amended by Office Memorandums dated December 27, 2019 and January 8, 2020, as well as connected Office Memorandums.

(2.) The grievance of the petitioners is that in violation of the different Notifications of the Union of India, Ministry of Steel, the respondent - Central Public Works Department (CPWD) has introduced Clause 27.2 in the CPWD Works Manual, 2014 and reincorporated the same in the 2019 Works Manual.

(3.) It is submitted that as per the Notification dated April 24, 2015 issued by the Government of India, Ministry of Steel, bearing 4(8)/2010-SD-I, it was mentioned that steel producers of any capacity, irrespective of process route, starting their operation from iron making using iron ore, virgin or processed, with necessary refining facilities and rolling/processing facilities, at a single location or else in multiple locations provided that the entire gamut of iron and steel production, from iron making to finished steel production, is owned by the same company or its subsidiary company(ies), shall be classified as Primary Steel Producers. Primary Producers having a minimum capacity of one million tons per annum (1 MTPA) in terms of crude steel were classified as Integrated Steel Producers, steel producers of any capacity stipulated therein as Secondary Steel Producers as well as other categories as Other Steel Producers.