LAWS(CAL)-1999-7-26

MILAN KUMAR PRADHAN Vs. UNION OF INDIA UOI

Decided On July 27, 1999
MILAN KUMAR PRADHAN Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Both the writ applications involving same questions of fact and law were taken up for hearing together and are being disposed of by this common judgment.

(2.) These two writ applications by way of Public Interest Litigation arise out of the alleged acts of omission and commission on the part of the authorities of Burn Standard Ltd., a Public Sector Undertaking, in relation to (i) E. E. Platform Construction; (ii) Contract in relation to Essar Oil, and (iii) Disposal of sheet piles.

(3.) So far as the Construction of E. E. Platform is concerned, the case of the petitioners appears to be that a sub-contract has been granted to a person who was not the lowest offerer. It is alleged that the order of entire work of both Duke Offshore and Dolphin Offshore had been given separately as a result whereof the company has incurred a loss of Rs. 1.05 crores. It is further alleged that the company had granted advance to the contractor by way of working capital contrary to the terms of contract.