K.C. GROUP Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Shri Ajoy Pebam, learned Advocate appearing for the petitioner in W.P.(C) No. 216 of 2019, Shri Th. Manihar, learned Advocate appearing for the petitioner in W.P. (C) No.350 of 2019; Shri N. Jotendro, learned Senior Advocate appearing for the private respondent No.5 and Shri H. Tarunkumar, learned Advocate appearing for FCI in both the writ petitions.

(2.) Since both the writ petitions have arisen out a similar set of facts, the same are being disposed of by this common judgment and order. WP(C) No. 216 of 2019

(3.) By the instant writ petition, the petitioner firm has prayed for issuing a writ of mandamus or any other appropriate writ to direct the Official respondents to open its part-A (Technical Bid) and also to issue a writ of certiorari or any other appropriate writ to quash and set-aside the impugned letter dated 20.02.2019.