NORTH EAST INFRASTRUCTURE Vs. UNION OF INDIA

JUDGEMENT

(1.) The grievance raised in these two writ petitions being similar and the petitioner being the same, both these writ petitions are taken up for analogous hearing and are being disposed of by this common judgment and order.

(2.) The issue which has arisen for determination is the legality and validity of the action of the respondent authorities in rejecting the bids of the petitioner on the technical stage itself which was offered pursuant to a Notice Inviting Tender (NIT).

(3.) The petitioner alleges that such rejection has been done arbitrarily and in a manner not authorized by law by which grave prejudice has been caused. The petitioner further alleges violation of Article 14 of the Constitution of India as well as the principles of natural justice.