BIRENDRA PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) All these three appeals have arisen out of the order, dated 8.12.2015, passed in C.W.J.C. No. 13511 of 2015, whereby a learned single Judge, while quashing the order, dated 30.07.2015, passed by respondent No. 5, Engineer -in -Chief (Central), Water Resources Department, Government of Bihar, Patna, blacklisting the unit of petitioner as well as the decision of the Technical Evaluation Committee rejecting the technical bid of the petitioner, remanded the matter to the Engineer -in -Chief (Centre), Water Resource Department, Patna, respondent No.5, for passing the order afresh in the matter.

(2.) The writ petitioner, who is appellant in L.P.A. No. 68 of 2016, is aggrieved only by that part of the order passed by the learned single Judge, whereby the learned single Judge has remitted the matter to respondent No. 5 for an order to be passed afresh on the order of blacklisting as well as the decision of the Technical Evaluation Committee rejecting the technical bid of the petitioner.

(3.) Respondent Nos. 6 and 7 of the writ petition are appellants in L.P.A. No. 145 of 2016 and L.P.A. No. 5 of 2016 respectively. These appellants have challenged the order passed by the learned single Judge quashing the order of blacklisting passed on 30.07.2015 and affirmed, in administrative appeal on 04.09.2015.