M/S R. R. COMPANY, A PARTNERSHIP FIRM, HAVING ITS REGISTERED OFFICE AT VILLAGE & P.O. Vs. THE STATE OF BIHAR THROUGH THE CHIEF SECRETARY, GOVERNMENT OF BIHAR, PATNA

JUDGEMENT

(1.) Heard learned counsels for the petitioners and learned counsels for the State in all the three writ petitions.

(2.) All the three writ petitions relate to the case of contractors, who were successful tenderers, but re-tender has been ordered by the Department on the ground that they were respectively the single tenderers after the technical bid.

(3.) For the said reason alone, the three writ petitions were heard together and with the consent of the parties, they are being disposed of by this common order.