VANDI INDUSTRIAL ENGINEERS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) W.P.(C) No. 36 of 2021 was filed under Article 226 of the Constitution of India for the following reliefs: -

(3.) Thereafter, another case being W.P.(C) 704 of 2021 was filed challenging the order, whereby, the claim for payment by respondent SAIL was rejected on the ground that stability certificate has been rejected by the Chief Inspectors of Factory and further the competency certificate to conduct stability tests has also been cancelled.