JAI MAA TARA PROJECTS Vs. CENTRAL COALFIELDS LIMITED

JUDGEMENT

(1.) The present writ petition has been preferred seeking issuance of direction upon the respondent authorities to grant appropriate extension of time to the petitioner for transportation of the balance contractual quantity of coal, in accordance with Clauses 6.4 and 6.6 of the terms and conditions as mentioned in the Service Level Agreement in connection with NIT No.CCL/GM (CMC)/Dhori/GeM/2024/29 dtd. 22/7/2024 (hereinafter referred as the said Tender) without imposing any penal consequences.

(2.) Further prayer has been made for quashing the e-Tender Notice dtd. 3/12/2025 bearing NIT No.CCL/GM(CMC)/Dhori/GeM/ 2025/35 floated by the Central Coalfields Limited (CCL) insofar as it relates to loading, transportation and spreading of coal forming part of the scope of work already awarded to the petitioner by the said Tender.

(3.) The learned counsel for the petitioner submits that the CCL issued the said Tender through the Government e-Marketplace (GeM), for "Loading, Transportation and Spreading of total quantity of 43,76,080 metric tonnes of coal by contractor's tipping trucks from the crushed coal point of Feeder Breaker to PF-I and PF-II of Dhori Railway Siding of AADOCM, Dhori Area, for a period of 420 days with an estimated cost of work of Rs.12,42,92,049.81 (inclusive of GST @ 18%).