DEVPRABHA CONSTRUCTION PVT Vs. COAL INDIA LIMITED

JUDGEMENT

(1.) Heard learned senior counsel for the appellants and learned counsel for the respondents BCCL.

(2.) The appellants writ petitioners are aggrieved by the impugned order dated 18.07.2019, passed by the Hon'ble Single Judge, in W.P.(C) No.3363 of 2019, whereby the writ application challenging the show-cause notice issued to the appellants writ petitioners, by the respondent BCCL, for submitting wrong and inflated credential certificates, for making them eligible for the Tender in question, has been dismissed by the Hon'ble Single Judge.

(3.) A show-cause notice was issued to the appellants on 13.06.2019, by the respondent BCCL, as contained in Annexure-6 to the memo of appeal, wherein it was stated that the writ petitioners, in order to secure a bid with respect to e-Tender notice floated for "Hiring of HEMM for removal of OB, extraction and transportation of Coal with fire fighting from XVA, XV, XIV, XIII, XI / XII, XII, XI, XA, IX / X, X, IX, VIIIA, VIII / VII (T), VIII, VII (T) and V / VI Seams of AKJ-SIMLA Patch of Amalgamated East Bhuggatdih - Simlabahal Colliery of Bastacolla Area"?, submitted wrong and inflated credential / work certificate to fulfill the eligibility criteria.