N ANAND VENKATESH,J. - (1.) The issues involved in both the writ petitions are common and hence, they are taken up together, heard and disposed of through this common order.
(2.) These writ petitions have been filed for the issue of a Writ of Mandamus forbearing respondents 1 and 2 from processing the financial bid submitted by the third respondent since according to the petitioners, the third respondent is disqualified as per the tender specification and for a consequential direction to respondents 1 and 2 to negotiate and proceed with the tender strictly in accordance with the Tender Specification.
(3.) The respondents 1 and 2 issued a tender notification, which was uploaded in the NIC portal on 20.06.2020 calling for applications to carry out the work of operation and maintenance of coal handling plant, wagon tipplers and locomotives including handling of coal rake etc. This contract was for a period of three years from the date of taking over of the site. This tender was called for awarding a new contract since the ongoing contract came to an end on 17.10.2020.;