R.M. Lodha, J. - (1.) Leave granted.
(2.) Of the two appeals by special leave, one has been preferred by Shimnit Utsch India Private Limited (for short, 'Shimnit') being aggrieved by the judgment dated June 27, 2006 of the Calcutta High Court whereby the Division Bench dismissed their appeal and affirmed the order dated February 20, 2006 of the Single Judge dismissing their writ petition and the other at the instance of M/s Tonnjes Eastern Security Technologies Private Limited (for short, 'Tonnjes') challenging the order dated March 23, 2010 whereby the Division Bench of Orissa High Court dismissed their writ petition. The Issue
(3.) The common question that arises for consideration in the two appeals is, whether after decision of this Court in Association of Registration Plates v. Union of India and Ors., (2005) 1 SCC 679 wherein the conditions provided for experience in the field of registration plates in the foreign countries and a minimum annual turnover from such business were upheld as essential conditions in the Notices Inviting Tenders (NIT) for award of contract for manufacture and supply of High Security Registration Plates (HSRP) for motor vehicles, it is necessary for the State Governments to continue with these conditions or it is permissible for them to do away with such conditions. Factual and legal background in Association of Registration Plates;