M.KATJU, J. - (1.) Contracts awarded by the Government or some statutory body or an instrumentality of the State are often worth crores of rupees. It is, therefore, absolutely essential that there should be transparency in grant of such contracts so as to avoid public criticism.
(2.) In the present case the challenge is to the grant of the contract in question by the respondent No. 1 Bharat Sanchar Nigam Ltd. (in short B.S.N.L.) to the respondent No. 6 and for quashing the impugned letter dated 13-1-2003 Annexure 12 to the writ petition.
(3.) Heard learned counsels for the parties.;