- (1.) Heard Shri Ramesh Pandey, learned counsel for the petitioners and learned Standing Counsel for respondents.
(2.) The petitioners contend that the imposition of condition no.2 in the impugned communication dated 30.12.2016 violates Article - 14 of the Constitution of India, inasmuch as, if the petitioners had been shortlisted earlier and selected, there is no occasion to alter the status and entitlement of such selected consultancy organisations including the petitioners by excluding them on a ground which was not inexistence in the advertisement itself.
(3.) Shri Pandey has invited the attention of the court to the advertisement of 2014 which is annexure - 2 to the writ petition, to urge that such consultancy services were to be taken from support organisations and they were entitled to apply for one or more than one districts. He submits that there was no restriction that they will not be given more than three clusters.;