JUDGEMENT
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(1.) The writ petitions have been filed by the petitioner challenging two separate Notices Inviting Tender (NIT) bearing No. IRCON/2053/TN/SHM/Lift/2019/72 in W.P. No.10 of 2020 and No. IRCON/2052/TN/SRC/Lift/2019/73 in W.P. No.11 of 2020 respectively.
(2.) By virtue of the said notices, published on December 17, 2019, the IRCON, that is, the respondent no.2, invited bids pertaining to installation of lifts and escalators at Shalimar (W.P. No. 10 of 2020) and Santragachi (W.P. No. 11 of 2020) railway stations and buildings respectively.
(3.) The primary argument of the petitioner is that the said tenders were floated to favour only a certain manufacturer and/or a group of manufacturers and to outcast all other eligible bidders.;
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