JAYANTA KUMAR BISWAS,J. - (1.) The petitioner in this WP under Article 226 dated February 1, 2012 is aggrieved by the clarifications Railtel Corporation of India Ltd. (in short RCIL) has given in the lawyer's letter dated January 31, 2012 (at page 180).
(2.) RCIL has initiated a tender process. The name of the work is: "Deployment of Maintenance Teams for Preventive Maintenance and fault rectification of Optic Fibre Cable and to provide other services in different sections of Railtel Corporation of India Ltd., Eastern Region."
(3.) It has been mentioned (at page 61) that tenderers would be required to quote fixed rate mentioned in the Schedule for SOR-B Work. It has been further mentioned (at page 108) that the tenderers would be required to submit "Certificate from each staff in regard to 'no dues' from his employer.";