Ajoy Nath Ray, J. - (1.) In this application three writ petitioners in their personal capacities seek to challenge an office order dated 26th November, 1991 whereby the Steel Authority of India Ltd. cancelled their earlier proposal of disposal of office equipment to the employees from their erstwhile Martin Burn Building.
(2.) It is on record that by a letter dated 30th September, 1991 the Steel Authority gave notice to M/a. Mattin Burn Ltd. that they would be vocalising the premises on 1st January, 1992 consequent upon construction of their own office building.
(3.) By a circular dated 10th October, 1991 the Steel Authority listed certain office furniture for inviting-requirements by any of the departments at Poddar Court and such other bodies as the Steel Club, Steel Club etc.;