Arijit Banerjee, J. - (1.) These two writ petitions are directed against the common judgement and order dated 10th April, 2017 passed by the learned Central Administrative Tribunal, Calcutta Bench (Circuit at Port Blair) allowing O.A.No.351/00148/2015 and O.A.No.351/00149/2015. Since common points of facts and law are involved in the two writ petitions, the same are taken up together for hearing and disposal by this common judgement and order.
(2.) At all material times, the respondents in the two writ applications, being Bimal Sinha and T.N.Krishnamoorthi ( in short 'Bimal' and 'Krishnamoorthi') were employees of Andaman Lakshadweep Harbour Works (in short 'ALHW'). Bimal retired on 31st August, 2015. Krishnamoorthi is still in service but, we are told that he is on the verge of his retirement.
(3.) The respondents were also members of the Central Technical Committee (in short 'CTC') of ALHW. During the time period when they were the members of the CTC, a tender was floated by ALHWD on 2nd December, 2003 for the work of "Design, Fabrication, Delivery and Commissioning of one number Cutter Suction Dredger at Kavratti". The offers received did not meet with the technical specifications and the CTC comprising of the respondents and three others recommended for re-tendering.;