MOHAMMAD RAFIQ, J. - (1.) Since the facts and question of law involved in these writ petitions are common, hence the same were heard together and being decided by this judgment.
(2.) To avoid repetition, facts of S.B. Civil Writ Petition No. 3677/2015 are taken for consideration.
(3.) The respondent issued a notice, which was published in a daily newspaper 'Rajasthan Patrika' on 23.02.2013, inviting online tender for purchase of Sabla kits. Last date for submission of tender was fixed up to 01.03.2013 and the date for opening the tenders was fixed at 3:00 PM on 04.03.2013. Premier Printing Press is engaged in the business of print work, in response to the tender notice issued by the respondent on 23.02.2013, submitted his bids along-with required documents. The respondents, vide letter dated 15.03.2013, required the petitioner to deposit security amount of Rs. 6.31 lakhs and also required the petitioner to execute an agreement on stamp paper of Rs. 5000/- within three days. The petitioner complied with both the requirements. The respondents thereafter gave work order to the petitioner for supplying 16150 sabla kits all over the Rajasthan, vide work order dated 28.03.2013. As per case of petitioner, it prepared 16150 sabla kids within the prescribed time. The purchase committee of the respondent department inspected all 16150 sabla kits and also obtained samples of one training kit, which was sent for testing to MSME Testing Station. The petitioner thereafter submitted an application to the respondent to give the supply order. The respondent department required the petitioner to supply 9960 sabla kits vide work order no.56120 dated 24.09.2013, requiring the petitioner to further supply 9960 sabla kits up to 03.10.2013.;