NIRMALJIT KAUR,J. - (1.) Both the above-mentioned writ petition shall stand decided by this common order as they arise out of the same tender process.
(2.) The petitioner-Balotra Water Pollution Control Treatment and Research Foundation Trust in SBCWP No.15874/2017 have preferred the writ petition for cancellation of the bid confirmed in favour of respondent No.4-M/s Riddhi Siddhi Associates, whereas, SBCWP No.1016/2018 has been filed by M/s Riddhi Siddhi Associates seeking re-consideration of the period of contract and setting aside of all the proceedings limiting the period of contract to 31.03.2018 instead of 31.03.2019.
(3.) The grievance of the petitioner-Balotra Water Pollution Control Treatment and Research Foundation Trust is twofold: 1. The tender was confirmed in favour of respondent no.4 on a price much less than the reserve price. The reserve price was Rs. 2,81,00,000/- (Rupees two crore eighty one lac), whereas respondent no.4 was awarded the tender on Rs. 2,15,71,000/- (Rupees two crore fifteen lac seventy one thousand), which is both against the settled proposition of law and public interest causing loss to public exchequer. 2. The tender in any case was uptil 31.03.2018 but in spite of the same, the respondents are being allowed to continue with the contract.;