PUSHPENDRA SINGH BHATI,J. - (1.) These writ petitions under Articles 226 and 227 of the Constitution of India have been preferred claiming, in sum and substance, the following reliefs: "1. That the writ petition in hand may kindly be allowed and by an appropriate order or direction, impugned orders dated 14.06.2016 and 14.07.2016 (Annexure-7) may kindly be directed to be set aside; 2. That the Respondents may kindly be directed to be restrained from taking any further action in furtherance of the impugned orders. 3. That the directions may kindly be issued to the Respondents to allow the petitioner for renewal of its enlistment if everything is found in order then Petitioner firm may be allowed to be renewed for enlistment and be approved therein; 4. Any other relief/reliefs which the Hon'ble Court deems fit in the interest of justice."
(2.) Since both the writ petitions involve the common controversy, therefore, they have been heard together and are being decided by this common order.
(3.) Brief facts of this case, as noticed by this Court, are that both the petitioners-Firms are sister concerns and are the enlisted contractors of the Military Engineering Services (MES). The petitioners-Firms are engaged in the business of making constructions and engineering for the MES for past many years and claimed to have earned a considerable reputation in the field of construction.;