JUDGEMENT
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(1.) IN these cases, as common question involved, they were heard together and are being disposed of at this stage as agreed by the parties, by a common order.
(2.) A Short Notice Inviting Tender No. 2/02 -03 was published calling for applications to submit tender papers with regard to different works.
Petitioners and some others submitted tender papers for one or other works in the Office of the Executive Engineer, Rural Engineering Organisation (REO for short), Works Division, Sahebganj.
(3.) THE documents relating to the tender after assessment were forwarded to the Office of the Chief Engineer, REO, Ranchi. But subsequently, instead of allotting any work, a fresh Short Notice
Inviting Tender No. 1/03 -04 was issued and published in newspaper on 8th July, 2003 with
respect to the same work.;
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