- (1.) HEARD the learned counsel appearing for the parties.
(2.) IN these two writ petitions since common question of law and facts are involved the same have been heard together and disposed of by this common order. In W.P.C. No. 2961 of 2004, the petitioner has prayed for quashing the order as contained in the letter No. 669 dated 4.6.2004 issued by the Deputy Development Commissioner, Jamshedpur, whereby he has cancelled the contract for transportation of foodgrains and invited open tenders for the purpose of transportation of foodgrains for the remaining period of the contract.
(3.) IN W.P.C. No. 5465 of 2004, the petitioners have sought for a direction upon the respondents to complete the process of allotting contract for the transportation of foodgrains.;