- (1.) This Letters Patent Appeal has been preferred against the judgment and order dated 7th October, 2015, passed by the learned single Judge in W.P.(C) No. 4559 of 2015, whereby petition preferred by the present appellants (original petitioners) was dismissed by the learned single Judge. Factual Matrix of the case:
(2.) Respondent No. 1 has issued Notice Inviting Tender on 5thAugust, 2015 for "Out sourcing for Overburden Removal (1050.00 L.CuM) and Coal Extraction (975.00.L.Te) and transportation by deploying surface miner at Ashok OCP, Piperwar Area for a period of 8 years"
(3.) This Notice Inviting Tender (hereinafter referred to as NIT) is at Annexure 2 to the memo of this Letters Patent Appeal. A detailed time table has been given for starting and ending date of bid submission, starting date and last date for seeking clarification online as well as last date of submission of Earnest Money Deposit and Annexures (Hard Copy). Following is also mentioned below the table of the dates: "For detailed NIT and on line submission Visit https :// eps.buyjunction.in";