- (1.) ALL these appeals have been preferred by the appellants against common judgment and order dated 19th July, 2005 passed by the learned Single Judge, whereby and where under, the writ petitions preferred by the appellants were dismissed.
(2.) IT appears that the Respondents issued a Notice Inviting Tender (N.I.T. for short) in the newspaper dated 17th January, 2005 for wholesale supply of country liquor in the State of Jharkhand for the period from 18th March, 2005 to 31st March, 2008. The appellants along with others including intervenors therein, participated in the N.I.T. by submitting tender papers for different districts. Grant of licence in respect to wholesale supply of liquor was proposed to be made in pursuance of the Notification dated 21st May, 2004. In the writ petitions, the appellants challenged an order contained in letter No. 729/2005 dated 12th May, 2005 wherein the Commissioner of Excise, Government of Jharkhand invited six persons including intervenors for negotiation for the purpose of allotting tender for wholesale supply of country made liquor. The appellants having not been called in spite of submission of tender papers, the writ petitions were preferred challenging the aforesaid letter dated 12th May, 2005 and for issuance of writ of mandamus on the Respondents to consider the cases of appellants for grant of licence with respect to wholesale supply of liquor.
(3.) LEARNED Single Judge by impugned judgment while found that the appellants were not fulfilling all the conditions and having noticed the rival contentions, held the appellants defaulter.;