Narendra Nath Tiwari, J. - (1.) THE main grievance of the writ petitioners in all these writ petitions is almost common. These writ petitions are, thus, heard together with the consent of the parties and the same are being disposed of by this common order.
(2.) THE writ petitioners are contractors. They are aggrieved by the decision of the Tender Committee, whereby the allotment of the works has been made in respect to the tender invited by the Drinking Water and Sanitation Department, Government of Jharkhand, Ranchi, being No. 1 of 2006 -2007. Notice was published inviting the said Tender (NIT for short), bearing No. 01 for construction/installation of 17,000/ -tube -wells in 22 districts of the State of Jharkhand. The petitioners, being old registered contractors of the department, participated in the said tender for different circles, namely, Deoghar, Ranchi, Chaibasa, Gumla, Medninagar and Giridih Circles. A decision was taken by the Tender Committee in the meeting held on 20th April, 2007 that the person having Rig Machine registered in the State of Jharkhand and those persons, who are having Rig Machine, registered in other State as also persons having lease deed for the purpose of Rig Machine, the contract shall be awarded in the ratio of 4 : 3 : 2 and in any case maximum upto 125 tube -wells per Rig Machine.
(3.) THE petitioners were in the hope of getting the works in accordance with the said ratio/decision. But deviating from the said decision, either no work was allotted to the eligible petitioners or the works allotted to some of them were not in accordance with the proper ratio. On the contrary, works were allotted to the private respondents even in contravention of the terms of the NIT.;