APARESH KUMAR SINGH, J. - (1.) Heard counsel for the parties.
(2.) All these three writ petitions have common issues and also involve three separate agreements for different nature of works relating to construction of Eklabya Vidyalay at Village Kumarbhaja in the district of Pakur. By the impugned orders bearing memo no. 81, 82 and 83 dated 09.03.2017 (Annexure-6 in WPC 1848/2017) and Annexure-5 in WPC 1857/2017 and 1858/2017), the Project Director, Integrated Tribal Development Authority, Pakur (Respondent No. 3) has cancelled the agreements entered into with the respective petitioners. Petitioners besides assailing the impugned decision, have also sought direction upon the Respondents to allow them to continue the work under the agreements in question.
(3.) It is not in dispute that pursuant to e-tenders being Ref. No. RDSD/PAKUR/03/Re/2016-17/Gr_01 dated 16.04.2016 individual petitioners participated and having found them as lowest bidder, Agreements dated 20.10.2016 and 11.01.2017 in the respective writ petitions, were entered. Agreement in WPC No. 1848/2017 was for construction of hostel building, as per scope of work described therein. In respect of WPC No. 1857/2017, agreement was for construction of school building, while in WPC No. 1858/2017, it was for construction of staff quarters of Eklabya Vidyalaya at village Kumarbhaja as per scope of work described in the Agreement.;