NARENDRA NATH TIWARI, J. - (1.) THESE two writ petitions give rise to the same issues founded on the identical set of facts. Hence, with the consent of the parties, both the cases have been heard together and are being disposed of by this common judgment.
(2.) THE petitioners are aggrieved by the notice inviting tender being NIT No. 01/07 -08 issued by the Drinking water and Sanitation Department, Government of Jharkhand for installation of hand pumps on turn -key basis. The petitioners have prayed for quashing NIT No. 01/07 -08 (Annexure -4) as also the resolution dated 17.8.07 (Annexure -3) whereby it has been held that henceforth the work done in respect of the village water supply scheme as well as the scheme in relation to installation of hand pumps would be done on turn -key basis irrespective of the cost of the work. The said resolution has been issued in supersession of the earlier resolution dated 15.7.05. The petitioners have further prayed for a direction on the respondents to strictly follow the Jharkhand State Industrial Policy, 2001 (hereinafter referred to as 'the said policy') in the matter of purchase of goods from the industries situated in the State of Jharkhand, especially, the small scale industries.
(3.) ACCORDING to the petitioners, the process of installation of hand pumps involves four agencies, namely, (i) manufacturers of the hand pumps (ii) manufacturers of riser pipes (iii) manufacturers of PVC pipes and (iv) drilling contractors. Earlier the tenders were separately invited and the work orders were also separately issued by the department for purchase of hand pumps, riser pipes, PVC pipes at its own level. After purchase, the said materials were supplied to the drilling contractors for instalment of hand pumps.;