N.N.TIWARI, J. - (1.) In this writ petition, the petitioner has prayed for a direction on the respondent to restore the coal linkage 4quota, which was earlier given to the petitioner.
(2.) IT has been stated that the petitioner was allocated 1157 M.T. Steam Coal for its consumption. The petitioner had been regularly lifting the said quota/stock of coal from the Respondent -BCCL. In the beginning of the year 2005, the respondents introduced a system of 'E -Auction'. In that system, every linked or non -linked unit was supposed to participate in the 'E -Auction' for purchasing coal of its need. Even the parties, non - participating in the 'E -Auction', were supposed to pay the price fixed or quoted under the said scheme.
(3.) THE system of 'E -Auction' was challenged before the Supreme Court. The Hon'ble Supreme Court in S.L.P. (C) No. 20471 of 2005 and connected matter held the 'E -Auction' unconstitutional.;