SUJIT NARAYAN PRASAD,J. - (1.) These writ petitions have been heard together and are being disposed of by this common order.
(2.) These writ petitions are under Article 226 of the Constitution of India whereby and whereunder the decision of the respondent-authority by which the work awarded to the petitioner has been cancelled as also for quashing the work order issued in favour of the private respondent.
(3.) The brief facts of the case of the petitioner is that the respondent Jharkhand Bijli Vitaran Nigam Limited, in short J.B.V.N.L. has come out with a tender notice on 31.08.2016 inviting applications for the work of Urban Electrification Works of Jamshedpur Electric Supply Area of Jharkhand Under Integrated Power Development Scheme.;