Sujit Narayan Prasad - (1.) In both writ petitions the show cause notice dated 30.10.2018 issued by General Manager, (CMC), (Bharat Coking Coal Ltd.) is under challenge therefore, the learned counsel for the parties have submitted that both the matters may be heard together and may be disposed of by a common order.
(2.) Upon this both the matters have been heard together which have been listed today at Serial Nos. 20 and 25 respectively.
(3.) The show cause notice dated 30.10.2018 is under challenge on the ground that there is jurisdictional error in issuing the orders. The show cause notice has been issued after cancellation of the tender notice and therefore, the authorities have got no jurisdiction to issue any show cause notice after cancellation of the bid, (impugned).;