UNION OF INDIA Vs. DINESH ENGINEERING CORPORATION

JUDGEMENT

(1.) These appeals are preferred against the judgment and order dated 15-10-1993 passed by the High Court of Judicature at Allahabad in Civil Miscellaneous Writ Petition No. 12355/93 filed by the first respondent herein. The brief facts necessary for disposal of the appeals are as follow :

(2.) On 9-12-1991, it is stated that a tender was floated by the Controller of Stores. Diesel Locomotive Works, Varanasi, for supply of certain items of spare parts for use in GE governors. It is stated that only the writ petitioner responded to the tender but its tender was not considered nor was it rejected till 23-10-1992 on which date the writ petitioner received a letter from the Director, Mechanical Engineering (Tr.), Diesel Locomotive Works, Varanasi, wherein it was informed that the Railway Board had reviewed the policy of purchase of GE-EDC governor spares in the context of sophistication, complexity and high degree of precision associated with governors. Consequently, its tender was not acceptable to the Railways.

(3.) Challenging this decision of the Railways both in regard to the policy purported to have been adopted by the Board as also the rejection of its tender, the writ petitioner moved the High Court seeking a writ in the nature of mandamus commanding the respondents in the writ petition to finalise the offer of the writ petitioner regarding the tender and also for issuance of a writ of certiorari quashing the letter dated 23-10-1992 written by the Director, Mechanical Engineering (Tr.) in regard to purchase of spare parts.