JAI BHARAT TRANSPORT CO Vs. CENTRAL COAL FIELDS LTD

JUDGEMENT

(1.) In this writ application, the petitioners have prayed for the following reliefs :

(2.) The petitioner allegedly primarily carry on transportation business. It is admitted that respondent 2 invited a tender for transportation of coal wherefor a notice was issued on the 13th May, 1987. The said tender notice is contained in Annexure-1 to the writ application. By a corrigendum dt. 10/11-8-87 certain corrections were made in the aforementioned tender notice.

(3.) By reason of the said notice sealed tenders were invited from the experienced and reputed transporters for transportation of coal, picking-breaking and wagon loading by contractor's pay loader at KD Project in North Karanpura Area for a period of two years.