GANESH Vs. STATE OF KARNATAKA AND ORS.

JUDGEMENT

(1.) The petitioner is a Class-I Contractor. He was awarded works of contract in the year 2013 by the third respondent-Executive Engineer, Minor Irrigation Department, Kolar.

(2.) It is an admitted fact that the petitioner completed the works and the petitioner has been paid by the third respondent in accordance with the bills submitted by the petitioner. Consequently, the Bank guarantee that was offered by the petitioner has also been returned to the petitioner by the third respondent. It is submitted that the petitioner has been blacklisted by order dated 27.05.2019 at Annexure 'A'.

(3.) The learned Counsel for the petitioner submits that the petitioner is taken by surprise that he has been blacklisted. After enquiries with the third respondent, it was given to understand that the bank guarantee that the petitioner had furnished during the works in the year 2013 was found to be fake and therefore, the petitioner has been blacklisted.