C KARIGOWDA Vs. MYSURU CITY CORPORATION

JUDGEMENT

(1.) The petitioner is before this Court calling in question an order dtd. 6/6/2019, passed by respondent No.1, by which the petitioner is blacklisted in all future contracts of the Mysuru City Corporation ('the Corporation' for short).

(2.) Heard Sri Sandeep Patil, learned counsel for the petitioner, Sri R. Pallava, learned counsel for respondent Nos.1 to 4 and Sri N. Kumar, learned Additional Government Advocate for respondent No.5.

(3.) Sans details, facts in brief are as follows; The petitioner is a Class 1 contractor of the Public Works Department, on a license so issued by the Public Works Department. The respondent Nos.1 to 4 - the Corporation entrusts certain work for execution to the petitioner, which comes within the ambit of the Corporation. The allegation in the case at hand is that the petitioner has either raised duplicate bills for the works already completed or has claimed bills for the works not executed. Based upon the said allegation, a show cause notice comes to be issued to the petitioner by the Corporation to which, the petitioner replies and the reply of the petitioner is claimed to be considered and the impugned order is passed by the Corporation blacklisting the petitioner. The blacklisting order passed by the Corporation is what drives the petitioner to this Court in the subject petition.