KAILASH SHARMA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) THE petitioner by the instant petition has impugned the order of Annexure P/5 passed by respondent No. 2 whereby he has been debarred for a period of two years from the date of issuance of order from participating in the tender process of Chhattisgarh Rural Road Development Authority (in short "CGRRDA").

(2.) THE petitioner has impugned the above order solely on the ground that the aforesaid order has been passed without affording any opportunity of hearing, without following the principles of natural justice and the same has been passed malafidely with a purpose to help other contractors.

(3.) WE have heard learned counsel for the parties and perused the documents filed by the petitioner.