HOPE ENTERPRISES Vs. CHHATTISGARH TEXTBOOK CORPORATION

JUDGEMENT

(1.) The instant writ petition has been filed assailing the order dtd. 6/5/2020 Annexure P-1. Vide the said impugned order the respondents have blacklisted the petitioners establishment from being awarded any further work with the respondents.

(2.) On the previous date of hearing, this Court had directed the counsel for the respondents Chhattisgarh Textbook Corporation to seek instructions particularly as to whether any show cause notice was issued to the petitioner before issuance of impugned order Annexure P-1.

(3.) Primary contention of the petitioners itself was that the impugned order has been passed in blatant violation of principles of natural justice as also the settled legal position where minimum that was expected from the respondents was to give an opportunity of hearing to the petitioner before imposing of an order like blacklisting which otherwise amounts to a capital punishment.