GORDHANDAS GOBINDRAN Vs. STATE OF CHHATTISGARHLABIC

JUDGEMENT

(1.) Heard learned counsel appearing for the Appellant and learned Government Advocate for the State.

(2.) The writ appeal is against the order dated 05.09.2018 passed by the learned Single Judge dismissing the writ application and refusing to interfere with the decision of the Respondent authorities of downgrading the certificate of registration from category 'A' to category 'B' contractor. This downgrading has been down in relation to a contract which has been annulled for non-completion of the work within the specified time and award of the same contract to yet another contractor.

(3.) Reasons and explanation have been offered in Writ Petition (C) No.1033 of 2017, as to why there was default in completion of the contract by the Appellant.