NAVBHARAT NIRMAN CO Vs. DIRECTOR GENERAL OF WORKS

JUDGEMENT

(1.) Rule. With the consent of the parties, the writ petition is taken up for hearing, since a short question is involved.

(2.) Learned Counsel for the petitioner at the outset submits that he confines his prayer in the writ petition to prayer No. 1. Prayer No. 1 in the writ petition is in the 'following terms: ..

(3.) Petitioner was duly registered as a Class III contractor with the respondents w.e.f. 5.9.1975. The respondents demoted the petitioner to Class IV w.e.f. 21.7.1977. The matter did not rest there. Vide another memorandum bearing No. DGW/ CCN/D/94 dated 14.4.1986, petitioner was debarred from issuance of any tenders, petitioner represented against the aforesaid order. A show-cause notice dated 1.4.1986 had also been issued to him. The respondents did not find the reply of the petitioner convicting and stated that the lifting of the bar, would be considered after expiry of three years from 1986. In the event, respondents restored the petitioner's enlistment to Class IV in July, 1990.