HYDROCON ENGINEERS Vs. DELHI JAL BOARD

JUDGEMENT

(1.) Petitioner impugns letter dtd. 15/11/2021, whereby petitioner has been required to submit his reply/clarification to the said letter failing which it is stated that appropriate action in accordance with the terms and conditions of contract agreement and work order shall be taken.

(2.) Learned counsel for petitioner submits that earlier also a show cause notice dtd. 30/7/2021 was issued which was duly replied to on 5/8/2021 and the same was even followed by a legal notice dtd. 10/8/2021. He submits that till date no decision on the said show cause notice has been communicated. On the other hand, subject impugned notice has been received, alleging the same grounds.

(3.) Issue Notice. Notice is accepted by learned counsel for the Respondent. With the consent of parties, petition is taken up for final disposal today itself.