K B CONTRACTORS Vs. ENGINEER IN CHIEF

JUDGEMENT

(1.) Issue a writ, order or direction in the nature of mandamus or any other appropriate writ, order or direction directing the respondents to renew the enlistment of the petitioner for the cyclic period ending 31st December, 2005.

(2.) In view of the order proposed to be passed by us, it is not necessary to delve into the factual matrix of the matter in great detail.

(3.) The-petitioner was enrolled as Class 'A' contractor with the respondents w.e.f. 11th July, 1989. It's tender limit was enhanced to Rs.1 crore in the year 1992. The enlistment of the petitioner was renewed upto 31st December, 2000 whereafter, by way of a letter dated 26th November, 1998 it applied for renewal of enlistment but no order was passed for a long time. The petitioner sent reminders on various occasions. By reasons of the impugned order dated 15th May, 2001 it was communicated: