MONTY Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner impugns letter dtd. 11/3/2022 whereby the respondent has stated that the termination of the contract of the petitioner affected by order dtd. 27/10/2021 is correct and holds good. Further, petitioner has been debarred from participating in the tender invited by Delhi Division for next two years.

(2.) Learned counsel for the petitioner submits that the impugned termination letter dtd. 11/3/2022 is bereft of any reasoning and does not even take into account the response given by the petitioner to the show cause notice.

(3.) Learned counsel further submits that earlier a termination letter dtd. 27/10/2021 which is also referred to the impugned communication dtd. 11/3/2022, was issued. However, the same was issued on ground different than the ground which was put to the petitioner.