MKC INFRASTRUCTURE LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) The Petitioner challenges the impugned debarment order dtd. 5/1/2023 by which the Petitioner Company- MKC Infrastructure Limited has been debarred for a period of three months under Rule 151 of General Financial Rules, 2017. The debarment order reads:

(3.) In the present petition, the Petitioner also seeks the quashing of the Office Memorandum dtd. 18/8/2022 issued by Respondent No. 1- Ministry of Road Transport and Highways (MorRTH) on the subject of Integrity in Public Procurement (hereinafter "subject OM"). In the alternative, the Petitioner is seeking an order prohibiting MoRTH from enforcing the subject OM qua the Petitioner.