MAAN BUILDERS PVT. LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has filed this petition, under Article 226 of the Constitution, against the order dtd. 17/2/2023, by which the petitioner and its allied/sister firms were debarred for a period of two years from dealing with the Indian Railways and its production units. The principal ground of challenge is that the impugned order does not disclose any reasons.

(2.) The impugned order reads as follows:

(3.) Mr. Vishal Gupta, learned counsel for the petitioner, submits that the impugned order does not contain any reasons whatsoever, for imposition of a harsh penalty of debarment/backlisting upon the petitioner. Mr. Farman Ali, learned counsel for the respondents, on the other hand, has produced the record in support of the contention that the petitioner's representation was duly considered and the petitioner was also granted a personal hearing.