UEE ELECTRICAL ENGINEERS P LTD Vs. DELHI DEVELOPMENT

JUDGEMENT

(1.) Rule D.B.

(2.) Having regard to the urgency of the matter, with the consent of learned counsel for the parties it is taken up for final disposal at this stage itself.

(3.) The challenge in this writ petition under Article 226 of the Constitution is to the validity and propriety of order dated 3 January 2003 passed by the Secretary, Contractors Registration Board, Delhi Development Authority, respondent No.1 herein, debarring the petitioner for a period of five years for his alleged misconduct with one of their officers on duty. By virtue of the said order all the directors of the petitioner company also stand debarred. It has also been directed that no tender papers shall be issued to the petitioner and no work shall be awarded to them from the date of issue of the said order.