ATTAR SINGH AND BROS Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. With the consent of the parties, writ petition is taken up for disposal.

(2.) Petitioner, by this writ petition seeks a writ of certiorari for quashing the Office Memo No. DGW/CON/156 dated 17.8.2001, by which the exemption from deposit of lumpsum earnest money was withdrawn by the respondent. Petitioner also seeks a mandamus for revalidation of its empanelment as Class II (B&R) in Delhi Region for a period of five years w.e.f. 1.12.2000 and not up to 30.11.2001, as communicated vide office order dated 31.8.2001.

(3.) I have heard learned Counsel for the petitioner, Mr. Gopal Narain Aggarwal in support of the writ petition. Mr. Aggarwal submits that petitioner has been a registered second class contractor with CPWD in the category of (Buildings and Roads) since 1983. Petitioner is sought to be denied revalidation for a period of 5 years, which was the period of revalidation contemplated without any just cause. It is urged by the learned Counsel that petitioner had been granted only one year revalidation vide oder dated 31.8.2001. Petitioner was also required to meet the condition regarding securing of one work of appropriate magnitude to consider further revalidation for 5 year term. He submits that this was an onerous condition and hardly an opportunity inasmuch as the extended revalidation period itself expired on 30.11.2001.