VINAY CONSTRUCTION CO Vs. M C D

JUDGEMENT

(1.) The prayer made is to quash office order dated 9.5.2005 and officer order dated 17.2.2005 (Anexures P-1 and P-2).

(2.) Vide office order dated 9.5.2005, stating that the petitioner has failed to deposit the performance guarantee in respect of 3 works listed therein, MCD suspended business with the petitioner for two years. Vide order dated 17.2.2005, listing out 6 works for which performance guarantee was not furnished, penalty of suspension for one year was inflicted upon the petitioner.

(3.) Two fold grievances was raised by the petitioner. Both the grievances relate to the plea of discrimination.