KALSI BROTHERS Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) Present writ petition has been filed challenging the Circular dated 20th April, 2015 issued by the respondent No. 2 debarring the petitioner from taking up any work for Director General Married Accommodation Project for a period of five years.

(2.) Learned senior counsel for the petitioner states that the show cause notice did not indicate or spell out the penalty sought to be imposed, i.e., as to why the petitioner be not debarred. It only stated why "disciplinary/legal action be not taken". This, according to him, deprived the petitioner of a valuable right to oppose the imposition of severe penalty of blacklisting. In support of his submission, he relies upon the judgment of the Supreme Court in Gorkha Securities Services Vs. Government (NCT of Delhi) and Others, : (2014) 9 SCC 105.

(3.) Learned senior counsel for petitioner further states that the order dated 20th April, 2015 is totally devoid of reasons inasmuch as respondents have not dealt with the explanation/response given by the petitioner.