S M ENTERPRISES Vs. UNION OF INDIA

JUDGEMENT

(1.) BY way of this writ petition, the petitioner has assailed an order dated 19th July, 2006 passed by the respondent whereby the request of the petitioner for revalidation of its enlistment as a Class 1 Contractor (Electrical) was rejected on the ground that the petitioner has failed to secure any work of appropriate nature and amount as required by the enlistment Rules, 2001.

(2.) THE petitioner points out that by an order passed on 15th October, 1999 upon being satisfied with the petitioner's eligibility, he was enlisted as contractor (Electrical) in the class I category of the respondent who was eligible to tender for CPWD works in such category of contracts in the entire Indian union. Such appointment was for a period of five years in terms of rule 7 of the Enlistment Rules, 2001 which is applied by the respondent for such enlistment. It has been contended that the petitioner had submitted tenders for award of special contracts with the respondents and has been successful for award of the contracts during his period of enlistment. The petitioner's enlistment was revalidated by an order dated 27th February, 2003 and extended upto the 14th October, 2003.

(3.) THE petitioner made an application dated 13th October, 2003 for revalidation of the enlistment which application was pending with the respondent. However, pending consideration of the application, the respondent granted provisional extension of the enlistment by an order on 6th June, 2005. The respondent had required the petitioner to furnish additional documents in support of its pending application by a communication dated 16th November, 2005 for revalidation of the enlistment.