KHALIL AHMAD Vs. NAGAR NIGAM, HARIDWAR AND ORS

JUDGEMENT

(1.) By means of present writ petition, the petitioner seeks the following relief, among others:

(2.) It is an admitted fact that the petitioner was blacklisted without notice. It will be highly useful to reproduce the observations made by Hon'ble Apex Court in Civil Appeal Nos. 7167-7168 of 2014, Gorkha Security Services vs. Govt. of NCT of Delhi & others, herein below for convenience:

(3.) Present writ petition is, accordingly, disposed of in the following terms: