JUGRAN CONSTRUCTION Vs. CHIEF GENERAL MANAGER & OTHERS

JUDGEMENT

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

(2.) An agreement took place between the petitioner company and the respondents, to the proposal of raising construction of office of District Homeopathic Medical Officer, Pauri Garhwal. Some of the construction work was carried out by the petitioner company, but thereafter, the respondent no. 2 has passed an ex parte order imposing a penalty of Rs. 6,00,000/- upon the petitioner company and also directed it to start the construction work again. It is alleged in the writ petition that it was mandatory on the part of the respondents to give an opportunity of hearing to the petitioner company.

(3.) It has been admitted by respondent no. 1 in Annexure 22 dated 29.03.2016, enclosed with the writ petition, that only eleven per cent work has been completed by the petitioner company. Learned counsel for the petitioner company, therefore, prays that payment, for the work completed by the petitioner company, be directed to be paid by respondent no. 1 at an early date.