YOJAKA (INDIA) PVT. LTD. Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Having regard to the request and consent of learned advocate for the parties, the petition was taken up for final consideration.

(2.) What is prayed by the petitioner by filing this petition under Article 226 of the Constitution is to set aside order dated 17th September, 2020 passed by Officer on Special Duty, Narmada Water Resources and Water Supply & Kalpsar Department whereby the petitioner came to be banned and blacklisted for a period of one year from assigning business with Government of Gujarat from the date of the said order. It is also prayed to set aside notice dated 18th November, 2019 pursuant to which the aforementioned order is passed.

(3.) The relevant facts inter alia are that the petitioner company, registered as Class AA contractors with respondent No.3-Executive Engineer, Vadodara Irrigation Department, executed several contracts within the State successfully between the year 2005 to 2015, according to the case of the petitioner. The registration of the petitioner company renewed time-to-time. It appears that in the year 2017, the petitioner company had participated in the tender in respect of work of improvement of existing irrigation infrastructure works on Gandevi Distributory and Chikhli and Tejlav Distributory, Valsad Branch, and was awarded the contract.