GHANSHYAN INDRAVADAN PANDYA Vs. UNIVERSITY ENGINEER

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India, the petitioner contractor has prayed for an appropriate writ, direction and order quashing and setting aside the impugned letter / communication / order dated 16.06.2016 (Annexure-A to the petition) by which the petitioner is blacklisted permanently.

(2.) The facts leading to the present Special Civil Application in nut-shell are as under:

(3.) Shri Harshadray Dave, learned Advocate has appeared on behalf of the petitioner and Shri Mitul Shelat, learned Advocate has appeared on behalf of the respondent University.