S PALANI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner has invoked the jurisdiction of this Court under Article 226 of the Constitution of India with a prayer for issuance of a Writ, in the nature of Cetiorari, to quash the order dated 28.10.2008, passed by the Chief Engineer, TWAD Board blacklisting the petitioner along with other contractors.

(2.) The impugned order reads as under:

(3.) The only ground of challenge, is that before passing an order, effecting the civil right of the petitioner, no notice or opportunity of hearing was given, nor it has been disclosed as to which malpractice was attributed to the petitioner.