ASHOK KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) The petitioner is a registered contractor with Nagar Nigam, Aligarh. He took contract for construction of shops in the year 1981. After completion of constructions final payment was made to him in 1987. The State Government got vigilance enquiry conducted against the officers of Nagar Nigam, Aligarh and on the basis of ex-parte enquiry report directed Nagar Nigam, Aligarh on 5.9.1998 to blacklist the petitioner. In pursuance of this direction of the State Government, the Nagar Nigam passed an order on 6.10.1998 blacklisting the petitioner. Both the orders had been challenged in the instant writ petition.

(2.) We have heard Sri A.P. Sahi learned Counsel for the petitioner, learned Standing Counsel appearing for respondent No. 1 and Sri Manish Goyal learned Counsel appearing for respondent Nos. 2 and 3.

(3.) Sri A.P. Sahi learned Counsel for the petitioner has urged that without issuing any show cause notice or giving opportunity of hearing, the petitioner could not be blacklisted. On the other hand Sri Manish Goyal learned Counsel appearing for respondents No. 2 and 3 has urged that post decisional hearing would be given to the petitioner and the impugned order is liable to be upheld.