M M AGARWAL Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS writ petition has been filed by the petitioner for quashing the order dated 24. 1. 2004 (Annexure-19) passed by the respondent No. 4, by which the enlistment of the petitioner's firm from the approved list of contractors was cancelled. Further, relief has been sought to issue mandamus to the respondents to restore the enlistment of the petitioner's firm.

(2.) WE have heard Shri Col. S. D. Tiwari, learned Counsel for the petitioner and Shri A. K. Rai, learned Counsel for the respondents.

(3.) IT appears from the record that M/s. M. M. Agarwal and Sons was enlisted in the list of the approved contractors in the respondents department. More Mukut Agarwal was allegedly the sole proprietor of the said firm, who died on 10. 12. 2004. The name of the petitioner's firm from the approved list of the contractors was struck off by the respondents against which the Writ petition No. 7731 of 2001 was filed and it was disposed of vide order dated 22. 3. 2003, directing the respondents to pass the fresh order by giving detail reasons. The respondents gave opportunity to the petitioner for hearing and ultimately passed the impugned order (Annexure-19) against which this writ petition.