ARVIND KUMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. J.P. Gupta, learned Advocate, holding brief of Mr. N.P. Singh, learned counsel appearing for the petitioner.

(2.) In this writ petition, the petitioner wanted an order to quash the impugned order dated 12.11.2007 passed by the respondent No. 5. The petitioner has contended before us that before blacklisting the firm, neither show-cause notice or opportunity of hearing has been given nor it comes out from the plain reading of the counter-affidavit, as filed on behalf of the respondent.

(3.) Upon being repeated calls, no one appeared on behalf of the respondents. We have gone through the petition and the counter-affidavit. It appears to us that the decision has been taken on the basis of the enquiry and purported fraudulent act, if any, on the part of one Mr. Yaswant Singh, whose services has been terminated by the petitioner's firm for which firm is vicariously liable, by which the firm has been blacklisted.