SHATRUGHAN PAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Standing Counsel for all the respondents.

(2.) The controversy involved in the present petition is whether the order of blacklisting which has been passed by the respondent No.2 without affording any opportunity of hearing to the petitioner can be sustained or not.

(3.) Upon perusal of the pleadings, we find that the respondent No.2/Chief Engineer, P.W.D. Lucknow before passing the impugned order has not bothered to satisfy himself that the notices meant to be issued to the petitioner was served upon him or not. There is no dispute that there was no information given to the petitioner by the respondent No.2 at the time of passing the impugned order. The ground contained in the impugned order of blacklisting is that the experience certificate submitted by the petitioner along with the bid, upon opening the bid was found to be forged on its verification from the Executive Engineer P.W.D. Gonda Division, who had issued the certificate, had reported that experience certificate was never issued by him.