MADHUKAR BHIKAJI PATIL Vs. UNION OF INDIA

JUDGEMENT

(1.) BY an order dated 18.10.2010, this Court had admitted the writ petition.

(2.) THE contention of the petitioner in this petition was that: -

(3.) THE petitioner submitted his bid on 16.7.2009. By communication dated 22.9.2009, the petitioner was informed that he has been debarred from bidding in the future tenders of the respondents for a period of two years as he had adopted a practice of accepting the contract and then interrupting supplies and creating grave hurdle in day to day working of the hostel. The petitioner contends that no opportunity of hearing was given to him before issuing order of black listing.