V L MAHAJAN Vs. CHIEF EXCUTIVE OFFICER

JUDGEMENT

(1.) HEARD Shri De, learned Counsel for the petitioners and shri Chaudhari, learned Counsel for the respondents.

(2.) WRIT petition is directed against the communications dated 1-11-1990 whereby the security deposit in respect of contract allotted to the petitioners was forfeited and the name of the petitioners was black listed. The petitioners were also informed that they shall not be given any works henceforth.

(3.) SHRI De, learned Counsel for the petitioners contended that the petitioners at the relevant time were the partners of M/s. V. V. Constructions Company, dealing in construction work. The said firm was registered under the India Partnership Act, 1932. The petitioners company was doing construction work for Zilla Parishad, Wardha, for a long time and because of their satisfactory execution of work, their tender for the following works was accepted : i) The construction of staff quarters for Primary Health Centre at Kannamwar gram, pay group No. 2, estimated rate Rs. 2,07,315/- as per order dated 12-2-1998. ii) The construction of staff quarters for Primary Health Centre at Kannamwar gram, pay group No. 3, estimated rate of Rs. 1,57,573/- as per order dated 27-1-1988. iii) The construction of staff quarters for Primary Health Centre at Kannamwar gram, pay group No. 4, estimated rate of Rs. 1,27,824/- as per order dated 27-1-1988.