SHRIRAM S YADAV Vs. CHIEF ENGINEER

JUDGEMENT

(1.) Mr. Lotlikar, learned Senior Advocate with Mr. Sardessai, learned Advocate appearing on behalf of the petitioner seeks leave to join Union of India as respondent No. 3. Leave granted. The amendment to the cause title to be carried out forthwith.

(2.) Rule. Mr. Badrinarayanan waives notice on behalf of the respondents. By consent of the learned Counsel appearing for the parties, heard forthwith.

(3.) By this petition, the petitioner who is a registered contractor with respondent no. 1 challenges action of respondent No. 1 in removing his name from the list of approved contractors. By communication dated 13-11-2004, respondent No. 1 has removed the name of the petitioner from the list of approved contractors.