KAUSER ALI, CIVIL AND MINING CONTRACTOR Vs. WESTERN COALFIELDS LTD , THROUGH ITS CHAIRMANMANAGING DIRECTOR

JUDGEMENT

(1.) Rule made returnable forthwith. Heard finally by consent of the parties.

(2.) The Petitioner Bidder has challenged the communication dated 14.07.2017, issued by respondent no.2 General Manager, Western Coalfields Limited, directing forfeiture of EMD to the tune of Rs. 8,91,300/ and banning the petitioner from participating in future bid for Western Coalfields Limited, for period of three years.

(3.) Respondent no.2 had issued tender for transportation of Coal. The petitioner participated in the tender process. The petitioner's tender was accepted in auto evaluation, but, during physical verification it was found to be ineligible.