BHUPENDRA SINGH KUSHWAH Vs. STATE OF MP

JUDGEMENT

(1.) The petitioner has challenged order dated 30-4-2010 in the present petition, whereby the Chief Engineer of Public Health Engineering Department, Gwalior has ordered for cancellation of the registration of the Contractor as also for blacklisting the petitioner.

(2.) Shri D. S. Raghuwanshi learned counsel appearing for the petitioner submit that the petitioner is a Class A-l Contractor, who has been registered with the Public Health Engineering Department and has been participating in various tenders for digging tubewell for the department.

(3.) Shri Raghuwanshi learned counsel for the petitioner submit that a departmental enquiry was conducted against an Executive Engineer viz. Shri R. N. Karaiya wherein charges of misconduct and financial irregularities were levelled against him and while passing an adverse order against him, all those Contractors, who were working with the department during the tenure of Shri R. N. Karaiya, Executive Engineer, were blacklisted by the department and their registration as Contractor was cancelled without complying with the principles of natural justice.