B. K. CONSTRUCTION Vs. UNION OF INDIA

JUDGEMENT

(1.) In this writ petition preferred under Article 226 of the Constitution of India, assail is made to an Order dtd. 22/1/2026 issued on behalf of the respondent, Indian Oil Corporation Limited [hereinafter also referred to as 'IOC Limited' or 'IOCL' or 'the respondent Corporation', at places, for easy reference]. By the Order dtd. 22/1/2026, the petitioner has been placed on the Holiday List of the respondent IOC Limited whereby it has been debarred from entering into any contract with the IOC Limited for a period of one year effective from 22/1/2026 and removed from the list of approved Vendors / Contractors. By the Order dtd. 22/1/2026, the petitioner has been instructed to refund and deposit an amount of Rs.3,23,404.80 to the respondent Corporation within seven days from 22/1/2026 failing which, the respondent Corporation would proceed to recover the same as per extant policy guidelines, tender conditions and applicable laws.

(2.) The petitioner, a partnership firm, is a Contractor and a registered Vendor with the respondent IOC Limited having Vendor Code no. 11012162. The petitioner firm has asserted that it has been a Vendor with the respondent Corporation for more than two decades and it had successfully executed civil and infrastructure works of worth more than Rupees One Hundred Crores across several divisions satisfactorily for the respondent Corporation.

(3.) The background facts which have led the petitioner to institute the present writ petition can be narrated, in brief, at first.