HEMANT KUMAR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) This petition questions order dated 25.8.2010, Annexure P-10, passed by respondent No.4.

(2.) Case of the petitioner is that he was given a contract of transportation and labour by the PUNGRAIN, respondent No.3. The same was challenged by one Ashok Kumar by making a representation. Since no decision was being taken on the representation, writ petition was filed in which direction to take a decision on the representation was issued on 30.6.2010 in CWP No.10399 of 2010 Ashok Kumar v. State of Punjab and ors. In view of said order, work allotted to the petitioner was cancelled by passing the impugned order.

(3.) This petition has been filed on the ground that before canceling the work already allotted to the petitioner, he was required to be heard or at least some reasons were required to be given as to why the work was being cancelled. The order canceling the contract is as under:-