YASH MACHINE TOOLS Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner has filed this petition aggrieved by an order dated 31.05.2019 by which the respondent-authorities have blacklisted the petitioner and debarred the petitioner for a period of three years from doing business with the Government of Haryana.

(2.) The brief facts leading to the filing of the present petition are that the petitioner filed the tender in response to the notice issued by the Government of Haryana for purchase of workshop machinery required by the Skill Development and Industrial Training Department, Haryana. The authorities received a complaint from one Sh. Neeraj Panday, Ahmedabad on 12.07.2018 to the effect that the documents filed by the petitioner-tenderer alongwith the tender form were forged documents including fabricated principal manufacturing, CA certificate, balance-sheets etc.

(3.) Pursuant to the aforesaid complaint, inquiry was conducted and the show cause notice was issued to the petitioner, whereafter the authorities found that the documents submitted by the petitioner alongwith the tender form were actually forged and fabricated and, therefore, another notice was issued to the petitioner proposing blacklisting. It is submitted that subsequently by the impugned order dated 31.05.2019, the authorities have blacklisted the petitioner for a period of three years from doing business with the Government of Haryana.