AARPEE INFRA PROJECTS Vs. RANJIT YADAV

JUDGEMENT

(1.) The petitioner, a private limited company which undertakes execution of work contract in various States including the State of Bihar is aggrieved by the order dated 29th of November, 2019 passed by the Engineer- in-Chief, Road Construction Department, Government of Bihar, Patna whereby the representation of the petitioner with respect to the notice issued to him for non- execution of the contract work in accordance with the manifest has been rejected and the petitioner's firm has been suspended for two years for participating in any government contract with the respondent/Road Construction Department.

(2.) The major ground of challenge by the petitioner is that the order does not state any reason for rejecting the representation of the petitioner. All that can be garnered from the order is that the execution of the work entrusted to the petitioner was completed but only beyond the stipulated date for which notice was issued to him. The notice, in the first instance, was not responded to but was later answered by furnishing of the reply on behalf of the petitioner which has not been found to be acceptable by the respondent Engineer-in- Chief, Department of Road Construction.

(3.) As noted above, why that decision has been taken has not been specified.