GANESH RAM DOKANIA Vs. STATE OF BIHAR

JUDGEMENT

(1.) This writ application has been preferred for issuance of a writ of certiorari to quash the office order communicated vide letter bearing Memo No. 9932(bha) Patna dated 19.09.2018 issued by the respondent Engineer-in-Chief-cum- Additional Commissioner-cum-Special Secretary, Building Construction Department, Government of Bihar, Patna on the ground inter alia that it has been passed without considering the vital issues raised by the petitioner in it's reply dated 05.03.2018 and the supplementary reply dated 17.09.2018.

(2.) Mr. Gautam Kumar Kejriwal, learned counsel representing the petitioner submits that the impugned order has got a civil consequence inasmuch because of the impugned order the petitioner cannot participate in any of the Tender invited by any government department in the State of Bihar and in any of the government company or corporation.

(3.) It is submitted that the suspension of the whole business activity of the petitioner for a period of one year without considering it's reply is violative of fundamental right of the petitioner for freedom of trade and profession in terms of Article 19(1)(g) of the Constitution of India.