AJAY KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Both these interlocutory applications have been filed for addition to the relief's prayed for in the main writ application in view of the subsequent developments after the filing of the writ application which has led to the blacklisting of the petitioner, a direction for forfeiture of security and completion of the work by re-tendering at the risk and responsibility of the petitioner as also cancellation of his contract with all its consequential effects. Although I.A. No. 665 of 2007 was noticed by this Court and the impugned order of blacklisting dated 11.1.2007 was stayed, the interlocutory applications have not been formally allowed. On a consideration of the facts and circumstances of the case, the prayers for addition of relief's in the interlocutory applications are allowed.

(2.) I.A. No. 665 of 2007 and I.A. No. 749 of 2007 are, accordingly, disposed of.

(3.) Heard learned counsel for the petitioner and learned counsel for the State.