VAISHNAVI HOSPITAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) The instant case has been taken up for consideration through the mode of Video conferencing in view of the prevailing situation on account of COVID 19 Pandemic, requiring social distancing.

(2.) Heard the learned counsel for the petitioner, Shri Ajay Kumar Thakur and the learned counsel for the respondent State, Shri Sajay Kumar, AC to AAG-4.

(3.) The present writ petition, though has been filed for setting aside the order passed by the District Planning Officer, Madhepura, as contained in Memo No. 1004, dated 24.12.2020, by which the work issued to the petitioner's firm has been terminated and the firm has been blacklisted as also it has been stipulated therein that the petitioner will not be able to participate in any tender, but the learned counsel for the petitioner has confined the prayer made in the present writ petition only to that portion of the impugned order dated 24.12.2020, whereby the petitioner's firm has been blacklisted and it has been directed that it shall not be able to participate in any tender.