MRIGENDRA KUMAR 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.) The present writ petition has been filed for quashing Memo no. 2623 dated 01.09.2018, issued by the respondent no. 4 i.e. the Civil Surgeon-cum-Chief Medical Officer, Gaya, whereby and whereunder the N.G.O. of the petitioner namely Kishor Mahila Shishu Kalyan Sansthan has been blacklisted.

(3.) The learned counsel for the petitioner, without going into the details of this case, has raised a short issue to the effect that a bare perusal of the impugned order dated 01.09.2018 would show that the blacklisting of the petitioner's N.G.O. is for an indefinite period i.e in perpetuity. It is also submitted that the impugned order dated 01.09.2018 is an unreasoned Order and no reason whatsoever has been furnished to come to a conclusion that the N.G.O. of the petitioner is required to be blacklisted. In this connection, the learned counsel for the petitioner has relied on a judgment dated 26.02.2020, rendered by a co-ordinate Bench of this Court, in C.W.J.C. no. 2006 of 2020 (M/s Aryabhat Computers v. The State of Bihar and others) , to submit that an order passed without furnishing any cogent reason is vitiated in the eyes of law. Therefore, it is the submission of the learned counsel for the petitioner that the impugned order dated 01.09.2018 is contrary to the law of the land, thus is required to be set aside.