EKTA ENTERPRISES Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. P.N. Shahi, learned senior Advocate for the petitioner and Mr. Upendra Pratap Singh for the State.

(2.) The petitioner, a proprietorship firm, through its proprietor, has approached this Court against the order dtd. 6/4/2021 passed by the Executive Engineer, PHED, Bettiah whereby the petitioner has been debarred for an indeterminate period from entering into any agreement with any department of the Government.

(3.) Mr. Shahi, while assailing the order, lays primary emphasis on the debarment for limitless period which is not in tune with the law relating to blacklisting and debarment.