AJAY ASSOCIATES Vs. STATE OF BIHAR

JUDGEMENT

(1.) Petitioner has prayed for the following relief(s):-

(2.) Shri Ashish Giri, learned counsel for the petitioner states that the impugned order dtd. 1/1/2018 issued by the Engineer-in-Chief, Rural Works Department, Government of Bihar, Patna (Annexure- 23 Page No. 109) was never ever served upon the petitioner who learnt of the same only when he approached the respondents for release of payment of the work executed in terms of the agreement entered into between the parties. He further states that the impugned order is also vitiated on account of the fact that the authority passing the said order never ever issued any notice to show cause to the petitioner. Notice to show cause, if at all, was issued by an authority superior to the authority who never ever took any decision thereupon.

(3.) Shri Ashish Giri, learned counsel for the petitioner further challenges the order on the issue of proportionality, for we notice that the petitioner stands black-listed for a period of 15 years.