KRISHNA CONSTRUCTION COMPANY Vs. STATE OF BIHAR

JUDGEMENT

(1.) In the instant petition, petitioner has prayed for the following relief:-

(2.) Perusal of Annexure-1 dtd. 13/7/2021 shows it is not a reasoned order and so also the petitioner has not been provided an opportunity before impugned action at Annexure-1 was taken. Insofar as challenge to Annexure-2 dtd. 4/11/2021, the concerned authority was required to take necessary steps with reference to the recommendation.

(3.) In the light of these facts and circumstances, Annexure-1 stands set aside insofar as petitioner is concerned. Insofar as Annexure-2 dtd. 4/11/2022 is concerned, the concerned respondent is hereby directed to take a decision at the earliest and not beyond 3 months, while giving opportunity to the petitioner.