OM PRAKASH BHARDWAJ Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner is aggrieved by the order bearing No. 1034 dated 21.8.2015 of the District Planning Officer, Begusarai whereby he has been blacklisted inter alia on grounds of delayed execution of work. The order has been questioned on grounds that it has been passed without notice and without opportunity of hearing to the petitioner and that the blacklisting is for an indefinite period.

(2.) Learned counsel for the petitioner while relying upon a judgment of the Supreme Court reported in (2014) 9 SCC 105 (Gorkha Security Services vs. Government (NCT of Delhi) & Ors) submits that an order of blacklisting has to precede show cause notice and opportunity of hearing.

(3.) Mr. Manglam further in support of his submission submits that a blacklisting cannot be for an indefinite period relies on the following judgments: