VIKASH CONSTRUCTION Vs. STATE OF BIHAR

JUDGEMENT

(1.) IN both these writ applications the order passed by the engineer-in-Chief, Road Construction Department, blacklisting the two petitioners of the writ applications under the provision of the Bihar contractor Registration Rules, 2007 is in question. The facts are not in dispute.

(2.) COUNTER affidavits in both cases and rejoinders have been filed.

(3.) WITH the consent of the parties, the writ applications have been heard and are being disposed of at the stage of admission itself.