MADAN LAL GURJAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of present writ petition, petitioner has challenged order dtd. 12/11/2021, whereby contract awarded to the petitioner has been cancelled; petitioner has been blacklisted for three years and a sum of Rs.1,50,000.00 has been ordered to be recovered from him.

(2.) The facts briefly narrated are that, pursuant to NIT No.1/2021-22 dtd. 15/6/2021 for supply of material in Mahatma Gandhi Nrega Scheme and other construction material in Gram Panchayat Mahua Kanlla, Panchayat Samiti Siwana, District Bhilwara, the petitioner concern furnished its E-Bid. The petitioner having offered rate of 10.50 % below BSR, was declared successful and contract was awarded to it.

(3.) The petitioner received an order dtd. 18/8/2021 from the Sarpanch of the respondent No.4 requiring various items mentioned in the communication for three development works to be carried in the Gram panchayat.