RAM PRATAP SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of present writ petition, the petitioner has challenged the orders dtd. 13/8/2019 and 14/8/2019 whereby, he has been blacklisted, his earnest money forfeited and further a penalty of Rs.50.00 lacs has been imposed.

(2.) So far as blacklisting for a period of two years is concerned, learned counsel for the parties submit that the writ petition has been rendered infructuous because the period of blacklisting (two years) has since elapsed from the date of order dtd. 13/8/2019.

(3.) In relation to petitioner's grievance qua order dtd. 13/8/2019 (Annexure-15) whereby, penalty of Rs.50.00 lacs has been imposed upon the petitioner under Sec. 42 of the Rajasthan Transparency in Public Procurement Act, 2012 (hereinafter referred as 'RTPP Act') and order of even date (Annexure-16) forfeiting the earnest money of Rs.17,50,000.00 is concerned, learned counsel for the petitioner argued that these orders are per-se illegal as no opportunity of hearing was granted to the petitioner.