SANJAY KUMAR SHARMA Vs. BHARAT COKING COAL LTD.

JUDGEMENT

(1.) With the consent of the parties, the matter has been taken up through video conferencing. They have no complaint whatsoever regarding audio and/or video quality.

(2.) The instant intra-court appeal preferred under Clause 10 of the Letters Patent is directed against the order/judgment dtd. 9/9/2021 passed by the learned Single Judge of this Court in W.P.(C) No. 2044 of 2021, whereby and whereunder, the order of blacklisting dtd. 28/5/2021 has been refused to be interfered with by dismissing the writ petition.

(3.) The brief facts as per the pleading which are required to be enumerated, read as hereunder: A notice inviting tender was issued by the respondent-BCCL on 23/6/2015 inviting application from reputed and experienced contractors for repairing of drain in upgradation colonies under CV Area of BCCL. The writ petitioner-appellant, along with other bidders, participated in the said bid in which the writ petitioner-appellant was declared successful being L-1. The Letter of Acceptance was issued in the year 2018 by which the work order was issued in favour of the writ petitioner-appellant on 16/10/2018.