VERMA ENTERPRISES, DHANBAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) W.P.(C) No. 2802 of 2020 has been filed for quashing the order as contained in Memo No. 1267 dtd. 11/9/2020 (Annexure-8 to the writ petition) issued by the Superintendent, Patliputra Medical College and Hospital, Dhanbad (the respondent no.2) whereby e-tender being Tender Ref. No. 1467/PMCH dtd. 14/8/2019 as well as work order as contained in memo no. 1907 dtd. 23/10/2019 issued in favour of the petitioner by the said respondent have been cancelled with immediate effect with a direction to the petitioner to continue with the work related to complete sanitation and housekeeping with collection, segregation, storage and safe transportation of Municipal waste and segregation of Bio-Medical waste at Patliputra Medical College and Hospital, Dhanbad till finalization of new tender process or for a period of one month whichever is later. Further prayer has been made for issuance of direction upon the respondents to produce a copy of letter as contained in memo no. 562(6) dtd. 20/8/2020 issued by the Principal Secretary, Department of Health, Medical Education and Family Welfare, Government of Jharkhand (the respondent no. 1) whereby the respondent no. 2 has been directed to ensure cancellation of the work order issued to the petitioner in connection with Tender No. 1467 dtd. 14/8/2019, to take steps for floating a fresh tender in relation to the said work at Patliputra Medical College and Hospital, Dhanbad and to submit his opinion regarding blacklisting of the petitioner. The petitioner has also prayed for quashing the letter as contained in memo No. 562(6) dtd. 20/8/2020 issued by the respondent no. 1.

(2.) W.P.(C) No. 1886 of 2021 has been filed for quashing letter no. 559 dtd. 7/4/2021 (Annexure-5 to the writ petition) issued by the Superintendent, Sahid Nirmal Mahto Medical College and Hospital (earlier known as Patliputra Medical College and Hospital) (the respondent no.2) whereby the petitioner has been blacklisted. Further prayer has been made for quashing the work order as contained in memo no. 561 dtd. 7/4/2021 (Annexure-8 to the writ petition) issued by the respondent no.2 in favour of the respondent no.3 for executing the work of "complete sanitation and housekeeping with collection, segregation, storage and safe transportation of municipal waste and segregation of bio-medical waste" in terms with tender notice being Tender Ref. No. 52/SNMMCH dtd. 11/1/2021.

(3.) In course of argument, Mr. Indrajit Sinha, learned counsel appearing for the petitioner in both the writ petitions, has confined the prayer to the extent of quashing the order of blacklisting as contained in letter no. 559 dtd. 7/4/2021 issued by the respondent no.2.