GAUTAM CONSTRUCTION Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This intra court appeal under Clause 10 of the Letters Patent is directed against the order/judgment dtd. 20/1/2021 passed by learned Single Judge of this Court in W.P.(C) No. 3304 of 2015, whereby and whereunder, while dismissing the writ petition the decision taken by the Executive Engineer, Rural Works Department, Hazaribagh as contained in Letter dtd. 17/2/2014 appended as Annexure-5 to the writ petition by which the contract entered in between the parties has been rescinded with a recommendation to blacklist the writ petitioner firm, has refused to interfere with the impugned order.

(2.) The brief facts of the case as per the pleading made in the writ petition required to be enumerated, read as under:

(3.) It is the grievance of the writ petitioner that even though there is latches on the part of the respondent for not providing bitumen and other infrastructure but without taking into consideration the fact that the work has been initiated and 70% of the work has been completed, bill has been submitted periodically, the money has been disbursed but due to the non- supply of the bitumen, the work could not have been completed in entirety.