RUDRA ENTERPRISES Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Rudra Enterprises is aggrieved by the order of blacklisting dtd. 11/9/2023.

(2.) Briefly stated, the petitioner-Enterprise was awarded the work of flex printing, affixing flexes on hoardings, manufacturing temporary hoardings and flex framing/repairing etc., pursuant to NIT dtd. 14/6/2022. On award of the work order dtd. 5/3/2023 for putting up flexes over old hoardings in ten blocks of Deoghar district, the petitioner- Enterprise started execution of the work and, as a proof thereof, took photographs with the geographical reference as per GPS latitude and longitude with Decimals and DMS references. The petitioner-Enterprise states that it uploaded and shared those photographs on 6/3/2023 on designated WhatsApp No. 9470128287. However, on an allegation that it had failed to put up flexes in the office complex of Circle-cum-Block Office at Devipur, a show-cause notice was issued to it on 9/3/2023 which remained unresponded. Consequently, the order of termination of the contract was issued on 11/3/2023 which was put to challenge in W.P(C) No. 2074 of 2023.

(3.) In the said writ proceeding, this Court interfered with the order dtd. 5/4/2023 and directed the Deputy Commissioner at Deoghar to pass a fresh order keeping in mind that no serious misdemeanour was committed by the petitioner-Enterprise. Consequent upon the direction by the writ Court, the Deputy Commissioner passed an order on 11/9/2023 putting the petitioner-Enterprise under blacklist for two years.