DAMODAR ROPEWAYS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Petitioner, a Limited Company, through its authorized signatory has knocked door of this Court against the order of blacklisting for a period of five years and imposition of penalty of Rs.9,11,63,250.00, issued vide order as contained in Memo No. 614/2024, dtd. 24/6/2024 (Annexure-21). Further prayer has been made for quashing the report dtd. 7/4/2023 (Annexure-8), limited to the extent that its finding with respect to (i) management of record (ii) greasing (iii) testing of shaft (iv) mobility of transitioning devices and (v) training of its personnel, as the findings are unscientific and contrary to the records and arrived at in complete violation of principles of natural justice. FACTS OF THE CASE

(3.) As per the factual matrix, petitioner, a Limited Company registered under the Companies Act, is engaged in operation and maintenance of Ropeways with experience of more than fifty years in constructing highest number of passenger ropeways and is operating highest number of ropeways. Petitioner has constructed several Ropeways in India including Vaishno Devi, Hirakund, Guwahati, Tawang, Digha, Kolkata, Naina Devi Himachal Pradesh, Chitrakoot, Maihar, Jammu, Nandankanan Bhubaneswar, Udaipur, Namchi, Dewas, Pushkar, Auli and Gangtok.