M/S KRISHNA KUMAR SINGH THROUGH ITS ONE OF THE PARTNERS KRISHNA NAND, SON OF LATE TAPESHWAR SINGH, RESIDENT OF BELWATIKAR P.O. Vs. THE STATE OF JHARKHAND THROUGH THE SECRETARY, RURAL WORKS DEPARTMENT, GOVERNMENT OF JHARKHAND, PROJECT BHAWAN, P.O. AND P.S. DHURWA, DISTRICT

JUDGEMENT

(1.) In this writ petition, two Orders dated 18.10.2012 and 18.10.2013 are under challenge.

(2.) Order dated 18.10.2012 has been issued by the Executive Engineer, Rural Works Department, Works Division, Daltonganj, whereby, the Agreement bearing No. F2/02/2009-10 has been cancelled and consequently, the earnest money and the Security Deposit has been forfeited.

(3.) The order dated 18.10.2013 has been issued by the Principal Secretary, Rural Works Division,-cum-Chief Executive Officer, JSRRDA, Ranchi, by which, it has been ordered that until and unless the work allotted to the Contractors is completed by them, they will not be allotted any further work by the Department.