KUMAR AND KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD the parties.

(2.) THE petitioner had moved this Court earlier in WPC No. 224/2004 making a grievance that he being the lowest bidder was issue work order for supplying two lifts of OTIS make by the Director, State Institute of Rural Development but subsequently by letter dated 29.12.2006, the Deputy Director of the said Institute cancelled the work order without any notice or opportunity to explain the allegations made against the petitioner and therefore, it was against the principle of natural justice.

(3.) THEREAFTER , it appears that a notice was issued to the petitioner by the respondents State Institute of Rural Development to show cause as to why the work order given to him be not cancelled and, thereafter, on compliance of the principle of natural justice as directed by this Court in the earlier writ petition, the impugned order dated 19.3.2007 as contained in Annexure -11 to the writ petition has been passed cancelling the work order issued to the petitioner earlier for supply of two lifts of OTIS make and the petitioner has been asked to return the Bank Draft amounting to Rs. 9,51,000/ - given to him as advance. This order as contained in Annexure 11 is under challenge in this writ petition.