ABHOY ENTERPRISES Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This writ petition is under Article 226 of the Constitution of India, whereby and whereunder the order dated 31.05.2018 as contained in letter no.636 issued under the signature of Executive Engineer, Rural Development Special Division No.2, Garhwa, is under challenge, by which, the agreement being Agreement No.SBD No.-03/2012-13 dated 06.06.2012 has been rescinded as also the security money deposited by the petitioner has been forfeited and the same has been brought to the purview of the Government for its disposal.

(2.) The brief facts of the case of the petitioner as per the pleading made in the writ petition is that in pursuance to the notice inviting tender for three works namely for construction of Bridges over Launga River in between Adhaura Nagar Untari Road under Nagar Untari Block, on Banki River in between Tandwa Chitari Road under Ramna Block and on Panga River at Parsodih under Bhawnathpur Block in the district of Garhwa, Mukhyamantri Gram Setu Yojna, has been allotted in favour of the petitioner.

(3.) Mr. Shresth Gautam, learned counsel appearing for the petitioner, has raised both the factual aspects in assailing the order dated 31.05.2018 but more particularly he has argued vehemently about the violation of principle of natural justice in taking adverse decision for cancellation of the agreement as also for forfeiting of the security money.