Canara Bank through its Branch Manager vs Employees State Insurance Corporation

Heard counsel for the petitioner, State and the respondent Jamshedpur Notified Area Committee.

Petitioner, a registered contractor having registration certificate bearing no. J1052006 dated 30th December 2013 under Category-III for a period 30th December 2013 to 29th December 2016 issued by respondent- Jamshedpur Notified Area Committee, was allotted work under Tender No.1/2015-16 for widening of main road and construction of PCC road in link road in Burmamines, Raghubarnagar, Jamshedpur on 25th August 2015. He was issued a notice on 14th November 2015 under Jamshedpur Notified Area Committee Contractor Registration Rules Clause 10.1.8 and 10.1.13 as to why he be not put in black list. His reply was found to be incorrect. He was also directed to cure the defects in the construction of the link lane as per the specification. However, his registration was put under suspension by the impugned order dated 21st November 2015. Petitioner has approached this Court being aggrieved. It is evident from the aforesaid pleadings that the registration of the petitioner was valid up to 29th December 2016.

The respondent-Jamshedpur Notified Area Committee has filed their counter affidavit in the matter. Learned counsel for the Jamshedpur Notified Area Committee however submits that no further decision has been taken in relation to the order of suspension.

In such circumstances, there is no reason to keep the writ petition pending any further. Petitioner is at liberty to approach the competent authority under the respondent Jamshedpur Notified Area Committee/respondent no.4 for consideration of his grievances. On such representation being made, the competent authority under the Jamshedpur Notified Area Committee/respondent no.4 would take an informed decision in the matter keeping into light all relevant material facts in accordance with law within a reasonable time, preferably 10 weeks from the date of receipt/production of a copy of this order. Writ petition stands disposed of.