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Judgment
11 paragraphs · 232 wordsManoj Kumar Gupta, CJ
The petitioner, feeling aggrieved by recommendation of the Executive Engineer to the Superintending Engineer on 12.01.2026 for black-listing the petitioner-firm and the order dated 27.02.2026 passed by the Executive Engineer black-listing the petitioner-firm for two years, has filed the present writ petition.
On 09.04.2026, the following order was passed:-
"1. Sri Bhuwan Bhatt and Sri Prince Chauhan, learned counsel for the petitioner.
Sri Dharmendra Barthwal, learned counsel for the respondents.
The submission is that the impugned black-listing order has been passed without any notice and opportunity of hearing to the petitioner.
Learned counsel for the respondents prays for time to obtain instructions on the said aspect. 5. Put up as fresh on 15.04.2026."
Sri Dharmendra Barthwal, learned counsel for the respondents, on instructions, concedes that proper show cause notice to black-list the petitioner-firm was not given. Therefore, he has no objection, in case the impugned order is quashed and liberty is given to the Department to proceed afresh, after giving proper notice.
In view of the above, the impugned order of black- listing dated 27.02.2026 is hereby quashed. It is left open to the Department to issue a proper notice to the petitioner-firm and, thereafter, pass a fresh order strictly in accordance with law.
The writ petition stands disposed of.
Pending application, if any, also stands disposed of accordingly.