Om Shanti Construction, ... vs The State Of Bihar
2023 Latest Caselaw 941 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.16662 of 2022
     ======================================================

Om Shanti Construction, Kameshwari Vihar, Sadpur, P.O.- Ramana, Muzaffarpur Proprietor- Vimal Kant Jha, aged about 55 years, Gender- Male, S/o Late Ram Chandra Jha, Resident of Mohalla- Kameshwari Vihar Sadpur, P.O.- Ramana, P.S.- Kazi Mohammadpur, Dist.- Muzaffarpur, State - Bihar.

... ... Petitioner/s Versus

1. The State of Bihar through Principal Secretary Rural Work Development, Government of Bihar, Patna.

2. The Secretary, Bihar Rural Work Department, Government of Bihar, Patna.

3. The Engineer-in-Chief, Rural Work Department, Bihar, Patna.

4. The Chief Engineer Rural Work Department, Bihar, Patna.

5. The Superintendent Engineer, Darbhanga Circle, Darbhanga.

6. The Executive Engineer Rural Work Department Work Division, Madhubani.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr. Baidya Nath Prasad, Advocate For the Respondent/s : Mr. Kumar Alok ( SC 7 ) ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI and HONOURABLE MR. JUSTICE ARUN KUMAR JHA ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE P. B. BAJANTHRI)

Date : 27-02-2023

In the instant petition, petitioner has prayed for the

following relief:-

"(i) A certiorari to setting aside the order no. 16 dated 17.06.2022 issued by the office of the Executive Engineer Rural Work Department Work Division Madhubani vide Letter No.-

1255 dated 17.06.2022 by which the Executive Engineer passed an order Patna High Court CWJC No.16662 of 2022 dt.27-02-2023

to debarred the petitioner from the maintenance work of M.R.. 3054 of P.W.D.. Road from Brahmotra to Bhawanipur Mandir and cancelled the agreement no. 07MBD/2017-18 and also passed an order to blacklist the petitioner from other works and seized all security deposits of the petitioner.

(ii) A certiorari to setting aside the letter no. 1900 dated 05.07.2021 issued by the office of the Engineer-in- Chief Rural Work Department, Bihar by which recommended to cancel the agreement no. 07MBD/2017-18 and debarred the petitioner from the work of P.W.D. Road from Brahmotra to Bhawanipur Mandir and also recommend to blacklisted the petitioner and seized his all security deposits.

(iii) A certiorari to setting aside the entire process initiated against the petitioner in the light of order no:-16 dated 17.06.2022 passed by the Executive Engineer Rural Work Department Work Division Madhubani on the recommendation of letter no. 1900 dated 05.07.2021 passed by the Engineer-in-Chief Rural Patna High Court CWJC No.16662 of 2022 dt.27-02-2023

Work Department, Bihar, Patna.

(iv) Any other writ/writs for granting any other relief/reliefs for which the petitioner is found entitled to in the fact(s) and circumstances(s) of the present case."

2. Prima-facie, relief insofar as debarment and cancellation

of agreement is concerned the petitioner has statutory remedy

before the Bihar Public Works Contracts Disputes Arbitration

Tribunal. Insofar as blacklisting is concerned perusal of records

it is evident that it is only a proposal and it has not attained

finality so as to interfere with the issue of blacklisting.

3. Accordingly, the present petition stands disposed of

reserving liberty to the petitioner to invoke writ jurisdiction in

the event of final order is passed insofar as blacklisting is

concerned.

(P. B. Bajanthri, J)

( Arun Kumar Jha, J) Daya/ Himanshu/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          01.03.2023
Transmission Date       NA