M/S Shambhu Saran Singh vs The State Of Bihar And Ors
2023 Latest Caselaw 2061 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.8155 of 2016
     ======================================================

M/s Shambhu Saran Singh, partnership firm having its registered office at Amthakhem, P.O. Line Bazar, District- Gopalganj, Bihar through one of its Partner namely Sri Sanjay Singh, son of Late Daya Shankar Singh, resident of Gopla Math, P.S.- Thawe, District- Gopalganj.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Tourism Department, Government of Bihar.

2. The Bihar State Tourism Development Corporation Ltd., a Government of Bihar Undertaking, Veerchand Patel Path, Patna, Bihar through Executive Engineer.

3. The Engineer-in-Chief, Bihar State Tourism Development Corporation Ltd., Patna.

4. The Chief Engineer, Bihar State Tourism Development Corporation Ltd., Patna

5. The Superintendent of Engineer, Bihar State Tourism Development Corporation Ltd., Siwan.

6. The Executive Engineer-in-Cum-Engineer-in-Charge, Bihar State Tourism Development Corporation Ltd., Patna.

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

For the Petitioner/s : Mr. Ashish Giri, Advocate For the State : Mr. Ajay Kumar, AC to GP-4 For Respondent Nos. 2 to 6: Mr. Kumar Abhimanyu Pratap, Advocate ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI and HONOURABLE MR. JUSTICE ARUN KUMAR JHA ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE P. B. BAJANTHRI)

Date : 02-05-2023

Heard learned counsels for the parties.

2. In the instant petition, petitioner has prayed for

following reliefs:-

"i) For issuance of a writ/ order/ direction in the nature of certiorari for quashing the order dated 12.12.2015 of the State Government issued by the respondent Executive Engineer, Bihar State Tourism Patna High Court CWJC No.8155 of 2016 dt.02-05-2023

Development Corporation Ltd. Patna on behalf of the State Government by which the agreement bearing no. 02/SBD/2013 dated 18.2.2013 entered with the petitioner in relation to development of tourism infrastructure at Baba Mahendranath Temple, Siwan, Phase-II has been cancelled, the security deposit seized and the petitioner blacklisted (Annexure-21)

ii) For issuance of a writ/ order/ direction in the nature of Mandamus directing the respondent authorities to refund the security deposit of the petitioner which has been illegally forfeited wholly without jurisdiction.

iii) For issuance of such other writ(s), order(s), direction(s) as your Lordships may deem fit and proper."

3. In not executing certain works assigned to

petitioner within the time limit stipulated, he has been blacklisted

on 12.12.2015. Communication dated 12.12.2015 (Annexure-21)

reads as under:-

"fcgkj LVsV VwfjTe MsoyieasV dkWjiksjs"ku fy0 Bihar State Tourism Development Corporation Ltd.

ohjpan iVsy iFk/ Beerchand Patel Path, iVuk / Patna - 800001 nwjk"k / Phone:- +91-612-2225411, 2506219, 2222622 QSDl u0 / Fax No.:- +91-612-2506218 Web:www.bstdc.gov.in E-mail: [email protected]/adm[email protected]

से वा मे , es0 "kaw "kj.k flag xako - veFkk [kse i®0 -ykÃu cktkj, ehjxat ftyk - xksikyxat ववषय: floku ftykUrxZr ckck egsUnzukFk esgj esa i;ZVdh; lqfo/kkvksa ds fodkl dk;Z ds ,djkjukek dks jnn~ djus ,oa dkyh lwph esa uke vafdr djus ds laca/k esa egk'k;, fuxe ds i=kad - 557, fnukad - 01.10.15 dks vkils Li"Vhdj.k dh ekax dh xbZ Fkh tks oÙkZeku le; rd vkids }kjk ugha Patna High Court CWJC No.8155 of 2016 dt.02-05-2023

fn;k x;k A vkids }kjk fd, x, ,djkjukek la[;k 02/SBD/2013 dks fujLr fd;k tkrk gSA lkFk gh vkids }kjk tek tekur dh jkf'k dks tCr djrs gq, dkyh lwph esa uke ntZ dh tkrh gSA fo'oklHkktu g/0 dk;Zikyd vfHk;ark fc0jk0i0fo0fu0fy0, iVuk"

4. Perusal of the same it is evident that petitioner

has not been heard before blacklisting. The other side have not

disputed the factual aspects of the matter. Accordingly, the

petitioner has made out a case. Hence, Annexure-21 dated

12.12.2015, blacklisting order, stands set aside reserving liberty

to the petitioner insofar as withholding of security deposit is

concerned he is at liberty to invoke remedy under Clause 25 of

the SBD. With the above observations the present petition

stands disposed of. Any other dues are required to be settled by

the respondent. In this regard, petitioner is hereby directed to

furnish a detailed representation before the concerned authority.

If such representation is submitted, the concerned authority

shall examine and resolve the issue.

(P. B. Bajanthri, J)

( Arun Kumar Jha, J)

rakhi/-

AFR/NAFR                NAFR
CAV DATE                N.A.
Uploading Date          05.05.2023
Transmission Date       N.A.