Sanjay Kumar Jha vs The State Of Bihar And Ors
2023 Latest Caselaw 2164 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.14699 of 2016
     ======================================================

Sanjay Kumar Jha Son of Dr. Ramesh Chandra Jha Resident of Village- Cheriabariarpur, PS. bariapur, District Begusarai, Bihar.

... ... Petitioner/s Versus

1. The State Of Bihar through the Principal Secretary, Department of Food and Civil Supply, Government of Bihar, Patna

2. The Managing Director, Bihar State Food and Civil Supplies Corporation Limited, Khadya Bhawan,4th

3. The District Manager, Bihar State Food and Civil Supplies CorporationLimited Darbhanga.

4. The Deputy Chief Transportation of Corporation Bhawan Daroga Roy Path R Block Road, No. 2, Patna-1

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

For the Petitioner/s :

For the Respondent/s : Mr. Sanjay Kr. Giri, GP 9 For BSFC : Mr. Nirmal Kumar, Advocate For State : Mr. Ajay Kumar, AC to GP 4 ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI and HONOURABLE MR. JUSTICE ARUN KUMAR JHA ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE P. B. BAJANTHRI)

Date : 08-05-2023

None appears for the petitioner.

2. In the instant petition, petitioner has prayed for the

following relief:

"That this writ application is being filed for

issuance of a writ in the nature of certiorari for

quashing the letter no. ....10345 dated 17.8.2016

(Annexure -1) passed by the Deputy Chief,

Transportation, Patna whereby and whereunder the Patna High Court CWJC No.14699 of 2016 dt.08-05-2023

petitioner has been black listed and forfeiting the

earnest money deposited by the petitioner for not ready

to make any agreement with the respondents."

3. Annexure - 1 dated 17.08.2016 reads as under:

^^fcgkj LVsV QqM ,.M flfoy lIykbZ dkWjiksjs"ku fy0 ^^[kk| Hkou** nkjksxk izlkn jk; iFk] vkj0 CykWd] jksM ua0 2] iVuk&800001 i= la[;k&0205 13-01-2016&10345 [email protected] fnukad&[email protected]@16

izs'kd] mi izeq[k ifjogu fuxe eq[;ky;] iVukA lsok esa] ftyk izca/kd] jkT; [kk| fuxe] njHkaxkA fo'k;& jktLo ftyk] njHkaxk ds fy, fu;qDr ifjogu&lg&gFkkyu vfHkdÙkkZ ¼eq[;½ Jh lat; dqekj >k }kjk ,djkjukek ugha fd;s tkus ds dkj.k muds uke dks dkyh lwph esa Mkyus ds laca/k esa A izlax%& vkidk i=kad& 980 fnukad 28-07-16 egk"k;] mi;qZDr fo'k;d izklafxd i= ds laca/k esa funs"kkuqlkj dguk gS fd jktLo ftyk] njHkaxk ds fy, fu;qDr ifjogu&lg&gFkkyu vfHkdÙkkZ ¼eq[;½ Jh lat; dqekj >k }kjk ftyk ifjogu lfefr njHkaxk ds le{k nj ds laca/k esa fn;s x, fyf[kr lgefr ds ckotwn ,djkjukek ugha fd;k tkuk fufonk ds "krksZ dk mYy?kau gSA vr% fu;qfDr ds mijkar ,djkjukek ugha fd;s tkus ds fy, muds }kjk tek dh xbZ vxz/ku dh jkf"k tIr djrs gq, mUgsa ifjogu vfHkdÙkkZ ds dkyh lwph esa Mkyk tkrk gSA izca/k funs"kd ds vkns"k lsA

fo"oklHkktu] [email protected]& vLi'V [email protected]@16 mi izeq[k ifjoguA

Kkikad& 10345 fnukad& [email protected]@16 izfrfyfi & ftyk inkf/kdkjh] njHkaxk dks lwpukFkZ ,oa vko";d dkjZokbZ gsrq izsf'krA [email protected]& vLi'V [email protected]@16 mi izeq[k ifjoguA** Patna High Court CWJC No.14699 of 2016 dt.08-05-2023

4. Perusal of the blacklisting order, it is evident that no

notice or other formalities have been complied before blacklisting

the petitioner for indefinite period. On the short ground of no

notice and blacklisting for indefinite period, the petitioner has

made out a case. Accordingly, writ petition stands allowed.

Annexure - 1, dated 17.08.2016 stands set aside reserving liberty

to the concerned respondent to initiate proceedings in accordance

with law. The concerned authority is hereby directed to take note

of judicial pronouncements in the case of UMC Technologies Pvt.

Ltd. vs. Food Corporation of India and Another, reported in

(2021) 2 SCC 551 read with Isolators and Isolators through its

proprietor Mrs. Sandhya Mishra vs. Madhya Pradesh Madhya

Kshetra Vidyut Vitran Co. Ltd. and another, Para-34, 2023

LiveLaw (SC) 330. That apart, reading of number of judgments in

respect of blacklisting, the following points were required to be

examined by the concerned authority:-

(i) The order of blacklisting involving civil

consequences cast slur. Such an action can be taken only

on the basis of objectives, satisfaction of the authority

concerned. The fundamental of fair play required that the

person concerned should be given an opportunity to

present his case before he is put on blacklisting. Patna High Court CWJC No.14699 of 2016 dt.08-05-2023

(ii) The order of blacklisting must specifically

spell out the intention of blacklisting.

(iii) The order of blacklisting must be speaking

order supported with reasons.

(iv) Blacklisting cannot be for an indefinite

period and the period of blacklisting should be fixed

based on doctrine of proportionality of the case.

5. The above exercise shall be completed within a

period of three months from the date of receipt of this order.

(P. B. Bajanthri, J)

(Arun Kumar Jha, J) GAURAV S./-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          11.05.2023
Transmission Date       NA