Akhilesh Singh vs The State Of Bihar And Ors
2023 Latest Caselaw 2189 Patna

     IN THE HIGH COURT OF JUDICATURE AT PATNA
              Civil Writ Jurisdiction Case No.18424 of 2016
======================================================

Akhilesh Singh, S/o Ganga Dyal Singh, resident of Mohalla- Saketpuri, P.S.- Rampur, District- Gaya.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Government of Bihar, Rural Works Department, Bisheshwaraiya Bhawan, Bailey Road, Patna.

2. The Engineer in Chief, Rural Works Department, Bisheshwaraiya Bhawan, Bailey Road, Patna.

3. The Chief Engineer, Rural Works Department, Bisheshwaraiya Bhawan, Bailey Road, Patna.

4. The Superintending Engineer, Rural Works Department, Works Division, Tekari, District-Gaya.

5. The Executive Engineer, Rural Works Department, Works Division, Tekari, District- Gaya.

6 The Project Manager, Rural Works Department, Works Division, Tekari, District- Gaya.

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

For the Petitioner/s   :         Mr.
For the Respondent/s   :         Mr. Anwar Karim, AC to GP-10

====================================================== 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

following reliefs:-

" That this writ application is being file in the nature of writ of certiorari for quashing the order dated 22.6.2016 (so far the petitioner is concerned), issued under the signature of Chief Engineer, Rural Works Department, Bihar, Patna vide letter no. 7567 Patna High Court CWJC No.18424 of 2016 dt.08-05-2023

by which and where under the petitioner is debarred from participation of the future tender after proclamation of defaulter due to n on per formation of the works as per guide line given in the agreement and for issuance of any appropriate writ or writs, order or orders, direction or directions as your lordships may deem fit and proper."

3. Annexure - 9 dated 22.06.2016 reads as under:-

"fcgkj ljdkj xzkeh.k dk;Z fokx i=kad 14/ v0iz0- 1- 76 /16 iVuk /fnukad-22.6.16 izs"kd, deys'k pkS/kjh, vfÒ;ark izeq£A lsok esa, lh eq[; vfÒ;ark, xzkeh.k dk;Z fokx lh v/kh{k.k vfÒ;ark, xzkeh.k dk;Z fokx, dk;Z vapy lh dk;Zikyd vfÒ;ark, xzkeh.k dk;Z fokx, dk;Z izeaMy lh ifj;kstuk izca/kd, xzkeh.k dk;Z fokxA fo"k;- ,djkjukek dh 'krksZa ds mYya?ku ds vkyksd eas lacaf/kr laosndksa dks vxys fufonk esa kx ysus ls oafpr fd, tkus ds laca/k esaA egk'k;, mi;qZDr fo"k; ds laca/k esa eq[; vfÒ;ark 2. xzkeh.k dk;Z fokx, iVuk ds i=kad 2114 vuq0, fnukad 15.06.16, eq[; vfÒ;ark

1. xzkeh.k dk;Z fokx, iVuk ds i=kad 2240 vuq0, fnukad 16.06.16 }kjk izkIr vuq'kalkvksa ds vkyksd esa lesfdr vuqyXu lwph eas mYysf[kr laosndksa dks ,djkjukek esa fufgr izko/kkuksa ds rgr ,djkfjr le; ds varxZr dk;Z iw.kZ ugha fd;s tkus ds dkj.k fokx }kjk fMQkWYVj ?kksf"kr djrs gq, vxyh fufonk esa kx ysus ls oafpr fd;k tkrk gSA ;g rRdky vkns'k dh frfFk ls izkoh gksxkA (vuq0 ;FkksDrA mi;qZDr dqy 71 (bdgRrj) iUus esa lacaf/kr laosndksa dh lwph ) fo'oklktu

vfÒ;ark izeq£"

4. Perusal of the aforementioned document it is

evident that petitioner has not been heard, like issuance of notice

and obtaining explanation and proceeded to pass speaking order Patna High Court CWJC No.18424 of 2016 dt.08-05-2023

after due consideration of petitioner's explanation etc. That

apart, petitioner has been debarred in participating in future

tender. This has been deprecated by the Apex Court. Hence,

petitioner has made out a case. Accordingly, Annexure-9 dated

22.06.2016 stands set aside. The present writ petition stands

allowed reserving liberty to the concerned respondent to

complete the process within a period of four months from the

date of receipt of this order.

5. The concerned authority is hereby directed to

take note of Apex Court's decision 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 & Another reported in

2023 LiveLaw (SC) 330 (para 34) before taking further action

in the matter.

(P. B. Bajanthri, J)

( Arun Kumar Jha, J) rakhi/-

AFR/NAFR                NAFR
CAV DATE                N.A.
Uploading Date          10.05.2023
Transmission Date       N.A.