Bharti Vikas Sansthan, Jaipur vs State Of Rajasthan
2021 Latest Caselaw 7104 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                   S.B. Civil Writ Petition No. 13967/2021

                                   Bharti Vikas Sansthan, Jaipur
                                                                                                         ----Petitioner
                                                                       Versus
                                   State Of Rajasthan
                                                                                                       ----Respondent

For Petitioner(s) : Mr. Bharat Vyas, Senior Counsel assisted by Mr. Lokesh Jangid & Mr. Divyank Panwar For Respondent(s) :

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

02/12/2021

Counsel for the petitioner submits that vide order dated

12.11.2021, the petitioner-firm has been blacklisted by the

respondent(s) without issuing any prior notice to them in this

regard which is in violation of principle of natural justice.

Counsel for the petitioner further relied on the judgment

passed by the Hon'ble Supreme Court in the matter of Gorkha

Security Services Vs. Government (NCT of Delhi) and Ors.,

reported in (2014) 9 SCC 105.

In that view of the matter, issue notice to the respondent(s)

returnable on 10.01.2022.

Meanwhile, operation of the order dated 12.11.2021

(Annexure-22) shall remain stayed.

List along with S.B. Civil Writ Petition No. 11577/2021.

(INDERJEET SINGH),J

CHETNA BEHRANI /61

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