M/S Vandana Enterprises And ... vs State Of Rajasthan
2021 Latest Caselaw 5632 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 11465/2021

M/s Vandana Enterprises And Contractor, Through Its Proprietor
Mukesh Kumar Rana S/o Nanak Chand Rana, Aged About 43
Years,    Near       Ambedkar        Circle,      Khaitan          Mohalla,   Dausa,
Rajasthan. 303303.
                                                                       ----Petitioner
                                      Versus
1.       State Of Rajasthan, Through Chief Secretary Government
         Of Rajasthan, Government Secretariat, Jaipur, Rajasthan.
2.       Principal    Secretary       Women          And      Child    Development
         Department, Government Secretariat, Jaipur.
3.       Deputy Director, Women Empowerment, Jaipur Women
         And Child Development Department, Government Of
         Rajasthan.
                                                                    ----Respondents

For Petitioner(s) : Mr. Himanshu Jain

JUSTICE DINESH MEHTA

Order

06/10/2021

1. Learned counsel for the petitioner submits that the petitioner

has been blacklisted by the respondents vide order dated

02.09.2021, without issuing any notice.

2. Learned counsel relies upon the judgment of Hon'ble the

Supreme Court in the case of Gorkh Security Services Vs.

Government (NCT of Delhi) & Ors. reported in 2014 (9) SCC 105.

3. Matter requires consideration.

4. Issue notice. Issue notice of stay application also, returnable

within six weeks.

                                                                            (2 of 2)                      [CW-11465/2021]



                                   5.     Meanwhile,   effect    and      operation        of      the   order   dated

02.09.2021 to the extent of blacklisting the petitioner shall remain

stayed.

(DINESH MEHTA),J

A.Arora/-164.

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