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Shanti Maitri Mission Sansthan vs State Of Rajasthan ...
2023 Latest Caselaw 3455 Raj

Citation : 2023 Latest Caselaw 3455 Raj
Judgement Date : 24 April, 2023

Rajasthan High Court - Jodhpur
Shanti Maitri Mission Sansthan vs State Of Rajasthan ... on 24 April, 2023
Bench: Pushpendra Singh Bhati
[2023/RJJD/011752]

       HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                        JODHPUR
                    S.B. Civil Writ Petition No. 5479/2023

Shanti Maitri Mission Sansthan, Panchayat Samiti Campus, Jaipur
Road, Bikaner - 334001 Through Its Chief Executive Officer Sh.
Mukul Gaur S/o Kapil Gaur, Aged About 31 Years, R/o Ward No.
33, Behind Kumharon Ki School, Loonkaransar, District Bikaner.
                                                                       ----Petitioner
                                       Versus
1.        State Of Rajasthan, Through Principal Secretary, Local
          Self Government Department, Government Of Rajasthan,
          Jaipur.
2.        The Director And Speical Principal Secretary, Directorate,
          Local Bodies, Near Civil Lines Railway Phatak, C-Scheme,
          Jaipur.
3.        The District Collector, Churu.
4.        The Commissioner, Nagar Parishad, Churu.
5.        The Executive Officer, Nagar Palika, Bidasar, District
          Churu.
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Dev Krishna Gaur
For Respondent(s)            :     Mr. Sunil Beniwal, AAG



       HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                        Order

24/04/2023

1.     Learned counsel for the petitioner has shown the order

passed by a coordinate Bench of this Hon'ble Court in S.B. Civil

Writ Petition No.11302/2022 (Kisan Gramin Vikas Samiti Vs. State

of Rajasthan & Ors.), decided on 04.02.2023. The order reads as

follows:-

       "This writ petition has been filed by the petitioner with

     the following prayers:-


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 [2023/RJJD/011752]                    (2 of 4)                    [CW-5479/2023]


        "It is, therefore humbly prayed that your
        Lordship may graciously be pleased to accept
        and allow this writ petition and by an
        appropriate writ, order or direction, the
        impugned order dated 8.07.2022 (Annexure-9)
        passed by the respondent NO.2 may kindly be
        quashed and set aside in the interest of justice.
        Any other appropriate order or direction which
        this Hon'ble Court deems expedient in the facts
        and circumstances of the caes may kindly be
        passed in favour of the petitioner."
      By way of this writ petition, the petitioner has challenged
    the order dated 08.07.2022 passed by the respondents
    whereby the petitioner-firm has been blacklisted without
    providing opportunity of hearing and penalty of Rs.1 lac
    has also been imposed upon it. Counsel further submits
    that it is a case of non-application of mind and action of
    the respondents is also in violation of the principles of
    natural justice as the impugned order has been passed
    without hearing the petitioner.
      The Hon'ble Supreme Court in the matter Gorkha
    Security Services Vs. Govt. of NCT of Delhi & Ors.
    reported in 2014 (9) SCC 105 in para Nos.31 & 33 has
    held as under:-
          31. When it comes to the action of blacklisting
          which is termed as 'Civil Death' it would be
          difficult to accept the proposition that without
          even     putting   the   noticee   to   such    a
          contemplated action and giving him a chance to
          show cause as to why such an action be not
          taken, final order can be passed blacklisting
          such a person only on the premise that this is
          one of the actions so stated in the provisions of
          NIT. The "Prejudice" Argument
          33. When we apply the ratio of the aforesaid
          judgment to the facts of the present case, it
          becomes difficult to accept the argument of the
          learned ASG. In the first instance, we may
          point out that no such case was set up by the
          Respondents that by omitting to state the
          proposed action of blacklisting, the Appellant in
          the show cause notice has not caused any


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 [2023/RJJD/011752]                     (3 of 4)                            [CW-5479/2023]


         prejudice to the Appellant. Moreover, had the
         action of black listing being specifically
         proposed in the show cause notice, the
         Appellant could have mentioned as to why such
         extreme penalty is not justified. It could have
         come out with extenuating circumstances
         defending such an action even if the defaults
         were there and the Department was not
         satisfied with the explanation qua the defaults.
         It could have even pleaded with the
         Department not to blacklist the Appellant or do
         it for a lesser period in case the Department
         still wanted to black list the Appellant.
         Therefore, it is not at all acceptable that non
         mentioning of proposed blacklisting in the show
         cause notice has not caused any prejudice to
         the Appellant. This apart, the extreme nature of
         such a harsh penalty like blacklisting with
         severe consequences, would itself amount to
         causing prejudice to the Appellant.
      The respondent(s) have not submitted any document on
    record to show that the petitioner was given opportunity
    of   hearing      prior    to    passing        of    the      order     dated
    08.07.2022.
      Heard counsel for the parties and perused the record.
      This writ petition filed by the petitioner deserves to be
    allowed     for   the     reasons;        firstly,    the      order     dated
    08.07.2022        (Annexure-9)         has     been      passed        by   the
    respondents without providing any opportunity of hearing
    which in my considered view is in violation of principle of
    natural justice; secondly, in view of the judgment passed
    by the Hon'ble Supreme Court in the matter of Gorkha
    Security Services (supra). I deem it proper to exercise
    the jurisdiction under Article 226 of the Constitution of
    India.
      In that view of the matter, this writ petition stands
    allowed. The order dated 08.07.2022 is set aside. The
    respondents are at liberty to pass fresh order against the
    petitioner after providing proper opportunity of hearing."




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                                    [2023/RJJD/011752]                   (4 of 4)                    [CW-5479/2023]



                                   2.    Learned counsel for the petitioner submits that there is

                                   nothing distinguishable from the aforequoted order.

                                   3.    Learned Additional Advocate General opposed but is unable

                                   to point out any distinction from the aforequoted order, however,

                                   he submits that though individual notice was not given but general

                                   notice have been given.

                                   4.    In light of the aforequoted order, the present writ petition is

                                   allowed in the same terms. The orders dated 04.04.2023 and

                                   13.04.2023 are quashed and set aside with a clear liberty to the

                                   respondents to pass fresh order against the petitioner after

                                   providing proper opportunity of hearing.

                                   5.    All pending applications stand disposed of.



                                                                 (DR.PUSHPENDRA SINGH BHATI), J.

103-nirmala/-

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