Rajasthan High Court - Jodhpur
M/S Multitech Automation vs The State Of Rajasthan ... on 4 August, 2025
Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
[2025:RJ-JD:34157-DB]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Spl. Appl. Writ No. 855/2025
M/s Multitech Automation, Having Its Office At 560-B, 8Th C-
Road, Sardarpura, Jodhpur Through Its Sole Proprietor Mr. Anoop
Kothari S/o Late Shri C.m. Kothari, Aged About 42 Years.
----Appellant
Versus
1. The State Of Rajasthan, Through The Secretary,
Department Of Skill, Employment And Entrepreneurship
Secretariat, Jaipur.
2. The Director (Training), Directorate Of Technical Education
(Training) Rajasthan, Jodhpur, W-6 Gaurav Path Jodhpur.
3. The Commissioner, Department Of Skill, Employment And
Entrepreneurship, Secretariat, Jaipur.
----Respondents
Connected With
D.B. Spl. Appl. Writ No. 865/2025
M/s Multitech Automation, Having Its Office At 505 7Th B Road
Sardarpura Jodhpur Through Its Sole Proprietor Anoop Kothari
S/o Late C.m. Kothari, Aged About 42 Years.
----Appellant
Versus
1. The State Of Rajasthan, Through The Secretary,
Department Of Skill, Employment And Entrepreneurship
Secretariat, Jaipur
2. The Director (Training), Directorate Of Technical
Education (Training) Rajasthan, Jodhpur, W-6 Gaurav
Path Jodhpur.
3. The Commissioner, Department Of Skill, Employment
And Entrepreneurship Secretariat, Jaipur
4. Technosys Systems, B-16B Indrapuri Satya Nagar,
Jhotwara Jaipur
----Respondents
D.B. Spl. Appl. Writ No. 867/2025
M/s Multitech Automation, Having Its Office At 505 7Th B Road
Sardarpura Jodhpur Through Its Sole Proprietor Mr. Anoop
Kothari S/o Late Shri C.m. Kothari, Aged About 42 Years.
----Appellant
Versus
1. The State Of Rajasthan, Through The Secretary,
Department Of Skill, Employment And Entrepreneurship
Secretariat, Jaipur.
2. The Director (Training), Directorate Of Technical
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Education (Training) Rajasthan, Jodhpur, W-6 Gaurav
Path Jodhpur.
3. The Commissioner, Department Of Skill, Employment
And Entrepreneurship Secretariat, Jaipur.
4. Technosys Systems, B-16B Indrapuri Satya Nagar,
Jhotwara, Jaipur.
----Respondents
D.B. Spl. Appl. Writ No. 868/2025
M/s Multitech Automation, Having Its Office At 505 7Th B Road
Sardarpura Jodhpur Through Sole Proprietor Anoop Kothari S/o
Late C.m. Kothari, Aged About 42 Years.
----Appellant
Versus
1. The State Of Rajasthan, Through The Secretary,
Department Of Skill, Employment And Entrepreneurship
Secretariat, Jaipur.
2. The Director (Training), Directorate Of Technical
Education (Training) Rajasthan, Jodhpur, W-6 Gaurav
Path Jodhpur.
3. The Commissioner, Department Of Skill, Employment
And Entrepreneurship Secretariat, Jaipur.
4. M/s El Tronics, Having Address At 86/87A, Dhuleshwar
Garden C Scheme, Jaipur Rajasthan
----Respondents
D.B. Spl. Appl. Writ No. 870/2025
M/s Multitech Automation, Having Its Office At 560-B, 8Th C-
Road, Sardarpura, Jodhpur Through Its Sole Proprietor Mr.
Anoop Kothari S/o Late Shri C.m. Kothari, Aged About 42
Years.
----Appellant
Versus
1. The State Of Rajasthan, Through The Secretary,
Department Of Skill, Employment And Entrepreneurship
Secretariat, Jaipur.
2. The Director (Training), Directorate Of Technical
Education (Training) Rajasthan, Jodhpur, W-6 Gaurav
Path Jodhpur
3. The Commissioner, Department Of Skill, Enployment
And Entrepreneurship Secretariat, Jaipur.
4. M/s Puri Scientific Works, Through Director Keshav Puri
S/o Deepak Puri, Aged About 25 Years, R/o 1-B Fibune
Colony, Ambala Cantt, Haryana
----Respondents
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D.B. Spl. Appl. Writ No. 871/2025
M/s Multitech Automation, Having Its Office At 560-B, 8Th C-
Road, Sardarpura, Jodhpur Through Its Sole Proprietor Mr.
Anoop Kothari S/o Late Shri C.m. Kothari, Aged About 42
Years.
----Appellant
Versus
1. The State Of Rajasthan, Through The Secretary,
Department Of Skill, Employment And Entrepreneurship
Secretariat, Jaipur.
2. The Director (Training), Directorate Of Technical
Education (Training) Rajasthan, Jodhpur, W-6 Gaurav
Path Jodhpur.
3. The Commissioner, Department Of Skill, Employment
And Entrepreneurship Secretariat, Jaipur.
4. M/s Puri Scientific Works, Through Director Keshav Puri
S/o Deepak Puri, Aged About 25 Years, R/o 1-B Fibune
Colony, Ambala Cantt, Haryana.
----Respondents
For Appellant(s) : Mr. Ankur Mathur with
Mr. Udit Mathur.
For Respondent(s) : Mr. Anirudh Singh Shekhawat for
Mr. Rajendra Prasad, Advocate
General
Mr. Jayant Mahecha.
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
HON'BLE MR. JUSTICE ANUROOP SINGHI
Judgment/Order
04/08/2025
1. Heard learned counsel for the parties.
2. Since all these appeals arise out of a common judgment
dated 12.05.2025, therefore, the same are being disposed of by
this common order.
3. Learned counsel for the appellants vehemently submits that
the appellants have wrongly been denied the benefits of
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participation in the bid proceedings despite the appellants having
cleared the technical bid.
4. Learned counsel for the respondent-State submits that 93%
procurement in pursuance of the NIT issued by the State
Government has been done and, therefore, the procurement in
the present NIT proceedings is almost complete.
5. In view of the statement made by the learned counsel for the
respondent-State, this Court is not inclined to entertain the
present appeals on merit. However, the other legal questions
raised in the present appeals are kept open to be decided in the
appropriate proceedings.
6. At this juncture, learned counsel for the appellants submits
that in pursuance of the Appellate Authority's order dated
29.01.2025, action is proposed against the appellants. He further
submit that since the basic order of blacklisting dated 17.01.2023
is challenged before this Court by way of filing S.B. Civil Writ
Petition No.17105/2024 (M/s Multitech Automation v. State of
Rajasthan), in which, interim order is also operating in favour of
the appellants/petitioners, therefore, the proposed action in
pursuance of the appellate authority's order dated 29.01.2025
may be kept in abeyance.
7. Learned counsel for the respondent-State submits that till
the S.B. Civil Writ Petition No.17105/2024 is decided by the
learned Single Judge of this Court, the respondent-State will not
proceed with the proposed action against the appellants-
petitioners.
8. In view of the submissions made before this Court, the
present special appeals are dismissed. However, it is ordered that
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the respondent-State shall not proceed against the
appellants/petitioners in pursuance of the Appellate Authority's
order dated 29.01.2025 till the S.B. Civil Writ petition
No.17105/2024 assailing the validity of the blacklisting order
dated 17.01.2023 is decided by Single Bench of this Court.
9. Stay applications as well as all other pending interlocutory
applications, if any, stand disposed of accordingly.
(ANUROOP SINGHI),J (VINIT KUMAR MATHUR),J
6-11-SunilS/Shahenshah/-
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