- (1.)This writ petition is under Article 226 of the Constitution of India wherein order dtd. 6/2/2019 by the Manager (O and S), Life Insurance Corporation of India is under challenge whereby and whereunder the petitioner has been blacklisted w.e.f. 11/5/2018 from doing DG Set related work in L.I.C.
(2.)The ground urged by the petitioner is that before blacklisting no opportunity of hearing has been given and further the blacklisting is permanent in nature and therefore, before imposing the harsh punishment of blacklisting the petitioner forever, the authority ought to have issued a notice to the petitioner in order to reach to the rightful conclusion and therefore, the impugned order is not sustainable in the eye of law.
(3.)Mr. Sachin Kumar, learned counsel appearing for the respondent-Life Insurance Corporation has submitted by referring to the condition stipulated in the LIC of India (Stores) Code, 1959 (as amended up to 31/7/2011) wherein there is a provision of of blacklisting/removal of the empanel firm from the panel which provides that the blacklisting can be either temporary i.e., for specified period or permanent depending upon the circumstances under which the firm has been blacklisted/removed.