- (1.) Heard Sri Nasiruzzaman, learned Counsel for the Petitioner and Sri S.F.A. Naqvi, learned Counsel appearing for the Respondents.
(2.) The relief sought in this petition is for issuance of a writ of Certiorari quashing the order dated 9.6.2009 passed by the second Respondent whereby the request of the Petitioner to enlist him as a contractor in the Central Public Works Department (hereinafter referred to as the CPWD), has been rejected.
(3.) It is the case of the Petitioner that for the past three decades he has been performing the work of contract for the CPWD as a Class 'A' contractor and was governed by the earlier scheme of enlistment.;