- (1.) This petition seeks the quashing of the order dated 1 August 2017 by which the petitioner-firm has been black-listed. On 31 January 2018 the Court had issued notices to respondent Nos.2 and 3 and the matter was directed to be listed on 5 March 2018. The office has reported that respondent Nos. 2 and 3 have been served on 13 February 2018 but no counsel has put in appearance on behalf of the said respondents.
(2.) It is submitted by learned counsel for the petitioners that the order directing the petitioner to be black-listed deserves to be set aside for the reason that it has been passed without affording opportunity to the petitioner.
(3.) It does transpire from a perusal of the order dated 1 August 2017 that opportunity was not granted to the petitioner. The order mentions that in view of a complaint made against the petitioner for incomplete work and for removing the bricks and for misbehaving with public, a decision was taken by the Board on 29 April 2017 for black-listing the petitioner-firm. The order does not mention that any notice was issued to the petitioner or that the petitioner had submitted any reply.;