- (1.) This writ petition has been filed to challenge the order dated 7.7.2017 passed by the Additional District Magistrate (F./R.)/ Deputy District Election Officer (Panchayat and Local Body), Moradabad, by which the petitioner has been black listed.
(2.) The petitioner is a partnership firm engaged in imparting Computer Education, Trading & Supplies etc. Pursuant to a tender notice, the petitioner had been awarded a contract by the District Magistrate/Deputy District Election Officer, Moradabad on 27.6.2015 for work of data entry, ledger printing, photostat work of voters list for Panchayat elections. An agreement was also executed in this regard on 10.7.2015.
(3.) While the petitioner claims to have executed the aforesaid work strictly in terms of the agreement, it was served with the impugned order dated 7.7.2017 wherein it has been alleged that certain irregularities has been committed by the petitioner in respect of preparation of voter lists of 13 villagers which irregularities were detected by the Special Task Force constituted for that purpose. On such charge the petitioner has been black listed.;