Anil Kumar, Saurabh Lavania, J. - (1.) Heard learned counsel for the petitioners and learned Standing Counsel.
(2.) The present writ petition has been filed for the following reliefs:- (i) to issue a Writ, Order or Direction in the nature of certiorari quashing the impugned order dated 13.06.2019 issued by the opposite party no.3, as contained in Annexure no.1 to the writ petition. (ii) to issue a Writ, Order or Direction in the nature of Mandamus commanding the opposite parties to allow the petitioners to continue to work as A-class contractor in the Lok Nirman Vibhag, U.P.
(3.) The brief facts of the case are to the effect that the petitioner-company was registered in Public Works Department as Class-1 Contractor vide order of opposite party no.2 dated 14.10.1998 and the registration of the petitioner-company was renewed from time to time as per provisions of the Classification Enlistment of Contractors in the Public Works Department Rules, 1982 (hereinafter referred to as the "Rules, 1982") and the last renewal of the petitioner-company was made vide order dated 02.08.2018 and a registration certificate was issued vide letter no.9227mt/Samnya Varg/54M-174.280, which is valid up to 30.06.2021.;