Prakash Padia, J. - (1.) Heard learned counsel for the petitioner and Sri B.K. Singh Raghuvanshi, learned counsel for respondent.
(2.) The petitioner has preferred the present writ petition challenging the letter dated 27.1.2017 passed by the respondent by which the petitioner was blacklisted for the successive three years from the date of issuing of the communication.
(3.) Facts in brief as contained in the writ petition are that the petitioner is a partner of M/s S. Kumar Construction Company. The aforesaid construction company is a registered partnership firm engaged in the business of providing services of laying of cable, UG/OFC Cable Construction, pipeline UG Work and other allied work. A tender was invited by the respondent on 26.06.2010 for the work namely "Underground Cable laying and associated works in Zones B, C and D of Mathura SSA." The petitioner duly participated in the tender and the tender bid of the petitioner has been approved by the competent authority for zone and (Raya and Mant) and thereafter the petitioner was directed vide letter dated 27.09.2010 to deposit a sum of Rs.1,60,000/- as security deposit. The aforesaid security money was duly deposited by the petitioner and thereafter an agreement was executed on 15.11.2010 between the parties for the execution of work. The petitioner started his work on 22.5.2011 and completed the same within stipulated period and thereafter submitted its Bill No.21 for Rs.3,97,858/- Bill No.22 for Rs.3,50,666/- Bill No.23 for Rs.2,78,046/-, Bill No.24 for Rs.2,37,046, Bill No.25 for Rs.3,93,402, Bill No.26 for 2,89,532/- and Bill No.27 for 2,99,004/-, all dated 4.8.2011, total amounting Rs.22,45,554/-.;