- (1.) M/S Super Industrial Corporation has preferred this petition for issuance of a writ in the nature of certiorari quashing order dated 14.5.2015 appended with the petition as Annexure-1.
(2.) Short contention of learned counsel for the petitioner Shri Hari Om Singh, Advocate, is to the effect that the petitioner was registered contractor with department of irrigation and water resources. The petitioner has been blacklisted vide order dated 14.5.2015. The order is stigmatic in nature and adversely affects the civil rights of the petitioner, yet opportunity of hearing has not been given to the petitioner. The order has been passed in violation of principles of natural justice, hence is liable to be quashed.
(3.) We have gone through the contents of the impugned order with the assistance of learned counsel for the State Shri Raj Baksh Singh. Indeed the order inter alia states that the petitioner concern has violated terms of agreement. The petitioner appears to have been stigmatized by holding that on account of non-performance the petitioner has been blacklisted.;