JYOTIRMAY BHATTACHARYA,J. - (1.) The petitioner is a Class-III Civil Contractor enlisted for a period of five years w.e.f. 4.4.2007 vide office order No.367 issued by the Finance Officer to Chief Engineer, APWD, Port Blair on 4.4.2007.
(2.) Following the observation made by the Central Bureau of Investigation on certain charges against the petitioner, a show cause notice was issued by the Finance Officer to the Chief Engineer, APWD, Port Blair, whereby the petitioner was directed to explain as to why action should not be taken against him for blacklisting him from the approved list of contractors in accordance with Rule 23.3 of APWD Enlistment Rules of 2009, within ten days from the date of receipt of the show cause notice.
(3.) The petitioner has filed the instant writ petition challenging the legality of the said show cause notice. It is contended by the petitioner that the authority which issued the said show cause notice had no jurisdiction to issue such show cause notice under the extant Enlistment Rules of 2009.;