- (1.) Petitioner has sought a writ of certiorari to quash an order dated 01.08.2014 by which the respondents have debarred the petitioner from further tendering with Haryana State Roads and Bridges Development Corporation Ltd. (HSRBDC) and PWD (B&R) Department for two years.
(2.) An agreement dated 28.04.2008 was entered into between the parties by which the petitioner was appointed as a consultant for the preparation of a 'Detail Project Report" (DPR) in respect of various roads in Jhajjar District, Haryana. The petitioner prepared the DPR and forwarded the same to the respondents. The petitioner also forwarded a supplementary appraisal report. 90% of the payment was released by the respondents on 24.07.2008. The balance payment was released on 19.08.2008 after the final preparation of the DPR.
(3.) Respondent No.4-Haryana State Roads and Bridges Development Corporation Ltd. (HSRBDC) by a letter dated 01.07.2010 stated that in various reaches where the petitioner has proposed widening/strengthening of the road at the existing level in the DPR, the road has been raised and reconstructed due to adverse site conditions. The petitioner was requested to bring the details on the basis of which it was proposed to widen/strengthen at the same level alongwith other details.;