K.S. Rathore, J. - (1.) This writ petition is directed against the order dated 23.7.2003 and order dated 24 11.2003 whereby the contract of the petitioner has been terminated.
(2.) Brief facts of the case are that the petitioner is a registered firm. Vide advertisement dated 12.3.2003 tenders were invited for computer AMC work for the year 2003-04 for Jaipur. Jodhpur. Udaipur and Kota. Work order was issued and the same was confirmed on the petitioner firm on 24.4.2003, which was made effective from 14.5.2004.
(3.) The controversy arose when the respondents passed the order dated 23.7.2003 whereby the contract of the petitioner was terminated. It is alleged by the petitioner that the termination order has been issued without issuing any show cause notice to the petitioner and clearly in violation of principles of natural justice.;