- (1.) THE delay has been sufficiently explained, and has not been opposed.
(2.) THE delay condonation application is allowed, and the Special Appeal was heard.
(3.) THIS intra -Court Special Appeal arises out of an interim order dated 03.11.2014, by which learned Single Judge has stayed the impugned order dated 25.02.2014, whereby the respondent was debarred for a period of two years from working as an independent engineer in any of the projects in Rajasthan, in terms of the agreement dated 18.01.2012, by which the respondent (URS) was appointed as an independent engineer for upgradation/improvement and strengthening the work for development of two lane from Jaipur (NH -12) to Bhilwara (NH -79), via Malpura, Kekri, Mandal, to be implemented on Design, Build, Finance, Operate and Transfer (DBFOT) Pattern for a pre -agreed concession period. It was agreed upon between the parties that the Firm will provide a team for carrying out an inspection and supervision as independent engineer. The key personnels were required to be provided for the Project, with the condition that the number of personnels will not fall below 50%.;