Arun Bhansali, J. - (1.) This writ petition has been filed by the petitioner Company aggrieved against order dated 12.10.2015 (Annexure -44), whereby, the work order granted to the petitioner Company has been cancelled, earnest money forfeited and it has been indicated that action for black listing the petitioner could be taken by the competent authority separately as per enlistment rules; further relief has been sought seeking a restraint against the respondents from encashing the bank guarantee, rejecting any tender filed by the petitioner and consequences to such cancellation.
(2.) The petitioner is AA Class Contractor registered with the Public Health & Engineering Department ('PHED') and is engaged in construction of reservoirs, laying down water supply lines, private works and other similar works.
(3.) The respondents issued a tender document as NIT No. 3/13 -14 for construction of 6 CWRs (26 ML total capacities) at Head Works, construction of service reservoirs at 10 locations under Phase -I of the project area and construction of 6 numbers of Head Works complete Civil, Mechanical, Electrical and Instrumentation works including operation and maintenance for 24 months.;