ASHOK KUMAR GAUR, J. - (1.) One of the contentions raised by the counsel for the petitioner is that by the impugned order dt.22.11.2018, the contract for consulting service for planing of Jaipur Metro Rail Line-2 has been terminated with retrospective effect and further demand notice is also raised in the same order.
(2.) Learned counsel has submitted that admittedly the contract between the petitioner and respondents came to an end on
(3.) 08.2018 and after receipt of show-cause notice before termination of service, reply was submitted by the petitioner- company. 3. Learned counsel has submitted that order of termination of contract is prima facie illegal and the same amounts to arbitrary exercise of power in spite of expiry of term of the contract. Learned counsel has submitted that the word used in the order dt.22.11.2018, refers to the termination of the contract and the petitioner by virtue of termination of the contract suffers in different bids in which the petitioner-company intends to participate.;