- (1.) Heard Learned Counsel for the parties.
(2.) The instant writ petition is preferred challenging the order dated 20.12.2010 issued by Respondent No. 3 (Annexurer-15 to the writ petition) for blacklisting the Petitioner's company.
(3.) The order speaks about a decision taken on a recommendation of a High Level Committee constituted by Vidhan Sabha. The recommendation was to blacklist the Petitioner's company and to' intimate about blacklisting to all the recognised establishments on a national and international level. Consequent on the aforesaid recommendation, the Petitioner was blacklisted by a Notification No. 1755 (bha) dated 17.06.2003 under Rule 18 sub-Rule "kha, ga and Ja" of the Jharkhand Contractor Enlistment Rules, 2003. The Petitioner was also debarred from working in his own name or any other name for the contracts for P.W.D. Department or any other Department of the State of Jharkhand. The order was to be implemented with immediate effect.;