- (1.) Heard learned counsel for the parties.
(2.) The petitioner has challenged the part of letter dated 14.02.2012 containing two parts; (i) debarring the petitioner from participating in future tenders floated by Jharkhand Education Project Council (in short 'JEPC) and (ii) for showing cause why the petitioner may not be black-listed. In the writ petition, though the petitioner has challenged the said letter dated 14.02.2012 (Annexure-6) but has confined his relief to only that part of the said notice by which he has been debarred from participating in future tenders floated by 'Jharkhand Education Project Council'.
(3.) According to learned counsel for the petitioner/appellant, brief facts of the case are that, the petitioner was successful bidder for printing and supply of Text Books for the students in entire Jharkhand State for the students of Schools in 'Sarva Shiksha Abhiyan' Project and last year he was successful bidder in the tender invited by the respondents in the month of October, 2010. He was given work order by letter dated 18.12.2010 for printing and supply of total 70,01,338 nos. of Text Books, which constitute about 11.50 lakhs sets of books. The petitioner was to supply these 11.50 lakhs sets of books to 212 blocks of the State of Jharkhand. The time period for supply of these books was given in the contract was 100 days meaning thereby it was to be supplied by 28 th March, 2011. In the contract, it was mentioned that in case of delay up-to four weeks, the supply can be accepted on payment of penalty and this extended period was up-to 28 th April, 2011.;