TAPEN SEN, J. - (1.) HEARD the parties and with their consent, this writ petition is being disposed off at this stage itself.
(2.) THE petitioner is a Proprietorship Firm and was granted contract work on 3.4.2001 by Annexures - 1 and 1/1 for transportation of LD Slag Dust from the Coke Ovens to the Sintering Plant and then to unload the material into Bunker of the said Plant. For the aforementioned purpose, (it has been stated in paragraph -7 of the writ petition) the petitioner engaged the vehicle of M/s. Shankar Builders for transporting the said LD Slag Dust. On 3.7.2001, the Central Industrial Security Force (CISF) submitted a report (see paragraph -10 of the Counter Affidavit) that one extra trip had been made to pass fraudulently through the truck in question carrying with it the same materials twice without unloading the contents at the end of the first trip in the bunker of the Sintering Plant. This was in violation of the contractual terms and conditions. It was further reported that the unused Challan No. 14473 was also found with them. Both the Proprietor as also the driver, who were admittedly engaged by the petitioner, confessed before the CISF that one extra trip of 10.12 MT was claimed by them.
(3.) HAVING received the aforesaid report, a Standing Committee of the respondents who are authorised to look into such cases of malpractice by contractors, considered the same and issued notice by letter dated 21.5.2002.;