Aparesh Kumar Singh, J. - (1.) Petitioner entered into an agreement for execution of work of supply and affixation of High ('HSRP' in short) on 30.04.2012 with the respondent Transport Department. The agreement has been terminated by the impugned order dated 13.08.2012 (Annexure -2) issued under the signature of Secretary -cum -Commissioner, Transport Department (Respondent No. 2). Petitioner has also been debarred from participating in tender process for a period of five years by order dated 04.09.2012 bearing letter No. 923 (Annexure -18) issued by the same Respondent No. 2 on the ground that it had failed to implement the scheme, as per the terms and conditions of the agreement resulting in its termination. In the meantime, allotment of work for supply and affixation of HSRP has been awarded to the Respondent No. 4 - M/s. Rosamarta Technologies Limited by a letter of intent issued on 08.01.2013 (Annexure -34) by the respondent Department.
(2.) Petitioner has sought quashing of the order of termination dated 13.08.2012 and consequent restoration of his agreement dated 30.04.2012 (Annexure -2). He has also sought quashing of allotment of work to the Respondent No. 4 vide letter dated 08.01.2013 (Annexure -34) and for restraining the respondent from creating any third party right.
(3.) It has assailed the order of debarment dated 04.09.2012 (Annexure -18) as well. Petitioner has sought enforcement of reciprocal agreement as per agreement dated 30.04.2012. Petitioner was allowed to challenge the order of debarment issued during pendency of the writ petition where originally, the order of termination was under challenge. Relief (s) enumerated hereinabove have been sought to be pressed on the part of the petitioner in substance, though prayers made in the writ petition are fragmented into several sub prayers essentially, raising the aforesaid core grievances. The order of debarment was stayed by interim order dated 25.09.2012.;