- (1.) Heard learned counsel for the parties.
(2.) Petitioner is aggrieved by the letter no. 323/10 -3121 dated 18.10.2013, Annexure -4 issued by the Principal Secretary, Rural Works Department cum Chief Executive Officer, Jharkhand State Rural Road Development Authority (J.S.R.R.D.A.) addressed to the Engineer - In -Chief cum Additional Commissioner cum Special Secretary, Rural Works Department, Chief Engineers of Rural Works Department and J.S.R.R.D.A., Superintending Engineers of all Work Circle under the Rural Works Department and Executive Engineers of Works Division under the said Department where under he has been debarred along with 24 other contractors from participating in any new tender issued by the Rural Works Department and J.S.R.R.D.A. The impugned letter indicates that during course of monthly review meeting, it was found that several projects initiated in July 2008 and work allotted in June 2009 have remained pending in respect of these Contractors. It further indicates that only after completion of the remaining pending work by the individual agencies like the petitioner, on the recommendation of the Chief Engineer, J.S.R.R.D.A., the name of such agencies will be deleted from the list enclosed. Till then any fresh work will not be allotted to any of these agencies.
(3.) Petitioner was allotted construction and maintenance of road from Mandhania to Village Sehda, 5th Phase (Package Number JH 02 01), in the district of Chatra under the Prime Minister Gram Sadak Yojona (PMGSY), Ministry of Rural Development, Government of India. Agreement was entered on 26.9.2009 for construction of the said road of length 13.700 KM and the work order was issued on the same date. The cost of the construction work was Rs. 416.123 Lacs.;