APARESH KUMAR SINGH, J. - (1.) Heard learned counsel for the petitioner and Respondent Jharkhand Urja Sancharan Nigam Ltd.
(2.) Petitioner has challenged the order of blacklisting/ban/debarment from participation in any floated/future tenders of Jharkhand Urja Sancharan Nigam Ltd (in short 'JUSNL') for five years, contained in Office Order no. 1642/JUSNL/Ranchi dated 24th August, 2016 inter alia on both grounds of violation of principles of natural justice and on merits as well.
(3.) It is contended by learned Senior Counsel for the petitioner that no notice in the eye of law has ever been issued before passing the order of blacklisting. The specific statements to that effect have been made not only in the prayer portion and the grounds urged at paragraph 2 but also at paragraph 68 of the writ petition. He has also pointed out to the averments in the counter affidavit and especially paragraph 32, which is in reply to the statements made to paragraphs 6271 of the writ application. It is submitted that evidently there is no denial of specific grounds urged by the petitioner.;