Anubha Rawat Choudhary, J. - (1.) Heard Mr. Rajiv Ranjan, learned Senior counsel assisted by Mr. Pratyush Kumar, learned counsel appearing for the petitioner.
(2.) Heard Mr. Himanshu Kumar Mehta, learned Additional Advocate-General assited by Mr. Sharad Kaushal, learned counsel appearing on behalf of the respondent-State.
(3.) This writ petition has been filed by the petitioner for quashing the letter no.5/Miscellaneous-2196/12 2810 Ranchi dated 05.07.2013 issued by the respondent Engineer-in-Chief, Drinking Water & Sanitation Department, Government of Jharkhand, (respondent no.3) whereby the agreement no. JnNURM/SBD/Agreement/2009-10/1 Dated 15.03.2010 entered between the Executive Engineer, Drinking Water & Sanitiation, Swarnarekha Head Works Division, Ranchi, Jharkhand (Respondent No.7) and the petitioner has been rescinded and an order of blacklisting has been passed coupled with forfeiture of security money. The petitioner seeks quashing of the aforesaid order with consequential reliefs, including non-encashment of the Bank Guarantee, which is valid upto August, 2014.;