- (1.) This writ petition is under Article 226 of the Constitution of India for quashing of the order as contained in Ref. No. 133017/PMGSY/1593 dated 29.01.2016 passed by Zonal Manager, National Project Construction Corporation Limited-respondent no. 2, whereby and whereunder the Agreement No. NPCC/J20/PMGSY/Agg/146 dated 04.03.2014 executed between the petitioner and NPCC has been terminated and performance security deposited has been forfeited and petitioner has been blacklisted and debarred from further participation in any tender of M/s NPCC Limited for three years from the date of issuance of the letter.
(2.) It is the case of the petitioner that pursuant to the Notice Inviting Tender, the petitioner participated in the tender process for consideration of his candidature for execution of work, in which, he has been found successful and accordingly, work has been allotted in his favour in terms thereof, letter of acceptance has been issued and agreement has been executed in between the petitioner and the respondents. Thereafter, the petitioner has started execution of the work but in course of its execution, hindrance has come from the anti-social element, the terrorist group of P.L.F.I, which resulted even into death of the brother of the petitioner and one local people, who has been engaged to look after the work, which led the petitioner to represent before the authority vide application dated 22.04.2015 stating therein the entire fact with a request for closure of the contract, disbursement of the money to the extent as per the execution of the work as also for refund of the earnest money but according to the petitioner instead of taking decision thereupon the authorities has come out with an order by which, forfeiture of the earnest money has been ordered. Apart from that the petitioner has been blacklisted for a period of three years vide order dated 29.01.2016 (Annexure 5).
(3.) Learned counsel for the petitioner by referring to Condition No. 24 of the terms of the contract, which contains a condition about 'Dispute Redressal System' and as such when the petitioner has made a request for closure of the contract showing therein the reason about non-execution of the work, the said grievance has to be referred before the 'Dispute Redressal System' before taking such decision but having not done so, the respondents-authorities have violated the terms of the contract, which equally is binding upon the respondents- authorities.;