BSCPL INFRASTRUCTURE LTD. Vs. PUBLIC WORKS DEPARTMENT

JUDGEMENT

(1.) By the aforesaid appeal, the appellant has impugned the judgment and order dtd. 17/12/2025, passed by the learned Single Judge in Writ Petition (C) No.24 of 2025. By the said judgment and order, the learned Single Judge dismissed the appellant's petition which sought quashing and setting aside of the order dtd. 3/12/2024, passed by the respondent, blacklisting/debarring the appellant for five years from participating in any future tender/contract of Public Works Department.

(2.) On 15/6/2010, Joint Venture, being BSC C and C JV (hereinafter referred to as 'JV', submitted its bid before the respondent .

(3.) On 31/1/2011, a Letter of Acceptance was issued in favour of the JV for the aforesaid 2-laning project. On 21/2/2011, the parties entered into an agreement "contract" to execute the work of Ilvo Laning of Shillong-Nongstoin Sec. of NH 44E and Nongstoin-Rongjeng-Tura Road in the State of Meghalaya for contract price of Rs.1303.83 crores. The project was to be completed within 36 months i.e., on or before 7/3/2014.