Rajasthan High Court - Jodhpur
M/S Shri Hari Construction Company vs State Of Rajasthan (2026:Rj-Jd:13773) on 24 March, 2026
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2026:RJ-JD:13773]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 6254/2026
M/s Shri Hari Construction Company, Gram Post Gudha
Vishnoiyan, Tehsil Luni, District Jodhpur Through Its Proprietor
Shri Nainaram Vishnoi S/o Shri Birmaram Vishnoi, Aged About
41 Years, R/o Gram Post Gudha Vishnoiyan, Tehsil Luni, District
Jodhpur, Rajasthan.
----Petitioner
Versus
1. State Of Rajasthan, Through Chief Secretary, Public
Health Engineering Department, Government Rajasthan,
Jaipur.
2. Chief Engineer, Phed, Udaipur.
3. Additional Chief Engineer, Phed, Udaipur, Rajasthan.
----Respondents
For Petitioner(s) : Mr. Chayan Bothra
For Respondent(s) : --
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order 24/03/2026 By way of filing the instant writ petition under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs:-
"It is, therefore, humbly prayed that the writ petition may kindly be accepted and:
(a) by an appropriate writ, order or direction the impugned order dated 12.02.2026 (Annexure-1) passed by the Additional Chief Engineer, PHED, Udaipur may kindly be quashed and set aside; and
(b) Grant such further relief(s) which in the facts and circumstances of this case may do complete justice to the petitioner; and
(c) Costs of the writ petition be awarded to the petitioner."
2. After arguing the matter for sometime, the learned counsel for the petitioner submitted that the petitioner would be satisfied if the competent authority of the respondent department i.e. (Uploaded on 24/03/2026 at 05:53:51 PM) (Downloaded on 24/03/2026 at 08:44:15 PM) [2026:RJ-JD:13773] (2 of 2) [CW-6254/2026] Additional Chief Engineer, PHED, Udaipur (Rajasthan) is directed to consider the representation of the petitioner dated 18.02.2026 seeking review of the order dated 12.02.2026 whereby 10% penalty has been imposed upon the petitioner due to non- execution of the agreement between the petitioner and the respondent department and the petitioner has been debarred from participating in future bids for a period of one year.
2. In view of the aforesaid limited submission made at Bar by the learned counsel for the petitioner, this Court deems it just and proper to dispose of the present writ petition with a liberty to the petitioner to file a fresh detailed representation along with certified copy of the order instant within a period of two weeks from today in the office of Additional Chief Engineer, PHED, Udaipur ventilating his grievances.
3. In case, a representation is so made, the Additional Chief Engineer, PHED, Udaipur shall consider and decide the same in accordance with law as expeditiously as possible preferably within a period of six weeks from the receipt thereof.
4. It is made clear that the aforesaid direction to decide the representation in accordance with law has been issued only with a view to expedite the redressal of the petitioner's grievance and the same may not be construed to an order to decide the representation in a particular manner.
5. Stay petition also stands disposed of.
(KULDEEP MATHUR),J 24-himanshu/-
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