Allahabad High Court
M/S Aptech Ltd vs U.P. Power Corporation Ltd. And Another on 31 May, 2019
Bench: Pankaj Mithal, Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 29 Case :- WRIT - C No. - 19639 of 2019 Petitioner :- M/S Aptech Ltd Respondent :- U.P. Power Corporation Ltd. And Another Counsel for Petitioner :- Satyawan Shahi Counsel for Respondent :- Abhishek Srivastava Hon'ble Pankaj Mithal,J.
Hon'ble Prakash Padia,J.
Heard Sri Prasant Chandra, learned Senior Counsel assisted by Ms. Neha Rasmi, learned counsel for the petitioner and Sri Abhishek Srivastava, learned counsel for the respondents.
The petitioner who is conducting recruitment examination for the respondents has been blacklisted by the impugned order dated 23.5.2019 passed by the Secretary, Electricity Service Commission.
The submission is that the aforesaid order is not in consonance with the earlier order dated 28.8.2018 passed in Writ C No.28097 of 2018 (M/S Aptech Limited Vs. U.P. Power Corporation Limited and another) whereby the previous order of black listing was set aside and the matter was sent back for reconsideration with certain directions and observations.
Sri Abhishek Srivastava, learned counsel for the respondents may file counter affidavit within one month. Two weeks' thereafter is allowed to the learned counsel for the petitioner to file rejoinder affidavit.
List for admission/final disposal on 15.7.2019.
In the meanwhile, any contract which may have been awarded to the petitioner or is running would not be affected by the impugned order of black-listing.
Order Date :- 31.5.2019 Pramod Tripathi