Madhya Pradesh High Court
Kanak Caterers And Event S Organizer And ... vs The State Of Madhya Pradesh on 31 January, 2018
THE HIGH COURT OF MADHYA PRADESH
WP-2378-2018
(KANAK CATERERS AND EVENT S ORGANIZER AND GENERAL GOVERNMENT CONTRACTOR Vs
THE STATE OF MADHYA PRADESH)
1
Jabalpur, Dated : 31-01-2018
Shri Samresh Katare, learned counsel for the petitioner.
Shri Pushpendra Yadav, learned Dy. A.G. for the
respondents/State.
sh Heard on the question of admission.
e Issue show cause notice against admission to the respondents on ad payment of P.F. within three working days, returnable within four weeks.
Pr Learned counsel for the petitioner contends that prior to passing a the order Annexure P/10 dated 21.12.2017 black listing him, show hy cause notice for such black listing has not been issued. However, ad without affording an opportunity applying principles of natural justice, M black listing is not permissible.
Considering the aforesaid, operation of the impugned order of dated 21.12.2017 Annexure P/10 so far as it relates to only black listing is concerned, shall remain stayed.
rt C.c. as per rules.
ou C (J.K. MAHESHWARI) h JUDGE ig H PK Digitally signed by PARITOSH KUMAR Date: 2018.02.01 12:44:15 +05'30'