CWP-13379-2024 -1-

IN THE HIGH COURT OF PUNJAB & HARYANA

AT CHANDIGARH.

         CWP-13379-2024

           Reserved on: 25.02.2025

         Pronounced on: 01.04.2025

M/S FLORAL ELECTRICAL PVT. LTD.         .....Petitioner

Versus

HARYANA VIDYUT PRASARAN NIGAM LTD. AND ANR.

                   .....Respondents

CORAM:  HON'BLE MR. JUSTICE SURESHWAR THAKUR

         HON'BLE MR. JUSTICE 

VIKAS SURI

Argued by:  Mr. Sanjay Kaushal, Sr. Advocate with 

Ms. Dawelpreet Kaur, Advocate

Mr. Rajan Chawla, Advocate

Ms. Bhawna Thakur, Advocate

Mr. Munish K. Garg, Advocate

for the petitioner.

Mr. Ankur Mittal, Advocate

Ms. Kushaldeep Kaur Manchanda, Advocate

Ms. Gurcharan Kaur, Advocate

Mr. Sandeep Chabbra, Advocate and 

Ms. Saanvi Singla, Advocate

for respondent No. 1. 

****

SURESHWAR THAKUR   

, J.   

1. Through the instant writ petition, the petitioner herein –

M/s Floral Electrical Private Limited, prays for the quashing of the

letter dated 24.05.2024 (Annexure P-20), wherebys, the petitioner-

Company   is   blacklisted/debarred   from   doing   any   business   with

respondent No. 1-HVPNL for one year, individually or with any other

CWP-13379-2024 -2-

entity in partnership. The relevant contents of Annexure P-20 becomes

extracted hereinafter.

To

M/s Gupta Industries

(Lead Partner)

18/1, Balbir Road, Dehradun

  JV M/s Floral Electrical Pvt. Ltd. 

(JV Partner)

223, W K Road, Meerut. 

Memo   No.   Ch-214/HDP-09/EPC-D-

281/Vol-II/XEN/Tr. (P)

Date :-24/05/2024

Subject : Termination of contract for Construction of 132 kv AIS S/Stn., Hansi

alongwith termination arrangement of 132 KV Circuits against P.O. No. HDP-

09/EPC-D-281/Xen/Tr. (P) dated 01.02.2021 and debarring for one year.

P.O.   No.   HDP-09/PD&C/EPC-D-281/PD   &   C/Xen/Tr.(P)   dated   01.02.2021   for

construction of 132 kV S/Stn. Hansi alongwith termination arrangement of 132 KV

circuits was awarded to M/s Gupta Industries, Dehradun JV M/s Floral Electrical,

Meerut on turnkey basis with completion period of 15 months i.e. upto 01.06.2022.

The contract was signed on 02.03.2021. The timelines of the project are as under :-

Date of issue of P.O. 01.02.2021

Date of signing of contract  02.03.2021

Completion period  15 months 

Contract value of work 17.20 Crore

Contractual start date 02.03.2021

Contractual completion date 01.06.2022

Contractual completion date after time extension 30.08.2022

2.  The   contractual   date   of   completion  was   30.08.2022   (after  interim   time

extension). However, till date, major electrical and civil activities are still pending

including commissioning of 2 Nos 16/20MVA 132/11kV T/F (supplied by HVPNL)

and 1 Nos 20/25MVA 132/33 kV T/F (supplied by HVPNL). As such, it is clear that

the work is lagging far behind the schedule and your firm would not be able to

complete the work of ibid substations, at such snail pace.

3.  The approach of your firm was lethargic since beginning, owing to the

various issues of your firm. Your firm was continuously persuaded by field as well

as head office officers for completion of work at the earliest. However, even after

lapse of contractual period, the progress of work at site was not satisfactory and

there had been a lack of dedication of firm in executing the project.

4.  In view of above and also as per clause 44.1 of GCC, a notice was served

upon your firm on 07.11.2023 to make good the deficiency in the progress of work

within 15 days from the date of receipt of the notice.

5.  Instead   of   giving   response   to   the   notice   dated   07.11.2023   or   showing

progress in execution or completion of work, your firm vide memo dated 17.11 2023

requested to allow time of one week to present the case before HVPNL. A meeting

was scheduled by HVPNL on 22.11.2023 granting opportunity to your firm to clarify

its position. It was requested by your firm during the meeting on 22.11.2023 to allow

CWP-13379-2024 -3-

you 10 more days to reassess your financial position and arrange the funds for

completion of work. HVPNL considered the request and granted your firm 10 days

vide letter dated 24 11.2023 to reassess your financial position and taking steps for

execution of work.

6.  Instead of submitting the action plan for completion of work, your firm vide

letter dated 01.12.2023 again requested to provide one more hearing. The hearing

was again granted by Nigam and a meeting was held on 04.12.2023 to deliberate the

action plan for completion of balance work. However, no such plan was submitted

by your firm during the meeting, even after granting so many opportunities.

7. Thereafter, a notice of 15 days under clause 44.2 of GCC served upon your firm

on 08.12.2023, to show cause as to why actions ie termination of contract, forfeiture

of   bank   guarantees,   carrying   out   balance   work   at   risk   &   cost   of   your   firm,

blacklisting/debarring of your firm for one year etc may not be taken against your

firm by HVPNL as per terms & conditions of the contract.

8. The   matter   regarding   additional   claim   of   price   variation   of   tower   &

equipment structures on account of IEEMA had been raised by your firm on various

occasions among other issues. The decision of Empowered Officer in this regard,

had already been intimated to your firm on 12.05.2023 whereby it was held that the

demand for higher price variation of firm is unjustified. Now the case for additional

claim of price variation of tower & equipment structures is pending before sole Ld.

Arbitrator.

9. On the application of your firm Ld. Sole Arbitrator, vide order dated 11.12.

2023 had granted stay on termination notice dated 08.12.2023 issued by HVPNL.

Ld. Sole Arbitrator vacated the stay vide order dated 07.03.2024

10.  Earlier, your firm vide letter dated 11.02.2024 represented that work of

construction of 132 KV substation Hansi was delayed due to many reasons mainly

Covid Pandemic, price Inflation, closure of mining by NGT & State Govt. of India,

delay in material verification, terror of locals at Hansi site, delay in full payment of

price variation, paucity of working funds etc and requested further to arrive mutually

at   reasonable   settlement.   Further,   your   firm   vide   letter   dated   08.03.2024   and

followed   by   another   letter   dated   19.04.2024   had   requested   to   provide   last

opportunity of personal hearing so that your firm can finally put up the plea. The

representation of M/s Gupta Industries for mutual settlement alongwith other request

was not found feasible for acceptance & hence rejected in view of firm's failure to

honor the contractual obligations despite of multiple opportunities.

11. M/s Floral Electrical (JV Partner) vide letter dated 11.03.2024, 12.03.2024

and 25.04.2024 had represented its case and requested not to take any administrative

action against them and allow them personal hearing in the matter, however, same

was not entertained as all partners are jointly and severally responsible for execution

of contract.

12.  It may kindly be noted that time is essence of contract. In absence of

completion of work awarded to you, power evacuation is not possible and therefore

the expenditure incurred on associated transmission lines is of no use to Nigam.

Delay in completion of project leads to technical & commercial losses to HVPNL

and deprived general public to have quality service of Nigam.

13.  Attention in  this  regard,  is  drawn towards  clause 44.0  of GCC   of the

Contract-

"44.0 CONTRACTOR'S DEFAULT

CWP-13379-2024 -4-

44.1 Notice of Default

If the contractor is not executing the works in accordance with the contract or is

neglecting  to   perform   his   obligations   thereunder   so  as   seriously  to   affect   the

programme for carrying out of the works, the Employer may give notice to the

contractor requiring him to make good such failure or neglect.

44.2 Nature of Contractor's Default

If the contractor-

a)  has failed to comply within a reasonable lime with a notice sub-clause 44. 1,

or 

b)  assigns the contract or subcontracts the whole of the works without the

Employer's written consent, or

c)  becomes bankrupt or insolvent, has a receiving order made against him or

compounds with his creditors, or carries on business under a receiver, trustee or

manager for the benefit of his creditors or goes into liquidation.

The Employer may, after giving 15 days notice to the contractor, terminate the

contract and expel the contractor from the site.

Any such expulsion and termination shall be without prejudice to any other rights or

powers of the Employer, or the contractor under the contract.

The Employer may upon such termination complete the works himself or by any

other contractor partially or total depending upon the site requirement at the risk and

cost of the contractor. The Employer or such other contractor may use for such

completion any contractor's equipment which is upon the site as he or they may

think proper, and the Employer shall allow the contractor a fair price for such use.

The employer may take administrative action such as debarring, blacklisting along

with forfeiting of bank guarantees etc.

14.  As is evident from above, your firm has failed to execute the contract/work

within specified timelines and in further multiple extended chances. Due to your

lapses, people of our state are deprived from the benefit of quality power supply. On

account of your failure to execute the project within specified time, HVPNL has

suffered setback, and has also suffered damages and losses. Thus your firm has

committed breach of contract and accordingly :-

i. Contract No HDP-09/EPC-D-281/Xen/Tr (P) dated 01.02.2021 awarded to

M/s   Gupta   Industries,   Dehradun   JV   M/s   Floral   Electricals,   Meerut   is   hereby

terminated.

ii. Balance work under HDP-09/EPC-D-281/Xen/Tr (P) dated 01.02.2021 shall

be got executed departmentally at the risk & cost of M/s Gupta Industries Dehradun

JV M/s Floral Electricals, Meerut.

iii. Performance   Bank   Guarantees   submitted   against   HDP-09/EPC-D-

281/Xen/Tr.   (P)   dated   01.02.2021   on   account   of   non-performance   is   hereby

forfeited/encashed.

iv.  Advance Bank Guarantees submitted against HDP-09/EPC-D-281/Xen/Tr.

(P) dated 01.02 2021, if any, is hereby forfeited/encased for recovery of advance and

recovery of interest thereof from other due of the firm.

v.  On account of delay in completion of work, your firm is liable to pay for

charges of Liquidated Damages (LD) as per clause 14.0 of GCC of the contract.

vi.  M/s Gupta Industries, Dehradun JV M/s Floral Electricals, Meerut is hereby

debarred for the period of 1 year with immediate effect for doing further business

with HVPNL.

CWP-13379-2024 -5-

2. The   petitioner   further   seeks   directions   for

removing/deleting the blacklisting/debarring status in the records. 

Factual Backdrop of the case.

3. Respondent No. 1-HVPNL for the purposes of constructing

132 KV sub station at Hansi, invited E-Tender No. 1093 having the last

date of submission as 03.03.2020. 

4. The   relevant   clauses   of   the   E-Tender   are   extracted

hereinafter.

Clause 2.5Bids may be submitted by individual firms or joint

ventures or one of the following :

a)   A   single   firm   that   meets   all   the   qualification

requirements set forth in para 2.0 to 2.4 above.

b) A joint venture of firms having one partner as lead

partner   who   shall   meet   all   the   qualification

requirements set forth in para 2.1, 2.2 and 2.4 above.

Regarding financial criteria, the figures of each of the

partner of joint venture shall be added together to

determine   the   bidder's   compliance   with   minimum

qualification criteria set out in para 2.3 above.

c) All the commercial transactions shall be made with

only lead partner.

Clause 2.9Bids submitted by a joint venture of firms, as partners

shall comply with following requirements:

a) The bid shall include all the information listed in

sub clause 2.8 (a) to (i) above for each joint venture

partner.

b) The bid and the form of agreement in case of

successful bid, shall be signed so as to legally binding

on all partners.

c)   One of the partners shall be nominated as lead

partner, and this authorization shall be evidenced by

submitted   a   power   of   attorney   signed   by   legally

authorized signatories of all the partners.

d)   The lead partner shall be authorized to incur

liabilities and receive instructions for and on behalf of

any and all partners of the joint venture and the entire

execution of the contract including payment shall be

CWP-13379-2024 -6-

done exclusively with the lead partner as per performa

enclosed in Section – V.

e) All partners of the joint venture shall be liable

jointly and severally for the execution of the contract

in accordance with the contract terms and a statement

to this effect shall be included in the authorization.

Mentioned under (c) above as well as in the Bid Form

and in the contract Form (in case of successful bid).

f) A copy of the agreement entered in to by the joint

venture   partners   shall   be   submitted   with   the   bid.

Failure to comply with this requirement will result in

rejection of the joint venture's bid. 

General Conditions of Contract 

Clause 44  provides the power with the employer to terminate the

contract  and to  get the  work  done at  the risk  and cost  of  the

contractor, beside taking administrative actions such as debarring,

blacklisting along with forfeiting of bank guarantee etc.

Clause 45 provides for termination of the contract by the HVPNL.

Clause 49  provides for  Arbitration in case of dispute or difference

between the parties. 

5. Respondent   No.   2   after   entering   into   a   joint   venture

Agreement   dated   02.03.2020   with   the   petitioner   herein,   duly

participated in the aforesaid bidding process and therebys submitted his

bid alongwith price schedules, data requirements, payment terms and

work schedules with respondent No. 1. 

6. As   per   the   agreement,   the   partners   were   jointly   and

severally liable to perform the contract and all the obligations created

thereons. The relevant clauses, as occur in the agreement (supra) are

extracted hereinafter.

Clause 1In consideration of the award of the Contract by the

Employer to the Joint Venture partners, we the Partners

to the Joint Venture agreement do hereby agree that M/S

Gupta   Industries   shall   act   as  “Lead   Partner”  and

further declare and confirm that we shall jointly and

severally be bound onto the Employer for the successful

CWP-13379-2024 -7-

performance   of   the   Contract   and   shall   be   fully

responsible for the successful execution of the contract.

Clause 2In case of any breach of the said contract by the Lead

Partner   or   other   partner(s)   of   the   Joint   Venture

Agreement, the partner(s) do hereby agree to be fully

responsible   for   the   successful   performance   of   the

contract   and   to   carry   out   all   the   obligations   and

responsibilities under the Contract in accordance with

the requirements of the Contract. 

Clause 3Further, it the Employer suffers any loss or damage on

account of any breach in the contract, the partner(s) of

these undertake to promptly make good such loss or

damages caused to the Employer, on its demand without

any demur. It shall not be necessary or obligatory for the

Employer   to   proceed   against   lead   Partner   to   these

presents before proceeding against or dealing with the

other Partner(s)

xxxx

Clause 7In case of an award of a Contract, we the partners to the

Joint Venture Agreement do hereby agree that we shall

be jointly and severally responsible for furnishing a

contract performance security from a bank in favour of

the Employer in the forms acceptable to the Employer

for value of 10 % of the Contract Price.

Clause 8It is further agreed that the Joint Venture Agreement

shall be irrevocable and shall form an integral part of

the Contract and shall continue to be enforceable till the

Employer discharges the same. It shall be effective from

the date first mentioned above for all purposes and

intents. 

7. The Board of Directors of the petitioner Company vide

resolution dated 10.06.2020 (Annexure P-3), resolved that the company

shall participate as a joint partner with M/s Gupta Industries, however,

all the financial and contractual obligations/implications shall become

encumbered upon M/s Gupta Industries.  

8. Respondent No. 1- HVPNL issued work order (Annexu re

P-5) in favour of M/s Gupta Industries (lead partner) and M/s Floral

Electricals Pvt. Ltd. (JV Partner) to complete the project within 18

CWP-13379-2024 -8-

months from the signing of the contract. Thereafter, work contract

agreement   (Annexure   P-6)   was   executed   between   the   petitioner-

company and respondent No. 2. 

9. Clause 4.0 of the Work Contract Agreement (Annexure P-

6) becomes extracted hereinafter.

“4.0 Settlement of Disputes

It is specifically agreed by and between the parties that all

the differences or disputes arising out of the Agreement or

touching the subject matter of the Agreement shall be

decided by the process of settlement and arbitration as

specified in clause 48 and 49 of the General Conditions of

Contract and of the provisions of the Indian Arbitration

and Conciliation Act, 1996 shall apply and Panchkula

Courts alone shall have exclusive jurisdiction over the

same.” 

10. After the awarding of the work contract, the respondent

No. 2 after submitting the Performance Bank Guarantee, began the

execution of the allotted work contract, but lateron certain disputes

arose   between   respondent   No.   1-HVPNL  and   respondent  No.   2,

regarding the satisfactory execution of the work contract, thus within

the time schedule mentioned in the contract. 

11.  Respondent No. 1 – HVPNL vide letter dated 03.08.2023

(Annexure P-9) addressed to the joint venture i.e. both the partners,

thus proposed the names of Arbitrators, who may be appointed, to

adjudicate upon the dispute as arose between the Joint Venture Firm

and the HVPNL. Thereafter, a communication was received from M/s

Gupta Industries for appointing Mr. P.L. Ahuja, District and Sessions

Judge, (Retd.) as an Arbitrator. 

CWP-13379-2024 -9-

12.    The claim petition (Annexure P-11) was filed by M/s

Gupta Industries before the sole Arbitrator. Statement of defence was

filed by HVPNL, whereby, a specific objection was taken that a sole

claimant  is  maintaining  the   claim,   whereas,   the   contract   becomes

awarded to a joint venture. 

13.  An amendment application was moved by the claimant for

changing  the  claimant's  name  in  the array of parties  from Gupta

Industries to Gupta Industries JV Floral Electrical Pvt. Ltd. (Joint

Venture) through its lead partner. Further, amendment was sought qua

the term 'sole proprietorship' becoming deleted and the term 'Joint

Venture' between M/s Gupta Industries and Floral Electrical Pvt. Ltd.',

being replaced qua 'sole proprietorship'. 

14.  The learned Arbitrator rejected the said application vide

order dated 07.03.2024 (Annexure P-18). The operative part of the said

order is extracted hereinafter.

“ 22. Adverting to the application dated 09.02.2024 for

amendment of the Claim Petition, it is pertinent that the

claimant was aware since the very beginning that the

contract   work   agreement   was   executed   by   the   Joint

Venture and not by it in its individual capacity. There is no

resolution of the Board of Directors of JV to authorize the

claimant to implead M/s Floral Electricals Pvt. Ltd. and to

amend the Claim Petition at this stage. I am of the view

that   a   valuable   right   has   accrued   in   favour   of   the

respondent and if the amendment of Claim Petition is

allowed at this stage, respondent cannot be compensated

with by cost. 

CWP-13379-2024 -10-

23. For the reasons recorded above, I do not find any

merit   either   in   the   application   dated   11.12.2023   for

staying the impugned notice dated 08.12.2023 or in the

application dated 09.02.2024 for amendment of the Claim

Petition and the same are dismissed leaving the parties to

bear their own costs.   

15. Against the aforesaid order, ARB 30 of 2024 has been

instituted before the Court below, which is pending adjudication. 

Contentions of the learned counsel for the parties.

16.  The petitioner herein has challenged the order wherebys

the contract awarded to the joint venture has been terminated, besides

wherebys the performance guarantee became forfeited. Moreover, the

petitioner   has   also   challenged   the   order,   wherebys,  the   petitioner

company has been debarred from doing any business with respondent

No. 1-HVPNL, thus for one year. 

17.     The primary contention of the petitioner herein, is that,

the petitioner was not a lead partner in a joint venture and all the

transactions were being done by M/s Gupta Industries, therefore, it

cannot be held liable for any omissions made by M/s Gupta Industries. 

18. On the other hand, the learned counsel for respondent No.1

submits   that   the   contention   (supra)   is   misconceived  and   is   mis-

constituted, as the terms and conditions of the bid document, show that

it was submitted as a Joint Venture Agreement, and, also the work

order, shows that once the contract is awarded to a joint venture,

thereupon,   all   partners   are   jointly   and   severally   liable   for   the

performance of the contractual obligations. 

CWP-13379-2024 -11-

Inferences of this Court.

19. At the outset, the hereinafter extracted judicial precedents

covering the subject matter are required to be alluded to.

Civil Appeal arising out of SLP (C) No. 10042/2023 titled as M/s

Techno Prints Vs. Chhattisgarh Textbook Corporation and Another

27.  This Court in The Blue Dreamz Advertising Pvt. Ltd. & Anr. v.

Kolkata Municipal Corp. & Ors. reported in 2024 INSC 589 while

quashing and set asiding the blacklisting order as affirmed by the High

Court in almost identical facts observed as under: 

1.  In case there exists a genuine dispute between the parties

based on the terms of the contract, blacklisting as a penalty

cannot be imposed. 

2.  The penalty of blacklisting may only be imposed when it is

necessary to safeguard the public interest from irresponsible or

dishonest contractors, and 

3.  The Corporation being a statutory body, have a higher

threshold to satisfy before passing such blacklisting order and

therefore, the measures undertaken by it should be reasonable. 

28.  Again, the aforesaid decision of this Court was rendered in a

case where the blacklisting order was already passed. 

xxxx xxxx

34.  Plainly, if a contractor is to be visited with the punitive measure

of blacklisting on account of an allegation that he has committed a

breach of a contract, the nature of his conduct must be so deviant or

aberrant so as to warrant such a punitive measure. A mere allegation

of breach of contractual obligations without anything more, per se,

does not invite any such punitive action. 

35.  Usually, while participating in a tender, the bidder is required to

furnish a statement undertaking that it has not been blacklisted by any

institution so far and, if that is not the case, provide information of

CWP-13379-2024 -12-

such blacklisting. This serves as a record of the bidder's previous

experience which gives the purchaser a fair picture of the bidder and

the conduct expected from it. Therefore, while the debarment itself may

not be permanent and may only remain effective for a limited, pre-

determined period, its negative effect continues to plague the business

of the debarred entity for a long period of time. As a result, it is viewed

as a punishment so grave, that it must follow in the wake of an action

that is equally grave. 

Civil Appeal arising out of Special Leave Petition (Civil) No. 11682 of

2018 titled as The Blue Dreamz Advertising Pvt. Ltd. and Another Vs.

Kolkata Municipal Corporation and Others

Questions for consideration: 

21.  The following questions arise for consideration: 

a. Whether in the facts and circumstances of the case, the order of the

Corporation dated 02.03.2016, debarring the appellant for a period of

five years is valid and justified in the eye of the law? 

b. If so, what reliefs is the appellant entitled to? 

Reasons and conclusions: 

22.  Blacklisting has always been viewed by this Court as a drastic

remedy and the orders passed have been subjected to rigorous scrutiny.

In Erusian Equipment & Chemicals Ltd. vs State of West Bengal & Anr.

(1975) 1 SCC 70, this Court observed that 

“20. Blacklisting has the effect of preventing a person from the

privilege and advantage of entering into lawful relationship with

the Government for purposes of gains. The fact that a disability

is created by the order of blacklisting indicates that the relevant

authority is to have an objective satisfaction….” 

23.  In Mr. B.S.N. Joshi (supra), this Court held that 

“41. … When a contractor is blacklisted by a department he is

debarred from obtaining a contract, but in terms of the notice

inviting tender when a tenderer is declared to be a defaulter, he

may not get any contract at all. It may have to wind up its

business. The same would, thus, have a disastrous effect on him.

Whether a person defaults in making payment or not would

depend upon the context in which the allegations are made as

also the relevant statute operating in the field. When a demand is

made, if the person concerned raises a bona fide dispute in

CWP-13379-2024 -13-

regard to the claim, so long as the dispute is not resolved, he may

not be declared to be defaulter.” (Emphasis supplied) 

24.  xxxx

25. xxxx

26.  In other words, where the case is of an ordinary breach of

contract and the explanation offered by the person concerned raises a

bona fide dispute, blacklisting/debarment as a penalty ought not to be

resorted to. Debarring a person albeit for a certain number of years

tantamounts to civil death inasmuch as the said person is commercially

ostracized resulting in serious consequences for the person and those

who are employed by him. 

27.  Too readily invoking the debarment for ordinary cases of breach

of contract where there is a bona fide dispute, is not permissible. Each

case, no doubt, would turn on the facts and circumstances thereto. 

xxxx

30.  All these reasons fall far short of rendering the conduct of the

appellant in the present case, so abhorrent as to justify the invocation

of the drastic remedy of blacklisting/debarment. The appellant very

clearly   has   been   subjected   to   a   disproportionate   penalty.   The

Corporation has lifted a sledgehammer to crack a nut. We disapprove

of the said course of action on the facts of this case.”

20. The expostulations of  law,  as underlined  in  the supra

verdicts inter alia are that :

1) Where   breach   to   a   concluded   contract   becomes   bonafidely

explained besides when a bonafide dispute is raised by the person/entity

concerned,   against   his/its   purportedly   omitting   to  perform   its

contractual obligation,  thereupons,  the  appositely made  penalty  of

blacklisting/debarment, thus ought not to be resorted to. 

2) The penalty of debarring or blacklisting as becomes imposed

upon a person or an entity but has drastic consequences, as therebys, it

CWP-13379-2024 -14-

adversely affects the business of the person or the entity concerned

besides materially prejudices the employments of the persons who

render employment under it/them.

3) The derelict conduct or the omission of the person or the

entity concerned, is to be so palpably abhorrent, so as to justify the

invocation of the drastic remedy of blacklisting/debarment. 

4. That   a   slipshod  and  hurried   manner/approach,  thus  to

impose the drastic penalty of debarment/blacklisting rather is to be

avoided,   as   the   same   may   be   disproportionate,   to   the   otherwise

resolveable dispute through the invocation of an arbitration remedy,

whereupons,   also   the   apposite   omission   may   become   ultimately

condoned. 

21. Now   the   further   relevant   underpinnings   of   the   said

judgment,  is   the   occurrence  thereins   of   the   expostulation   of   law,

inasmuch as, there is a requirement of strictest adherence becoming

made to the principles of natural justice, thus, all throughout the

appositely undertaken proceedings. 

22.  Now for testing whether all the supra expostulations of law

becomes completely satisfied besides to also determine that the conduct

of the present petitioner, was so abhorrent, wherebys, the imposition of

penalty of blacklisting upon it, but was a necessary sequel thereof, it is

relevant to bear in mind the following : 

a) Their existing an arbitration clause in the contract

executed between the present petitioner and the respondent.

CWP-13379-2024 -15-

b) The   contractually   agreed   dispute   resolution

mechanism, inasmuch as, of arbitration becoming opted to by the

contracting parties.

23.  Now applying the above expostulations of law to the supra

evident facts, but naturally brings forth an inference, that therebys not

only a bona fide explanation, did  prima facie,  became attempted to

become afforded by the present petitioner vis-a-vis the attribution of

misconduct qua it. Moreso, when for assigning veracity to the relevant

explanation, the parties have opted thus for the arbitration mechanism.

Resultantly   therebys,   until   the   conclusion   of   the   arbitration

proceedings,   the   imposition   of   the   harshest   penalty  of

blacklisting/debarment, upon, the present petitioner, but was to be

avoided.     Moreover,   without   the   culmination   of   the  arbitration

proceedings, it was unamenable for the respondents, to in a slip shod

and ill informed manner rather conclude, that excepting the imposition

of the harshest penalty of blacklisting upon the present petitioner, there

was no other imposable levy upon the present petitioner nor therebys

the   respondent   could   conclude,   that   the   conduct   of  the   present

petitioner was so abhorrent, so as to straightway, thus reiteratedly

without awaiting for the conclusion of the arbitration proceedings, to

further   concomitantly   infer   qua   only   the   penalty   of

blacklisting/debarring was imposable upon it.   

24. In case, this Court yet validates the imposition of the

penalty of blacklisting/debarring upon the present petitioner, despite the

CWP-13379-2024 -16-

dispute   resolution   mechanism   of   arbitration,   thus   becoming

consensually   undertaken   by   both   the   parties,   therebys,   the   said

undertaken   dispute   resolution   mechanism   rather   would   become

rendered both  meaningless as well as redundant.  

25.  The said has to be avoided, as on the conclusion of the said

arbitration proceedings, it may emanate whether the relevant omission

as attributed to the present petitioner was bonafide or whether there was

any intentional or deliberate fault on the part of any concerned. If so,

the penalty of blacklisting/debarring, as imposed upon the present

petitioner, is a prematurely imposed penalty, besides at this stage, is

both harsh and disproportionate, to the yet explicable misconduct, as

attributed to the present petitioner. 

26.  Even otherwise, there is no evidence on record suggestive

that   in   the   invocation   of   the   relevant   clause   by   the   contesting

respondents,   whereunders   the   penalty   of   blacklisting/debarment   is

ordained, thus, the contesting respondent prior thereto undertook such

proceedings,   wherebys,   completest   compliance   was   made   to   the

principles of natural justice. The absence of the said material brings

home an inference, that the invocation of the relevant clause, at the

instance  of   the   respondent,  has   been   done  most   capriciously  and

arbitrarily, and, therebys, the impugned order is required to be quashed

and set aside. 

CWP-13379-2024 -17-

  Final Order of this Court.

27. In aftermath, this Court finds merit in the writ petition and

with the observations above, the same is allowed.

28. The impugned letter (Annexure P-20) as passed by the

Authority concerned is quashed and set aside besides the respondent

concerned   is   directed   to   remove/delete   the  blacklisting/debarring

status in the records qua the petitioner company, as made on the basis

of the impugned letter (Annexure P-20). 

29. Since the main case itself has been decided, thus, all the

pending application(s), if any, are disposed of as such. 

       (SURESHWAR THAKUR)

JUDGE

               (VIKAS SURI)

01.04.2025 JUDGE

kavneet singh

          Whether speaking/reasoned : Yes/No

Whether reportable : Yes/No