1
AFR
Court No. - 21 RESERVED
Case :- WRIT - C No. - 18052 of 2022
Petitioner :- M/S Nsoft (India) Services Pvt. Ltd.
Respondent :- Purvanchal Vidhyut Vitaran Nigam Ltd. And Another
Counsel for Petitioner :- Ujjawal Satsangi,Shagun K. Saran
Counsel for Respondent :- Udit Chandra
connected with
Case :- WRIT - C No. - 18053 of 2022
Petitioner :- M/S Bcits Pvt. Ltd.
Respondent :- Purvanchal Vidhyut Vitaran Nigam Ltd. And Another
Counsel for Petitioner :- Ujjawal Satsangi
Counsel for Respondent :- Udit Chandra
Hon'ble Manoj Kumar Gupta,J.
Hon'ble Dr. Yogendra Kumar Srivastava,J.
(Per Hon'ble Dr. Yogendra Kumar Srivastava, J)
1.The two writ petitions arise out of similar set of facts and seek to
raise challenge to notices bearing date 18.6.2022 directing the
petitioners to show cause in respect of the proposed action of
blacklisting/debarment. Accordingly, with the consent of the parties,
the two petitions have been heard and are being disposed of by means
of a common order.
2.Heard Sri Prashant Chandra, learned Senior Counsel assisted by
Sri Kartikeya Dubey and Sri Ujjawal Satsangi for the petitioners and
Sri Udit Chandra, learned counsel for the respondents.
3.Pleadings have been exchanged between the parties in both the
petitions.
4.At the very outset, it would be relevant to take notice of the fact
that the writ petitioner in Writ C No. 18053 of 2022 (M/S Bcits Pvt.
Ltd vs. Purvanchal Vidhyut Vitaran Nigam Ltd. And Another) had
approached this Court earlier in Writ C No. 15363 of 2022 (M/s Bcits
Pvt. Ltd. vs. Purvanchal Vidhyut Vitaran Nigam Ltd. And
Another) seeking to challenge notice dated 18.5.2022 whereby the
petitioner had been directed to show cause in respect of a proposed
Neutral Citation No. - 2022:AHC:136770-DB
2
action of blacklisting/debarment.
5.The writ court allowed the writ petition by means of a judgement
dated 26.5.2022 taking into consideration the fact that in the
aforestated notice the authority concerned had already recorded its
conclusion with regard to explanation furnished by the petitioner
earlier and had found the same to be unsatisfactory. The Court held that
since the respondent authority had already expressed its mind, the
exercise which was to follow would be an empty formality.
Accordingly, the notice was quashed leaving it open to the respondent
corporation to issue a fresh notice in accordance with law, if so
advised.
6.Against a similarly worded notice bearing same date i.e. 18.5.2022,
the petitioner in Writ C No. 18052 of 2022 (M/S Nsoft (India) Services
Pvt. Ltd. vs. Purvanchal Vidyut Vitaran And Another) had also
preferred an earlier petition being Writ C No. 17169 of 2022 (M/s
Nsoft India Services vs. Purvanchal Vidyut Vitaran And Another)
and following the judgement in Writ C No. 15363 of 2022 (M/s Bcits
Pvt. Ltd. vs. Purvanchal Vidhyut Vitaran Nigam Ltd. And Another), the
writ petition was disposed of in the same terms by means of a judgment
dated 16.6.2022.
7.It is pursuant to the judgments in the earlier round of litigation,
referred to above, that the respondent no.2 issued notices dated
18.6.2022 bearing Reference No. 162/PuVVNL(Varanasi)/
Commercial/Billing and Reference No. 161/PuVVNL(Varanasi)/
Commercial/Billing respectively, against the petitioners in the two writ
petitions, in terms of which they were directed to show cause as to why
in the light of the facts stated in the notices, the petitioner firms be not
blacklisted/debarred for a period of two years.
8.Challenging the aforesaid notices, the present petitions have been
filed.
9.Counsel appearing for the respondents has raised a preliminary
objection by submitting that the notices dated 18.6.2022 which are
sought to be challenged only direct the petitioners to answer the
3
charges which have been levelled against the petitioner firms with a
further mention as to why it should not be blacklisted for a period of
two years and the decision whether to blacklist the petitioners or not
would be taken only after objection to the show cause notices have
been submitted by the petitioners and in view thereof, the present
petitions are premature and not maintainable.
10.Learned Senior Counsel appearing for the petitioners while
assailing the show cause notices dated 18.6.2022 issued by the
respondent no.2, submits as under:
10.1 The notices dated 18.6.2022 though stated to be for the purpose of
giving the petitioners a show cause, is infact in the nature of an order
which has been issued with premeditation with malice writ large in
issuing the said notices.
10.2 The notices are founded on incorrect and incomplete facts which
have been selectively stated to prejudice the petitioners. The entire
exercise sought to be undertaken is arbitrary and opposed to the
mandate of Article 14 of the Constitution.
10.3 The show cause notices conveniently conceal the factum of
issuance of earlier notices which had been suitably responded by the
petitioners. The successive show cause notices issued for the self-same
reasons go to show that the respondent authority is proceeding with
premeditation to somehow punish the petitioners.
10.4 The tenor of the notices is indicative of the fact that the
respondent authority has already made up its mind to pass an order of
blacklisting against the petitioners and therefore, the entire exercise
which is proposed to be undertaken in furtherance of the notice would
be an empty formality and a futile exercise. To support his submission,
learned Senior Counsel has placed reliance upon the decisions in
Siemens Ltd. vs. State of Maharashtra & Others
1
and Oryx
Fisheries Pvt. Ltd vs. Union of India & Others
2
.
10.5 An attempt has also been made to draw attention of the Court to
1(2006) 12 SCC 33
2(2010) 13 SCC 427
4
the merits of the case and the defence which is sought to be put up by
the petitioner firms in response to the imputations made in the show
cause notices.
11.The respondents have filed counter affidavits in both the petitions
in which it has been categorically averred that the notices dated
18.6.2022 simply call upon the petitioner firms to submit an
explanation for violation of the various conditions under the
agreement. It is submitted that the notices have been issued strictly in
accordance with the liberty granted by this Court in terms of the
judgements dated 26.5.2022 and 16.6.2022 passed in the earlier writs
being Writ C No. 15363 of 2022 and Writ C No. 17169 of 2022,
respectively.
12.It is further submitted that the first part of the notices contains
statement of imputations regarding alleged breaches and default
committed by the petitioners with specific details having been given so
as to enable the petitioners to precisely know the exact case or
allegations levelled against them in order to enable them to give a reply
to the allegations. The second part of the notices indicates the
punishment which is proposed, in case the replies submitted by the
petitioners are held to be not satisfactory, and also the quantum of
punishment which the respondent authorities propose to impose on the
petitioners. It has been averred that in the entire show cause notice
there is no whisper of any premeditation as alleged by the petitioners. It
has been further averred that the respondent authorities have issued the
show cause notice with an open mind calling upon the petitioners to
submit reply to the allegations which have been levelled and it is only
after reply of the petitioners is submitted that the authority would take
a decision whether to drop the show cause notice or to pass an order
with regard to blacklisting of the petitioners.
13.On behalf of the respondents, reliance is sought to be placed on the
decision in the case of Gorkha Security Services vs. Government
(NCT of Delhi) & Others
3
for the proposition that in order to fulfill
3(2014) 9 SCC 105
5
the requirements of principles of natural justice, a show cause notice in
addition to proposing the penalty/action proposed to be taken is also
required to state the materials/grounds on the basis of which the
department proposes to take the action.
14.Rival contentions which have been raised across the bar would
require appreciation of the parameters under which a show cause notice
particularly in reference to a proposed order of blacklisting/debarment
may be issued and the circumstances under which the validity of a
show cause notice may be assailed in writ jurisdiction.
15.The maintainability of a writ petition against a show cause notice
was subject matter of consideration in the case of Siemens Ltd.
wherein it was held that ordinarily a writ court may not exercise its
discretionary jurisdiction in entertaining a writ petition questioning a
notice to show cause unless it is without jurisdiction; however, when a
notice is issued with premeditation, writ petition would be
maintainable. Referring to the earlier decisions in State of U.P. vs.
Brahm Datt Sharma
4
Special Director vs. Mohd. Ghulam Ghouse
5
,
Union of India vs. Kunisetty Satyanarayana
6
, K.I. Shephard vs.
Union of India
7
and V.C., Banaras Hindu University vs. Shrikant
8
,
it was observed as follows:-
“9. Although ordinarily a writ court may not exercise its discretionary
jurisdiction in entertaining a writ petition questioning a notice to show
cause unless the same inter alia appears to have been without
jurisdiction as has been held by this Court in some decisions including
State of U.P. v. Brahm Datt Sharma, Special Director v. Mohd. Ghulam
Ghouse and Union of India v. Kunisetty Satyanarayana, but the
question herein has to be considered from a different angle viz. when a
notice is issued with premeditation, a writ petition would be
maintainable. In such an event, even if the court directs the statutory
authority to hear the matter afresh, ordinarily such hearing would not
yield any fruitful purpose. (See K.I. Shephard v. Union of India.) It is
evident in the instant case that the respondent has clearly made up its
mind. It explicitly said so both in the counter-affidavit as also in its
purported show-cause notice.
10. The said principle has been followed by this Court in V.C., Banaras
Hindu University v. Shrikant, stating: (SCC p. 60, paras 48-49)
“48. The Vice-Chancellor appears to have made up his mind to
impose the punishment of dismissal on the respondent herein. A
4(1987) 2 SCC 179
5(2004) 3 SCC 440
6(2006) 12 SCC 28
7(1987) 4 SCC 431
8(2006) 11 SCC 42
6
post-decisional hearing given by the High Court was illusory in
this case.
49. In K.I. Shephard v. Union of India this Court held: (SCC p.
449, para 16)
‘It is common experience that once a decision has been taken,
there is a tendency to uphold it and a representation may not
really yield any fruitful purpose.’ ”
(See also Shekhar Ghosh v. Union of India
9
and Rajesh Kumar v.
D.C.I.T.
10
)
11. A bare perusal of the order impugned before the High Court as also
the statements made before us in the counter-affidavit filed by the
respondents, we are satisfied that the statutory authority has already
applied its mind and has formed an opinion as regards the liability or
otherwise of the appellant. If in passing the order the respondent has
already determined the liability of the appellant and the only question
which remains for its consideration is quantification thereof, the same
does not remain in the realm of a show-cause notice. The writ petition,
in our opinion, was maintainable.”
16.The question as to what would be the proper contents of a notice to
show cause, so as to be in consonance with the principles of natural
justice was considered in the case of Oryx Fisheries (supra) and it was
observed that the notice directing show cause must state the charges
only and not definite conclusions of alleged guilt otherwise the entire
proceeding would stand vitiated by unfairness and bias. It was stated
thus:-
“24. … It is well settled that a quasi-judicial authority, while acting in
exercise of its statutory power must act fairly and must act with an
open mind while initiating a show-cause proceeding. A show-cause
proceeding is meant to give the person proceeded against a reasonable
opportunity of making his objection against the proposed charges
indicated in the notice.
25. Expressions like “a reasonable opportunity of making objections”
or “a reasonable opportunity of defence” have come up for
consideration before this Court in the context of several statutes. A
Constitution Bench of this Court in Khem Chand v. Union of India
11
, of
course in the context of service jurisprudence, reiterated certain
principles which are applicable in the present case also.
26. S.R. Das, C.J. speaking for the unanimous Constitution Bench in
Khem Chand held that the concept of “reasonable opportunity”
includes various safeguards and one of them, in the words of the
learned Chief Justice, is : (AIR p. 307, para 19)
“(a) An opportunity to deny his guilt and establish his innocence,
which he can only do if he is told what the charges levelled
against him are and the allegations on which such charges are
based;”
27. It is no doubt true that at the stage of show cause, the person
proceeded against must be told the charges against him so that he can
9(2007) 1 SCC 331
10(2007) 2 SCC 181
11AIR 1958 SC 300
7
take his defence and prove his innocence. It is obvious that at that stage
the authority issuing the charge-sheet, cannot, instead of telling him the
charges, confront him with definite conclusions of his alleged guilt. If
that is done, as has been done in this instant case, the entire proceeding
initiated by the show-cause notice gets vitiated by unfairness and bias
and the subsequent proceedings become an idle ceremony.
28. Justice is rooted in confidence and justice is the goal of a quasi-
judicial proceeding also. If the functioning of a quasi-judicial authority
has to inspire confidence in the minds of those subjected to its
jurisdiction, such authority must act with utmost fairness. Its fairness is
obviously to be manifested by the language in which charges are
couched and conveyed to the person proceeded against.
29. …
30. ...
31. It is of course true that the show-cause notice cannot be read
hypertechnically and it is well settled that it is to be read reasonably.
But one thing is clear that while reading a show-cause notice the
person who is subject to it must get an impression that he will get an
effective opportunity to rebut the allegations contained in the show-
cause notice and prove his innocence. If on a reasonable reading of a
show-cause notice a person of ordinary prudence gets the feeling that
his reply to the show-cause notice will be an empty ceremony and he
will merely knock his head against the impenetrable wall of prejudged
opinion, such a show-cause notice does not commence a fair procedure
especially when it is issued in a quasi-judicial proceeding under a
statutory regulation which promises to give the person proceeded
against a reasonable opportunity of defence.
32. Therefore, while issuing a show-cause notice, the authorities must
take care to manifestly keep an open mind as they are to act fairly in
adjudging the guilt or otherwise of the person proceeded against and
specially when he has the power to take a punitive step against the
person after giving him a show-cause notice.
33. The principle that justice must not only be done but it must
eminently appear to be done as well is equally applicable to quasi-
judicial proceeding if such a proceeding has to inspire confidence in
the mind of those who are subject to it.”
17.The scope of judicial review in matters relating to challenge to
show-cause notice was subject matter of consideration in Union of
India and another Vs. Vicco Laboratories
12
, and while holding that
non-interference at the stage of issuance of show-cause notice is the
normal rule, it was stated that where a show-cause notice is issued
either without jurisdiction or in an abuse of process of law, the writ
court would not hesitate to interfere even at the stage of issuance of
show-cause notice. The observations made in the judgment in this
regard are as follows:-
"31. Normally, the writ court should not interfere at the stage of
issuance of show-cause notice by the authorities. In such a case, the
parties get ample opportunity to put forth their contentions before the
12 (2007) 13 SCC 270
8
authorities concerned and to satisfy the authorities concerned about the
absence of case for proceeding against the person against whom the
show-cause notices have been issued. Abstinence from interference at
the stage of issuance of show-cause notice in order to relegate the
parties to the proceedings before the authorities concerned is the
normal rule. However, the said rule is not without exceptions. Where a
show-cause notice is issued either without jurisdiction or in an abuse of
process of law, certainly in that case, the writ court would not hesitate
to interfere even at the stage of issuance of show-cause notice. The
interference at the show-cause notice stage should be rare and not in a
routine manner. Mere assertion by the writ petitioner that notice was
without jurisdiction and/or abuse of process of law would not suffice. It
should be prima facie established to be so. Where factual adjudication
would be necessary, interference is ruled out."
18.The principle that a writ petition should normally not be
entertained against mere issuance of show-cause notice was reiterated
in Commissioner of Central Excise, Haldia Vs. M/S. Krishna Wax
(P) Ltd.
13
and it was held that the concerned person must first raise all
the objections before the authority which had issued a show-cause
notice and the redressal in terms of the existing provisions of law could
be taken resort to if an adverse order was passed against such person.
19.A similar view had been taken in a decision in Malladi Drugs and
Pharma Ltd. Vs. Union of India
14
, and the judgment of the High
Court dismissing the writ petition against a show-cause notice was
upheld.
20.Again in Union of India and others Vs. Coastal Container
Transporters Association and others
15
, while examining the scope of
powers under Article 226 with regard to quashment of a show-cause
notice, it was held that the same would not be permissible unless there
is lack of jurisdiction or violation of principles of natural justice.
21.In the two cases before us, the factum of service of the notices
dated 18.06.2022 by the respondent-Corporation on the petitioners
requiring them to show cause as to why an order of blacklisting be not
passed, is not in dispute. It is rather sought to be argued that since the
show cause notice specifies the imputations, the same is indicative of
the fact that the respondent authority has already made its mind to pass
an order of blacklisting against the petitioners and that the notices are,
13 (2020) 12 SCC 572
14 (2020) 12 SCC 808
15 (2019) 20 SCC 446
9
therefore premeditated and the entire exercise proposed to be
undertaken in furtherance thereof would be an empty formality.
22.In Gorkha Security Services
3
(supra), the question pertaining to
the form and content of a show cause notice that is required to be
served before deciding as to whether the noticee is to be blacklisted or
not was subject matter of consideration and it was held that it is a
mandatory requirement to give such a show cause notice to mention
that action of blacklisting is proposed so as to provide adequate and
meaningful opportunity to show cause against the same. Accordingly, it
was observed that this would require the statement of imputations
detailing out the alleged breaches and defaults so that the noticee gets
an opportunity to rebut the same. The guidelines laid down as to the
contents of show cause notice pursuant to which an order of
blacklisting may be passed, in the aforesaid decision, are in the
following terms:-
"21. The central issue, however, pertains to the requirement of stating
the action which is proposed to be taken. The fundamental purpose
behind the serving of show-cause notice is to make the noticee
understand the precise case set up against him which he has to meet.
This would require the statement of imputations detailing out the
alleged breaches and defaults he has committed, so that he gets an
opportunity to rebut the same. Another requirement, according to us, is
the nature of action which is proposed to be taken for such a breach.
That should also be stated so that the noticee is able to point out that
proposed action is not warranted in the given case, even if the
defaults/breaches complained of are not satisfactorily explained. When
it comes to blacklisting, this requirement becomes all the more
imperative, having regard to the fact that it is harshest possible action.
22. The High Court has simply stated that the purpose of show-cause
notice is primarily to enable the noticee to meet the grounds on which
the action is proposed against him. No doubt, the High Court is
justified to this extent. However, it is equally important to mention as
to what would be the consequence if the noticee does not satisfactorily
meet the grounds on which an action is proposed. To put it otherwise,
we are of the opinion that in order to fulfil the requirements of
principles of natural justice, a show-cause notice should meet the
following two requirements viz:
(i) The material/grounds to be stated which according to the
department necessitates an action;
(ii) Particular penalty/action which is proposed to be taken. It is this
second requirement which the High Court has failed to omit.
We may hasten to add that even if it is not specifically mentioned in the
show-cause notice but it can clearly and safely be discerned from the
reading thereof, that would be sufficient to meet this requirement."
3(2014) 9 SCC 105
10
23.The manner in which a show cause notice is to be issued to
constitute a valid basis of a blacklisting order in the context of
government contracts and tenders was subject matter of consideration
in a recent decision in the case of UMC Technologies Private Ltd. Vs.
Food Corporation of India and another
16
and after explaining the
principles in regard to the same in detail, it was held that it is essential
for the notice to specify the particular grounds on which an action is
proposed to be taken so as to enable the noticee to answer the case
against him and in the absence of the same a person cannot be said to
be granted a reasonable opportunity of being heard. It was stated thus:-
"13. At the outset, it must be noted that it is the first principle of
civilised jurisprudence that a person against whom any action is sought
to be taken or whose right or interests are being affected should be
given a reasonable opportunity to defend himself. The basic principle
of natural justice is that before adjudication starts, the authority
concerned should give to the affected party a notice of the case against
him so that he can defend himself. Such notice should be adequate and
the grounds necessitating action and the penalty/action proposed
should be mentioned specifically and unambiguously. An order
travelling beyond the bounds of notice is impermissible and without
jurisdiction to that extent. This Court in Nasir Ahmad v. Custodian
General, Evacuee Property [Nasir Ahmad v. Custodian General,
Evacuee Property, (1980) 3 SCC 1] has held that it is essential for the
notice to specify the particular grounds on the basis of which an action
is proposed to be taken so as to enable the noticee to answer the case
against him. If these conditions are not satisfied, the person cannot be
said to have been granted any reasonable opportunity of being heard.
14. Specifically, in the context of blacklisting of a person or an entity
by the State or a State Corporation, the requirement of a valid,
particularised and unambiguous show-cause notice is particularly
crucial due to the severe consequences of blacklisting and the
stigmatisation that accrues to the person/entity being blacklisted. Here,
it may be gainful to describe the concept of blacklisting and the
graveness of the consequences occasioned by it. Blacklisting has the
effect of denying a person or an entity the privileged opportunity of
entering into government contracts. This privilege arises because it is
the State who is the counterparty in government contracts and as such,
every eligible person is to be afforded an equal opportunity to
participate in such contracts, without arbitrariness and discrimination.
Not only does blacklisting take away this privilege, it also tarnishes the
blacklisted person's reputation and brings the person's character into
question. Blacklisting also has long-lasting civil consequences for the
future business prospects of the blacklisted person."
24.The adverse impact of an order of blacklisting and the need for
strict observance of the principles of natural justice before passing of
an order of blacklisting was emphasized in M/s Erusian Equipment
16 (2021) 2 SCC 551
11
& Chemicals Ltd. Vs. State of West Bengal and another
17
and it was
observed as follows:-
"12...The order of blacklisting has the effect of depriving a person of
equality of opportunity in the matter of public contract. A person who
is on the approved list is unable to enter into advantageous relations
with the Government because of the order of blacklisting. A person
who has been dealing with the Government in the matter of sale and
purchase of materials has a legitimate interest or expectation. When the
State acts to the prejudice of a person it has to be supported by legality.
xxx
15...The blacklisting order involves civil consequences. It casts a slur.
It creates a barrier between the persons blacklisted and the Government
in the matter of transactions. The blacklists are "instruments of
coercion".
xxx
17...The activities of the Government have a public element and,
therefore, there should be fairness and equality. The State need not
enter into any contract with any one but if it does so, it must do so
fairly without discrimination and without unfair procedure. Reputation
is a part of a person's character and personality. Blacklisting tarnishes
one's reputation.
xxx
19. Where the State is dealing with individuals in transactions of sales
and purchase of goods, the two important factors are that an individual
is entitled to trade with the Government and an individual is entitled to
a fair and equal treatment with others. A duty to act fairly can be
interpreted as meaning a duty to observe certain aspects of rules of
natural justice. A body may be under a duty to give fair consideration
to the facts and to consider the representations but not to disclose to
those persons details of information in its possession. Sometimes duty
to act fairly can also be sustained without providing opportunity for an
oral hearing. It will depend upon the nature of the interest to be
affected, the circumstances in which a power is exercised and the
nature of sanctions involved therein.
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. Fundamentals of fair play require that
the person concerned should be given an opportunity to represent his
case before he is put on the blacklist."
25.The aforementioned proposition that no order of blacklisting could
be passed without affording opportunity of hearing to the affected party
was reiterated in the case of Raghunath Thakur Vs. State of Bihar &
Ors.
18
wherein it was stated as follows:-
"4. Indisputably, no notice had been given to the appellant of the
proposal of blacklisting the appellant. It was contended on behalf of the
State Government that there was no requirement in the rule of giving
any prior notice before blacklisting any person. Insofar as the
17 (1975) 1 SCC 70
18 (1989) 1 SCC 229
12
contention that there is no requirement specifically of giving any notice
is concerned, the respondent is right. But it is an implied principle of
the rule of law that any order having civil consequence should be
passed only after following the principles of natural justice. It has to be
realised that blacklisting any person in respect of business ventures has
civil consequence for the future business of the person concerned in
any event. Even if the rules do not express so, it is an elementary
principle of natural justice that parties affected by any order should
have right of being heard and making representations against the
order..."
26.The requirement of grant of opportunity to show cause before
blacklisting was restated in the case of Gronsons Pharmaceuticals (P)
Ltd. & Anr. Vs. State of Uttar Pradesh & Ors.
19
and it was held that
since the order blacklisting of an approved contractor results in civil
consequences, the principle of audi alteram partem is required to be
observed.
27.The power to blacklist a contractor was held to be inherent in the
party allotting the contract and the freedom to contract or not to
contract was held to be unqualified in the case of private parties;
however when the party is State, the decision to blacklist would be
open judicial review on touchstone of proportionality and the principles
of natural justice. The relevant observations made in this regard in the
case of M/s Kulja Industries Limited Vs. Chief General Manager,
W.T. Project, BSNL & Ors.
20
are as under:-
"17. That apart, the power to blacklist a contractor whether the contract
be for supply of material or equipment or for the execution of any other
work whatsoever is in our opinion inherent in the party allotting the
contract. There is no need for any such power being specifically
conferred by statute or reserved by contractor. That is because
"blacklisting" simply signifies a business decision by which the party
affected by the breach decides not to enter into any contractual
relationship with the party committing the breach. Between two private
parties the right to take any such decision is absolute and untrammelled
by any constraints whatsoever. The freedom to contract or not to
contract is unqualified in the case of private parties. But any such
decision is subject to judicial review when the same is taken by the
State or any of its instrumentalities. This implies that any such decision
will be open to scrutiny not only on the touchstone of the principles of
natural justice but also on the doctrine of proportionality. A fair hearing
to the party being blacklisted thus becomes an essential precondition
for a proper exercise of the power and a valid order of blacklisting
made pursuant thereto. The order itself being reasonable, fair and
proportionate to the gravity of the offence is similarly examinable by a
writ court."
19 AIR 2001 SC 3707
20 (2014) 14 SCC 731
13
28.The aforesaid legal position has been recently considered in M/s
Baba Traders Vs. State of U.P. and others
21
and Amit Kumar Vs.
State of U.P. and another.
22
29.It would therefore be seen that an order of blacklisting has the
effect of depriving a person equality of opportunity in the matter of
public contract and in a case where the State acts to the prejudice of a
person it has to be supported by legality. The activities of the State
having the public element quality must be imbued with fairness and
equality.
30.The order of blacklisting involves civil consequences and has the
effect of creating a disability by preventing a person from the privilege
and advantage of entering into lawful relationship with the government
therefore fundamentals of fair play would require that the concerned
person should be given an opportunity to represent his case before he is
put on the blacklist. A fair hearing to the party before being blacklisted
thus becomes an essential pre-condition for a proper exercise of the
power and a valid order of blacklisting made pursuant thereto. The
applicability of the principle of audi alteram partem and the necessity
of issuance of show cause notice also becomes imperative before
passing of any such order of blacklisting.
31.It would therefore follow as a legal proposition that in order for a
show cause notice to constitute a valid basis for passing of an order of
blacklisting, the notice must spell out the imputations specifying the
alleged breaches and defaults indicating the intent of the issuer of the
notice to blacklist the noticee so as to ensure that the noticee has an
adequate informed and meaningful opportunity to rebut the allegations
and to show cause against the proposed blacklisting.
32.In order to ensure conformity with the principles of natural justice,
a show cause notice is required to specify as to what would be the
consequences if the noticee does not satisfactorily meet the grounds on
which the action is proposed. The notice apart from being adequate is
also required to state the grounds necessitating the action and the
21 2019 (11) ADJ 516 (DB)
22 2020 (10) ADJ 264 (DB)
14
penalty proposed is also required to be mentioned specifically and
unambiguously. A show cause notice, particularly in a case where it
proposes to impose an order of blacklisting, is required to adhere to the
principles of natural justice and for the said reason is to fulfill the twin
requirements of stating in unambiguous terms the grounds which
according to the department necessitates an action, and also the penalty
which is proposed to be taken in case the noticee is unable to furnish an
adequate response to the grounds stated in the notice.
33.The principle of audi alteram partem has been held to be a sina
qua non and a basic tenet underlying the principles of natural justice. In
Re K. (H.) (an infant)
23
, Lord Parker C.J., described natural justice
as 'a duty to act fairly'. The rule of 'fair hearing' requires that the party
which is likely to be visited with adverse consequences is given an
opportunity to meet the case against it effectively. Right to 'fair hearing'
or 'reasonable opportunity of hearing' casts a sacrosanct obligation on
the adjudicatory authority to ensure fairness in procedure and action. It
covers within its fold every stage through which an administrative
adjudication passes – starting from notice to final determination.
34.Procedural fairness requires that persons liable to be affected by a
proposed administrative decision be given adequate notice of what is
proposed so that they are not taken unfairly by surprise, and also that
they are in a position to make representation against the proposed
action; to appear at the hearing or the inquiry; and to effectively answer
the charges which they have to meet. A proper hearing must always
include an opportunity to know the opposing case. We may refer to the
observations of Lord Denning in Kanda vs. Government of
Malaya
24
, which are as follows:-
“If the right to be heard is to be a real right which is worth anything, it
must carry with it a right in the accused man to know the case which is
made against him. He must know what evidence has been given and
what statements have been made affecting him: and then he must be
given a fair opportunity to correct or contradict them.”
35.The right to know and to effectively respond to the charges has
23[1967] 1 All E.R. 226
24[1962] AC 322
15
been recognized as a fundamental feature of any administrative
adjudicatory process. It is a fundamental principle of fairness that a
party should have prior notice of the case against him and an
opportunity to properly respond to the same. The charges are to be
made known specifically and with particularity so as to ensure that the
party liable to be affected is not taken by surprise, and has an effective
opportunity of putting forward its defence.
36.The contention raised on behalf of the petitioners that the issuance
of the show cause notice is an empty formality for the reason that
imputations have been stated in the notice which are indicative that the
authority concerned has already made up its mind, cannot be accepted
for the reason that the grounds/imputations specified in the notice are
with a view to elicit the response of the petitioners in respect of the
grounds on which the action is proposed. Needless to say, it is open to
the petitioners to rebut the allegations specified in the notice by
submitting their reply and it would be incumbent upon the respondent
authority to accord consideration to the same and thereafter, pass an
order affording reasonable opportunity to the petitioners.
37.The respondents have taken a categorical stand in their counter
affidavits that the show cause notices have been issued with an open
mind calling upon the petitioners to submit reply to the allegations
which have been levelled and it is only after replies of the petitioners
are submitted that the authority would take a decision whether to drop
the show cause notice or to pass an order with regard to blacklisting.
38.It is legally well settled that mere issuance of show cause notice
does not amount to an adverse order, which may be held to affect the
rights of the parties. The necessity for issuing a show cause notice and
the requirement of specifying the grounds on which the action is
proposed is in fact a necessary prerequisite, so as to ensure that the
noticee is aware of the grounds on which action is proposed and has an
adequate opportunity to rebut the same. If the show cause notice does
not specifically state the grounds on which it is being issued and the
proposed action, the noticee would be taken by surprise and would not
16
have adequate opportunity to rebut the allegations during the course of
inquiry which is to follow.
39.We are of the view that the challenge to the show cause notices in
the instant petitions is premature for the reason that the mere indication
of the grounds and the penalty proposed, would not give rise to a cause
of action, as it is open to the petitioners to present their case and rebut
the imputations, whereupon it would be incumbent upon the
respondent authority to proceed with the inquiry and pass an
appropriate speaking and reasoned order after giving adequate
opportunity to the petitioners and ensuring due compliance of the
principles of natural justice. The outcome of the inquiry which is
proposed in terms of the show cause notice would only be a matter of
conjecture at this stage, inasmuch as it is equally possible that after
considering the response of the petitioners and holding due inquiry, the
respondent authority may drop the proceeding or may reject the
reasons given by the noticee. It is only upon conclusion of the
proceedings where any order is passed by the respondent authority
which is prejudicial to their interest, the petitioners may have cause of
action to raise a challenge to the same.
40.Having regard to the aforestated facts and circumstances, we are of
the view that the challenge raised to the show cause notices, at this
stage, is premature.
41.Accordingly, we are not inclined to exercise our extraordinary
jurisdiction under Article 226 of the Constitution of India to interfere in
the matter.
42.It would be open to the petitioners to submit their response to the
show cause notices dated 18.6.2022, within a period of two weeks from
date whereupon the concerned respondent authority would be expected
to conclude the proceedings within a further period of two weeks, after
affording proper opportunity of hearing to the petitioners and according
due consideration to the defence set up by the petitioners in the replies
to the show cause notices and pass reasoned and a speaking orders
thereupon.
17
43.The petitions stand disposed of accordingly.
Order Date :- 2.9.2022
Kirti
(Dr. Y.K. Srivastava, J) (Manoj Kumar Gupta, J)
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