- (1.) The petitioner has come up praying for a mandamus that the opposite parties, be commanded to extend the benefit of supply orders for supply of PVC pipes to the Jal Nigam pursuant to the E tender dated 20.05.2014 and not treat the petitioner to be ineligible on account of his black listing order dated 22.10.2014.
(2.) It appears that the petitioner was black-listed by the Director of Industries way back in the year 1997 which order came to be challenged and the writ petition filed by the petitioner was allowed. The Director of Industry assailed the said order of the High Court before the Apex Court but the S.L.P was dismissed and consequently a fresh order was to be passed. It is in that connection that the order dated 22.10.2014 was passed black listing the petitioner again. The petitioner has unsuccessfully assailed the said order in W.P.No.5347(M/B) of 2015 and no interim order has been passed till date. The position, therefore, that stands conceded is that there is a blacklisting order against the petitioner.
(3.) The only dispute now remains is as to whether the petitioner can be permitted to resume any such supply orders under a government contract even if he has been black-listed.;