Sheo Kumar Singh-I, J. - (1.) Heard Mr. H.G.S. Parihar, learned Senior Advocate assisted by Ms. Meenakshi Singh Parihar, learned Advocates for the petitioner, learned Chief Standing Counsel for the respondent nos. 1, 2 and 3 as well as Mr. I.P. Singh, learned counsel for the respondent nos. 4 and 5.
(2.) By means of this writ petition filed under Article 226 of the Constitution of India, the petitioner has assailed the order dated 22.10.2014, whereby the Commissioner and Director of Industries, Uttar Pradesh, while proceeding with the matter in compliance of the order passed by this Court in Writ Petition No.4435 (M/B) of 1997, and with other writ petitions and after hearing the petitioner regarding supply of substandard items meant to be used for irrigation department, black listed the petitioner's unit for the period of five years.
(3.) It has been further prayed by the petitioner to issue a direction in the nature of mandamus for directing the opposite party to except the tender of the petitioner against e-tender notice dated 14.05.2015 and to permit the business for supply of PVC Pipes.;