- (1.) This writ petition has been filed against the order dated 31.05.2017 passed by the Director, Disease Control and Animal Husbandry U.P. Lucknow by which the petitioner has been restrained from participating in any tender invited by the Animal Husbandry Department, Government of U.P. Also, the earnest money deposited by the petitioner has been forfeited. The petitioner is engaged in the manufacture of mineral mixture that constitute cattle feed supplement.
(2.) Certain tenders were floated by the Department of Animal Husbandry, U.P. In response to the same, the petitioner had submitted it's bid. Some litigation arose between the parties in respect of the tenders floated by the respondents. It appears some complaints had also been made against the petitioner in respect of the bid made by it. Occasioned by such complaints the impugned order dated 31.05.2017 has been passed whereby the petitioner has been effectively black listed from participating in the tenders floated by the Animal Husbandry Department.
(3.) We have heard Sri Ravi Kant, learned Senior Counsel assisted by Sri Tarun Agrawal, learned counsel for the petitioners and Ms. Subhash Rathi, learned Additional Chief Standing Counsel for the State.;