- (1.) Heard Sri H.N. Singh, learned Senior Advocate assisted by Sri P.K. Bhardwaja, learned counsel for the petitioners and learned Standing counsel for the State.
(2.) This writ petition has been filed by the petitioners with prayer to issue a writ, order or direction in the nature of certiorari quashing the impugned order dated 24.2.2018 passed by Regional Food Controller, Meerut Region, Meerut (Annexure-5 to the writ petition).
(3.) It has been contended by learned counsel for the petitioner that by the impugned order dated 24.2.2018, extreme penalty of black listing has been imposed on the petitioner's firm, but the respondent no. 2 before passing the impugned order had neither issued any show cause notice to the petitioner nor afforded him any opportunity of hearing. He next submitted that the order of black listing being stigmatic in nature and debarring a person black listed from participating in Government tenders has to be proceeded by show cause notice. Since in the present case, the impugned order of black listing has been passed in gross violation of principles of natural justice, the same cannot be sustained and is liable to be set aside. In support of his aforesaid contention he has placed reliance upon the judgement of the Apex Court in the case of Gorakha Security Services Vs. Government (NCT of Delhi) and others, 2014 9 SCC 105.;