Soumen Sen, J. - (1.) THE petitioner is a manufacturer of pig iron (medium Phosphoric Iron Break Block). The said break block is an essential safety item needed by the Indian Railways.
(2.) THE petitioner claims to have been supplying such material to Indian Railways for the last 12 years. Since the said iron medium Phosphoric Iron Break Block are safety items the petitioner was required to get himself registered as a vendor and obtain approval from the research designs and standard organization (hereinafter referred to as RDSO). The petitioner complaints that he has been unnecessarily victimized by the railways. It is alleged that the Railway authorities in order to promote the cause of some other manufacturers and suppliers trying to create all kinds of impediments and the recent act of delisting the petitioner is the last straw on the camel's back. It is contended that the petitioner was deregistered resulting in blacklisting on frivolous grounds and on an earlier occasion such an attempt to blacklist to the petitioner proved to be futile since by an order dated 26th June, 2014 a single judge of this Court set aside order of blacklisting.
(3.) IN this suit the order of the Appellate Authority dated 13th August, 2014 has been challenged. The Appellate Authority passed the order in terms of the direction passed in the earlier proceeding on 26th June, 2014 directing the appellate authority to decide all issues that were the subject matter of 1st, 2nd, 3rd and 4th show cause notices by a reasoned order.;