ARUN PALLI, J. - (1.) A writ in the nature of certiorari is prayed for, to quash the order, dated 04.01.2016 (Annexure P29), vide which the District Managing Committee has blacklisted the petitioner for a period of three years, and his security deposits have since been forfeited.
(2.) A brief narration of facts that have led the parties to the current stage shall be expedient.
(3.) On 18.03.2015, the department of Food and Civil Supplies issued a policy for transportation, labour and cartage of foodgrains. Vide publication in the newspapers, tenders were invited in terms of the said policy. The petitioner, who purports to be eligible, submitted a tender for allotment of labour and cartage work. For, his bids were found to be the lowest, he was assigned the work of 15;