S.J. Vazifdar, J. - (1.) The petitioners have challenged orders dated 12.08.2014 and 31.03.2015 by which they have been black -listed and their earnest money has been forfeited. The petitioners have also sought an order directing the respondents to release the earnest money with interest.
(2.) Respondent Nos. 2, 3 and 4 are the Additional Chief Secretary, Government of Haryana, Industries & Commerce Department; the Director, Supplies & Disposals, Haryana and the Central Bureau of Investigation, respectively. The reference to the respondents shall, however, be to respondent Nos. 1, 2 and 3.
(3.) The respondents invited tenders for supply of hospital furniture. The petitioners submitted a bid. The petitioners' technical bid was, however, rejected. It is not necessary to deal with the issue whether the petitioners' technical bid was rightly rejected or not in detail as from the documents it is clear that the petitioners' bid was not technically qualified. One of the conditions of eligibility reads as under: - - "2. The tenderer should have a minimum annual turnover in Hospital Furniture items of Rs. 50 lacs per year or Rs. 150 lacs in the last 3 years for which they should submit audited balance sheet alongwith Certificate from Chartered Accountant for last 3 years.";