ARVIND KUMAR, J. - (1.) SINCE a common question of law and facts is involved in all these petitions, they are being disposed of by this judgment passed in C.W.P. No. 4997 of 1986.
(2.) THE facts of all the petitions are similar except the change in the names of petitioner firms. Respondent No. 2 is an Apex institution in the State of Haryana for supply of items, on demand, to various office of the State Government, while the petitioners are its primary members, which are catering to the demands of various Government offices made through respondent No. 2. On the basis of an enquiry conducted by Vigilance Department and Cooperative Department, an order dated 3.7.1986 was passed by respondent No. 1 by dint of which he directed to black-list all the Societies, which included the petitioner Societies, on the ground that they have exorbitantly charged the rates of the material supplied to the PWD B&R, Haryana during the period 1.4.1982 to 31.10.1984. Following the afore-stated decision taken by respondent No. 1, respondent No. 2 passed orders dated 16.7.1986 separately and thereby black-listed the petitioner Societies and stopped all the transactions with them, which action of respondent No. 2 has been made the subject matter of challenge in the instant petitions.
(3.) UPON notice, respondent No. 2 filed separate written statements in all the petitions. Justifying the action of black-listing the petitioners from carrying out any further transactions on the grounds set out in the impugned orders, dismissal of the petitions has been sought.;