- (1.) HEARD the learned counsel for the parties.
(2.) PERUSED the order dated 6.10.1999 passed by learned Single Judge in CWJC No. 199 of 1999 (R) and also perused the earlier order passed by learned Single Judge on 21.7.1998 in CWJC No. 611 of 1998(R). Pursuant to the direction issued in the order dated 21.7.1998, the impugned order was passed by the respondents and communicated to the writ petitioner -appellant vide letter No. 18 dated 15.1.1999.
(3.) THE reason for black -listing the petitioner -appellant admittedly was the non supply of mollases and iodised salt which, according to the respondents, the petitioner was obliged to do pursuant to the supply order placed upon him. Even though the petitioner -appellant disputes the factum of his having received any supply order or the parties having entered into any such agreement, without going into that disputed question of fact, we find that the only ground upon which admittedly the appellant was black -listed by the respondents was his purported failure to supply the aforesaid commodities. No other act of omission or commission has been attributed to the appellant as a reason or ground for his being black -listed.;