TAPEN SEN, J. - (1.) IN the instant Writ Application, the petitioners pray for issuance of a Writ of Mandamus commanding upon the respondents and directing them not to impose unreasonable and arbitrary restrictions upon the petitioner 'sindustry and allow him to run the same in relation to items for which it is duly registered as a prospective supplier of polythene bags, sheet, nuts and blots since 1978. The petitioners further pray that they be allowed to participate in the tender circulated vide Notice No. PUR -/03/P -262 for purposes of supplying polythene sheets.
(2.) THE short facts which are necessary to be taken note of are that the petitioner 'sindustry was established in the year 1972 - 73 and initially it was set up for the manufacture of polythene sheets and bags. In the year 1978, a letter was issued on 4.10.1978 by the Bokaro Steel Plant addressed to the petitioner informing it that its name had been registered as a prospective supplier of ploythene bags. That letter dated 4.10.1978 is Annexure -1 to the Writ Application. The petitioner has stated that since then, it has been supplying polythene bags to Bokaro Steel Plant. Subsequently, the petitioner installed additional infrastructure which were required for the manufacture of nuts and bolts and upon being satisfied, the Bokaro Steel Plant vide letter dated 13.11.1984 (Annexure 2) enlisted it for both polythene bags as well as nuts and bolts.
(3.) THEREAFTER , the petitioner continued getting orders from the Bokaro Steel Plant for both the items and it went on successfully executing the works. In fact, even the Bokaro Industrial Area Development Authority (hereinafter referred to as BIADA) made request to the Bokaro Steel Plant for placement of orders with the petitioner and one such letter has been brought on record vide Annexure -4.;