KONGBRAILATPAM ANAND SHARMA Vs. THE STATE OF MANIPUR AND ORS.

JUDGEMENT

(1.) HEARD Shri A. Sachikumar, learned counsel appearing on behalf of the petitioner and Shri K. Jagat, learned Govt. Advocate appearing on behalf of the respondents.

(2.) THE present writ petition has been filed by the petitioner praying for quashing the order dated 02 -05 -2013 issued by the Commissioner (GAD), Government of Manipur.

(3.) THE Under Secretary (GAD), Government of Manipur issued a memorandum dated 25 -05 -2012 by which the petitioner's firm was blacklisted from the supply of Steel Sofa sets, Water Geysers, etc. to Government Offices. Being aggrieved by the said memorandum, petitioner's firm submitted a representation dated 27 -08 -2012 praying for cancellation of the said memorandum. The Under Secretary (GAD), Government of Manipur issued another memorandum dated 07 -11 -2012 allowing the petitioner's firm to continue supply of those store items approved by the Government which was withdrawn by the impugned order dated 02 -05 -2013 issued by the Commissioner (GAD), Government of Manipur. Being aggrieved by the order dated 02 -05 -2013, the petitioner's firm submitted a representation dated 15 -06 -2013 praying for cancellation of the said order dated 02 -05 -2013. While the said representation was pending for disposal, the Under Secretary (GAD), Government of Manipur issued a quotation dated 04 -06 -2013 inviting rate quotations from the registered and reputed firms for supply of various items including steel furniture.