Punjab-Haryana High Court
M/S Aar Kay Enterprises vs Union Of India & Others on 9 October, 2013
Bench: Sanjay Kishan Kaul, Augustine George Masih
Civil Writ Petition No.7119 of 2013 (O&M) {1}
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Civil Misc.No.13110 of 2013 &
Civil Writ Petition No.7119 of 2013
Date of Decision: October 09, 2013
M/s Aar Kay Enterprises, Sector 29-C, Chandigarh & another
...Petitioners
Versus
Union of India & others
...Respondents
CORAM: HON'BLE MR.JUSTICE SANJAY KISHAN KAUL, CHIEF JUSTICE
HON'BLE MR.JUSTICE AUGUSTINE GEORGE MASIH, JUDGE
1. Whether Reporters of local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
Present: Mr.Rajinder Goyal, Advocate,
for the petitioners.
Mr.Brijeshwar Singh Kanwar, Advocate,
Central Government Counsel,
for the respondents.
*****
SANJAY KISHAN KAUL, CHIEF JUSTICE (ORAL) C.M.No.13110 of 2013 Leave is granted to place on record the replication to the written statement of the respondents and the application is allowed. C.W.P.No.7119 of 2013
The limited grievance agitated before us by learned counsel for the petitioners is that vide impugned letter dated 13.5.2010, the petitioners Kumar Ramesh 2013.10.10 10:58 I attest to the accuracy and integrity of this document High Court Chandigarh Civil Writ Petition No.7119 of 2013 (O&M) {2} have been de-registered/blacklisted from the approved vendor list for the ranges of items specified therein without specifying the time period for which it has to operate.
There have been multifarious proceedings thereafter, but suffice to say that the representation of the petitioners dated 22.10.2010, which was directed to be considered as per the order dated 2.5.2011 in Civil Writ Petition No.7637 of 2011, was rejected on 3.5.2011. The present petition has been filed in the year 2013. Thus, more than three years have elapsed since the petitioners were de-registered/blacklisted.
In our view, there cannot be indefinite or unlimited period of time for which the petitioners are blacklisted and it appears that the respondent authorities have failed to specify the time period.
We, thus, call upon the respondents to decide the issue of the time period for which the petitioners have been blacklisted/de-registered commencing from May, 2010 and the necessary action be taken within a period of one month from today.
The petition accordingly stands disposed of with the aforesaid directions.
( SANJAY KISHAN KAUL )
CHIEF JUSTICE
October 09, 2013 ( AUGUSTINE GEORGE MASIH )
ramesh JUDGE
Kumar Ramesh
2013.10.10 10:58
I attest to the accuracy and
integrity of this document
High Court Chandigarh