ARADHYA SALES Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Dr. Sudeep Agrawal, learned counsel for the petitioner. Also heard Mr. Shashank Thakur, learned Additional Advocate General, appearing for the State/ respondent No.1 and Mr. Malay Shrivastava, learned counsel, appearing for respondent No.2.

(2.) The present writ petition has been filed by the petitioner under Article 226 of the Constitution of India, seeking following reliefs :

(3.) Brief facts of the case are that the petitioner submitted its bid in the Bid Number; GEM/2025/B/6815726 dtd. 23/10/2025 which was floated through GeM Portal by CSMCL / Respondent No.2 for procurement of Deep Freezer marked to IS 7872 (Under BIS Scheme 1) (V2) (Q2). The said bid was to be opened on 22/11/2025 at 14:30:00, but later on it was cancelled by CSMCL / Respondent No. 2 and on 23/12/2025 a show cause notice was issued by the Managing Director, Chhattisgarh State Marketing Corporation Limited (CSMCL) to the petitioner firm on the allegation that the petitioner had submitted misleading and possibly forged CA Certificate. Pursuant to the show cause notice, the petitioner firm submitted reply on 02/01/2026 providing clarification to the CSMCL. In the said reply, the petitioner firm enclosed the clarification by the same Chartered Accountant (CA), who had earlier issued turn over certificate. However, on 5/3/2026, the respondent No.2 issued an order of blacklisting for a period of 1 year thereby prohibiting the petitioner firm to participate in any form of tender to be floated by CSMCL. Hence, this petition seeking aforequoted reliefs.