BHARTI PRINTERS Vs. STATE OF CHHATTISGARH .

JUDGEMENT

(1.) The matter pertains to petitioner's press registration for which it has been found ineligible by the Chhattisgarh Pathya Pustak Nigam (henceforth 'the Corporation') vide its impugned communication dated 2-8-2016 (Annexure - P/2) and 3-9-2016 (Annexure - P/1). Although the relevant period is over, yet the matter was heard on merits because the petitioner apprehended that the impugned orders would come in its way when the petitioner applies for registration for the year 2017-18 as well.

(2.) Facts of the matter, in brief, are that vide communication dated 30-9-2014 the petitioner was allowed press registration for the year 2014-15, however, the registration was cancelled on 17-12-2014 without providing any opportunity of hearing to the petitioner for the reason that the petitioner did not had the printing machines. The petitioner, later on, purchased the printing machines. This order was assailed before the Division Bench of this Court in WPC No.80 of 2015. The said writ petition was disposed of on 19-1-2016 in the following manner :

(3.) Pursuant to the above order of the Division Bench of this Court, the Corporation allowed the petitioner's representation on 11-2-2015 clearly recording a finding that the petitioner was in possession of the printing machines and had also satisfied the previous experience of completing printing orders up to the tune of Rs.50.00 lacs in each of 3 previous years.