KRISHNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THE Writ Appeal is directed against the judgment of the learned Single Judge dated 7th January 1999 dismissing the Writ Petition as devoid of any merits.

(2.) ACCORDING to learned counsel for the appellant it is axiomatic that a valid black listing alone could be a ground for preventing a person from entering into a contract with the Government and therefore, respondents 1 to 3 are not entitled to deny contract to the appellant on the ground that there is a proposal to black list the appellant. This submission of learned counsel for the appellant merit appearance and well founded and is also in tune with the decision of the Supreme Court reported in Raghunath Thakur v. State of Bihar, AIR 1989 SC 620. It is not in dispute that the appellant has already submitted his tender pursuant to the notification and that the tender has not been finalised so far by the respondents.