R. MADHUSUDHANAN Vs. THE SECRETARY TO THE GOVERNMENT, (HANDLOOMS AND TEXTILES DEPARTMENT), FORT ST. GEORGE, CHENNAI 600 009 & ORS.

JUDGEMENT

(1.) The petitioner is aggrieved against the proceedings of the second respondent dated 26.04.2016 and 24.11.2016 and consequently, seeking for a direction to the respondents to pay the petitioner, as per the purchase order dated 28.01.2016.

(2.) Through the proceedings dated 26.04.2016, the supply order placed with the petitioner for supplying Pneumatic Handlooms was cancelled and the entire security deposited was forfeited. Through the other impugned proceedings dated 24.11.2016, the petitioner was blacklisted for one year, thereby making the petitioner ineligible to participate in the Government tenders.

(3.) The case of the petitioner, in short, is as follows: