PRITAM SINGH AND SONS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer made in this petition is for quashing order Annexure P-11 whereby petitioners have been banned/blacklisted from doing business with the government for a period of two years from the date of issue of the orders; further prayer made in the petition is for issuance of a writ of mandamus directing the respondents to award the contracts to the petitioners for which they had already submitted their tenders.

(2.) Both the petitioners are registered partnership firms with the Registrar of Firms and also under the Punjab General Sales Tax Act. M/s. Pritam Singh and Sons, Gandhi Chowk, Batala (hereinafter referred to as petitioner No. 1) is constituted by Shri Sukhdev Singh, Amarjit Singh, Jaspal Singh sons of late Shri Pritam Singh and Smt. Surjit Kaur wife of late Shri Pritam Singh as partners. M/s. Jaspreet Foundry, Gurdaspur Road, village Kutbi Nangal Batala (hereinafter referred to as petitioner No. 2) is constituted by Sukhdev Singh, Amarjit Singh and Jaspal Singh.

(3.) Petitioner No. 1 is a manufacturer of cast iron fittings and is in the business from 1957. It is also a contract supplier to the States of Punjab, Haryana and Himachal Pradesh since 1967. Petitioner No. 2 is also a manufacturer of cast iron fittings and is in the business since 1988-89 and is a contract supplier to three States of Punjab, Haryana and Himachal Pradesh.