SANJEEV KUMAR SINGH SON OF SRI RAMESHWAR PRASAD SINGH Vs. STATE OF BIHAR THROUGH DISTRICT MAGISTRATE, DARBHANGA : STATE OF BIHAR THROUGH DISTRICT MAGISTRATE, MADHUBANI

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsels for the State and for the Bihar State Food and Civil Supply Corporation Limited. No one appears for respondent No. 9 in C.W.J.C. No. 4095 of 2009, although he has earlier entered appearance by filing vakalatnama.

(2.) In C.W.J.C. No. 17825 of 2009, the petitioner seeks quashing of the order dated 7.10.2009 passed by the Managing Director, Bihar State Food and Civil Supply Corporation, by which the petitioner's review application has been rejected and the order of blacklisting passed earlier on 31.3.2009 has been maintained by which it had been directed that in the future also no work shall be taken by him in the matter of transportation in any District by the Corporation.

(3.) C.W.J.C. No. 4095 of 2009 has been filed by the same petitioner for quashing the order dated 12.2.2009 issued by the Corporation by which the name of the petitioner has been kept out of the reserve panel of transporting and handling agent for Darbhanga District for the year 2008-09 on the ground that he had been suspended from transportation work in Madhubani District in the year 2007-08 for being irresponsible in his work.