DEEPAK KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Learned counsel for the respondent no.8 is permitted to make necessary corrections in Paragraph 14 of the counter affidavit in course of the day.

(2.) Heard learned counsel for the petitioner, learned counsel representing the Bihar State Food and Civil supply Corporation as well as learned counsel representing the State.

(3.) The petitioner in the present case is aggrieved by the order as contained in Memo No.9244 dated 09.09.2017 issued under the signature of the Managing Director, Bihar State Food and Civil supply Corporation (hereinafter referred to as the Corporation) insofar as, it relates to blacklisting of the petitioner for three years and debarring him from participating in any tender.