KAMESHWAR KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Advocate for the petitioner and the Government Advocate for the State.

(2.) The petitioner is aggrieved by the order of blacklisting dtd. 24/8/2018 issued by the respondent no. 6, the copy of which is produced as Annexure-10 to the writ petition. The petitioner also sought a direction upon the respondents to pay his due amounts with interest.

(3.) In response to the Advertisement Information No. 1/2018-19 issued by the Commandant, Mounted Military Police, Bihar, Ara for supply of fodder grains, green grass, straw, plastic rope, horse shou and hook, the petitioner filed his quotations for three items, namely, ground oats, ground barley and rock salt. On being found eligible, the petitioner was selected for supply of the items noted hereinabove and accordingly, an agreement was executed, the copy of which is marked as Annexure-P/5.