SUDHAKAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD .

(2.) THE present application has been filed for quashing the letters dated 8.3.2006 and 11.3.2006 issued on behalf of the Area Manager, Food Corporation of India, whereby and whereunder the petitioner 'scontract to act as a transporting agent was cancelled and he was blacklisted.

(3.) IT is alleged by the respondents that the petitioner 'sbehaviour was not what was expected of a responsible person. He used to threaten, abuse and beat up the officers of the F.C. I., for which a criminal case was ultimately lodged.