PAWAN KUMAR Vs. STATE OF BIHAR WITH

JUDGEMENT

(1.) THE two petitioners, in these writ petitions, raise a common question of law and with the consent of the parties, the cases have been taken up together for final disposal at this stage itself.

(2.) RESPONDENT -Bihar State Food & Civil Supply Corporation Limited, whose actions are in challenge, have appeared and filed a counter affidavit. The two petitioners in the two writ petitions, are Transporting and Handling Agents. A notice inviting tender was issued by the respondent -Bihar State Food & Civil Supply Corporation Limited for appointment of Transporting and Handling Agent in respect of district Khagaria revenue district. The two writ petitioners applied but their tenders came to be rejected on the ground that there were criminal cases pending against them. This action was based upon clause (6) of the notice inviting tender, which provides that such a tenderer, who had been blacklisted by the Corporation or against whom criminal cases were pending, would not be considered competent for tender. It is substantially the validity of such a clause that is in challenge.

(3.) MR . N.K. Agrawal and Mr. Ramakant Sharma, learned Senior Counsel appearing in support of the writ petitions submit that mere pendency of criminal cases against a person cannot be said to be a good ground to deprive him of his right to business. They submit that even if a false or vexatious case is instituted, it may take several years if not a decade to be finalized and if such clause is permitted then a person would be deprived from his right to business merely because of a criminal case against him, which is yet to be proved or established. A person would thus be put to irreparable loss and injury on basis of false cases. This may increase false cases being filed by rival trader and thus the term would be unreasonable, arbitratory and violative of Article 19(g) and Article 14 of the Constitution. A person cannot be irreparably punished even before he is found guilty.