Contract - Contract with Government Company - For supply of goods - Purchaser black-listed the supplier permanently on the ground that it committed gross misconduct and irregularities by receiving excessive payments from the purchaser - Held: Power to black-list a contractor is inherent in the party allotting the contract - But if such decision is taken by State or its instrumentalities, it is subject to judicial review and open to scrutiny on the touchstone of fairness, relevance, natural justice, non-discrimination, equality and proportionality - 'Debarment' though recognised as an effective method for disciplining deviant suppliers, it is never permanent - Period of debarment would invariably depend  upon the nature of the offence committed by the erring contractor - In the facts of present case, permanent debarment is too harsh - Matter remanded back to competent authority to determine the period of debarment - Constitution of India, 1950 - Arts.226 and 32 - Judicial Review.