KIDNEY PATIENTS WELFARE ASSOCIATION, BANGALORE AND ORS. Vs. THE CHAIRMAN, HIGH POWER COMMITTEE, ESI CORPORATION AND THE PRINCIPAL SECRETARY TO GOVERNMENT, BANGALORE AND ORS.

JUDGEMENT

(1.) Heard the learned Counsel for the petitioners and the learned Counsel for the respondents.

(2.) It is the case of the petitioners that they are commonly aggrieved and therefore, have filed a joint petition. The first petitioner is a Society registered under the Karnataka Societies Registration Act, 1960. The main object of the Society inter alia is to address the welfare and interest of the patients suffering from kidney ailments.

(3.) Respondent No.3 has entered appearance and has filed statement of objections to the effect that one of the various generic drugs manufactured and sold by respondent no.3 under its brand name is 'Imusporin'. The said formulation is manufactured at its factory located at Kurkumbh, Poona and that the said facilities conform to Goods Manufacturing Practices (GMP), as recommended by the World Health Organisation (WHO). The said manufacturing facility is inspected by the Food and Drugs Administration Head quarter, Maharashtra State, which is the authorized certifying authority of the WHO.