MEDICO REMEDIES LIMITED Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Aggrieved by the impugned order dtd. 12/4/2022 (Annexure P/1), the instant writ petition has been filed by the petitioner. Vide the said impugned order, the petitioner's firm has been blacklisted for a period of three years.

(2.) The facts of the case in brief is that respondents no. 2 and 3 floated a tender on 25/6/2020 calling upon the interested parties for the supply of EDL/Non-EDL drugs and consumables /ayush /equipment /kit items. The petitioner participated in the said tender for the supply of three drugs, those are Amoxycillin Cap. IP 250mg, Amoxycillin Cap. IP 500mg and Ciproflaxacin Tab. IP 500 (D123).

(3.) In terms of the tender document itself, the validity of the Bid was for a period of 120 days as would be evident from Clause-4.2. For ready reference the contents of the validity of the bid from the terms of the tender document are being reproduced here-in-under:-