SEEMA AGENCY Vs. UNION OF INDIA

JUDGEMENT

(1.) Rejection of the application for extension of the tenure to continue to run a Chemist Shop in the premises of the 2nd Respondent - All India Institute of Medical Sciences (AIIMS), Raipur, ordering the premises to be surrendered for running a Generic Medical Store, supervised by M/s. HLL Lifecare Limited which is a Government of India undertaking, was declined to be interfered with by the learned Single Judge and the writ petition came to be dismissed, which is put to challenge in this appeal.

(2.) Heard Mr. Kishore Bhaduri, the learned counsel appearing for the Appellant and Mr. B. Gopa Kumar, Assistant Solicitor General appearing on behalf of the 1st Respondent and also for Respondents No. 2 to 4 (AIIMS).

(3.) The sequence of events is as follows :