(1.) Rule D.B.
(2.) Learned Counsel for the respondents accept notice. At the request of learned Counsel for the parties, petition is taken up for final disposal.
(3.) The National Aids Control Organization - respondent No. 2 issued an Expression of Interest (EOI) on 18.11.2007 for implementation of the Targeted Condom and Social Marketing Programmes under NACP-III. The EOI stated that the Ministry of Health and Family Planning and the NACO were keen on engaging social marketing organizations and private marketing companies in expanding the access/demand and use of condoms. Under the public-private partnership, the social marketing programme was to be launched in different parts of the country in various stages. The implementing organization was required to have an effective corporate marketing structure. The EOI was to be sent along with the capability statement including a profile of the implementing organization.