HEMOGENOMICS PVT. LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) Present writ petition has been filed under Article 226 of the Constitution of India, 1950 assailing the decision of the respondent vide order dtd. 25/11/2024 whereby the bid of the petitioner was rejected, and further seeking a direction to the respondents to consider the petitioner's bid.

(2.) The petitioner is a private limited company, inter alia, engaged in import of testing kits and its reagents which are used for testing/screening/ detecting of Human Immunodeficiency Virus (HIV), Hepatitis B virus (HBV), and Hepatitis C virus (HCV) in the blood of the donors as well as confirming HIV/HBV/HCV antibody diagnosis (Testing Kits).

(3.) On 2/2/2024, respondent no.2/HLL Infra Tech Services Ltd. floated Tender No.HITES/PCD/AIIMS-II/106/2023-24 for the supply of Fully Integrated and Fully Automated Walk away compact Nucleic Acid Testing System, for the institutions getting upgraded under the Pradhan Mantri Swasthya Suraksha Yojna (PMSSY) for respondent no.1.