PRAKASH MEDICOS Vs. ADDITIONAL DIRECTOR CGHS SOUTH ZONE

JUDGEMENT

(1.) As facts and issue(s) involved in all these petitions are common, which have been filed by the same petitioners, they are being disposed of by this common order.

(2.) The respondents herein are the Central Government Health Scheme ( "CGHS ") through its Director/ Joint Secretary/ Additional Secretary, DGHS and the Secretary, Ministry of Health and Family Welfare, Government of India.

(3.) The facts as noted from the record are that, on 18/3/2026, tenders were floated by South Zone, North Zone, Central Zone and East Zone of the CGHS for empanelment of 'Authorised Local Chemists ' for supply of branded medicines and surgical consumables. The last date of bid submission was 8/4/2026. The same was extended and the technical bids were opened on 8/5/2026. The petitioners were declared technically qualified in the bids. On 9/7/2026, financial bids were opened.