JAY FORMULATIONS LTD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Service of notice of rule is waived by Mrs. Harsha Devani, learned Assistant Government Pleader for the respondents.

(2.) By this petition, the petitioner has sought relief and direction against the respondents by invocation of provisions of Article 226 of the Constitution of India to the effect that the tender of the petitioner should be considered and to award the contract if the price quoted by the petitioner-Company is found competent, by quashing and setting aside the order dated 20-02-2004.

(3.) A skeleton projection of few material and relevant facts giving rise to this petition may be narrated at the first stage. The petitioner-Company was holding a Drugs Licence for manufacture of drugs and other pharmaceutical formulations, such as tablets and capsules, since the year 1993. Respondent No. 1 is the State of Gujarat and respondent No. 2 is the Director of Central Medical Stores Organisation ("C.M.S.O.", for short). Respondent No. 2 is authorised to purchase medicines and other drugs from various suppliers for the purpose of supplying said goods and articles to various hospitals in the State of Gujarat is, also, in-charge of inviting tenders from the manufacturers.