JACKSON LABORATORIES PRIVATE LIMITED Vs. SECRETARY TO GOVERNMENT HEALTH AND FAMILY WELFARE (H2) DEPARTMENT

JUDGEMENT

(1.) This Writ Petition has been filed by M/s. Jackson Laboratories Private Limited, Amritsar, Punjab, in the nature of Writ of Certiorari, calling for the records on the file of the 1st respondent, namely, the Secretary to Government, Health and Family Welfare (H2) Department, Chennai, with respect to letter No.46953/H2/2017-6 dtd. 26/6/2019 and quash the same.

(2.) In the affidavit filed in support of the writ petition, it had been stated by the Managing Director of the Petitioner company, that the petitioner is a licensed Pharmaceutical manufacturing unit based in Amritsar, Punjab, and engaged in the business of manufacturing pharmaceuticals drugs. It had been claimed that the petitioner has been awarded ISO 9001:2008 Certification for excellence in Total Quality Management. The petitioner has also been awarded the Quality Vendor Certification by the Diretor General Quality Assurance, New Delhi. It has been claimed that the petitioner has installed the latest technology machinery for production and packaging of pharmaceutical drugs. The petitioner also claimed that they have been provided with Good Laboratory Practices Certificate.

(3.) It had been further stated that the petitioner participated in the Tender No.002/M(P) DRUG/TNMSC/2017 dtd. 16/6/2017 floated by 4th respondent namely, the General Manager (Drugs), Tamil Nadu Medical Services Corporation Ltd., (TNMSC) Chennai, for supply of various medicines. The bid submitted by the petitioner was accepted with respect to a number of products, where they were the lowest bidder. The 4th respondent directed the petitioner to submit an agreement to supply various items at the quoted rates. An agreement was also submitted by the petitioner on 22/11/2017. It was stated that the petitioner was awarded one product (Tab. Carbimazole 5 mg) with specifications as 'Coated Tablets' in packing of blister strips.