P. K. R. THANGAMANI, SOLE PROPRIETOR OF M/S. RELIANCE INSTRUMENTS CORPORATION Vs. SECRETARY TO GOVERNMENT, HEALTH AND FAMILY WELFARE

JUDGEMENT

(1.) The writ petition is filed challenging the order passed by the 2nd respondent, blacklisting the petitioner for a period of two years from participating in the tenders floated by the 2nd respondent.

(2.) The petitioner has been in long standing relationship with the second respondent, as he came out successful in number of tenders floated by the second respondent for supplying the equipments to various Hospitals.

(3.) The issue involved in this writ petition pertains to the following three tenders: