P. SUYAMBULINGAM, PROP.AMARNATH AYURVEDHA PHARMACY, NO. 15 Vs. THE COMMISSIONER, PROHIBITION & EXCISE, CHEPAUK, CHENNAI

JUDGEMENT

(1.) The petitioner is a manufacturer of Ayurvedic medicine and holds drug license issued by the Director of Drugs Control, Tamil Nadu, Chennai. The License was renewed periodically till 31.12.2004. The petitioner subsequent renewal application for the period after 31.12.2004 was pending before the Director of Drugs Control, Tamil Nadu, Chennai. In the meantime, the petitioner had also filed an application seeking for L2 and SP.XI license before the second respondent, who had rejected the same on 04.07.2005. On appeal, the issue was remitted back to the second respondent by the first respondent, who had once again rejected the petitioner's application on 06.11.2008. As against the same, the petitioner has filed an appeal before the first respondent. By order dated 06.01.2010, the first respondent had rejected the petitioner's appeal. Challenging the same, the present writ petition has been filed.

(2.) Heard Mr. H. Velavadhass, learned counsel for the petitioner and Mr. M. Alagathevan, learned Special Government Pleader for the respondents.

(3.) On a perusal of the impugned order, it is seen that the appeal has been rejected on the ground that the petitioner had not produced any valid drug license, which was renewed up to 31.12.2004, as per Rule 156 of the Drugs and Cosmetic Rules, 1945. It was further observed therein that the petitioner had not produced sufficient materials to prove his financial soundness.