A MOHAMMED RABIK Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The Petitioner has preferred the instant Writ Petition praying for passing of an Order by this Court to declare the Tender floated by the Second and Third Respondents, vide Reference No.004/M(P)/ABC-KIT/TNMSC/2018, dated 29.06.2018, for the supply of 'Amma Baby care Kits', as null and void and unconstitutional.

(2.) Heard both sides.

(3.) According to the Petitioner, he is an Income Tax Assessee, possessing PAN No.BRGPM8890L and paying tax. His annual Income is approximately Rs. 3 lakhs per annum and he is possessing Adhaar Card bearing Number 6530 6568 3024. The stand of the Petitioner is that the Second Respondent/Tamil Nadu Medical Services Corporation Ltd., (TNMSC) was set up with the primary objective of ensuring ready availability of all essential drugs and medicines in the Government Medical Institutions throughout the State, by adopting a streamlined procedure for their procurement, storage and distribution. The aim of the Second Respondent Corporation is to make the drugs and materials available to the poorest of the poor and 'Service to the Public'.