ELEKTA LIMITED Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The Writ Petitioner is an organisation engaged in the business of manufacturing and supplying high quality "linear accelerators", which is used for radiation therapy in connection with treatment for cancer throughout the world.

(2.) The third respondent is also one another primary manufacturer of "linear accelerators". The second respondent is a Corporation incorporated by the State of Tamil Nadu with the primary objective of ensuring availability of drugs and medicines and allied equipments and services in the Government Medical Institutions throughout the State of Tamil Nadu.

(3.) The present Writ Petition is filed challenging the proceedings of the second respondent in connection with the tender for fixing rate contract for supply and installation of linear accelerators to medical institutions in the State of Tamil Nadu floated in bid Reference No.246/LINAC/TNMSC/ENGG/2017, dated 12.12.2017. [hereinafter referred to as 'tender document'].