OMEGA BIOTECH LIMITED Vs. PRINCIPAL SECRETARY MEDICAL HEALTH

JUDGEMENT

(1.) ALL the aforesaid writ petitions have been filed by different firms/companies, situated either outside or within the State of Uttar Pradesh, engaged in the manufacture and sale of drugs/ medicines. They want to supply the drugs/medicines to the Government of Uttar Pradesh for the purpose of using the same in the Government hospitals.

(2.) FOR the purpose of better understanding, it is necessary to go first through the prayers made in all the aforesaid writ petitions, therefore, the same are quoted below: Civil Misc. Writ Petition No. 31847 of 2011:

(3.) THUS, being governed by our own order, as above, we are of the view that so far as black-listing part is concerned, if no show-cause notice has been served upon the petitioner in this petition and opportunity of hearing has not been given to it, the petitioner will be entitled to get the opportunity of hearing. Accordingly, this writ petition is treated to be disposed of only on the score of black-listing in the similar line, as we have quoted above.