SHIVAM ENTERPRISES SAHABGANJ Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Dwijendra Mishra and Sri Vishva Deep Pandey, learned counsel for the petitioner as well as Sri Rahul Mishra, learned Additional Chief Standing Counsel for respondent nos. 1, 2, 3, 5, 6, 7 and 8 and Sri Puneet Chandra, learned counsel for respondent no. 4.

(2.) The petitioner has moved an application for urgency in the present case which has been allowed and consequently matter has been heard during the winter recess of this Court. With the consent of learned counsel for the parties, present writ petition is heard and decided at the admission stage itself. Instructions received from Chief Medical Superintendent, District Women Hospital, Barabanbki are taken on record.

(3.) The petitioner has approached this Court being aggrieved by order dtd. 20/12/2024 passed by the Chief Medical Superintendent, District Women Hospital, Barabanki whereby contract of petitioner has been terminated which was granted to the petitioner firm on 30/8/2018 for the purpose of providing diet to pregnant women under the National Health Mission Programme.