LEMKA PHARMACY Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. Tongpok Pongener, learned counsel appearing for the petitioner in both the writ petitions. Also heard Mr. K. Wotsa, learned Sr. Government Advocate appearing for respondent Nos. 1 to 3 and Mr. N. Mozhui, learned Standing counsel, National Health Mission, Nagaland appearing for respondent No.4.

(2.) Since the issue involved in the 2 writ petitions are similar, they are being disposed of by this common judgment and order. For the sake of brevity the facts involved in respect of W.P.(C) 28/2019 is being narrated.

(3.) The petitioner who claims to be a registered Pharmacy was given supply order for procurement of Drugs and Consumables under the JSSK (MH) by the Mission Director, NHM Nagaland (respondent No.4) vide supply order dated 19/12/2017. Items to be supplied was listed in the enclosed Annexures 1 and 2 amounting to Rs.75,82,300/- (Rupees Seventy five thousand eighty two thousand three hundred). The Drugs and Consumables were to be supplied within a period of 60 days from the date of issue of the supply order.