TAMANA NURSURY Vs. SATISH CHANDRA

JUDGEMENT

(1.) THIS order shall dispose of COCP Nos.2026 of 2010 and 2027 of 2010 arising out of an order passed by this Court on 28.05.2010.

(2.) THE petitioners have filed writ petitions before this Court seeking quashing of letter dated 23.11.2009, whereby tender allegedly granted to the petitioners for the work of landscaping and horticulture of Employee State Insurance Hospital, Amritsar, was cancelled. In the written statement, the Director, Health Services, Punjab, has stated that the Hospital Development Committee (HDC) is the only empowered Committee for approval to the acceptance of tenders and that the Branch Manager, ESI Corporation returned back the original bills with the objection that the works performed under ESI Hospital, Amritsar comes under special repair work and as per head-quarter instructions, such works need the sanction from State Medical Commissioner, ESI Corporation, Chandigarh. It has been further pointed out that serious irregularities have been committed by Dr. Jotinder Mandher, the then Medical Superintendent, in awarding tenders at her own level by misusing her authority.

(3.) THE present contempt petitions have been filed by the petitioners alleging that the Principal Secretary, Health and Family Welfare, Punjab has not examined the claim of the petitioners in terms of the directions of this Court and, therefore, there is willful disobedience to the order passed by this Court.