ZEE LABORATORIES Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) Petitioner is a partnership firm engaged in the manufacture and marketing of pharmaceutical formulations. In the year 2009 it was duly registered with the Directorate General of Health Services, Government of India for supply of Generic and Propriety Products as permitted by the State Licensing Authority i.e. Tablets, Capsules, Parenteral Section, External Preparations and Eye Drops only.

(2.) Present petition has been filed seeking a Writ of Certiorari quashing the order dated 2.4.2013 (Annexure P-11), issued by the Chief Medical Officer (AM) Directorate General, Health Services, New Delhi in terms of which the petitioner has been permanently de-registered for supply of all products to the Medical Stores Organization or Government Medical Store Depots under the Ministry of Health and Family Welfare. Petitioner also seeks quashing of office memorandum dated 11.6.2013 (Annexure P- 12), issued by respondent no.5 which is in the nature of a formal consequential order of de-registration as a follow up to the basic impugned order dated 2.4.2013 (Annexure P-11).

(3.) A brief factual matrix that has led to the passing of the impugned orders may be noticed.