AMBULANCE ACCESS FOUNDATION INDIA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents.

(2.) The present writ petition has been filed in the form of Public Interest Litigation by the petitioner seeking following reliefs:

(3.) It has been stated at paragraph-28 of the writ petition that fraud has been played by Dr. Jain Video on Wheels by entering into an MoU with one St. Johns Ambulance for providing the emergency Ambulance services. It appears that Dr. Jain Video on Wheeis put up a tender in response to an item published under the caption of "Expression of Interest" which was published in newspapers for operationalisation of Basic Life Support Ambulance Services in all the districts of Bihar on 26.8.2011 and 27.8.2011 respectively as contained in Annexure-1 alongwith the Terms and Conditions for the said Expression of Interest which is annexed as Annexure-2. The petitioner has also chosen to file copies of minutes of opening of financial bid for operationalisation of Basic Life Support Ambulance Services in all districts of Bihar wherein the authorities have taken a decision to award the tender to the L1 Agency i.e. Dr. Jain Video on Wheels Ltd. (respondent no. 7).