M/S NAYA DAWAKHANA Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner has filed the Writ petition for the following reliefs:

(2.) The brief facts culled out of the petition are that the petitioner firm is a proprietorship firm having its factory at Salimpur Ahra, Patna and holding a valid license bearing No. 985/92, in Form 25 issued by the respondent/State Drug Controller under the provisions of the Act and Rules framed thereunder for manufacturing and sale of drugs other than those specified in Schedules C, C(1) and X of the Act.

(3.) It is submitted by the petitioner that in view of the long illness of the wife of the proprietor of the petitioner firm, and also due to financial problems and disconnection of electric supply, the petitioner's factory was closed since 18/12/2012 and, therefore, all the employees left the job of the petitioner and joined other person / firms.