STATE HEALTH SOCIETY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Dr. Jain Videos on Wheels Limited, a Public Limited Company, registered under the Companies Act, 1956, had come to this Court with a writ petition, made under Article 226 of the Constitution of India, which gave rise to C.W.J.C. No.3175 of 2014 (hereinafter referred to as the "First Writ petition"), seeking a direction to the respondents to, immediately, convene a meeting to resolve various issues, which had arisen with respect to 529 Basic Life Support Ambulances (for short, BLSA), popularly known as "102 Ambulances".

(2.) During the pendency of the said writ application, an order was passed, on 07.02.2014, by the Secretary, Health-cum-Executive Director, State Health Society, Bihar, to the effect that the contracts of the writ petitioner, which were valid for a period of two years, having already expired, shall not be extended. By making an interlocutory application, the writ petitioner put to challenge the order, dated 07.02.2014, aforementioned.

(3.) The background facts, giving rise to the above writ petition, may, in brief, be set out as under:-