MANISH KUMAR, J. - (1.) Heard Shri Amarjeet Singh Rakhra, learned counsel for the petitioners, Shri Abhinav N. Trivedi, learned counsel appearing for the respondent no. 1 and the learned State Counsel for the respondent no. 2.
(2.) The present writ petition has been preferred for quashing of the impugned order dated 07.10.2019 passed by the Uttar Pradesh Medical Supplies Corporation Limited (hereinafter referred to as the, UPMSCL) blacklisting the petitioner for a period of three years from the date of receipt of the order.
(3.) The petitioner is a partnership firm and in the business of manufacturing and marketing allopathic medicines and supplying the same since 2017 all over the country. On 12.06.2018, the UPMSCL issued an E-tender for supply of drugs for a period of two years. The contract was awarded to the petitioner being fully eligible, qualified and also being the lowest bidder. The letter of intent dated 10.10.2018 was issued in favour of the petitioner for three drugs namely Lignocaine Gel (30 gm tube), Permethrin Cream (60 gm tube and Neomycine, Polymyxin-B Sulphate and Bacitracin inc-Powder (10 gm bottle). After the award of the contract in favour of the petitioner, the petitioner started supplying the drugs against the purchase order dated 3.11.2018. The quality of drugs was tested by the General Manager, Quality Control, UPMSCL who issued drug clearance certificate with respect to the batches of the drugs.;