- (1.) This order shall dispose of CWP Nos. 19881 and 20215 of 2011. The petitioner in CWP No. 19881 of 2011 has sought quashing of the re-tendering process for Chemist Shop No. 1 in Block No. 'D', Government Medical College and Hospital, Sector 32- B, Chandigarh. A further prayer has been made for directing respondent No. 3-Medical College and Hospital to award the contract in favour of the petitioner being the successful bidder in the tender process held on 23.8.2011/3.10.2011. In the other petition, namely, CWP No. 20215 of 2011, the petitioner has sought a writ in the nature of prohibition, prohibiting the respondents from allotting the tender and giving possession for opening and running of aforementioned chemist shop in pursuance of tender notice dated 23.8.2011. It has further been prayed that the respondents be directed to allot the tender in favour of the petitioner and permit him to operate the chemist shop in question.
(2.) XXX XXX XXX
(3.) XXX XXX XXX;