Arun Bhansali, J. - (1.) This writ petition has been filed by the petitioner-Company aggrieved against the order dated 8.5.2015 (Annex.3) passed by the Assistant Drugs Controller, Jodhpur, whereby the petitioner's licence for sale of wholesale drugs has been cancelled and judgment dated 9.7.2015 passed by the appellate authority, whereby the appeal filed by the petitioner has been rejected.
(2.) The petitioner, a private limited company was granted licence under the provisions of Drugs and Cosmetics Act, 1940 ('the Act') for sale, stock, distribution of wholesale drugs and the same was valid upto 27.5.2019; an inspection was carried out by the Assistant Drugs Controller, Jodhpur on 2.2.2015 and a show cause notice was issued on 18.2.2015 proposing suspension/cancellation of the licence based on the irregularities found during the course of inspection. The petitioner filed its reply on 4.3.2015, on which the report was sought from the Drugs Control Officer and a report dated 10.4.2015 and 13.4.2015 was produced.
(3.) After noticing the report of the Drugs Control Officer, the Assistant Drugs Controller found violation of Rule 65 of the Drugs and Cosmetics Rules, 1945 ('the Rules') read with provisions of Sections 18(a)(i), 18(a)(vi), 18(c) of the Act & conditions of licence and consequently, by order dated 8.5.2015 cancelled the licence with immediate effect.;