Sri Sai Enterprises vs Union Of India And Others
2024 Latest Caselaw 379 UK

Uttarakhand High Court

Sri Sai Enterprises vs Union Of India And Others on 18 March, 2024

    IN THE HIGH COURT OF UTTARAKHAND
               AT NAINITAL

                     MS. JUSTICE RITU BAHRI, C.J.
                                AND
                      MR. PANKAJ PUROHIT, J.

                         18th MARCH, 2024
        WRIT PETITION (M/B) NO. 71 OF 2024

Sri Sai Enterprises                                   .....Petitioner.

Versus

Union of India and others.                       .........Respondents


Counsel for the petitioner        :   Mr. Pradeep Chamyal.


Counsel for the respondents       :   Mr. Virendra Kaparuwan, learned
                                      Standing Counsel for the Union of
                                      India.




Upon hearing the learned Counsel, the Court
made the following

JUDGMENT :

(per: Ms. Ritu Bahri, C.J.)

Learned Standing Counsel for the Union of India

has handed-over a copy of the letter dated 29th

September, 2023 issued by the Government of India,

Office of the Additional Director, Central Government

Health Scheme, Dehradun, whereby the contract

granted to the petitioner has been terminated and as

per that letter, a show cause notice has been given and

the reply of the petitioner has also been examined and

the same has been found to be unsatisfactory.

2. Since as per the conditions at Page 81 of the

Paper-Book, one of the conditions was that the

Supplier's contract should not have been terminated by

CGHS in the last three years and this contract has been

terminated on 29.09.2023, the petitioner, in this

backdrop, has not fulfilled the conditions of the

eligibility criteria as reflected at Page-78 of the Paper-

Book.

3. The writ petition is, therefore, dismissed. No order

as to costs.

_____________ RITU BAHRI, C.J.

__________________ PANKAJ PUROHIT, J.

Dt: 18th March, 2024 Rathour