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Judgment
Antony Dominic, J.—By order dated 03-06-2010, the second Respondent in these writ petitions was directed to reconsider the issue relating to blacklisting the Petitioners after affording them an opportunity of hearing. In compliance with this order, fresh orders have not been passed so far. Reason stated is that the second Respondent was awaiting the report of analysis from the Central Drugs Laboratory. It is stated that the report has since been received and if so, necessarily, order as directed should be passed afresh. This, the second Respondent shall do, as expeditiously as possible and after affording an opportunity of hearing to the Petitioners.
Learned Counsel for the Petitioners submits that in the meantime, a tender is due on 28th of this month and that subject to the orders to be passed as ordered above, they should be permitted to participate in the tender. Now that final orders have not been passed so far, I feel the Petitioners are justified in their submission.
In that view of the matter, I direct that it will be open to the Petitioners to participate in the tender due on 28th of this month. But, this will be subject to the decision to be taken as directed by this Court in the order dated 03-06-2010.
With these directions, these writ petitions are closed.