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Judgment
The petition filed on 17.01.2020 is listed for hearing for the first time today before the Court.
Heard learned counsel for the petitioner and learned counsel for the respondents.
Petitioner has prayed for the following relief:
"i. For constituting an Enquiry Commission to enquire about the high-handed conduct of respondent officials particularly Respondent no. 5 and private Respondent no. 6 who have ab-initio conducted irregularities in respect of Supply and Rate Contract of Biochemistry Reagents for Fully Auto Analyser Machine an so many other issues that have been stated in details contained as Annexure-1 and Annexure-8 of this instant writ application without following the procedure laid down by the government.
ii. For direction to the respondent concern to adopt corrective measures in respect of ongoing irregularities in buying of Biochemistry Reagents for Fully Auto Analyser Machine from Respondent no. 6.
iii. For commanding and directing the respondents to initiate an appropriate proceeding including the proceeding for criminal prosecution against the persons concerned who are responsible for the irregularities and illegalities in respect of buying of Biochemistry Reagents/Detergents for Fully Auto Analyser Machine.
iv. For any other relief for which the petitioner is found entitled to in the eye of law."
After the matter was heard for some time, learned counsel for the petitioner submits that petitioner shall be content if a direction is issued to the concerned respondents to consider and decide the representation, which the petitioner shall be making afresh within a period of four weeks from today.
Learned counsel for the State states that upon receipt of such request, if any, the same shall be dealt with in accordance with law, expeditiously and positively within a period of three months from the date of receipt thereof.
Equally, liberty is reserved to the petitioner to take recourse to such alternative remedies as are otherwise available in accordance with law.
We are hopeful that as and when petitioner takes recourse to such remedies, as are otherwise available in law, before the appropriate forum, the same shall be dealt with, in accordance with law and with reasonable dispatch.
The petition stands disposed of in the aforesaid terms.