CHANDER MOHAN Vs. INDIAN OIL CORPORATION

JUDGEMENT

(1.) Petitioner's grievance is against the non-consideration of his tender, learned Counsel for the petitioner submits that petitioner has been excluded from consideration on the ground that in his bid out of the eight trucks offered by him, one of the trucks was functioning under contract with M/s. Madhukar Road Carriers, who, in turn, had a contract with M/s. Hindustan Petroleum. Learned Counsel for the petitioner, Mr. P. Nandrajog, submits that as per the tender conditions, petitioner's bid could not have been excluded.

(2.) The relevant terms and conditions, as regards the present controversy, may be noticed:

(3.) Petitioner's bid was accompanied by his letter dated 14th March, 2000, wherein Clause 13, while giving details of his experience in trade, petitioner had stated as follows: