KOORANS TRANSPORTS Vs. THE SENIOR TRANSPORT MANAGER, (SOUTHERN REGION OFFICE), BHARAT PETROLEUM CORPORATION LTD.

JUDGEMENT

(1.) THE petitioner has submitted a tender in response to the notification issued by the respondents 1 and 2. The petitioner points out in the writ petition that the 1st respondent has not opened the price bid submitted by the petitioner on the presumption that lorry No. KL -17 -B 9097 offered by the petitioner had not terminated the contract with Indian oil Corporation. The petitioner has produced Exts.P3 and P4 to show that the contract has been terminated and the vehicle is being operated for the Bharat Petroleum Corporation. The petitioner has filed Ext.P5 representation pointing out the above aspects.