CHENNAI GOODS TRANSPORT OWNERS SERVICE INDUSTRIAL COOPERATIVE SOCIETY LIMITED AND ORS. Vs. THE GOVERNMENT OF TAMIL NADU AND ORS.

JUDGEMENT

(1.) The issues involved in both the writ petitions are common and therefore, both the writ petitions are taken up together and a common judgment is passed by this Court.

(2.) The undisputed facts in the present case are briefly stated hereunder:

(3.) A tender was called for by the 2 nd respondent on 1/7/2019 for engaging 137 insulated vehicles for collection of milk sachets from Madhavaram, Ambattur, Sholinganallur and Kakkalur diaries and for distribution to various identified outlets in Chennai and the sub-urban areas and to bring back the empty tubs.