VIJAY ROADLINES Vs. INDIAN OIL CORPORATION

JUDGEMENT

(1.) THE prayer in W.P.No.24406 of 2012 is to quash the condition Nos.11(a), 11(c), 11(d) of A.General and 1(a) and 1(b) of E.Security deposit of tender terms and conditions in tender No.TNSO/OPS/POL/PT-3/2012-13, issued by the second respondent dated 14.8.2012 with due date 12.9.2012 and quash the same and permit the petitioners to participate in the said tender.

(2.) THE prayer in W.P.No.24219 of 2012 is to quash condition No.14 of the Technical Bid of the very same Tender dated 14.8.2012 and for direction to relax the said condition.

(3.) THE petitioners claim that they are in the field of transporting bulk petroleum products from the Indian Oil Corporation (hereinafter referred to as "IOC") in the vehicles suitably built for the said purpose as per the terms set out by the IOC from time to time. According to the petitioners, they have employed number of drivers, cleaners and technical staffs. The petitioners also claim that they participated in the Tender for the year 2009-2010 and are successfully operating the vehicles with the respondents.