AARTHI TRANSPORTS; VIJAY LOGISTICS Vs. GOVERNMENT OF TAMIL NADU; MANAGING DIRECTOR, TAMIL NADU CO-OPERATIVE MILK PRODUCERS FEDERATION LTD; TAMIL NADU CO-OPERATIVE MILK PRODUCERS FEDERATION LTD

JUDGEMENT

(1.) As the issues involved in both the writ petitions are one and the same laying challenge to the impugned Notification, they have been taken up together and disposed of by way of a common order.

(2.) W.P.No.39386 of 2015 has been filed by a transporter, who was found ineligible to participate in the tender proceedings, in view of the bar stipulated under Clause 19 of the Tender document for hiring 132 Nos. of insulated vehicles qua the experience. The writ petition in W.P.No.39561 of 2015 has been filed by an enthusiastic public spirited auto mobile engineering graduate with the very same grievance. It appears that this petitioner has not filed any writ petition in public interest either prior to or after this writ petition. However, this Court, during the hearings, could see the existence of a common thread connecting the petitioners.

(3.) The respondents have called for applications for hiring 132 Nos. of insulated vehicles by publishing the tender document meant for the purpose of collection and distribution of sachet milk from Madhavaram, Ambattur, Sholinganallur and Kakkalur dairies to Chennai Metro and its suburban areas for a period of two years. As per the tender document, considering the transportation of the product being perishable, insulated vehicles alone are sought to be used.