R SHAJAHAN RAHIMAN KHAN Vs. SARASWATHI PETROL BUNK

JUDGEMENT

(1.) THE facts are identical and the relief sought for in all these writ petitions is the same and the common question of facts and law are involved. Hence, common order is passed.

(2.) BRIEFLY the facts are:-

(3.) THE second Respondent issued a notice inviting sealed tenders under Two Bid System for locations Karur, Irugur, Tirunelveli and Tondiarpet from Tank-lorry operators for award of location-wise contracts for Tank-lorry requirements for road transportation of bulk petroleum products with effect from 1. 6. 2006 for a period of two years. There are several terms and conditions stipulated in the tender.