MUTHU MARIYAMMAL TRANSPORT REPRESENTED BY ITS PROPRIETOR T RAMAKRISHNAN Vs. INDIAN OIL CORPORATION LTD

JUDGEMENT

(1.) The petitioner has filed the above writ petition to issue a writ of declaration, declaring that the pre-qualification criteria as specified in Condition Nos. I, II (3), II (5) of the Notice Inviting Tender dated 14.10.2016, issued by the respondent Corporation, as arbitrary, unreasonable, irrational and null and void.

(2.) The brief case of the petitioner is as follows:-

(3.) Maximum three transporters/vendors/ Logistic Company shall be issued work order without any details of tank truck numbers. Single work order will be given for all locations (Chennai based locations, Coimbatore, Tuticorin and Narimanam terminals) together. This is a combined tender for all four locations of Tamil Nadu State Office together. Tenderer has to quote for all the locations. Narimanam Terminal will be transporting LSHS, hence, suitable Fit Tank Trucks for transportation of LSHS are to be provided by the bidders. In addition to the above FO Transportation Fit Trucks are to be provided in other three locations.