- (1.) Heard Sri M.D. Singh Shekhar learned counsel for the petitioners and Sri Prakash Padia for the respondent-Corporation.
(2.) The petitioners own truck tankers for supply of petroleum products. The petitioners claim themselves to be existing transporters engaged in the business of transporting petroleum products of various oil companies including the Indian Oil Corporation. They ply mostly from the Oil Depot at Mughalsarai, District Chandauli, U.P.
(3.) They are now aggrieved by the new e-tender system and the terms and conditions thereof which is to be brought into effect from 1.1.2015. The tenders have been invited and the petitioners feel aggrieved by the new eligibility criteria as contained in Clause IV (5) read with VI (4) in relation to the manner of bid offers with 10% variation. They are also aggrieved by the alteration of the conditions of security deposit whereby the security deposit to be offered by transporters is much higher than that of the retail outlet owners.;