Ravi Krishan Kapur, J. - (1.) The petitioners carry on business as transporters of bulk Liquid Petroleum Gas (LPG). By a notice dated 23 January, 2018 the respondent no.1 Corporation invited bids for hiring of Tank Trucks (TT) for bulk LPG transportation in the State of Bihar.
(2.) Clause 4 of Section 5 of the tender document provided as follows: "State Registered TTs would be given preference over other State registered TTs subject to their quoting bids at floor rates. This preferential induction of State registered TTs would, however, be limited to the requirement of particular State for only those transporters whose bids are received at floor rates".
(3.) By a corrigendum, the aforesaid clause was amended to read as follows: i. State Registered TTs will be given preference over other State Registered TTs subject to their quoting bids at floor rates. ii. The preferential induction will be limited to the requirement of a particular State. iii. TTs operating in existing contracts, registered outside the Tendered State, submit NOC from Original Registered State, Road Tax from Transferee State, in support of transfer of registration to the tender state then the TTs would be treated as registered in the Tendered State. ;