JAYANTA KUMAR BISWAS,J. - (1.) The petitioners in this WP under Article 226 dated February 1, 2012 are seeking a mandamus commanding the respondents to permit them to work in execution of an offer letter dated May 18, 2010 (at p.45).
(2.) Indian Oil Corporation Limited (in short IOC) issued a tender notice dated October 23, 2009 (at p.30). It invited tenders for advertising rights on hoardings, signage, etc. to be provided and installed by the successful tenderers at IOC's retail outlets. Clauses 4, 10, 13 and 14 of the notice contained the relevant conditions.
(3.) The successful tenderers were required to accept the terms and conditions of the offer for grant of license together with remittance of necessary amounts mentioned therein.(cl.4). The tender was to remain valid for a period of 180 days from the date of opening of Financial Part.(cl.10). The contract for license was to be for a period of five years, extendable subject to mutual consent.(cl.13). The site wise contract was to commence either from the date of installation of the hoarding by the allottee or one month from the date of IOC's offer letter, whichever was earlier.(cl.14).;