- (1.) By way of this writ petition, the petitioner has questioned legality of the action of the respondents in allocating trucks for transportation of packed LPG cylinders, Ex-Udaipur LPG Plant (Rajasthan) to the destination, as may be directed by Bharat Petroleum Corporation Limited (BPCL) pursuant to Notice Inviting Tender (NIT) dated 20.10.15 issued by BPCL. It is prayed that the respondents be restrained from making any allocation of any transportation trucks to the respondent no.3-Shiv Transportation, Ahore, which falls in the category of 'proposed trucks' and be directed to re-allocate transportation trucks strictly in accordance with clauses of the tender document including the clauses 3 and 21.
(2.) The relevant facts are that BPCL issued an NIT dated 20.10.15 inviting tenders from the persons willing to transport BPCL's filled and empty LPG cylinders in trucks owned or hired, from Udaipur LPG Plant to the destination as may be directed by the BPCL from time to time, for a period of 5 years w.e.f. 1.1.16.
(3.) The petitioner and the respondents no. 3 to 7 submitted their tenders quoting the rates for the trucks offered in the categories specified i.e. owned/attached/proposed category.;