VIJAY BISHNOI,J. - (1.) By this writ petition, the petitioner has challenged the validity and propriety of the order dated 02.01.2018 passed by the respondent No.2, whereby the Letter of Acceptance (LoA) dated 05.12.2017, issued in favour of the petitioner-firm, has been cancelled and the award of contract for transportation of bulk POL by road Ex-Jodhpur has also been cancelled.
(2.) The petitioner-firm is involved in transportation of bulk POL products and it has applied pursuant to the tender notification dated 11.07.2017 issued by the HPCL, whereby applications were invited from interested and eligible transporters for work transportation of bulk POL by road Ex-Jodhpur. The last date of submission of tender document was fixed as 09.08.2017. The petitioner-firm being eligible and interested submitted its e-tender on 08.08.2017 and uploaded all the relevant documents along with its e-tender.
(3.) As per the petitioner-firm, it has offered around 6 tank- trucks of the capacity of above 12 kl. and 17 tank-trucks of the capacity of above 18 kl. Out of 23 tank-trucks offered by the petitioner, 9 tank-trucks are owned by the petitioner-firm, however, rest of the tank-trucks were attached with the petitioner-firm. As per the petitioner-firm all the required documents in respect of each and every tank-truck have been submitted by the petitioner-firm in its bid.;