TA AMARJEET TRANSPORT AGENCY Vs. INDIAN OIL CORPORATION LTD

JUDGEMENT

(1.) Heard Shri H.S. Paonam, learned Senior Advocate appearing for the petitioners; Shri N. Ibotombi, learned Senior Advocate and Shri Th. Ibohal, learned Senior Advocate appearing for the respondent Nos.22 & 23 and Shri L. Shashibhushan, learned Advocate appearing for the IOC Limited.

(2.) Since both the writ petitions have arisen out of a similar set of facts, the same are being disposed of by this common judgment and order.

(3.) By the instant writ petition, the petitioner has prayed for issuing a writ of mandamus or any other appropriate writ or direction to the respondents for considering its case for appointment as contractor for bulk supply of LPG by road transportation for the State of Manipur and also for issuing a letter of intent accepting L-1 rate in view of the fact that the bidder who is L16, has been offered, while the same has been denied to it, although it being the L3.