IN THE HIGH COURT OF PUNJAB AND HARYANA 

 AT CHANDIGARH 

134           CWP-34275-2024 (O&M) 

            Reserved on : 16.01.2025

            Pronounced on : 22.04.2025  

M/s Manish Kumar and Company and others 

...Petitioners

      Versus 

Union of India and others

    ...Respondents 

142           CWP-766-2025 (O&M)  

Parveen Goyal and another 

...Petitioners

      Versus 

Bharat Petroleum Corporation Limited and others

    ...Respondents 

CORAM:  HON'BLE MR. JUSTICE  SURESHWAR THAKUR 

HON'BLE MR. JUSTICE  VIKAS SURI

Present:  Mr. Kshitij Sharma, Advocate and  

Mr. Shubhkarman Singh Gill, Advocate for the petitioners 

    in CWP-34275-2024 and for respondent Nos.7 to 11 

    in CWP-766-2025.    

    Mr. Sanjeev Sharma, Sr. Advocate with  

Mr. Vikram Singh, Advocate, Mr. Jugansh Goyal, Advocate 

and Mr. Ishnoor Bains, Advocate for the petitioners 

    in CWP-766-2025.  

    Mr. Akashdeep Singh, Advocate  

for respondent No.1 – UOI in CWP-34275-2024.    

    Mr. Raman Sharma, Advocate with  

    Ms. Aakriti Sharma, Advocate and  

    Mr. Amarsh Dudeja, Advocate  

for respondent No.2 in CWP-34275-2024 and  

for respondent Nos.1 to 4 in CWP-766-2025.  

Mr. Maninder Singh, Sr. Deputy Advocate General, Punjab.  

          ***** 

CWP-34275-2024 and 766-2025 -2-  

VIKAS SURI, J.

1.    Since  both  the  above  captioned  petitions  arise from  the 

same tender and involve common questions of facts and law, therefore, 

they are amenable to be decided through a common verdict. With the 

consent of the parties, facts are being referred from CWP-34275-2024, 

except where mentioned otherwise in context to the discussion.   

2.    Through  the  instant  writ  petitions,  the  petitioners  herein 

pray for the hereinafter extracted reliefs: 

  Prayer made in CWP-34275-2024 

Issue a writ of mandamus/certiorari or any other writ, order, 

direction  to  direct  the  Bharat  Petroleum  Corporation 

Limited (BPCL) to immediately take steps to ensure that the 

petitioners,  all  of  who  are  successful  tenderers,  and  have 

been  issued  letter(s)  of  intent,  in  the  form  and  nature  of 

letter  of  intent  dated  08.11.2024  (Annexure  P-2),  are 

allowed  to  complete  all  contractual  formalities,  including 

the  signing  of  the  transport  agreement,  induction  of  tank 

trucks, and submission of valid Bank Guarantees, without 

obstruction/hindrance and threat from local transporters. 

And/or 

If  necessitated,  direct  the  respondent  Bharat  Petroleum 

Corporation Limited (BPCL), to grant any extensions etc., 

to complete all contractual formalities, including the signing 

of  the  transport  agreement,  induction  of  tank  trucks,  and 

submission  of  valid  Bank  Guarantees,  which  have  been 

delayed, not on account of any breach by the petitioners, but 

apparently  on  account  of  the  repeated  disruption  by  the 

CWP-34275-2024 and 766-2025 -3-  

local transporters, and the persistent inaction by the local 

administration of Bathinda District.   

          And/or 

Further  issue  a  writ  of  mandamus/certiorari  or  any other 

writ, order, direction the Deputy Commissioner of Bhatinda 

and the Superintendent of Police, Bhatinda, to immediately 

take effective and necessary action to restore law and order 

at the BPCL Bhatinda Depot and ensure that no unlawful 

protests or blockades are allowed to prevent the petitioners 

from  complete  all  contractual  formalities,  including  the 

signing of the transport agreement, induction of tank trucks, 

and submission of valid Bank Guarantees, in view of the 

apparent failure of the local administration, which has failed 

to act in pursuance to the representations dated 22.11.2024, 

25.11.2024,  05.12.2024,  06.12.2024,  07.12.2024, 

08.12.2024, 10.12.2024, 13.12.2024, 16.12.2024 (Annexure 

P-4 to Annexure P-27), by the petitioners. 

And/or 

During the pendency of the writ petition, the petitioners be 

allowed  to  complete  all  contractual  formalities,  including 

the  signing  of  the  transport  agreement,  induction  of  tank 

trucks, and submission of valid Bank Guarantees, without 

obstruction from local transporters. 

And/or 

Further  direct  the  local  authorities  to  suitably  protect  the 

petitioners' legal  rights,  and  if  warranted  take  appropriate 

coercive action to prevent further harassment, destruction of 

property, and interference with business operations of the 

petitioners. 

CWP-34275-2024 and 766-2025 -4-  

And/or 

Any other relief that this Hon'ble Court may deem fit and 

proper  in  the  interests  of  justice  and  equity,  including 

directing  the  respondents  to  decide  the  legal  notice  dated 

16.12.2024 (Annexure P-28) 

Pass any other writ order or direction, which this Hon'ble 

court may deem fit and appropriate, may kindly be granted 

in favour of the petitioners in the facts and circumstances of 

the  present  case,  including  directing  the  Respondents  to 

treat this writ petition as a representation and consider the 

points  contained  herein  and  pass  a  speaking  order  after 

hearing the petitioner, in the interest of justice, equity and 

fair play. 

Prayer made in CWP-766-2025

(i)  Issue  Writ,  Order  or  Direction  in  the  Nature  of 

Certiorari for cancellations of all Award of Contract 

(Letter  of  Intent)  and  Agreements  executed  beyond 

08.12.2024, i.e. last date, with successful bidders on 

account of breach of mandatory terms of supply of 

the  Tank  Lorries,  furnishing  of  Security  Deposit  / 

Bank Guarantee and Execution of Agreement within 

the stipulated time of 30 days in accordance with the 

terms  of  Tender  No.BPCL/Retail/POL/Bulk/2024-

2029/ Bhatinda (Annexure P-1) being contrary to the 

provisions  of  the  above  referred  tender  and 

prejudicial against other successful bidders including 

the Petitioners who have executed the complied with 

the above terms within the prescribed time frame. 

(ii)  Issue  a  Writ,  Order  or  Direction  in  the  nature  of 

CWP-34275-2024 and 766-2025 -5-  

directing  the  Respondents  to  take  immediate  action 

and decide the Legal Notice forwarded on behalf of 

the the Petitioners vide 25.12.2024 (Annexure P-8) in 

a time bound manner. 

(iii)  Issue any other appropriate writ, order or direction, as 

may be deemed fit in the facts and circumstances of 

the present case; 

(iv)  The  condition  of  filing  of  certified  copies  of 

Annexures may be exempted; 

(v)  The condition of service of advance notice upon the 

respondents may kindly be exempted; 

That  costs  of  the  writ  petition  may  be  awarded  in 

favour of the petitioner. 

(vi)  It is further prayed that during the pendency of the 

present writ petition, the execution of the agreements 

may  be  stayed  or  in  the  alternative  proceedings  of 

tender may not be finalised during the pendency of 

the  present  writ  petition  and  /  or  the  agreements 

executed  beyond  08.12.2024  should  not  be  acted 

upon.  

Factual Background

3.    Bharat Petroleum Corporation Limited (for short ‘BPCL’) - 

respondent No.2, published a detailed notice inviting tender (Annexure 

P-1) titled as ‘Tender for Road Transportation of Bulk POL Products 

(MS/HSD/Branded Fuels/SKO/ATF) by TOP loading Tank Lorries from 

BPCL  Bathinda  Depot,  Punjab  to  various  locations  (Depots/Retail 

Outlets/direct customer etc.) within state (WS) and outside state (OS)’ 

CWP-34275-2024 and 766-2025 -6-  

(for  short  ‘DNIT’).    The  subject  tender  was  an  all India  online  open 

tender. 

3.1    The  DNIT  was  published  on  05.04.2024;  and  12.04.2024 

was specified as the pre bid meeting date (online VC).  The due date and 

time of online tender submission (Technical and Price Bid both), was 

initially 26.04.2024 at 15:00 hrs, which was subsequently first extended 

to  10.05.2024  and  then  to  13.05.2024.    The  aforesaid  online  public 

tender  being  open  to  the  whole  country  geographically,  applications 

were received from within the State of Punjab as well as from outside.  

3.2    The  petitioners  in  CWP-34275-2024  are  the  successful 

bidders  from  outside  the  State  of  Punjab,  whereas  the  petitioners  in 

CWP-766-2025  are  the  successful  bidders  from  the  State  of  Punjab. 

Thus, two factions of transporters stood formed, that is, one from the 

State of Punjab (hereinafter referred to as ‘Set A’) and the other being 

from outside the State of Punjab, i.e. rest of India (hereinafter referred to 

as ‘Set B’).  

3.3    Upon opening of the tender and its allocation, vide letter of 

intent dated 08.11.2024 (Annexure P-2), certain obligations as provided 

under the tender document were required to be fulfilled.  

3.4    It  is  alleged  that  the  local  transporters  who are  also 

members of Bathinda Tank Truck Association, started protesting outside 

the  main  gate  of  BPCL,  Bathinda  Oil  Depot  and  caused  resistance, 

preventing the successful applicants from physically collecting the letter 

CWP-34275-2024 and 766-2025 -7-  

of intent, who did not enjoy their patronage.  

3.5    The  tender  process  was  designed  to  be  in  a  two  part  bid 

system, through online mode. Technical bid constituted part one whereas 

price bid constituted part two. Letter of intent (for short ‘LOI’) was to be 

issued  to  the  successful  bidder(s)  followed  by  signing  of  agreement 

(contract)  and  other  formalities  as  stipulated  in  the  tender  document. 

Tank lorries were to be engaged only after signing of Agreement and 

submission of Security Deposit (BG) along with other documents and 

formalities. Clause 30 of the DNIT stipulates the time period for signing 

of the Agreement and clause 7 for submission of security deposit.  It 

would be apposite to refer to the relevant clauses of the DNIT, which are 

extracted hereunder for ready reference:- 

7.0   Security  Deposit  (SD)  in  form  of  Bank  Guarantee 

(BG)  

7.1   The tank lorries of the successful tenderer will be engaged 

only  after  signing  of  Agreement  and  submission  of 

Security  Deposit  (BG)  along  with  other 

documents/formalities as per NIT.  

7.2   BG (SD) Amount 

Successful  tenderers  will  be  required  to  furnish  Bank 

Guarantee at the rate of Rs 8,00,000/-(Rupees Eight Lacs 

only)  per  contract  for  General  bidders  (including  MSE 

bidders)  and  Rs  50,000/-  (Rupees  Fifty  Thousand  only) 

per contract for SC/ST bidders within 15 days of issuance 

of LOI/Work Order. 

7.3   BG (SD) Validity  

The BG shall be in the format specified and to remain in 

force  till  the  validity  of  the  contract  /Agreement with  a 

claim  period  of  six  months  thereafter  or  valid  upto  six 

months beyond contract expiry period. 

7.4   BG Details 

CWP-34275-2024 and 766-2025 -8-  

The Bank Guarantee shall be from any Indian scheduled 

bank or an international bank of repute having a branch in 

India  or  a  corresponding  banking  relationship  with an 

Indian  scheduled  bank  and  preferably  be  under  SFMS 

system. The original BG is required to be submitted at the 

following address: 

Name- Subhasis Mohapatra, 

Sr Mgr-Ops-l/c Retail Bhatinda,  

Bharat Petroleum Corporation Limited,  

BPCL Bathinda Depot, Phoos Mandi, 

Near Jassi Chowk, Manas Road, 

Bhatinda, PUNJAB-151001  

Phone-9471718090 

Email - subhasismohapat@bharatpetroleum.in  

7.5   BG Under SFMS 

7.5.1   To expedite BG confirmation process, BPCL has tied up 

with  ICICI  Bank  for  implementation  of  SFMS  Bank 

Guarantee wherein the vendor has to quote our IFSC code 

and  BPCL's  Customer  ID  to  bank  at  the  time  of  BG 

application  based  on  which  ICICI  will  send  a  swift 

message confirmation to dedicated email ID of BPEC and 

the same shall be considered as BG verified by the bank.  

7.5.2   Accordingly,  vendors/ Contractors shall provide BPCL's 

Customer ID. & IFSC Code (Details given below) to their 

Bank  at  the  time  of  application  for  Bank  Guarantee in 

favour of BPCL.  

7.5.3   Issuing  Bank  shall  issue  the  Bank  Guarantee &  send 

SFMS  message  to  BPCL  Bank  confirming  the  Bank 

Guarantee as genuine, BPCL's Bank (ICICI) shall in turn 

send the said SFMS message to BPCL's dedicated email 

ID  basis  which  BPEC  shall  consider  the  said  Bank 

Guarantee as verified by Bank. After getting the physical 

BG from the vendor, BPEC Team shall validate the same 

with the Swift message and shall proceed with the release 

of payment to vendors which is due against the said Bank 

Guarantee.  

Table 4-BPCL Bank Details for SFMS BG 

Bank 

Name of Bank: ICICI Bank 

Branch: ICICI Bank Backbay Branch, Mumbai 

IFSC: ICIC0000393 

BPCL'S Customer ID: BPCL583493800 

CWP-34275-2024 and 766-2025 -9-  

7.6   BG (SD) Claims 

Any  loss/claim  and/or  damage  arising  out  of  the 

performance of the contract would be adjustable against 

the SD. Any loss/claims/damages higher than SD will be 

recovered from payments due to the contractor under this 

contract  or  deposits  made  by  or  payments  due  to  the 

contractor under any other contract with BPCL. 

7.7   BG Return 

Security  Deposit  (Bank  Guarantee)  would  be  returned 

after expiry of six months of completion of the contract 

on  written  request  from  the  contractor,  subject  to 

satisfactory performance. 

20.0   Corrigendum / amendment 

Corrigendum/amendment, if any, shall be notified on the 

BPCL  e-Tendering  website.  In  case  any 

corrigendum/amendment is issued after the submission of 

the  bid,  then  such  tenderers,  who  have  submitted  their 

bids shall be intimated about the corrigendum/amendment 

by  a  system-generated  email.  In  case  of  open  tender 

corrigendum / amendment will be on web site and no mail 

will be sent for the tenderer who has not participated by 

that  time.  It  shall  be  assumed  that  the  information 

contained  therein  has  been  taken  into  account  by  the 

tenderer. They have the choice of making changes in their 

bid before the due date and time.  

21.0   Bid Submission / Bid Revision / Bid Re-Submission 

21.1   Bid  Submission:  Bidders  are  required  to  complete  the 

entire Technical (Pre-Qualification) and Price Bid process 

online by clicking on FINAL SUBMISSION & receiving 

confirmation of final submission on screen on or before 

the due date/time of the tender. 

21.2   Bid  Re-Submission:  If  the  vendor  intends  to 

change/revise the bid already submitted, they shall have 

to withdraw their bid already submitted, change / revise 

the bid and submit once again. However, if the vendor is 

not  able  to  complete  the  submission  of  the  changed / 

revised  bid  within  due  date  &  time,  the  system  would 

consider it as no bid has been received from the vendor 

against the tender and consequently the vendor will be out 

of  contention.  The  process  of  change/revision  may  be 

CWP-34275-2024 and 766-2025 -10-  

done any number of times till the due date and time of 

submission  deadline.  However,  no  bid  can  be  modified 

after the deadline for submission of bids online and any 

bids  submitted  offline  (hard  copies)  shall  not  be 

considered for evaluation. 

21.3   Once  the  entire  process  of  submission  of  online  bid  is 

complete,  bidder  will  get  an  auto  mail  from  the  system 

stating  bid  submitted  successfully  for  the  tender  with 

details. 

21.4   Bids/Offers  shall  not  be  accepted  in  e-procurement 

system after the due date and time of tender. Only the bids 

available  in  the  BPCL  e-Tendering  system  under 

“submitted”  status  shall  be  considered  for  further 

processing.  

21.5   No  manual  offers  along  with  electronic  offers  shall  be 

permitted/accepted. 

21.6   No  responsibility  will  be  taken  by  BPCL  and/or  the  e-

procurement  service  provider  for  any  delay  due  to 

connectivity  and  availability  of  website.  They  shall  not 

have  any  liability  to  tenderers  for  any  interruption  or 

delay in access to the site irrespective of the cause. It is 

advisable that tenderers who are not well conversant with 

e-tendering procedures, start filling up the tenders much 

before  the  due  date/time  so  that  there  is  sufficient  time 

available with him/her to acquaint with all the steps and 

seek  help  if  they  so  require.  Even  for  those  who  are 

conversant with this type of e-tendering, it is suggested to 

complete  all  the  activities  ahead  of  time.  It  should  be 

noted that the individual bid becomes viewable only after 

the  opening  of  the  bid  on/after  the  due  date  and  time. 

Please be reassured that your bid will be viewable only to 

you and nobody else till the due date/ time of the tender 

opening. The non-availability of viewing before due date 

and time is true for e-tendering service provider as well as 

BPCL officials. 

21.7   BPCL and/or the e-procurement service provider shall not 

be  held  responsible  for  any  direct  or  indirect  loss  or 

damages and or consequential damages, arising out of the 

bidding  process  including  but  not  limited  to  systems 

problems,  inability  to  use  the  system,  loss  of  electronic 

information etc.  

28.0   Stipulated time for Placement of TLs 

CWP-34275-2024 and 766-2025 -11-  

After issue of LOI, the tenderer to position the TLs within 

following stipulated time: 

28.1   For Top Loading TLs.  

28.1.1  Within 30 days for ready built TLs. 

28.1.2  The sale invoice to be provided within 30 days for 

TLs under booking slips by SC/ST bidders and to place 

the TLs within 90 days from LOI date. 

28.2   For Bottom Loading TLs 

28.2.1  Within 120 days from LOI date in case the NIT 

requirement is for bottom loading tank lorries.  

28.2.2  The sale invoice to be provided within 30 days for 

TLs under booking slips by SC/ST bidders and to place 

the TLs within 120 days from LOI date.  

29.0   Non-Placement of TLs. 

29.1   In  the  event  of  non-placement  of  Tank  Lorry  within 

stipulated time post issue of LOI, the defaulters will be 

penalized as follows: 

29.1.1 Full non placement of Tank Lorries - Forfeiture of EMD 

including putting transport vendor on holiday list for five 

years. 

29.1.2 Partial non-placement of Tank lorries -  

Forfeiture of Rs 1 lakh per lorry from SD-maximum upto 

SD  amount.    Withdrawal  of  LOI  and  cancellation  of 

contract  if  the  full  complement  of  the  tank  lorries 

allocated  (even  if  one  TL)  but  not  placed  by  the 

transporter. 

29.1.3  Withdrawal  and  non-replacement  of  TLs  (including 

vehicles  withdrawn  after  attaining  maximum  age): 

Forfeiture of Rs 1 lakh per tank lorry from SD-maximum 

upto SD amount.  

30.0   Execution of Agreement 

30.1   Successful tenderer/s will be required, before undertaking 

the contract, to sign the Agreement, within 15 days of the 

date of issue of the LOI and should physically place the 

tank-lorries at the location within the stipulated time from 

the issue of Work Order/LOI. The Tank lorries shall be 

inducted after physical verification, including verification 

CWP-34275-2024 and 766-2025 -12-  

of Engine & Chassis nos. etc. & compliance as per BPCL 

standard check list available at the BPCL location. In case 

of failure, BPCL will have the right to reject the induction 

of such tank-lorries. 

30.2   Tenderers are advised to carefully scrutinize the specimen 

set  of  Agreement  Form  enclosed  along  with  tender 

documents/downloaded  from  our  website  before 

submitting their tender. One set should be submitted with 

the tender online, in token of acceptance of the terms and 

conditions  thereof,  and  other  set  be  retained  with the 

tenderer. 

30.3   In  case  of  Partnership  Firms  and  Limited  Companies, 

when the person signing the tender is not the authorized 

signatory,  necessary  Power  of  Attorney  (as  per  the 

proforma  enclosed)  authorizing  the  signatory  to  act  on 

behalf of the partnership/firm should be produced before 

signing the agreement, and an authenticated copy of the 

Power of Attorney should be submitted for the record of 

BPCL. 

30.4   Failure to execute the agreement and / or furnish required 

Security Deposit within 15 days of issue of LOI and / or 

physical placement of Tank lorries at the location within 

specified time from issue of work order may render the 

tenderer  liable  for  forfeiture  of  Earnest  Money  Deposit 

and termination of contract without prejudice to the rights 

of BPCL to recover the damages under Law.  

30.5   All terms & conditions stipulated in the Notice Inviting 

Tender,  Guidelines  for  Tenderers,  Tender  Terms  & 

Conditions,  Declarations,  Agreement  and  other 

documents  furnished  with  the  Tender  and  related 

correspondence shall form part of the contract.  

44.0   Negotiations etc. 

44.1   It may be noted that the tenderer/s submitting the lowest 

price bid need not automatically win the business and, if 

BPCL  is  not  satisfied  with  the  price  quoted  BPCL 

reserves the right to negotiate with any or all the bidders 

to finalize suitable rates. 

44.2   Tenderers may be required to visit BPCL Tender Base / 

Loading  Location  or  any  other  office  of  the  BPCL  for 

negotiations  /  verification  of  documents,  entirely at  the 

cost  of  tenderers.  The  Negotiations  may  also  be  held 

online through video conferencing (VC). 

CWP-34275-2024 and 766-2025 -13-  

44.3   The bidders shall have to submit the negotiated rates in 

writing  in  the  format  specified  and  for  all  sectors 

(including  hills  if  applicable)  and  offered  TL  Standard 

Sizes. Incomplete format shall be liable for rejection. 

44.4   Only the proprietor of the firm or the legally authorized 

representative  of  the  firm  may  personally  attend  such 

negotiations, as commitments made and / or clarifications 

given  during  the  negotiations  will  be  binding  on  the 

tenderer/s.  He/She  should  carry  the  necessary 

authorization to attend such negotiations and to hand over 

an  authenticated  copy  of  the  same  to  BPCL's 

representative/s participating in negotiations. 

44.5   Further, BPCL reserves the right, at their sole discretion 

and without assigning whatsoever to,  

Divide the work among contractor(s), 

Reject any or all tenders either in full or in part, 

Assign  the  offered  and  accepted  tank-lorries  to  any 

location  (preferably  within  same  Region)  and  Engage 

additional  contractors/tank-lorries  at  any  time  without 

giving any notice whatsoever to the contractor/s already 

appointed against this Tender.  

49.0 Additional Tank Lorries 

49.1   The additional tank-lorries, if required by BPCL, can be 

offered  to  the  contracted  carriers  of  the  concerned 

location at the rate felt appropriate by BPCL including the 

BMR rate or lowest rate (L1) of the location whichever is 

lower.  

49.2   In  case  of  requirement  of  additional  tank-lorries  by 

BPCL, the Corporation reserves the right to induct new 

tank-lorry operators at the finalized rate for the concerned 

location.  

50.0   TL Assigning to other Locations 

BPCL will have the right to assign the tank-lorries offered 

in  any  one  tender  to  any  contract  in  any  other 

State/Region/Location,  on  any  route,  temporarily  or 

permanently, and the decision of BPCL will be final and 

binding on the successful tenderers / contractors. 

51.0   Submission of Details 

Tenderer should submit all the details and enclosures as 

has been asked for, in the tender form. In case any of the 

information  is  not  applicable  to  the  tenderer,  "Not 

CWP-34275-2024 and 766-2025 -14-  

applicable"  may  be  written  against  such  item.  Not 

submitting any information / enclosure sought for, may be 

a ground for rejecting the tender. 

52.0   Acceptance of TLs / Tender 

Bharat  Petroleum  Corporation  Ltd.  reserves  the  right  to 

accept or reject any or all the tenders in part or in totality, 

or  to  negotiate  with  any  or  all  the  tenderers,  or  to 

withdraw / cancel / modify this tender or to accept some 

or  all  of  the  tank-lorries  offered  without  assigning  any 

reason  whatsoever  and  the  decision  shall  be  binding  on 

the Bidder. 

4.    The petitioners in CWP-34275-2024 approached this Court 

primarily  with  the  grievance  that  the  local  transporters  were  causing 

undue/ unlawful interference and were not permitting them to enter the 

BPCL  Depot  to  execute  the  agreement  mandated  by  the  tender 

conditions  and  commence  operations.    On  advance  notice  of  the  writ 

petition,  BPCL  appeared  through  counsel,  acknowledged  the  factual 

aspect and submitted that the matter was under active consideration of 

the  local  administration.  The  same  was  recorded  in the  order  dated 

18.12.2024, passed by a coordinate Bench, which reads as thus: 

 “Served  with  the  advance  copy  of  the  petition,  Mr. 

Akashdeep Singh, Advocate and Mr. Raman Sharma, Advocate, 

are  present  in  Court  for  respondents  No.1  and  2,  respectively 

and  accepts  notice  on  their  behalf,  whereas  Mr.  Jastej  Singh, 

DAG, Punjab, accepts notice on behalf of respondents No.3 to 5.  

At  the  outset,  Mr.  Raman  Sharma,  learned  counsel  for 

respondents  No.2  submits  that  to  address  the 

concerns/grievances, that are sought to be raised in the petition, 

the Additional Deputy Commissioner, Bathinda, had convened a 

meeting  on  09.12.2024,  with  the  senior  functionaries  of 

CWP-34275-2024 and 766-2025 -15-  

respondent No.2. Further, he submits that the local transporters 

and  the  local  successful  tenderers  are  not  letting the  outside 

bidders,  who  succeeded  in  the  process,  to  execute  the  formal 

contract/necessary  agreement  and  commence  operation.  It  is 

urged that the matter is under active consideration of the local 

administration and would be resolved in the immediate future.  

Similarly,  learned  Deputy  Advocate  General,  Punjab, 

prays for time to seek instructions and respond.”  

In  sequel,  in  the  subsequent  hearing  on  20.12.2024,  the  hereinafter 

extracted order was passed: 

“Status  report  by  way  of  short  affidavit  of  Additional 

Deputy  Commissioner,  (Rural  Development)  Bathinda, on 

behalf of respondent No.4 has been filed in Court today and the 

same is taken on record. Copy furnished.  

Learned counsel for the parties are ad idem that although 

the  petitioners  were  the  successful  bidders  and  per  the  tender 

conditions  a  formal  contract  was  required  to  be  executed 

between  the  parties  on  13.12.2024,  but  owing  to  an 

undue/unlawful  interference  by  the  local  transporters  as  also 

those who were successful but local, the said agreement could 

not be executed, for a law and order situation was created at site.  

Learned State counsel, on instructions from Rupinder Pal 

Singh  ADC  (Rural  Development),  Bathinda  and  Sh.  Karamjit 

Singh, DSP, Special Crime Bathinda, who are present in Court, 

submits  that  every  possible  cooperation  would  be  extended  to 

the  petitioners  as  also  the  respondent  Corporation to  proceed 

further and carry out the necessary formalities.  

Learned counsel for the respondent-Corporation submits 

that in the wake of the peculiar facts and circumstances of the 

case, the parties are faced with, the competent authority would 

CWP-34275-2024 and 766-2025 -16-  

examine  the  matter  in  the  right  earnest  and  intimate  the 

petitioners, accordingly, as regards the formalities that have to 

be carried out. And, if necessary written statement on behalf of 

the respondent-Corporation shall also be filed on or before the 

adjourned date. 

Adjourned to 15.01.2025.  

This Court is sanguine that the competent authority would 

proceed  with  the  matter  in  the  right  earnest  and  without  any 

further loss of time. We are assured that there would not be any 

undue obstruction in execution of the contract.”

5.     That after passing of the aforesaid orders, Set B petitioners 

have  since  signed  the  agreement  and  submitted  security  deposit/bank 

guarantee.  

6.    The petitioners in CWP-766-2025 (Set A) approached this 

Court praying for cancellation of the award of contract (Letter of Intent) 

and the agreements executed with the successful bidders beyond the last 

date stipulated under the DNIT.  

Contentions of learned counsel for the parties

7.    Learned counsel for Set B petitioners have submitted that 

even after signing of the agreement and submission of security deposit, 

the local transporters (including those of Set A) are not permitting the 

petitioners  to  operate  their  tank  lorries  and  are  constantly  threatening 

with grave consequences. The same has been brought to the notice of 

BPCL and complaints have also been made to the police but no action 

has  been  taken  thereon.  It  is  further  submitted  that  the  tender  is  for 

CWP-34275-2024 and 766-2025 -17-  

transporting highly inflammable products viz., MS, HSD, Branded fuels, 

SKO and ATF.  The threats by the local transporters cannot be taken 

lightly,  as  in  the  past  they  have  snatched  original  documents/bank 

guarantees and also turned out tank lorries from within the depot.  

8.    Learned counsel for Set A petitioners have submitted that 

the  terms  of  the  tender  have  been  violated  in  as  much  as  certain 

agreements  have  been  entered  into  beyond  the  date  stipulated  in  the 

DNIT.  The extension of time, if any, has been done without issuance of 

any amendment or corrigendum. Hence, award of contract and issuance 

of Letter of Intent (LOI) based on such agreements entered into beyond 

08.12.2024  are  liable  to  be  cancelled.    It  is  further  submitted  that 

demonstration by local transporters was peaceful and as such, they have 

disputed the factual aspect pleaded by Set A petitioners.  

Inferences by the Court

9.    It  is  sought  to  be  argued  that  disputed  questions  of  facts 

arise in the present matter, which cannot be adequately gone into in writ 

proceedings.  However, perusal of admitted documents placed on record 

as well as the status report filed by the Additional Deputy Commissioner 

(Rural), Bhatinda (a responsible senior government functionary, who has 

no personal interest in the lis) would show that demonstration by local 

transporters did precipitate to a law and order situation outside the BPCL 

Depot,  which  led  the  local  administration  taking  appropriate  steps  to 

control  the  situation.  The  relevant  portion  of  the status  report  dated 

CWP-34275-2024 and 766-2025 -18-  

21.12.2024,  extracted  hereinafter,  would  show  that about  150-200 

persons  had  gathered  on  13.12.2024  and  there  were  reports  that  the 

gathering could turn violent, which situation was tackled by deployment 

of adequate police force.  

4.  Thạt  on  09.12.2024  the  deponent  got  information  that 

protestors had gathered outside the gate of respondent no. 2, so 

the deponent along-with police force reached the spot and held 

meeting with petitioners, respondent no. 2 and protestors. The 

meeting ended on a positive note and the protestors dispersed. 

However,  on  13.12.2024  the  congregation  at  the  protest  site 

reached nearly 150 to 200 as persons representing two opposing 

factions (one from outside successful tenderers and another from 

local  successful  tenderers)  gathered  at  the  gates  of  BPCL  i.e. 

respondent  no.  2.  There  were  reports  that  the  gathering  could 

turn  violent  and  the  local  administration  immediately  took 

precautionary  measures  and  deployed  adequate  police  force 

preventing any untoward incident. The deponent was posted at 

the site along with police force of the area and the situation was 

taken under control. 

5.  That  without  going  into  the  claims  of  the  protestors, 

administration is duty bound to facilitate the petitioners. There 

will  never  be  any  kind  of  discrimination  on  the  part  of 

administration  against  anyone.  The  department  is  and  will 

always  be  ready  to  co-operate  and  to  provide  any  kind  of 

administrative help to  the petitioners in  signing the agreement 

with  BPCL.  That  as  per  discussion  of  the  Deponent  with  the 

BPCL  Officials;  out  of  40  bidders,  23  have  already signed 

agreement with the company. Of the 17 remaining bidders, they 

have  furnished  bank  guarantees  but  not  signed  the  desired 

agreements.  The  deponent  assures  and  undertakes  that  as  and 

when the petitioners are required to execute the agreements the 

CWP-34275-2024 and 766-2025 -19-  

deponent  will  take  all  the  necessary  steps  to  ensure  that  the 

petitioners  are  properly  facilitated,  while  maintaining  law  and 

order, to complete the necessary formalities. 

10.    That Set A petitioners, seeking the same relief as prayed for 

in CWP-766-2025, had represented to the officers of BPCL (respondent 

No.2)  vide  letter  dated  09.12.2024  (Annexure  P-3  with  the  said  writ 

petition).  The  said  letter  was  responded  by  BPCL  vide  reply  dated 

16.12.2024  (Annexure  P-4  with  CWP-766-2025)  whereby  it  was 

candidly  stated  that  the  award  of  contract  (Letter of  Intent)  for  the 

subject  tender  was  issued  to  respective  bidders  till  13.11.2024.  The 

respective material dates from the record have been mentioned therein.  

A perusal of the said reply would show that keeping in view the unrest 

and  hurdles  created  by  local  transporters,  the  process  of  issuance  of 

award  of  contract  was  delayed  to  13.11.2024  and  as such,  necessary 

compliances in accordance with the subject DNIT were within time. The 

relevant portion of the aforesaid letter is extracted hereunder: 

1.   At the outset it is pertinent to note that the selection process 

in  Tender  bearing  reference  number  BPCL/RETAIL/POL/ 

BULK/2024  2029/  BHATINDA  E  Tender  ID:  16053  has 

already  been  come  to  a  logical  conclusion  Thus,  any 

grievance at this stage is belated. 

2.   Contents of paragraph 1 of your notice are factual in nature. 

The subject tender was an all India online open tender which 

was  published  on  05.04.2024  and  tender  was  extended  2 

times (1st extension 10.05.2024, 2nd extension 13.05.2024) 

on request of transporters only. 

CWP-34275-2024 and 766-2025 -20-  

3.   Contents of paragraph 2 of your notice are factual in nature. 

4.   Contents  of  paragraph  3  of  your  notice  are  denied.  The 

subject tender was all India online open tender and bidders 

were participating in the tender from different parts of India. 

The  Award  of  the  Contract  (Letter  of  Intent)  for  the  said 

tender  vide  reference  BPCL/RETAIL/POL/BULK/ 

BHATINDA/2024-29/ was issued to respective bidders till 

13.11.2024.  We  received  representation  from  selected 

bidders  of  other  states  (states  other  than  Punjab  that  they 

were unable to receive the hard copy of LOI from depot due 

to resistance made by Bhatinda transport association outside 

the  Depot  Gate.  Due  to  this  difficulty,  LOI  was  issued  to 

various bidders in email on 13.11.2024. The said contract is 

valid from 23.11.2024 to 22.11.2029. 

 As per NIT under Clause 7.2 it has been clearly provided 

that Bank Guarantee at the rate of Rs. 8.00,000/- for general 

bidders  and  Rs.  50,000/-  for  SC/ST  bidders  shall  be 

deposited within 15 days of the issuance of the LOI/Work 

Order. Since the last date of LOI issued to selected bidder 

was  13.11.2024  and  bank  guarantee  submission  has  been 

done within the period of 15 days i.e. 28.11.2024. As last 

date  of  Bank  Guarantee  submission  was  28.11.2024, 

location has received bank guarantees from selected bidders 

within the stipulated time i.e. till 28.11.2024. In NIT, there 

is  no  provision  or  clause  for  non-accepting  of  Bank 

Guarantee after 15 days or rejection criteria for the same for 

any Bidder. 

5.   Contents  of  paragraph  4  of  your  notice  are  denied.  It  is 

reiterated  that  all  original  bank  guarantees  are  received  at 

the  location  in  stipulated  time  and  submitted  to  our 

centralised office in Mumbai for further necessary action on 

it. 

CWP-34275-2024 and 766-2025 -21-  

6.   Contents of paragraph 5 of your notice are denied. Company 

is  following  the  guide  lines  of  NIT  pertaining  to  booking 

slips submitted by the SC/ST selected bidders. 

7.   Contents  of  paragraph  6  of  your  notice  are  denied.  The 

Award of the Contract (Letter of Intent) for the said tender 

was issued to respective bidders till 13.11.2024 and as per 

this the last date of signing of Agreement is 13.12.2024. 

8.   Contents of paragraph 7 of  your  notice are  denied. Please 

note that BPCL is adhering to all the terms and conditions of 

NIT. 

11.    It  is  trite  law  that  the  true  import  of  the  clauses  of  the 

subject Tender should be left to the Authorities issuing the tender and 

Courts should be slow in imposing its decision over the interpretation of 

the said employer. This is particularly of paramount consideration when 

the contract is already underway. Reference can be placed on the verdict 

of  the  Apex  Court  titled  as Tata  Motors  Limited  vs.  The  Brihan 

Mumbai Electric Supply & Transport Undertaking (BEST) and others, 

reported  in 2023(8)  Scale  873,  the  relevant  paragraph  whereof  is 

extracted hereunder: 

52.   Ordinarily,  a  writ  court  should  refrain  itself  from 

imposing  its  decision  over  the  decision  of  the  employer  as  to 

whether or not to accept the bid of a tenderer unless something 

very gross or palpable is pointed out. The court ordinarily should 

not interfere in matters relating to tender or contract. To set at 

naught the entire tender process at the stage when the contract is 

well underway, would not be in public interest. Initiating a fresh 

tender process at this stage may consume lot of time and also 

loss to the public exchequer to the tune of crores of rupees. The 

CWP-34275-2024 and 766-2025 -22-  

financial  burden/implications  on  the  public  exchequer  that  the 

State may have to meet with if the Court directs issue of a fresh 

tender notice, should be one of the guiding factors that the Court 

should keep in mind. This is evident from a three-Judge Bench 

decision of this Court in Association of Registration Plates v. 

Union of India and Others, reported in (2005) 1 SCC 679. 

12.    Moreover, clause 52.0 of the DNIT, extracted hereunder at 

the cost of repetition, does clothe BPLC with the power to modify the 

tender, in terms of the said covenant.  The scope of interference in such 

like tender matters of public importance is rather self-restricted.  Nothing 

has been brought to our notice to demonstrate that any fundamental right 

has  been  violated  or  the  procedure  followed  suffers  from  the  vice  of 

arbitrariness.  On  the  contrary,  keeping  in  view  the  circumstances 

mentioned in the status report, scales of equity and justice have been 

balanced  in  the  larger  interest  of  public  good.    The  products  to  be 

transported  are  essential  commodities  and  supply  to  various  locations 

from the depot cannot be held at ransom of protests by some disgruntled 

local transporters. 

52.0   Acceptance of TLs / Tender 

Bharat  Petroleum  Corporation  Ltd.  reserves  the  right  to 

accept or reject any or all the tenders in part or in totality, 

or  to  negotiate  with  any  or  all  the  tenderers,  or

  to 

withdraw / cancel / modify this tender or to accept some 

or  all  of  the  tank-lorries  offered  without  assigning  any 

reason  whatsoever  and  the  decision  shall  be  binding  on 

the Bidder.  

CWP-34275-2024 and 766-2025 -23-  

13.    Another aspect of the matter that deserves due consideration 

is the location where the protest was being staged, i.e., at the gate of the 

oil  depot  where  stocks,  in  huge  quantities,  of  highly  inflammable 

material are stored.  In case of any untoward incident like rioting, arson 

etcetera, involving a tank lorry operated by any out of State successful 

bidder or otherwise, the lives and property of many in the vicinity of the 

said BPCL Depot would be endangered besides causing colossal national 

loss. Hence, it is a fit case wherein a mandamus deserves to be issued to 

the  district  administration  and  police  authorities to  provide  adequate 

protection to tank lorries, particularly those within the BPCL Depot or in 

the process of ingress or egress, whether loaded or empty.  No personal 

cause can be placed above public and national interest. Learned State 

counsel  does  not  dispute  that  it  is  the  bounden  duty  of  the  State  to 

maintain law and order and to ensure that rule of law is not breached by 

any one and violators are accountable to the laws publicly promulgated 

and equally enforced. 

Final order of this Court

14.    In  aftermath,  this  Court  is  constrained  to  partially  allow 

CWP-34275-2024 and accordingly, a mandamus is issued to the Deputy 

Commissioner, Bhatinda and the Superintendent of Police, Bhatinda to 

ensure that rule of law is not breached and to provide adequate security 

and  protection,  as  may  be  assessed  by  them  keeping in  view  the 

situational  threat  perception,  to  the  property  of  Bharat  Petroleum 

CWP-34275-2024 and 766-2025 -24-  

Corporation Limited, Bhatinda Depot and to the tank lorries engaged for 

carrying petroleum products for the said depot. 

15.    In  view  of  the  above  discussion,  we  find  no  merit  in  the 

connected writ petition and CWP-766-2025 is accordingly dismissed. It 

is, however, made clear that the contracting parties would be at liberty to 

avail of  their  respective  remedies  under  the  subject  DNIT,  in  case  of 

alleged breach of any covenant thereof. 

16.    No order as to costs. 

17.    Pending application(s), if any, also stand disposed of. 

          (SURESHWAR THAKUR)  

                           JUDGE 

        (VIKAS SURI) 

            JUDGE 

April 22, 2025 

sumit.k 

    Whether speaking/reasoned :  Yes / No 

    Whether Reportable :    Yes / No