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Indian Oil Corporation vs Sree Vijay Ganapathi Transport
2024 Latest Caselaw 9421 AP

Citation : 2024 Latest Caselaw 9421 AP
Judgement Date : 17 October, 2024

Andhra Pradesh High Court - Amravati

Indian Oil Corporation vs Sree Vijay Ganapathi Transport on 17 October, 2024

                                   1
                                                                    HCJ & RRR,J
                                                      W.A.Nos.680 & 681 of 2024


      IN THE HIGH COURT OF ANDHRA PRADESH: AMARAVATI

   HON'BLE MR. JUSTICE DHIRAJ SINGH THAKUR, CHIEF JUSTICE
                                  &
           HON'BLE MR. JUSTICE R. RAGHUNANDAN RAO

                      W.A.Nos.680 & 681 of 2024

                       (Through physical mode)

BETWEEN:

Indian Oil Corporation,
Rep. by its Chief General Manager (OPS) TAPSO,
Malkapuram, Visakhapatnam,
Andhra Pradesh - 530011.
                                                              ...Appellant
                                                           (in both W.As)
                                Versus

1. Sree Vijay Ganapathi Transport,
   Rep. by its Managing Partner Sri D. Rama Naidu,
   S/o. Chinna Appa Rao, R/o. D.No.65-3-135,
   Nehru Nagar, Coramandal Gate,
   Malkapuram, Visakhapatnam - 530011, and another.

                                                          ...Respondents
                                                          (in both W.As)

Counsel for the appellants   : Sri O. Manohar Reddy, representing
                              Sri S.V.S.S. Siva Ram

Counsel for respondent No.1 : Sri P. Kamalakar
                                        2
                                                                       HCJ & RRR,J
                                                         W.A.Nos.680 & 681 of 2024


                           COMMON JUDGMENT

Dt:_____.10.2024

(per Hon'ble Sri Justice R.Raghunandan Rao)

As both the writ appeals arise out of the same set of facts and

between the same parties, they are being disposed of by way of this

common judgment.

2. Heard Sri O. Manohar Reddy, learned Senior Counsel

representing Sri S.V.S.S. Siva Ram, learned counsel appearing for the

appellant in both writ appeals and Sri P. Kamalakar, learned counsel

appearing for the 1st respondent in both writ appeals.

3. The appellant, which is an Oil Marketing Company, for the

purpose of transport of its petroleum products, had issued a tender,

dated 22.05.2023, calling for bids from tank truck owners, for road

transportation of bulk petroleum products with effect from 01.08.2023,

for a period of two years, with an option for extension up to one year.

The tender was issued for employing 61 tank trucks.

4. The 1st respondent, which is registered under the Micro

Small and Medium Enterprises Act, 2006, had offered six tank trucks in

his bid. However, the 1st respondent received a letter of acceptance

dated 08.09.2023 for only one tank truck and a work order was also

issued on 05.10.2023.

HCJ & RRR,J W.A.Nos.680 & 681 of 2024

5. Subsequently, the 1st respondent came to know that one of

the successful bidders, who had been allotted one tank truck, could not

produce the necessary tank truck and the letter of acceptance and work

order given to the said bidder, were withdrawn. The 1st respondent had

then made a representation, dated 26.10.2023, for supplying the tank

truck, in the place of the said bidder whose letter of acceptance and

work order had been withdrawn. As this representation was not being

considered, the 1st respondent filed W.P.No.31150 of 2023 before this

Court and an interim direction, dated 01.12.2023, was issued to the

appellant to consider the representation of the 1st respondent as per the

existing guidelines / tender conditions, within a period of two weeks. In

pursuance of these directions, the appellant considered the

representation, dated 26.10.2023, and rejected the same. Aggrieved by

this rejection, the 1st respondent filed W.P.No.1268 of 2024, which came

to be disposed of, by an order, dated 23.04.2024, by a learned Single

Judge of this Court, setting aside the order of rejection dated

26.12.2023 with a direction to the appellant to reconsider the request of

the 1st respondent within a period of four weeks from the date of receipt

of the order.

6. The appellant, after receipt of this order, had rejected the

representation again, by way of an order, dated 22.05.2024. Aggrieved

by the said rejection, the respondent again approached this Court by

HCJ & RRR,J W.A.Nos.680 & 681 of 2024

way of W.P.No.14748 of 2024. In this writ petition, a learned Single

Judge of this Court, by way of an interlocutory order, dated 12.07.2024,

had directed the appellant to award the contract of the tank trucks to

the 1st respondent in view of the cancelled letter of acceptance by the

appellant, pending disposal of the writ petition.

7. Aggrieved by the order, dated 23.04.2024, in W.P.No.1268

of 2024, the appellant moved W.A.No.681 of 2024 before this Court.

Similarly, W.A.No.680 of 2024 was moved against the interlocutory

order dated 12.07.2024 in W.P.No.14748 of 2024.

8. The case of the 1st respondent/writ petitioner before the

learned Single Judge, in W.P.No.1268 of 2024, was that once a work

order for a tank truck has been withdrawn, the appellant corporation

has the power and authority to modify the tender and fill up the gap by

calling upon the qualified bidders, who are ranked next in line to supply

tank trucks. The 1st respondent also contended that such a course of

action would not prejudice anybody and would only result in savings for

the appellant corporation.

9. The appellant corporation contended that the shortfall

created by the withdrawal of any of the tenderers, from a finalized

contract, cannot be given to other tenderers in the said tender. It is also

submitted that there is no provision in the tender for issuance of

additional letter of acceptance as contended by the 1st respondent.

HCJ & RRR,J W.A.Nos.680 & 681 of 2024

10. The learned Single Judge, after noticing various clauses in

the tender, had held that the appellant corporation has power and

authority to continue to process the hiring of tank trucks till the entire

requirement of the appellant corporation, set out in the tender

document, is met. The learned Single Judge, while holding that there

was no clause or provision for issuance of letter of acceptance in lieu of

cancelled letter of acceptance, had held that the clauses also stipulate

that tank trucks should be allocated to successful tenderers till the full

requirement of the tank trucks is met, and the process has to be

continued till such requirement is met. The learned Single Judge held

that in such circumstances, rejecting the representation of the 1st

respondent would amount to an unreasonable exercise of discretionary

power, in the light of the judgment of the Hon'ble Supreme Court in

Shanti Vijay & Co., vs. Princess Fatima Fouzia 1, and set aside the

proceedings dated 26.12.2023 with a direction to the appellant to

reconsider the request of the 1st respondent.

11. Sri O. Manohar Reddy, learned Senior Counsel representing

Sri S.V.S.S. Sri Ram, learned counsel appearing for the appellant

corporation, would contend that the learned Single Judge ought not to

have entertained the writ petition, as the issue relates to interpretation

of tenders, on contractual terms; the judgment of the Hon'ble Supreme

(1979) 4 SCC 602

HCJ & RRR,J W.A.Nos.680 & 681 of 2024

Court in the case cited above, would not be applicable to the facts of the

present case, in as much as the observations of the Hon'ble Supreme

Court arose in a case where exercise of discretionary power by the

trustees, in the absence of a contract, has come up for consideration

while there is a contract with specific terms and conditions in the

present case; the 1st respondent does not have any vested right for being

given letter of acceptance for one more tank truck, especially, when all

other tenderers would also be entitled to participate, and contend, for

giving the tank truck, on hire, to the appellant corporation; the learned

Single Judge ought to have noticed that the requirement of 61 tank

trucks given in the tender was qualified by Clause-I of the tender, which

stated that the estimated requirement is indicative and subject to

change; the appellant was at liberty to increase or reduce the number of

tank trucks, and in the present case, the requirement of the appellant

was met by hiring 56 tank trucks, after which the tender had been

closed; and the clause relating to acceptance of tank trucks at L.2 rates

after all L1 bidders had been exhausted, does not mean that tank trucks

offered at L.2 rate have to be hired irrespective of whether the appellant

corporation requires the said tank trucks or not.

12. Sri P. Kamalakar, learned counsel appearing for the 1st

respondent would contend that there is no error in the order of the

learned Single Judge, which requires to be looked into by this Court. He

HCJ & RRR,J W.A.Nos.680 & 681 of 2024

would further submit that as far as W.A.No.680 of 2024 is concerned,

the same is against the interlocutory order, and as such, the writ appeal

is not maintainable.

13. The learned Single Judge, after noticing Clause-3 of Chapter

"Opening of Tender", Clause 4 of "Tender terms" and Clauses 6, 8 and 9

of Chapter "Evaluation of Tenders" had come to the conclusion that tank

trucks would have to be allocated to the successful tenderers till full

requirement of the tank trucks is met. On the basis of this finding, the

learned Single Judge had come to the conclusion that the appellant

corporation would have to be offered the tank trucks, which could not be

suffered by other successful tenderers and to the eligible tenderers in

the tender.

14. The learned Single Judge had arrived at this conclusion on

the basis of Clause 6, 8 and 9 which read as follows:

"Clause-6: In case, Tank Trucks offered by L-1 tenderers is not meeting full requirement then the L-1 rate / revised rate accepted by L-1 tenderers would be offered to all the remaining successful tenderers, Tank Trucks shall be allocated at above rates till full requirement of Tank Trucks is met.

Clause-8: In case requirement is not met by the Tank Trucks offered by the tenderers accepted L-1 rate / revised rate accepted by L-1 tenderers, negotiations / counter offer exercise shall be carried out with the tenderers who are at highest ranking amongst

HCJ & RRR,J W.A.Nos.680 & 681 of 2024

remaining tenderers who have not accepted above rates and the Tank Trucks offered by these tenders accepted L-2 rate shall be allocated up to the requirement.

Clause-9: In case, Tank Trucks offered by the tenderers accepted L-2 rate is not meeting full requirement then the L-2 rate would be offered to all the remaining successful tenderers who have not accepted L-1 rate / revised rate accepted by L-1 tenderers and based on their ranking and acceptance by the tenderers, Tank Trucks shall be allocated at above rates till full requirement of Tank Trucks is met. In case the requirement is still not met, IOC shall have the option to continue the above process.

15. Clause-9 of the tender terms and conditions stipulates that

the estimated number of tank trucks shown in the tender notice is

indicative and is subject to change. IOC reserves the right to contract

additional tank trucks. In view of this clause, no finding can be arrived

at, that there is a firm offer of hiring 61 tank trucks, and that the

process of hiring will continue till 61 tank trucks, at the very least, are

hired.

16. The aforesaid Clauses 6, 8 & 9 in the Evaluation of Tenders

are in relation to the hire rate at which the tank trucks would be taken

by the appellant corporation.

17. A conjoint reading of the aforesaid Clauses would clarify that

the appellant corporation would hire only tank trucks, which are offered

HCJ & RRR,J W.A.Nos.680 & 681 of 2024

at the lowest price. If the trucks offered at the lowest price are not

sufficient to meet the requirement of the appellant-corporation, all the

tenderers would be given an opportunity to match the lowest rate and

tank trucks offered by any bidder at the lowest rate would also be taken.

Even if these trucks are not sufficient, the trucks offered at the second

lowest rate would be accepted. Thereafter, the tenderers would again be

given an option to match the second lowest rate and their trucks would

be taken and so on and so forth, till the requirement of the appellant

corporation is met. This, again does not mean that the appellant

corporation is bound to carry on this process till all the tank trucks are

hired. A practical reason why such an interpretation cannot be placed

on the tender conditions is the fact that the corporation would always

have the option of rejecting all or any of the bids if the appellant

corporation finds that the rate offered by the bidders is not

commercially viable. Similarly, the appellant corporation may find the

lowest rate commercially viable while the second lowest rate may not be

commercially viable or acceptable to the appellant corporation. In such

circumstances, there cannot be a direction that the corporation has to

hire all the tank trucks which are offered, irrespective of the fact

whether the rate offered for such tank trucks is acceptable to the

appellant corporation or not.

HCJ & RRR,J W.A.Nos.680 & 681 of 2024

18. The initial order of rejection, dated 26.12.2023, was passed

on the ground that there was no tender clause or provision for issuance

of additional letter of acceptance in lieu of a cancelled letter of

acceptance in the tender document and the shortfall cannot be filled for

a finalized contract. This contention is in relation to the interpretation

of the contract by the appellant corporation.

19. It can be argued that interpretation of these clauses, placed

by the 1st respondent, are also equally tenable. Even if such a situation

was to be accepted, the Hon'ble Supreme Court in the case of Slippi

Constructions Contractors vs. Union of India2 and in Agmatel India Pvt.

Ltd., vs. REsoursys Telecom & Ors.,3, had held that the author of the

tender document would be the best person to understand and appreciate

the requirements of the tender and the interpretation placed by the

author of the tender should be accepted even if there could be an

alternative interpretation of the tender conditions.

20. In that view of the matter, the judgment of the learned

Single Judge, dated 23.04.2024 in W.P.No.1268 of 2024 is set aside. As

W.P.No.14748 of 2024 is consequential to the directions of the learned

Single Judge in W.P.No.1268 of 2024, nothing further would survive in

the said writ petition. Consequently, the interim direction given in

W.P.No.14748 of 2024 would also have to be set aside.

(2020) 16 SCC 489

(2022) 5 SCC 362

HCJ & RRR,J W.A.Nos.680 & 681 of 2024

21. Accordingly, both the writ appeals are allowed setting aside

the orders of the learned Single Judge in W.P.No.14748 of 2024 and

W.P.No.1268 of 2024. There shall be no order as to costs.

As a sequel, pending miscellaneous petitions, if any, shall stand

closed.

DHIRAJ SINGH THAKUR, CJ                     R. RAGHUNANDAN RAO, J
                                                                          JS.

                                                                 HCJ & RRR,J
                                                   W.A.Nos.680 & 681 of 2024


HON'BLE MR. JUSTICE DHIRAJ SINGH THAKUR, CHIEF JUSTICE & HON'BLE MR. JUSTICE R. RAGHUNANDAN RAO

W.A.Nos.680 & 681 of 2024

(per Hon'ble Sri Justice R.Raghunandan Rao)

_______ October, 2024 JS

 
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