Citation : 2025 Latest Caselaw 243 Kant
Judgement Date : 2 June, 2025
1
Reserved on : 24.02.2025
Pronounced on : 02.06.2025
IN THE HIGH COURT OF KARNATAKA DHARWAD BENCH
DATED THIS THE 02ND DAY OF JUNE, 2025
BEFORE
THE HON'BLE MR. JUSTICE M. NAGAPRASANNA
WRIT PETITION No.107536 OF 2024 (S - RES)
C/W
WRIT PETITION No.107604 OF 2024 (S - RES)
IN WRIT PETITION No.107536 OF 2024
BETWEEN:
KOPPALA ZILLA SARVAJANEKA
VASATHI NILAYAGALALI
KARYANIRVAISUTIRUVA
KARMEKARA SAHAKARA SANGHA
KOPPAL - 583 231
REPRESENTED BY ITS PRESIDENT
SRI MRUTUNJAYA SARANGMATH
AGED ABOUT 44 YEARS
KOPPAL - 583 231.
... PETITIONER
(BY SRI CHANNEGOWDA K.S, AND
SRI B.C.JNANAYYASWAMI, ADVOCATES)
AND:
1. THE CHIEF SECRETARY,
VIDHANA SOUDHA
2
BENGALURU - 560 001.
2. THE PRINCIPAL SECRETARY
DEPARTMENT OF SOCIAL WELFARE
VIKASA SOUDHA
BENGALURU - 560 001.
3. THE CHIEF EXECUTIVE OFFICER
ZILLA PANCHAYATH
KOPPAL - 583 231.
4. THE DEPUTY DIRECTOR
DEPARTMENT OF SOCIAL WELFARE
DISTRICT BHAVAN
1 FLOOR, HOSPET ROAD
KOPPAL - 583 231.
5. SANGEETHA SECURITY SERVICES
BANGALORE, NO 5/10, 16TH CROSS,
LAKKASANDRA
BENGALURU - 560 030
REPRESENTED BY ITS PROPRIETOR
SRI NAGAPPA S/O YELLAPPA KAVALUIR
AGED ABOUT 41 YEARS.
... RESPONDENTS
(BY SMT.KIRTILATA R.PATIL, HCGP FOR R1, R2 AND R4;
SRI VIJAYAKUMAR BALAGERIMATH, ADVOCATE FOR R3;
SRI D.V.PATTAR, ADVOCATE FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO
A) ISSUE A WRIT ORDER OR DIRECTION IN THE NATUER OF
CERTIORARI IN QUASHING THE IMPUGNED ORDER ANNEXURE-A
DATED. 05-11-2024 IN NO.MUKANEZPA
.SAKAE.HO.SUM.C.TEN.CR./2024/25 PASSED BY THE RESPONDENT
NO.4.
3
IN WRIT PETITION No.107604 OF 2024
BETWEEN:
KOPPALA ZILLA SARVAJANEKA VASATHI NILAYAGALALI
KARYANIRVAISUTIRUVA
KARMEKARA SAHAKARA SANGHA
KOPPAL - 583 231
REPRESENTED BY ITS PRESIDENT
SRI MRUTUNJAYA SARANGMATH
AGED ABOUT 44 YEARS
KOPPAL - 583 231.
... PETITIONER
(BY SRI CHANNEGOWDA K.S, AND
SRI DEVAPPA HOSALLI, ADVOCATES)
AND:
1 . THE CHIEF SECRETARY
VIDHANA SOUDHA
BENGALURU - 560 001.
2 . THE SECRETARY
DEPARTMENT OF MINORITY WELFARE
VIKAS SOUDHA
BENGALURU - 560 001.
3 . THE DISTRICT OFFICER
DEPARTMENT OF MINORITY WELFARE
I FLOOR, HOSAPET ROAD
KOPPAL - 583 231.
4 . THE CHIEF EXECUTIVE OFFICER
ZILLA PANCHAYATH
HOSPET ROAD
4
KOPPAL - 583 231.
5 . SHARPWATCH INVESTIGATION
SECURITY SERVICES PVT. LTD.,
I FLOOR, 5TH MAIN, 8TH CROSS
KAMAKSHI HOSPITAL ROAD
SARASWATHIPURAM
MYSURU - 570 009
REPRESENTED BY ITS PROPRIETOR
SRI M.NAGARAJA.
... RESPONDENTS
(BY SMT.KIRTILATA R.PATIL, HCGP FOR R1 TO R3;
SRI VIJAYAKUMAR BALAGERIMATH, ADVOCATE FOR R4;
SRI RAJASHEKHAR R GUNJALLI, ADVOCATE FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO A) ISSUE A
WRIT ORDER OR DIRECTION IN THE NATURE OF CERTIORARI IN
QUASHING THE IMPUGNED ORDER ANNEURE-A DATED. 21.10.2024
IN NO. ZPMKO/ZASMUKAEKO/HO.S.C./CR/2024/25 PASSED BY THE
RESPONDENT NO. 4.
THESE WRIT PETITIONS HAVING BEEN HEARD AND
RESERVED FOR ORDERS ON 24.02.2025, COMING ON FOR
PRONOUNCEMENT THIS DAY, THE COURT MADE THE FOLLOWING:-
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CORAM: THE HON'BLE MR JUSTICE M.NAGAPRASANNA
CAV ORDER
Koppala Zilla Sarvajaneka Vasathi Nilayagalali
Karyanirvaisutiruva Karmekara Sahakara Sangha (hereinafter
referred to as 'the Sangha' for short) is the common petitioner in
both these petitions. The challenges in both these petitions are
slightly varied. Since parties to the lis are common, these petitions
are taken up together and considered by this common order.
2. Facts, in brief, germane in Writ Petition No.107536 of 2024
are as follows:
The petitioner/Sangha is said to have come into existence on
16-08-2012 comprised of Group-C and Group-D employees working
as Cooks, Assistants, Cleaners, Watchmen, Teaching and non-
Teaching staff and members of the SC & ST community under the
Department of Minority Welfare and Chief Executive Officer, Zilla
Panchayath of the State of Karnataka. The issue in the lis does not
pertain to the dispute or activities of the Sangha. It is the
6
averment in the petition that members of the Sangha have been
entrusted work for a long time albeit without calling for any tender.
On 31-07-2024, the 2nd respondent notifies two tenders for supply
of manpower to work in various posts in the 2nd respondent,
Department of Social Welfare. The tender is called for various posts
ranging from data entry operator to sweeper. The total number of
posts called for in both the tenders were 635. It is the claim of the
petitioner/Sangha that its members are fully trained and rendering
services out of the income from the Sangha. The Sangha
participates in the tenders by submitting its bids. On 09-09-2024
the technical bids were finalized and on 05-11-2024 financial bids
were opened. The petitioner/Sangha submits representations to the
Tender Inviting Authority alleging irregularities in the tender
procedure. Irregularities projected were that while notifying 635
posts in the tender, the contract awarded to the successful tenderer
was for 689 posts i.e., 54 posts over and above the posts notified.
Non-consideration of the representation with regard to irregularities
in the tender leads the petitioner to this Court in the subject
petition seeking quashment of contract awarded in favour of the 5th
respondent and seeking a consequential direction to cancel the
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tender allotted to the 5th respondent and allot the same to the
petitioner/Sangha.
3. Facts, in brief, germane in Writ Petition No.107604 of 2024
are as follows:
As observed hereinabove, the petitioner is common in both
the petitions. The tenders notified are different. The notice inviting
tender in this petition is issued on 22-07-2024 for securing
manpower in various posts in the 2nd respondent. The
petitioner/Sangha finding itself eligible to participate in the tender
submits its bid. On 14-08-2024 technical bids were opened and
five bidders including the petitioner were held to be technically
qualified. On 21-10-2024, it appears that financial bids of the
technically qualified tenderers were opened and the 5th respondent
was awarded the contract and work order issued in favour of the 5th
respondent was said to be beyond 90 days and therefore, it was
illegal. This allegation, inter alia forms the fulcrum of the challenge
in the subject petition. The commonality that travels through these
petitions is that tenders are notified for securing manpower. In
Writ Petition No.107536 of 2024 tender is awarded to the 5th
8
respondent therein. The challenge is to certain terms and conditions
in the tender.
4. Heard Sri K.G.Channegowda, learned counsel appearing for
the petitioner in both the petitions; Smt. Kirtilata R.Patil, learned
High Court Government for respondents 1, 2, and 4 in
W.P.No.107536 of 2024 and for respondents 1 to 3 in
W.P.No.107604 of 2024; Sri Vijayakumar Balagerimath, learned
counsel appearing for respondent No.3 in W.P.No.107536 of 2024
and respondent No.4 in W.P.No.107604 of 2024; Sri D.V.Pattar,
learned counsel appearing for respondent No.5 in W.P.No.107536 of
2024; Sri Rajashekar R.Gunjalli, learned counsel appearing for
respondent No.5 in W.P.No.107604 of 2024.
Contentions in Writ Petition No.107536 of 2024:
5. The learned counsel appearing for the petitioner contends
that the contract awarded in favour of the 5th respondent is
arbitrary and contrary to settled principle of law. It is his
submission that Clause-9 of the tender condition sets a mandatory
margin of service charges quotable by bidders between 1% and
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5%. This according to the learned counsel is contrary to the
Government order dated 15-05-2017 which limits that service
charges should be within 3% to 5%. The Tender Inviting Authority
has reduced the lower limit to 1% from the earlier 3% only to
benefit the 5th respondent.
6. Per contra, the learned High Court Government Pleader
representing the State and the learned counsel representing the 5th
respondent would in unison seek dismissal of the petition on the
threshold ground that the tender notification was issued on
31-07-2024; the clauses that the petitioner is wanting to challenge
were available for challenge even before its participation in the
tender. After having participated in the tender, the petitioner
cannot now challenge the clauses of the tender, as it has
acquiesced its rights by participation in the tender. They would
submit that this threshold submission should merit consideration
and the petition should be dismissed on the sole ground of
participation in the tender. Even on merit of the matter, the learned
counsel would submit that the challenge is shrouded with seriously
disputed questions of fact. Therefore, the writ petition would not
10
become entertainable under Article 226 of the Constitution of India.
Merely because service charges are quoted at 1% to 5% as against
3% to 5% in the model tender document, which is notified in terms
of the Government order dated 15-05-2017, it would not affect the
very tender. They would seek dismissal of the petition.
Contentions in Writ Petition No.107604 of 2024:
7. The learned counsel for the petitioner, taking this Court
through the documents appended to the petition, would seek to
contend that the tender is awarded beyond 90 days which is
contrary to Clause-7 of the tender document as notified on
22-07-2024. The last date for submission of bid was 30-07-2024. It
is his submission that limitation of 30 days should be from the last
date of submission of bid. He would reiterate the ground urged in
the companion petition with regard to service charges. The further
submission is that the petitioner receives e-mail that the financial
bid was opened on 06-11-2024 but by then the work order had
already been issued on 21-10-2024. The learned counsel would
submit that this amounts to changing the rules of the game which
11
is impermissible in law. He would contend that the petitioner is
supplying manpower since 2012 and the long-standing service of
the petitioner with the respondent is overlooked and there are no
reasons recorded by the respondent to ignore the long-standing
service of the petitioner and discontinuing the supply of manpower,
notwithstanding the fact that the petitioner is the lowest bidder.
8. Per contra, the learned counsel representing the State and
the 5th respondent would reiterate the contentions urged in the
companion petition and would also counter the submission that the
tender to be awarded in terms of Clause-7 was no doubt within 90
days. But, the clause itself indicates that the Tender Accepting
Authority has the power to extend the time. They would seek
dismissal of the petition.
9. I have given my anxious consideration to the submissions
made by the respective learned counsel and have perused the
material on record.
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10. The afore-narrated facts are not in dispute. Two tender
notifications form the subject matter of the lis. Tender notifications
are issued by the Department of Minority Welfare and Department
of Social Welfare on 22-07-2024 and 31-07-2024 respectively.
Both are for the purpose of securing manpower to various posts in
the Department of Social Welfare. Certain clauses of the tender
notification are germane to be noticed for consideration of the
issues projected in the lis.
Clauses in the tender notification dated 22-07-2024 in
W.P.No.107604 of 2024:
11. The purpose of tender and the timeline are as follows:
":ಇ- ೕಕೂ ಂ ಅ ಾವ ೆಂಡ ಪ ಕಟ ೆ :
E-PROCUREMENT SHORT TERM TENDER
( ಲ ೋ ೆ ಪದ )
!ಷಯ: 2024-25$ೇ %ಾ&'ಾ( ಅಲ ಸಂ*ಾ ತರ ಕ ಾ ಣ ಇ ಾ*ೆಯ ಸಂ%ೆ.ಗ0'ೆ
1ೊರಗು 3'ೆ ಆ5ಾರದ ೕ ೆ 6ಾನವ ಸಂಪನೂ8ಲ %ೇ9ೆಯನು:
ಇ-ಪ ಕೂ ಂ ಮೂಲಕ ಪ<ೆಯುವ ಬ'ೆ>.
*****
2024-25$ೇ %ಾ&'ಾ( ಅಲ ಸಂ*ಾ ತರ ಕ ಾ ಣ ಇ ಾ*ೆಯ ಸಂ%ೆ.ಗ0'ೆ 1ೊರಗು 3'ೆ ೕ ೆ 6ಾನವ ಸಂಪನೂ8ಲ %ೇ9ೆಯನು: ಇ-ಪ ಕೂ ಂ ಮೂಲಕ ಪ<ೆಯಲು ಅ ಾ ವ ೆಂಡ
ಕ?ೆಯ ಾ(@ೆ. ೆಂಡ @ಾರರು !ವರಗಳನು: https://kppp.karnataka.gov.in ನ&B ಪ<ೆದು ಅC ೋD 6ಾಡಬಹು@ಾ(@ೆ.
ಕ .ಸಂ !ವರ ೆಂಡ Fಾ ಾರ ºÁUÀÆ ¥ÀæPÀluÁ
«ªÀgÀ
1 ೆಂಡ ಕ?ೆದ Fಾ ಾರದ 1ೆಸರು ಮತು3 I ಾB ಅ ಾJಗಳK, ಅಲ ಸಂ*ಾ ತರ
!Hಾಸ ಕ ಾ ಣ ಇ ಾ*ೆ ೊಪ ಳ.
2 ೆಂಡ ಸ&Bಸಲು ಆರಂಭ $ಾಂಕ 22.07.2024
3 ¸Àà¶ÖÃPÀgÀt (Queries/Clarification) 25.07.2024
4 ೆಂಡ ಸ&B ೆ'ೆ ೊ$ೆಯ $ಾಂಕ 30.07.2024
5 Mಾಂ ಕ ND Mೆ?ೆಯುವ $ಾಂಕ ಮತು3 31.07.2024.
ಸಮಯ
6 ಆOPಕ ಲ ೋ ೆ Mೆ?ೆಯುವ $ಾಂಕ 06.08.2024
7 ೆಂಡ Mೆ?ೆಯುವ ಸ.ಳ I ಾB ಅಲ ಸಂ*ಾ ತರ ಕ ಾ ಣ ಇ ಾ*ೆ
ೊಪ ಳ.
ಸQ/-
I ಾB ಅ ಾJಗಳK,ಅಲ ಸಂ*ಾ ತರ
ಕ ಾ ಣ ಇ ಾ*ೆ,
ೊಪ ಳ."
Clause-9 deals with service charge to be indicated in the tender
document. It reads as follows:
"9) ೆಂಡ @ಾರJ'ೆ ಷರತು3ಗಳK ಮತು3 ಸೂಚ$ೆಗಳK:
ಸೂಚ$ೆಗಳK
• ಏVೆWXಯು ತಮ8 %ೇ9ಾ ದರವನು: (Service Charge) ಕ<ಾYಯ9ಾ( ಕWಷZ [ೇಕಡ 3% %ೇ9ಾ ಶುಲ]ವನು: ನಮೂ ಸತಕ]ದು^.
• ೆಂಡ @ಾರರು 6ಾನವ ಸಂಪನೂ8ಲ %ೇ9ೆಯನು: ಒದ(ಸುವ ಸಂಬಂಧ ಈ ೆಳಕಂಡ ಾb^ಗಳ ಪ ಾರ ಕ<ಾYಯ9ಾ( ಕWಷZ 3 ವಷPಗಳ Qಂ@ೆ $ೊಂದc 6ಾdರeೇಕು. ಮತು3 ಪ ಸು3ತ fಾ&3ಯ&Bರeೇಕು.
1. ಾgPಕ ಾb^
2. ಾgPಕ ಭ!ಷ W ಾb^(ಇhಎj)
3. ?ಾಜ ಾgPಕ !6ಾ(ಇ.ಎl.ಐ) ಾb^.
4. %ೇ9ಾ MೆJ'ೆ ಾb^.
• 1ೊರಸಂಪನೂ8ಲ ಏVೆWXnಾ( ಕHೆದ ಮೂರು ವಷPಗಳ&B 6ಾನವ ಸಂಪನೂ8ಲ %ೇ9ೆಯನು: !!ಧ ಸ ಾPJ ಕoೇJಗ0'ೆ Wೕdರುವ !ವರ ಮತು3 ದೃqೕಕೃತ @ಾಖ ೆಗಳನು: ಸ&Bಸeೇಕು.
• ಒಂದs]ಂತ 1ೆtuನ ಸಂ%ೆ.ಯವರು ಒಂ@ೇ %ೇ9ಾಶುಲ]ವನು: ನಮೂ vದ^&B ಎw-1 ND@ಾರ?ೆಂದು ಆb] 6ಾಡುವ ಅ ಾರ ೆಂಡ ಅಂ(ೕ ಾರ Fಾ ಾರದ !9ೇಚ$ೆ'ೆ Nxyರತಕ]ದು^ 1ಾಗೂ ಸದJ ND@ಾರರು ಬದ?ಾ(ರತಕ]ದು^."
The posts for which tender was called for are as follows:
"ಸಂ:ಅಸಂಕಇ/ ೊ/ಅ. ೆ/1ೊರಸಂಪನೂ8ಲ/v.ಆ - /2024-25 $ಾಂಕ: 22.07.2024.
ಹು@ೆ^ಗಳ !ವರ
2024-25£Éà ¸Á°UÉ (¢£ÁAPÀ:01-04-2024 jAzÀ 31-03-2025gÀ CªÀ¢üªÀgÉUÉ) ಅಲ ಸಂ*ಾ ತರ ಕ ಾ ಣ ಇ ಾ*ೆ ಸಂ%ೆ.ಗ0'ೆ ಅಗತ !ರುವ ಹು@ೆ^ಗಳ !ವರ ಈ ೆಳಕಂಡಂMೆ - ಇರುತ3@ೆ. (1ೊರಗು 3'ೆ ಸಂ%ೆ.ಗಳ ಮೂಲಕ).
ಕ .ಸಂ ಇ ಾ*ೆ eೇ ಾದ ಹು@ೆ^ 1ೆಸರು ಅಗತ !ರುವ
ಹು@ೆ^ಗಳ ಸಂ*ೆ
D¥ÀgÉÃlgïUÀ¼ÀÄ
I ಾB ಕoೇJ 1ಾಗೂ I ಾB ಮತು3
Mಾಲೂಕು ಅಲ ಸಂ*ಾ ತರ 6ಾQ
ೇಂದ ಗಳK
ಒಟುy 12
/ನಂತರದ !@ಾ OP WಲಯಗಳK.
[ಾ ೆ/ ಾ ೇಜುಗಳK/<ಾ||ಎ.h.Vೆ.ಅಬು^w ಸ1ಾಯಕರು
ವಸ [ಾ ೆ/6ೌ ಾ$ಾ ಆVಾ‚
ಮಂಜೂ?ಾ ಹು@ೆ^ಗ0'ೆ 1ೆಚುuವJnಾ( vಬ|ಂ ಗಳನು: Mೆ'ೆದು ೊಳKƒವ ಅಥ9ಾ ಕdತ'ೊ0ಸುವ ಅ ಾರ
ೆಂಡ ಕ?ೆದ Fಾ ಾರ ೆ] ಇರುತ3@ೆ.
ಸQ/-
I ಾB ಅ ಾJಗಳK,ಅಲ ಸಂ*ಾ ತರ
ಕ ಾ ಣ ಇ ಾ*ೆ,
ೊಪ ಳ"
The period of 90 days stipulated is under Clause-7 which reads as
follows:
"7) ೆಂಡ ಅ9ಾDP
ಅ9ಾDP 6ಾಡುವ„ದು.
6ಾಡುವ„ದು
• Mಾಂ ಕ NDನ&B ಅಹP?ಾದ ND@ಾರರ ಆOPಕ ND ಗಳನು: 6ಾತ Mೆ?ೆಯ ಾಗುವ„ದು.
• ೆಂಡ ಗಳ ಆOPಕ NಡYನು: Mೆ?ೆದ ನಂತರ ಒಪ„ ವ ಅಥ9ಾ nಾವ„@ೇ ಾರಣವನೂ: Wೕಡ@ೆ
ರಸ]Jಸುವ ಅ ಾರ ೆಂಡ ಕ?ೆದ Fಾ ಾರ 1ೊಂ ರುತ3@ೆ.
• ೆಂಡ ಅವ ಯ ಾnಾP@ೇಶ Wೕd@ಾ(Wಂದ ಇ ಾ*ೆ 0vರುವ ಅವ ಯವ?ೆ'ೆ
vಬ|ಂ ಗಳ %ೇ9ೆ Wೕಡeೇಕು.
• ೆಂಡ ಕ?ೆ ರುವ 90 ನಗಳ&B ಾnಾP@ೇಶ Wೕಡ@ೆ ಇದ^&B ಅಥ9ಾ ೆಂಡ @ಾರರು
&...ತ ಒh 'ೆ Wೕdದ ೕ?ೆ'ೆ !ಸ3Jvದ ಅವ ಯ&B ಾnಾP@ೇಶ Wೕಡ@ೆ ಇದ^&B ೆಂಡ
ತಂMಾ$ೆ ರ@ಾ^ಗುತ3@ೆ."
In terms of the afore-quoted clauses of tender, what is discernible
is that service charge should be mandatorily at the minimum of 3%
and contract should be awarded within 90 days from the date of
issuance of tender, which is permissible to be extended by the
Tender Inviting Authority failing which the tender gets automatically
cancelled.
Clauses in the tender notification dated 31-07-2024 in
W.P.No.107536 of 2024:
12. Clause-9 of the said tender reads as follows:
"9) ೆಂಡ @ಾರJ'ೆ ಷರತು3ಗಳK ಮತು3 ಸೂಚ$ೆಗಳK:
ಸೂಚ$ೆಗಳK
• ಏVೆWXಯು ತಮ8 %ೇ9ಾ ದರವನು: (Service Charge) ಕ<ಾYಯ9ಾ( [ೇಕಡದ&B ನಮೂ ಸುವ„ದು. ಕWಷZ [ೇ. 1 s]ಂತ ಕd ಮತು3 ಗJಷZ [ೇ.5 s]ಂತ 1ೆಚುu ಇರದಂMೆ %ೇ9ಾ %ೇ9ಾ ಶುಲ]ವನು: ನಮೂ ಸತಕ]ದು^.
• ೆಂಡ @ಾರರು 6ಾನವ ಸಂಪನೂ8ಲ %ೇ9ೆಯನು: ಒದ(ಸುವ ಸಂಬಂಧ ಈ ೆಳಕಂಡ ಾb^ಗಳ ಪ ಾರ ಕ<ಾYಯ9ಾ( ಕWಷZ 3 ವಷPಗಳ Qಂ@ೆ $ೊಂದc 6ಾdರeೇಕು. ಮತು3 ಪ ಸು3ತ fಾ&3ಯ&Bರeೇಕು.
1. ಾgPಕ ಾb^
2. ಾgPಕ ಭ!ಷ W ಾb^(ಇhಎj)
3. ?ಾಜ ಾgPಕ !6ಾ(ಇ.ಎl.ಐ) ಾb^.
4. %ೇ9ಾ MೆJ'ೆ ಾb^.
• 1ೊರಸಂಪನೂ8ಲ ಏVೆWXnಾ( ಕHೆದ ಮೂರು ವಷPಗಳ&B 6ಾನವ ಸಂಪನೂ8ಲ %ೇ9ೆಯನು: !!ಧ ಸ ಾPJ ಕoೇJಗ0'ೆ/ವಸ Wಲಯಗ0'ೆ Wೕdರುವ !ವರ ಮತು3 ದೃqೕಕೃತ @ಾಖ ೆ ( ಾnಾP@ೇಶ & ತೃh3@ಾಯಕ %ೇ9ಾ ಪ 6ಾಣ ಪತ )ಗಳನು: ಸ&Bಸeೇಕು."
Clause-8 of the instructions given to the tenderers reads as follows:
"8) ೆಂಡ @ಾರJ'ೆ ಷರತು3ಗಳK ಮತು3 ಸೂಚ$ೆಗಳK:-
ಸೂಚ$ೆಗಳK
• ಏVೆWXಯು ತಮ8 %ೇ9ಾ ದರವನು: (Service Charge) ಕ<ಾYಯ9ಾ( [ೇಕಡದ&B ನಮೂ ಸುವ„ದು. ಕWಷZ [ೇ. 1 s]ಂತ ಕd ಮತು3 ಗJಷZ [ೇ.5 s]ಂತ 1ೆಚುu ಇರದಂMೆ %ೇ9ಾ ಶುಲ]ವನು: ನಮೂ ಸತಕ]ದು^.
• ೆಂಡ @ಾರರು 6ಾನವ ಸಂಪನೂ8ಲ %ೇ9ೆಯನು: ಒದ(ಸುವ ಸಂಬಂಧ ಈ ೆಳಕಂಡ ಾb^ಗಳ ಪ ಾರ ಕ<ಾYಯ9ಾ( ಕWಷZ 3 ವಷPಗಳ Qಂ@ೆ $ೊಂದc 6ಾdರeೇಕು. ಮತು3 ಪ ಸು3ತ fಾ&3ಯ&Bರeೇಕು.
1. ಾgPಕ ಾb^
2. ಾgPಕ ಭ!ಷ W ಾb^(ಇhಎj)
3. ?ಾಜ ಾgPಕ !6ಾ(ಇ.ಎl.ಐ) ಾb^.
4. %ೇ9ಾ MೆJ'ೆ ಾb^.
• 1ೊರಸಂಪನೂ8ಲ ಏVೆWXnಾ( ಕHೆದ ಮೂರು ವಷPಗಳ&B 6ಾನವ ಸಂಪನೂ8ಲ %ೇ9ೆಯನು: !!ಧ ಸ ಾPJ ಕoೇJಗ0'ೆ/ವಸ Wಲಯಗ0'ೆ Wೕdರುವ !ವರ ಮತು3 ದೃqೕಕೃತ @ಾಖ ೆ ( ಾnಾP@ೇಶ & ತೃh3@ಾಯಕ %ೇ9ಾ ಪ 6ಾಣ ಪತ )ಗಳನು: ಸ&Bಸeೇಕು."
The afore-quoted clauses would indicate that service charge to be
indicated in the tender should vary from 1% to 5%. This according
to the learned counsel for the petitioner runs counter to the
Government order dated 15-05-2017. The relevant clauses in the
Government order reads as follows:
"ಸ ಾPJ ಆ@ೇಶ ಆ@ೇಶ ಸಂ*ೆ : ಸಕಇ 144 ಪಕ%ೇ 2017, eೆಂಗಳ‹ರು, eೆಂಗಳ‹ರು $ಾಂಕ:
$ಾಂಕ: 15-05-2017
ಪ %ಾ3ವ$ೆಯ&B !ವJvರುವ ಾರಣಗ0ಂ@ಾ( 1ೊರಗು 3'ೆ $ೌಕರರ WವPಹ ೆ'ಾ( ಏಕರೂಪ %ೇ9ಾ Wಯಮಗಳನು: ರೂhಸಲು ಪŒೕಯ9ಾ( ಈ ೆಳಕಂಡ !!ಧ ಇ ಾ*ೆಗಳ ಅ ಾJಗಳK ಮತು3 ಸಂಘಟ$ೆಗಳ ಮುಖ ಸ.ರನು: ಒಳ'ೊಂಡಂMೆ ಸg ಯನು: ರtv ಆ@ೇŽv@ೆ. ಸದJ ಸg ಯು ಒಂದು 15 ನಗಳ ಒಳ'ಾ( ಸ•ೆ %ೇJ Revised Tender Document ನು: vದಪdv ಸ ಾPರ ೆ] ಸ&Bಸತಕ]ದು^.
ಕ .ಸಂ ಅ ಾJಯವರ 1ೆಸರು ಮತು3 ಹು@ೆ^ !ವರ 1 Ž ೕ @ೇವ?ಾ•, ಅಧ 'ರು,ಜಂx W@ೇPಶಕರು, ಸ6ಾಜ ಕ ಾ ಣ ಇ ಾ*ೆ, ತುಮಕೂರು I ೆB.
2 Ž ೕ ಪ •ಾಕ , ಸದಸ ರು ಜಂx W@ೇPಶಕರು (ಆಡ0ತ), ಆಯುಕ3ರ ಕoೇJ, Qಂದು0ದ ವಗPಗಳ ಕ ಾ ಣ ಇ ಾ*ೆ, @ೇವ?ಾ• ಅರlಭವನ, eೆಂಗಳ‹ರು
3 Ž ೕ $ಾಗ?ಾ• ?ಾ' (Wವೃತ3). ಸದಸ ರು 1ಾ& ಸಮನ nಾ ಾJ. ಕ$ಾPಟಕ ವಸ Ž'ಣ ಸಂ%ೆ.ಗಳ ಸಂಘ.
eೆಂಗಳ‹ರು.
4 Ž ೕ WMಾ ನಂದ %ಾ g, ಸದಸ ರು ಅಧ 'ರು, ಕ$ಾPಟಕ ?ಾಜ 1ಾ%ೆyw ಮತು3 ವಸ [ಾ ಾ 1ೊರಗು 3'ೆ $ೌಕರರ ಸಂಘ, eೆಂಗಳ‹ರು.
5 Ž ೕ "ೕಮ[ೆxyಯಂಪ0ƒ, ಸದಸ ರು ಪ 5ಾನ ಾಯPದŽP, ಕ$ಾPಟಕ ?ಾಜ 1ಾ%ೆyw ಮತು3 ವಸ [ಾ ಾ 1ೊರಗು 3'ೆ $ೌಕರರ ಸಂಘ, eೆಂಗಳ‹ರು 6 Ž ೕ ೆ.ಹನು ೕ'ೌಡ ಸದಸ ರು ಸಹ ಾಯPದŽP, ಕ$ಾPಟಕ ?ಾಜ 1ಾ%ೆyw ಮತು3 ವಸ [ಾ ಾ 1ೊರಗು 3'ೆ $ೌಕರರ ಸಂಘ, eೆಂಗಳ‹ರು 7 Ž ೕ ಎl.ಎw.?ಾ5ಾ ಸುಂದ?ೇ" ಸದಸ ರು ?ಾಜ ಅಧ 'tÂ, ಎಐxಯುv, (ಕ$ಾPಟಕ).
'ಾಂ ನಗರ, tಕ]ಮಗಳ‹ರು 8 Ž ೕ ಎl.ಎ•. !ಜ- •ಾ¸Àì ಸದಸ ರು ಜನರw %ೆ ೆ ಟJ, ಎಐxಯುv, eೆಂಗಳ‹ರು 9 Ž ೕ v@ೆ^ೕ" ಸದಸ ರು %ೆಕ ಟJ, ಎಐxಯುv, ಕoೇJ, %ೆಂಟ w, eೆಂಗಳ‹ರು
ಈ ೆಳಕಂಡ ಷರತು3 / Wಬಂಧ$ೆ'ೊಳಪಟುy ೆಂಡ ಪ s bಯನು: WವPQಸತಕ]ದು^.
1. ೆಂಡ ನ&B ನಮೂ ಸಲ xyರುವ ಎ ಾB Statutory ಷರತು3ಗಳನು: ಕ<ಾYಯ9ಾ( ಪ~?ೈvದ&B 6ಾತ ಅಂತಹ ಏVೆWX ಅಹPMೆ 1ೊಂ ರುತ3@ೆ.
2. ಏVೆWXಗಳK '0' %ೇ9ಾ ಶುಲ] ಂದ vಬ|ಂ %ೇ9ೆ Wೕಡುವ„@ಾ( ನಮೂ vದ^&B ಅಂತಹ ಏVೆWXಯವರನು: ೆಂಡ ನ&B ಪJಗcಸುವಂ ಲB. ಕWಷy 3% %ೇ9ಾ ಶುಲ] ನಮೂ ಸತಕ]ದು^."
The Government order dated 15-05-2017 is a model tender
document to be followed by the Departments while calling for
tender. This is indicative of the fact that minimum 3% service
charge should be indicated in the tender submitted by the tenderer.
The Government order dated 15-05-2017 and the tender document
were at variance. Notwithstanding the fact that they were at
variance, the petitioner takes chance in participating in the tender,
submits its bid, does not get technically qualified in the tender
notified on 31-07-2024 and the work order was issued in favour of
the 5th respondent. Challenging the work order issued in favour of
the 5th respondent, the petitioner is before this Court.
13. The submission of the learned counsel for the
respondents would merit acceptance as the petitioner/Sangha
knowing fully well that service charge indicated in the tender
document ranges between 1% and 5% and it was contrary to
Government Order dated 15-05-2017 participates in the tender.
Having participated in the tender and failing to emerge as
successful bidder, cannot now turn around and challenge Clauses 8
and 9 quoted supra of the tender with regard to service charge
being contrary to the Government Order as it has acquiesced in the
tender process by participating in it.
14. It becomes apposite to refer to the judgments rendered
by different High Courts on the issue. The High Court of Andhra
Pradesh in the judgment reported in NALLACHERUVU OBULESU
v. STATE OF ANDHRA PRADESH1 has held as follows:
".... .... ....
10. I have considered the submissions advanced by the learned counsels for the parties and perused the material on record.
11. The submission of the petitioner's counsel is that in view of condition No. 2, every bidder would then quote 0% supervision charges. It may be so, but when the condition permits quotation of supervision charges from 0% to 6.5%, it is for the bidder to decide what percentage of supervision charges, he would Quote. It is open to all the bidders, equally, to quote 0% supervision charges. The supervision charges are to be paid by the respondents to the successful bidder. If a bidder quotes 0% i.e that he would not charge any supervision charges, it could not be submitted by the learned counsel for the petitioner as to how it would be against the public interest or amounts to discrimination.
12. Tender Condition No. 19 that the bidders will not be awarded a spot billing work of more than one ERO anywhere in APEPDCL area, might not have been in the earlier tender invitations, and one bidder might have been eligible for award of
2023 SCC OnLine AP 558
the spot billing work of more than one ERO, but on that ground the petitioner cannot insist, the respondent to continue with the same condition. This condition may be for effective and timely spot billing work. The tender condition No. 19, on the ground of challenge cannot be termed arbitrary.
13. The submission of the petitioner's counsel that the impugned conditions violate the fundamental right under Article 19(1)(g) of the Constitution of India i.e the right to practice any profession, trade or business, is also unsustainable.
14. It is well settled in law that no person can claim a fundamental right to carry on business or trade with the Government. In Erusian Equipment and Chemicals v. State of West Bengal2, the Hon'ble Apex Court held that the State can enter into contract with any person it chooses. No person has a fundamental right to insist that the Government must enter into a contract with him. In Michigan Rubber (India) Limited (supra) the Hon'ble Apex Court held that no person can claim a fundamental right to carry on business with the Government.
15. Further, formulation of tender invitation conditions i.e as to what conditions are to be incorporated falls within the administrative domain of the authority. The scope of judicial review of such conditions is limited.
16. In Directorate of Education v. EducompDatamatics
Ltd. , the Hon'ble Apex Court held that the terms and conditions of the tender are prescribed by the Government bearing in mind the nature of contract and in such matters, the authority calling for the tender is the best judge to prescribe the terms and conditions of the tender. It is not for the Court to say as to whether the conditions prescribed in the tender under consideration were better than the one's prescribed in the earlier tender invitations.
17. It is apt to refer paras 9 to 12 of Directorate of Education (supra)
"9. It is well settled now that the courts can scrutinize the award of the contracts by the government or
its agencies in exercise of its powers of judicial review to prevent arbitrariness or favoritism. However, there are inherent limitations in the exercise of the power of judicial review in such matters. The point as to the extent of judicial review permissible in contractual matters while inviting bids by issuing tenders has been examined in depth by this Court in Tata Cellular v. Union of India [(1994) 6 SCC 651]. After examining the entire case law the following principles have been deduced.
"94. The principles deducible from the above are:
(1) The modern trend points to judicial restraint in administrative action.
(2) The court does not sit as a court of appeal but merely reviews the manner in which the decision was made.
(3) The court does not have the expertise to correct the administrative decision. If a review of the administrative decision is permitted it will be substituting its own decision, without the necessary expertise which itself may be fallible. (4) The terms of the invitation to tender cannot be open to judicial scrutiny because the invitation to tender is in the realm of contract. Normally speaking, the decision to accept the tender or award the contract is reached by process of negotiations through several tiers. More often than not, such decisions are made qualitatively by experts.
(5) The Government must have freedom of contract. In other words, a fair play in the joints is a necessary concomitant for an administrative body functioning in an administrative sphere or quasi-administrative sphere. However, the decision must not only be tested by the application of Wednesbury principle of reasonableness (including its other facts pointed out above) but must be free from arbitrariness not affected by bias or actuated by mala fides.
(6) Quashing decisions may impose heavy administrative burden on the administration and lead to increased and unbudgeted expenditure.
10. In Air India Limited v. Cochin International Airport Limited [(2000) 2 SCC 617], this Court observed:
"The award of a contract, whether it is by a private party or by a public body or the State, is essentially a commercial transaction. In arriving at a commercial decision considerations
which are paramount are commercial considerations. The State can choose its own method to arrive at a decision. It can fix its own terms of invitation to tender and that is not open to judicial scrutiny. It can enter into negotiations before finally deciding to accept one of the offers made to it. Price need not always be the sole criterion for awarding a contract. It is free to grant any relaxation, for bona fide reasons, if the tender conditions permit such a relaxation. It may not accept the offer even though it happens to be the highest or the lowest. But the State, its corporations, instrumentalities and agencies are bound to adhere to the norms, standards and procedures laid down by them and cannot depart from them arbitrarily. Though that decision is not amenable to judicial review, the court can examine the decision- making process and interfere if it is found vitiated by mala fides, unreasonableness and arbitrariness."
11. This principle was again re-stated by this Court in Monarch Infrastructure (P) Ltd. v. Commissioner, Ulhasnagar Municipal Corporation [(2000) 5 SCC 287]. It was held that the terms and conditions in the tender are prescribed by the government bearing in mind the nature of contract and in such matters the authority calling for the tender is the best judge to prescribe the terms and conditions of the tender. It is not for the courts to say whether the conditions prescribed in the tender under consideration were better than the one prescribed in the earlier tender invitations.
12. It has clearly been held in these decisions that the terms of the invitation to tender are not open to judicial scrutiny the same being in the realm of contract. That the government must have a free hand in setting the terms of the tender. It must have reasonable play in its joints as a necessary concomitant for an administrative body in an administrative sphere. The courts would interfere with the administrative policy decision only if it is arbitrary, discriminatory, mala fide or actuated by bias. It is entitled to pragmatic adjustments which may be called for by the particular circumstances. The courts cannot strike down the terms of the tender prescribed by the government because it feels that some other terms in the tender would have been fair, wiser or logical. The courts can interfere only if the policy decision is arbitrary, discriminatory or mala fide."
18. In Michigan Rubber (India) Limited (supra), the Hon'ble Apex Court held that in the matter of formulating conditions of a tender document and awarding a contract greater latitude is required to be conceded to the State authorities and unless the action of tendering authority is found to be malicious and a misuse of its statutory powers, interference by courts is not warranted.
19. Paragraph 10, 11, 19 and 23 of Michigan Rubber (India) Limited (supra) are reproduced as under:
"10. This Court, in a series of decisions, considered similar conditions incorporated in the tender documents and also the scope and judicial review of administrative actions. The scope and the approach to be adopted in the process of such review have been settled by a long line of decisions of this Court. Since the principle of law is settled and well recognised by now, we may refer to some of the decisions only to recapitulate the relevant tests applicable and approach of this Court in such matters.
11. In Tata Cellular v. Union of India [(1994) 6 SCC 651] this Court emphasised the need to find a right balance between administrative discretion to decide the matters on the one hand, and the need to remedy any unfairness on the other, and observed :
(SCC pp. 687-88, para 94)
"(1) The modern trend points to judicial restraint in administrative action.
(2) The court does not sit as a court of appeal but merely reviews the manner in which the decision was made.
(3) The court does not have the expertise to correct the administrative decision. If a review of the administrative decision is permitted it will be substituting its own decision, without the necessary expertise, which itself may be fallible.
(4) The terms of the invitation to tender cannot be open to judicial scrutiny because the invitation to tender is in the realm of contract. ...
(5) The Government must have freedom of contract. In other words, a fair play in the joints is a necessary concomitant for an administrative body functioning in an administrative sphere or quasi-administrative sphere. However, the decision must not only be tested by the application of Wednesbury principle [Associated Provincial Picture Houses Ltd. v. Wednesbury Corpn., [1948] 1 K.B. 223 :
[1947)] 2 All ER 680 (CA)] of reasonableness (including its other facts pointed out above) but
must be free from arbitrariness not affected by bias or actuated by mala fides.
(6) Quashing decisions may impose heavy administrative burden on the administration and lead to increased and unbudgeted expenditure."
19. While considering the above submissions, the three- Judge Bench held as under : (Assn. of Registration Plates case [(2005) 1 SCC 679], SCC pp. 698-701, paras 38-40 & 43-44)
"38. In the matter of formulating conditions of a tender document and awarding a contract of the nature of ensuring supply of high security registration plates, greater latitude is required to be conceded to the State authorities. Unless the action of tendering authority is found to be malicious and a misuse of its statutory powers, tender conditions are unassailable. On intensive examination of tender conditions, we do not find that they violate the equality clause under Article 14 or encroach on fundamental rights of the class of intending tenderers under Article 19 of the Constitution. On the basis of the submissions made on behalf of the Union and the State authorities and the justification shown for the terms of the impugned tender conditions, we do not find that the clauses requiring experience in the field of supplying registration plates in foreign countries and the quantum of business turnover are intended only to keep indigenous manufacturers out of the field. It is explained that on the date of formulation of scheme in Rule 50 and issuance of guidelines thereunder by the Central Government, there were not many indigenous manufacturers in India with technical and financial capability to undertake the job of supply of such high dimension, on a long-term basis and in a manner to ensure safety and security which is the prime object to be achieved by the introduction of new sophisticated registration plates.
39. The notice inviting tender is open to response by all and even if one single manufacturer is ultimately selected for a region or State, it cannot be said that the State has created a monopoly of business in favour of a private party. Rule 50 permits the RTOs concerned themselves to implement the policy or to get it implemented through a selected approved manufacturer.
40. Selecting one manufacturer through a process of open competition is not creation of any monopoly, as contended, in violation of Article 19(1)(g) of the Constitution read with clause (6) of the said article. As is sought to be pointed out, the implementation involves large network of operations of highly sophisticated materials. The manufacturer has to have embossing stations within the premises of the RTO. He has to maintain the data of each plate which he would be getting from his main unit. It has to be crosschecked by the RTO data. There has to be a server in the RTO's office which is linked with all RTOs in each State and thereon linked to the whole nation. Maintenance of the record by one and supervision over its activity would be simpler for the State if there is one manufacturer instead of multi-manufacturers as suppliers. The actual operation of the scheme through the RTOs in their premises would get complicated and confused if multi- manufacturers are involved. That would also seriously impair the high security concept in affixation of new plates on the vehicles. If there is a single manufacturer he can be forced to go and serve rural areas with thin vehicular population and less volume of business. Multi- manufacturers might concentrate only on urban areas with higher vehicular population.
***
43. Certain preconditions or qualifications for tenders have to be laid down to ensure that the contractor has the capacity and the resources to successfully execute the work. Article 14 of the Constitution prohibits the Government from arbitrarily choosing a contractor at its will and pleasure. It has to act reasonably, fairly and in public interest in awarding contract. At the same time, no person can claim a fundamental right to carry on business with the Government. All that he can claim is that in competing for the contract, he should not be unfairly treated and discriminated, to the detriment of public interest. Undisputedly, the legal position which has been firmly established from various decisions of this Court, cited at the Bar [Ed. : Reference may be made to the decisions in Air India Ltd. v. Cochin International Airport Ltd., (2000) 2 SCC 617; Asia Foundation & Construction Ltd. v. Trafalgar House Construction (I) Ltd., (1997) 1 SCC 738; Krishnan Kakkanth v. Govt. of Kerala, (1997) 9 SCC 495; Ugar Sugar Works Ltd. v. Delhi Admn., (2001) 3 SCC 635; Sterling Computers Ltd. v. M&N Publications Ltd., (1993) 1 SCC 445; Union of
India v. Dinesh Engg. Corpn., (2001) 8 SCC 491.] is that government contracts are highly valuable assets and the court should be prepared to enforce standards of fairness on the Government in its dealings with tenderers and contractors.
44. The grievance that the terms of notice inviting tenders in the present case virtually create a monopoly in favour of parties having foreign collaborations, is without substance. Selection of a competent contractor for assigning job of supply of a sophisticated article through an open- tender procedure, is not an act of creating monopoly, as is sought to be suggested on behalf of the petitioners. What has been argued is that the terms of the notices inviting tenders deliberately exclude domestic manufacturers and new entrepreneurs in the field. In the absence of any indication from the record that the terms and conditions were tailor-made to promote parties with foreign collaborations and to exclude indigenous manufacturers, judicial interference is uncalled for."
After observing so, this Court dismissed all the writ petitions directly filed in this Court and transferred to this Court from the High Courts.
23. From the above decisions, the following principles emerge:
(a) The basic requirement of Article 14 is fairness in action by the State, and non-arbitrariness in essence and substance is the heartbeat of fair play. These actions are amenable to the judicial review only to the extent that the State must act validly for a discernible reason and not whimsically for any ulterior purpose. If the State acts within the bounds of reasonableness, it would be legitimate to take into consideration the national priorities;
(b) Fixation of a value of the tender is entirely within the purview of the executive and the courts hardly have any role to play in this process except for striking down such action of the executive as is proved to be arbitrary or unreasonable. If the Government acts in conformity with certain healthy standards and norms such as awarding of contracts by inviting tenders, in those circumstances, the interference by courts is very limited;
(c) In the matter of formulating conditions of a tender document and awarding a contract, greater latitude is required to be conceded to the State authorities unless the action of the tendering authority is found to be malicious and a misuse of its statutory powers, interference by courts is not warranted;
(d) Certain preconditions or qualifications for tenders have to be laid down to ensure that the contractor has the capacity and the resources to successfully execute the work; and
(e) If the State or its instrumentalities act reasonably, fairly and in public interest in awarding contract, here again, interference by court is very restrictive since no person can claim a fundamental right to carry on business with the Government."
20. For the aforesaid reasons, only because previously, there were no such tender conditions as 2 and 9 or in the present form that does not deprive the authorities to impose conditions different from the earlier tender invitation conditions.
21. The impugned tender invitation conditions are not open for interference, in the present case, in the exercise of power of judicial review."
(Emphasis supplied)
The High Court of Andhra Pradesh was considering an identical
circumstance where supervision charges were to be indicated in the
tender document. The supervision charges in the model
Government Order of Andhra Pradesh was from 0 to 6.5%. It was
open to all the bidders to quote 0% as supervision charges. This
clause becomes the subject matter of the petition. The Andhra
Pradesh High Court rejects the challenge that the quotation
between 0 to 6.5% was anyway arbitrary. The Court would further
hold that it would not be open to the High Court to consider the
issue unless the offending clauses would depict arbitrariness.
15. The High Court of Madras in S.MANIVEL v.
SUPERINTENDING ENGINEER2, has held as follows:
".... .... ....
17. A person, who had participated in the tender and knowing the fact that he was unsuccessful, cannot challenge the conditions stipulated in the tender. Such after thought decisions or actions can never be entertained by the Courts.
... ... ....
40. This apart, even at the time of Tender Notification, the writ petitioner was aware about the tender conditions. Having accepted the conditions stipulated in the Tender Notification, the writ petitioner also had submitted his bid before the last date. Having participated in the tender and after came to know that the writ petitioner was unsuccessful, then the writ petitioner cannot say that the conditions are void and mala fide. A person who participated in the Tender Notification, cannot be permitted to challenge the tender conditions in normal circumstances. If at all such conditions are mala fide, the same must be raised at the first instance, and the unsuccessful tenderer cannot raise the ground that the tender conditions were mala fide and
Writ Petition No.12903 of 2018 decided on 13-07-2018
not inconsonance with the guidelines issued by the Central Public Works department of the Government of India. Such grounds raised, cannot be accepted by this court at this point of time."
(Emphasis supplied)
The High Court of Madras holds that a person who has participated
in a tender and emerges unsuccessful cannot challenge the
conditions stipulated in the tender, as such, after thought action
should not be entertained by Courts. I am in respectful agreement
with the findings rendered by the High Court of Andhra Pradesh and
High Court of Madras in the judgments quoted supra and they
would become applicable to the facts obtaining in the case at hand.
16. The petitioner, in the case at hand, knowing full well that
service charges indicated in the tender document is between 1%
and 5% takes chance by participating in the tender and now
contends that it is contrary to the model Government Order for
calling tenders by the State. This Court would not, in its jurisdiction
under Article 226 of the Constitution of India, sit as an Appellate
Authority on the issues of varying percentage qua the service
charges, unless it is so arbitrary that, this Court would entertain a
petition under Article 226 of the Constitution of India.
17. The Apex Court, in the case of AIRPORT AUTHORITY
OF INDIA v. CENTRE FOR AVIATION POLICY3, has held as
follows:
".... .... ....
28. While considering the scope and ambit of the High Court under Article 226 of the Constitution of India with respect to judicial scrutiny of the eligibility criteria/tender conditions, few decisions of this Court are required to be referred to, which are as under:
29. In the case of Maa Binda Express Carrier (supra), in paragraph 8, this Court observed and held as under:
"8. The scope of judicial review in matters relating to award of contracts by the State and its instrumentalities is settled by a long line of decisions of this Court. While these decisions clearly recognise that power exercised by the Government and its instrumentalities in regard to allotment of contract is subject to judicial review at the instance of an aggrieved party, submission of a tender in response to a notice inviting such tenders is no more than making an offer which the State or its agencies are under no obligation to accept. The bidders participating in the tender process cannot, therefore, insist that their tenders should be accepted simply because a given tender is the highest or lowest depending upon whether the contract is for sale of public property or for execution of works on behalf of the Government. All that participating bidders are entitled to is a fair, equal and non-discriminatory treatment in the matter of evaluation of their tenders. It is also fairly well settled that award of a contract is essentially a commercial transaction which must be determined on the basis of consideration that are relevant to such commercial decision. This implies that terms subject to which tenders are invited
2022 SCC OnLine SC 1334
are not open to the judicial scrutiny unless it is found that the same have been tailor-made to benefit any particular tenderer or class of tenderers. So also, the authority inviting tenders can enter into negotiations or grant relaxation for bona fide and cogent reasons provided such relaxation is permissible under the terms governing the tender process."
30. In the case of Michigan Rubber (India) Ltd. (supra), after considering the law on the judicial scrutiny with respect to tender conditions, ultimately it is concluded in paragraph 23 as under:
"23. From the above decisions, the following principles emerge:
(a) The basic requirement of Article 14 is fairness in action by the State, and non-arbitrariness in essence and substance is the heartbeat of fair play. These actions are amenable to the judicial review only to the extent that the State must act validly for a discernible reason and not whimsically for any ulterior purpose. If the State acts within the bounds of reasonableness, it would be legitimate to take into consideration the national priorities;
(b) Fixation of a value of the tender is entirely within the purview of the executive and the courts hardly have any role to play in this process except for striking down such action of the executive as is proved to be arbitrary or unreasonable. If the Government acts in conformity with certain healthy standards and norms such as awarding of contracts by inviting tenders, in those circumstances, the interference by courts is very limited;
(c) In the matter of formulating conditions of a tender document and awarding a contract, greater latitude is required to be conceded to the State authorities unless the action of the tendering authority is found to be malicious and a misuse of its statutory powers, interference by courts is not warranted;
(d) Certain preconditions or qualifications for tenders have to be laid down to ensure that the contractor has the capacity and the resources to successfully execute the work; and
(e) If the State or its instrumentalities act reasonably, fairly and in public interest in awarding contract, here again, interference by court is very restrictive since no person can claim a fundamental right to carry on business with the Government."
31. In the aforesaid decision, it is further observed that the Government and their undertakings must have a free hand in setting terms of the tender and only if it is arbitrary, discriminatory, mala fide or actuated by bias, the courts would interfere. It is further observed that the courts cannot interfere with the terms of the tender prescribed by the Government because it feels that some other terms in the tender would have been fair, wiser or logical.
32. Similar views have been expressed in the case of EducompDatamatics Ltd. (supra) and Meerut Development Authority (supra)."
(Emphasis supplied)
Therefore, the petitions for the aforesaid reasons, would not
become entertainable on the grounds that are projected by the
petitioner. However, it is open to the petitioner to challenge
issuance of work order before the Appellate Authority except the
one considered supra.
18. The other issue in W.P.No.107604 of 2024, apart from
what is considered in the companion petition is, that the work order
is issued beyond 90 days of calling of tender and it is in violation of
clause-7. Clause-7 is quoted supra. The mandate of Clause-7 is
work order should be issued within 90 days or within the extended
period, with the consent of the tenderers failing which, the tender
would automatically get cancelled. The last date for submission of
tender is 30-07-2024. Work order is said to be issued in favour of
the successful bidder on 21-10-2024 in terms of the document
appended to the petition. Whether this would be in violation of
Clause-7 is required to be considered. As observed hereinabove,
the tender is notified on 22-07-2024 and the last date being
30-07-2024. Rule 22 of the Karnataka Transparency in Public
Procurement Rules, 2000 is germane to be noticed. It reads as
follows:
"22. Time taken for evaluation and extension of tender validity.
(1) The evaluation of tenders and award of contract shall be completed, as for as possible, within the period for which the tenders are held valid.
(2) The Tender Accepting Authority shall seek extension of the validity of tenders from the tenderers for the completion of evaluation, if it is not completed within the validity period of tender.
(3) In case the evaluation of tenders and award of contract is not completed within extended period, all the tenders shall be deemed to have become invalid and fresh tenders may be called for."
(Emphasis supplied)
Rule 22 depicts that tender should be awarded as far as possible
within the validity period of the tender unless any clause would
otherwise indicate. Clause-7 supra indicates that the tender should
be awarded within 90 days from issuance of tender notification.
Tender notification is issued on 22-07-2024. If 22-07-2024 is taken
as the date of commencement of limitation of 90 days, it would end
on 21-10-2024. The work order is issued on 21-10-2024.
Therefore, there can be no violation of Clause-7. If 90 days is
computed from 30-07-2024 work order is issued well within 90
days. This again is not contrary to Clause-7. Even otherwise, the
statute i.e., Rule 22 quoted supra indicates that the limitation would
run from the date on which technical bids of the tenderers are
opened. If the Rule is taken note of again, the work order is issued
well within the limitation under Clause-7. Therefore, the contention
that the tender being in violation of Clause-7 is a figment of
imagination of the petitioner. The facts and the dates are indicative
that the tender is awarded within a period of 90 days in consonance
with Clause-7 of the tender document. Therefore, the primary
ground on which the petition is presented would tumble down.
19. All other grounds that are projected by the petitioner
would be in the realm of seriously disputed questions of fact, which
this Court would not enter into in a petition under Article 226 of the
Constitution of India, as the scope of interference in a tender
process is extremely limited, except where it is in violation of the
statute. I do not find any such violation in the process of tender qua
the contentions urged before this Court. Therefore, leaving open to
the petitioner to avail of such remedy as is available in law and
finding no merit in the petitions, the petitions deserve to be
rejected.
20. Both the Writ Petitions, accordingly stand rejected.
Pending applications if any, also stand disposed, as a
consequence.
Sd/-
(M.NAGAPRASANNA) JUDGE
bkp CT:MJ
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