Citation : 2022 Latest Caselaw 6013 Tel
Judgement Date : 21 November, 2022
THE HON'BLE SRI JUSTICE A.ABHISHEK REDDY
WRIT PETITION Nos.8805 and 32996 of 2022
COMMON ORDER:
Since the issue involved in both the Writ Petitions is
intrinsically connected with each other, they are taken up
together and being disposed of by this common order.
The case of the petitioner, in brief, is that pursuant to the
e-tender notification issued by respondent No.2-Corporation for
transportation of food grains, pulses and other commodities, the
petitioner and two others have submitted their respective
tenders along with all necessary documents. Respondent No.3
was declared as lowest tenderer (L-1). On 11.02.2022, when the
technical bid was opened, the tender of the petitioner was kept
aside and its financial bid was not opened, allegedly on the
ground that Annexure-VIII filed along with tender documents
does not contain the numbers of the lorries. The case of the
petitioner is that the said annexure is not applicable to the
petitioner and is applicable only in case the tender is submitted
by Lorry Owners' Association. It is further stated that the
petitioner had quoted 7% less than respondent No.3, which
would work out to around Rs.1.2 lakhs every month for the
Corporation. Ignoring all the above facts, the respondent 2 AAR, J W.P. Nos.8805 & 32996 of 2022
Corporation has not considered the tender of the petitioner with
a malafide intention. Aggrieved by the same, W.P. No.8805 of
2022 has been filed.
On 18.02.2022, this Court while issuing Notice Before
Admission, has issued interim directions to the authorities not
to issue work order to respondent No.3 and the said interim
order was extended from time to time till 23.03.2022.
However, alleging that in spite of the specific directions of
this Court, the 2nd respondent had issued the proceedings
No.PDS2/Movt./FG5(1)/Stage-I Tenders/2021-23/TS-KTGM,
dated 10.08.2022 appointing respondent No.3 as Stage-I
Transport Contractor, pending disposal of W.P. No.8805 of 2022.
W.P. No.32996 of 2022 has been filed questioning the said
proceedings dated 10.08.2022.
On 22.08.2022, this Court while issuing notice to
respondent No.3 has passed interim orders directing the parties
to maintain status quo obtaining as on that date. The said
interim order was in force till 06.08.2022.
In W.P. No.8805 of 2022, the respondent-Corporation has
filed a counter affidavit mainly stating that the petitioner has
submitted the affidavit under Annexure-VIII without signature of
the deponent therein though the said affidavit was notarized.
Therefore, the tender submitted by the petitioner was
3 AAR, J
W.P. Nos.8805 & 32996 of 2022
disqualified technically and the financial bid of the petitioner
was not opened. It is further stated that respondent No.3 had
submitted all the necessary documents as per the tender
conditions and being the lowest tenderer, he was awarded the
contract.
In W.P. No.32996 of 2002, respondent No.3 has filed a
vacate stay petition along with a counter affidavit mainly stating
that the tender document submitted by the writ petitioner is not
in accordance with the terms and conditions prescribed in the
tender notification. The tender bid of the petitioner was
disqualified in technical round itself and therefore the financial
bid cannot be opened. It is further averred that as the tenders
were invited through online process, there is no manual
interference by anyone. Further the respondent-Corporation
after elaborate procedure has awarded contract dated
10.08.2022 to the respondent No.3, but due to the order of
status quo granted by this Court, the respondent No.3 is unable
to execute the work order. Hence, it is prayed to dismiss the
writ petition itself.
A reply affidavit has been filed by the writ petitioner
mainly stating that Annexure-VIII itself is not applicable to the
writ petitioner herein. Therefore, the authorities cannot insist all
the tenderers to file Annexure-VIII.
4 AAR, J
W.P. Nos.8805 & 32996 of 2022
Heard the learned counsel for the petitioner, Sri
T.P. Acharya, learned Standing Counsel for respondent-
Corporation, and Sri Upender Sangem, learned counsel for
respondent No.3.
Learned counsel for the petitioner has stated that rejection
of the petitioner's technical bid without assigning cogent reason
is totally illegal and done only to favour respondent No.3.
Learned counsel has stated that as per the counter filed by
respondent No.2 the reason for rejecting the technical bid of the
petitioner is that she has not submitted the Annexure-VIII in
prescribed format, which is contrary to the e-tender notice dated
22.12.2021. Learned counsel has stated that as per clause
50(i)(k) of the tender conditions, annexure-VIII is applicable only
for the Lorry Owner Association and not for individual lorry
owners like the petitioner. That even though the petitioner has
submitted Annexure-VIII clearly mentioning that the said
affidavit is not applicable to the petitioner, the authorities
concerned only to favour the respondent No.3 have rejected the
technical bid of the petitioner. That as a matter of fact, the price
bid offered by the petitioner is less than the offer made by
respondent No.3 and therefore the action of the respondents in
rejecting the bid of the petitioner is highly unsustainable and
thus prayed to allow the writ petition.
5 AAR, J W.P. Nos.8805 & 32996 of 2022
Per contra, the learned Standing Counsel for respondent
No.2 Corporation has stated that the official respondents have
duly followed the tender conditions and rejected the bid of the
petitioner at the technical stage itself. Learned counsel has
drawn the attention of the Court to the tender documents, more
particularly clause 50(i)(k) thereof and also Annexure-VIII
wherein the petitioner has not signed the affidavit, but has got it
notarized and stated that the petitioner's bid was rejected at the
technical level, inconsonance with clause 50(i)(k). That the
learned counsel has also stated that the transportation of the
food grains, pulses and other commodities are time bound
programs and the authorities concerned have already issued the
work order to respondent No.3, but for the status quo order
granted by this Court, the respondent No.3 is unable to
transport the material. Therefore, the learned counsel has
prayed this Court to dismiss the writ petitions.
Learned counsel appearing for respondent No.3 while
adopting the arguments of the learned counsel appearing for
respondent No.2 has stated that the petitioner's bid was rightly
rejected by the authorities concerned as the petitioner has not
signed in annexure-VIII, even though he got it notarized.
Further, it is stated that the entire tender process is only
through online process and there is no manual interference by 6 AAR, J W.P. Nos.8805 & 32996 of 2022
person, much less, the respondent authorities. That respondent
No.3 has already procured the vehicles for transportation of the
commodities and even though the work order has been issued,
he is unable to execute the same due to the status quo order
granted by this Court and therefore prayed this Court to dismiss
the writ petition.
Perused the record.
For better adjudication of the matter, clauses 50(i) and
50(i)(k) of the tender conditions are hereby reproduced:
50(i) It is mandatory for all the Tenderers to upload scanned copies of the following documents and Annexures in the website www.tender.telangana.gov.in as per the given time schedule. If any particular Annexure is not applicable, then the Annexure must be submitted as "Not Applicable" in the same prescribed format. Failure to upload any of the documents or Annexures will lead to Technical disqualification of the tenderer. 50(i)(k) Annexure-VIII - Affidavit for Lorry Owner Associations as indicated in clause no.11 should be uploaded in the prescribed proforma.
The main contention of the respondent authorities for
rejecting the tender submitted by the petitioner is that the
petitioner has not submitted annexure-VIII as stipulated.
A perusal of the Annexure-VIII enclosed by the petitioner
along with the material papers to the writ petition shows that
even though the petitioner has written on the said affidavit that 7 AAR, J W.P. Nos.8805 & 32996 of 2022
the same is not applicable to him, but he has got it notarized
through one P. Rama Chandra Reddy, Advocate & Notary, on
05.01.2022, but the said affidavit is not signed by the deponent
i.e. the petitioner herein.
Even though the learned counsel for the petitioner has
vehemently contended that the petitioner has submitted
Annexure-VIII in the required format and also mentioned on the
said affidavit that the same is not applicable as envisaged under
clause 50(i)(k), admittedly, the petitioner has not signed the
same. Therefore, it cannot be said that the petitioner has
submitted the same in the prescribed manner. Merely endorsing
on the affidavit that it is not applicable to them without
appending the signature cannot be countenanced and the
affidavit cannot be said to be a legally valid document.
Insofar as tender matters are concerned, the scope of
interference by the Courts in Writ Petitions filed under Article
226 of the Constitution of India is limited. This Court as well as
the Hon'ble Apex Court in number of judgments have repeatedly
held that wherever a particular procedure is prescribed, the
same has to be scrupulously followed. The petitioner, who is
well aware of the prescribed procedure in which the documents
have to be filed, ought to have submitted the annexure in the
prescribed manner and there is no explanation whatsoever as to 8 AAR, J W.P. Nos.8805 & 32996 of 2022
why the petitioner got it notarized by a Notary Advocate without
appending his (petitioner's) signature thereon that too when the
said annexure is not applicable to him, as contended by him.
In Silppi Constructions Contractors V. Union of India
and another1, at para 20, the Hon'ble Supreme Court has
observed as under:
"The essence of the law laid down in the judgments referred to above is the exercise of restraint and caution; the need for overwhelming public interest to justify judicial intervention in matters of contract involving the state instrumentalities; the courts should give way to the opinion of the experts unless the decision is totally arbitrary or unreasonable; the court does not sit like a court of appeal over the appropriate authority; the court must realise that the authority floating the tender is the best judge of its requirements and, therefore, the court's interference should be minimal. The authority which floats the contract or tender, and has authored the tender documents is the best judge as to how the documents have to be interpreted. If two interpretations are possible then the interpretation of the author must be accepted. The courts will only interfere to prevent arbitrariness, irrationality, bias, mala fides or perversity."
(emphasis added)
For the above reasons and the law laid down by the
Hon'ble Supreme Court in the above referred judgment, this
1 (2019) SCC Online SC 1133 9 AAR, J W.P. Nos.8805 & 32996 of 2022
Court is not inclined to interfere with the decision taken by the
respondent authorities in rejecting the tender of the petitioner
and therefore, the Writ Petitions are liable to be dismissed.
Accordingly, both the Writ Petitions are dismissed.
Miscellaneous petitions pending, if any, shall stand closed.
There shall be no order as to costs.
________________________ A.ABHISHEK REDDY, J Date : 21-11-2022 sur
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