Shri Abhijit Paul vs Food Corporation Of India
2023 Latest Caselaw 470 Tri

                     HIGH COURT OF TRIPURA
                           AGARTALA

                        WP(C) NO.113 OF 2021
Shri Abhijit Paul,
Son of Sri Swapan Kumar Paul,
Resident of B.K. Road, Banamalipur, Agartala,
P.S. East Agartala,
District-West Tripura.
                                                           ---Petitioner
                                   Versus
1. Food Corporation of India,
Represented by its Managing Director, having its
Head Office at 16-20 Barkhamba Lane,
New Delhi-110 001.
2. The General Manager(R),
Food Corporation of India,
North East Frontier Region,
Midland, Shillong-03.
3. The Assistant General Manager(Contract),
Food Corporation of India,
North East Frontier Region,
Midland, Shillong-03.
4. The Area Manager,
Food Corporation of India, Colonel Chowmuhani,
Agartala, P.S. West Agartala, District-West Tripura.
                                                          ---Respondents

BEFORE HON'BLE MR. JUSTICE ARINDAM LODH

For Petitioner(s) : Mr. Raju Datta, Advocate Mr. Kundan Pundey, Advocate For Respondent(s) : Mr. Arijit Bhaumik, Advocate Date of hearing : 13.02.2023 Date of delivery of Judgment : 02.06.2023 Whether fit for reporting : YES

JUDGMENT & ORDER

This writ petition is directed against the impugned order

dated 08.06.2020, passed by the respondent No.2, the General

Manager(R), Food Corporation of India, Regional Office, North East

Frontier Region, Shillong, whereby and whereunder the representation

of the petitioner dated 09.03.2020 was rejected by the respondent No.2.

2. By filing the instant writ petition under Article 226 of the

Constitution of India, the petitioner has prayed for the following

relief(s):

"(i) As to why a Writ in the nature of Certiorari should not be issued quashing/setting aside the order dated 08.06.2020 passed by the Respondent No.2 whereby the representation of the petitioner dated 09.03.2020 was illegally rejected.

(ii) As to why a Writ in the nature of Mandamus should not be issued directing the Respondents to implement the Judgment & Order(Oral) dated 26.04.2017 passed in W.P(C) 1152/2016 passed by this Hon'ble Court which was affirmed by the Hon'ble Division Bench of this Hon'ble Court by an Order dated 14.11.2018 in W.A 34 of 2017 and directing the respondents to refund the security deposit amounting to Rs.2,00,000/- along with interest @12% per annum w.e.f. 31.01.2015 till the date of payment in respect of Contract for loading/unloading and handling of food grains/sugar/allied materials at FSD Nandannagar, Agartala on regular basis for

2(two) years executed by the petitioner under Appointment letter No.CONT.9/NEFR/HC.NDN/2012/ 3536 dated 04.06.2012 issued by the respondent No.2."

3. The dispute raised in the present writ petition has a

chequered history, and it would be necessary to refer certain facts

before adverting to the merits of the order passed by the General

Manager(R), Food Corporation of India, the respondent No.2 herein.

4. The genesis of the case as projected by the petitioner is that

the petitioner, a Government Contractor & Supplier, having expertise

on that field for several years, on submitting a tender in response to an

Notice Inviting Tender (NIT) issued by the respondents, was awarded

contract under work order dated 04.06.2012 and on satisfactory

completion of the contract work, he raised demand vide his letter dated

30.01.2015 addressed to the respondent No.4, for releasing the security

deposit amounting to Rs.2.00 lakh, but the respondents did not refund

the same in spite of repeated persuasions.

4.1. Being aggrieved, the petitioner filed writ petition being

WP(C) No.1152 of 2016 before this Court praying for directing the

respondents to refund the security deposit with interest. After hearing

the learned counsel appearing for the parties, the learned Single Judge

had disposed of the writ petition vide judgment and order dated

26.04.2017 observing that "it is really unfortunate that without

determining whether the petitioner is at all liable to pay any amount to

the respondents or not they have withheld the security deposit for

almost last 2(two) years. On careful perusal of the decisions as referred

by the learned counsel for the parties as well as to the clause-XII of the

contract in hand, the respondents are directed to complete the inquiry

within a period of 3(three) months from the date when the petitioner

shall furnish a copy of this order to the respondents on affording

reasonable opportunity to the petitioner to have his say in the matter

and within a month thereafter, the security deposit, if the petitioner is

entitled to get any money refunded that shall be released forthwith. It is

made clear that mere filing of a suit cannot be a ground to withhold any

money from the petitioner. The pendency of the suit will not give any

extra limb to the respondents to withhold the money. Further, it is

observed that the respondents without any basis had withhold the

money, the petitioner will be entitled to get 12% interest on the security

deposit w.e.f. 31.01.2015 till the actual payment is made".

4.2. Being aggrieved by the judgment and order of the learned

Single Judge, the respondents preferred appeal being WA No.34 of

2017 before the Division Bench and the Division Bench of this Court

vide order dated 14.11.2018 dismissed the appeal filed by the

respondents observing, inter alia, "we reiterate that all that the learned

Single Judge has directed early completion of the inquiry and refund

the amount towards the security deposit along with interest. We see no

reason to interfere with such finding. The learned Single Judge has

noticed that the inquiry with regard to the charge of demurrage

pursuant to the judgment rendered by this Court is pending. Petition for

condonation as well as the connected appeal stand dismissed".

4.3. Thereafter, the petitioner approached the respondents by

submitting representation requesting them to implement the order

passed by the Division Bench of this Court and having found no

response had filed contempt petition being Cont. Cas(C) No.19 of 2019

which was disposed of by a Division Bench of this Court vide order

dated 11.02.2020 with the following observations:

"2. Since no such inquiry was completed nor security deposit released, this contempt petition came to be filed. In response to the contempt petition the respondents have filed a reply principally taking a stand that show-cause notices were already issued to the petitioner on 21.08.2015 and 22.12.2015 alleging loss and damage to the FCI on account of which demurrage charges would have to be recovered. On account of this, no further inquiry was necessary and in any case security deposit could not be released.

3. It would have been desirable that the Corporation should have disclosed such facts in reply to the writ petition itself. The Court passed an order oblivion of such developments which has led to issuance of directions which probably now cannot be implemented.

4. Be that as it may, the petitioner would file response to the said notices dated 21.08.2015 and 22.12.2015 within a period of 4(four) weeks from today. If such response is made, FCI shall take a final decision on the question of demurrage to be recovered from the petitioner and resultant release of security deposit which may become due. Such decision shall be taken within a period of three months from the date of receipt of the representation after granting personal hearing to the petitioner or his authorized representative.

All contentions of the petitioner are kept open."

4.4. The petitioner in compliance of the order dated 11.02.2020

submitted representation on 09.03.2020 addressing the Divisional

Manager, FCI, Agartala stating categorically that the letters referred by

the respondents are in no way connected with the present case. On

receipt of the said reply the respondents asked the petitioner to appear

personally on 12.05.2020 and on his failure to appear again asked him

to appear on 21.05.2020, 02.06.2020 and on 08.06.2020 at FCI

Regional Office at Shillong and finally without giving opportunity of

being heard, the respondent No.2 passed the impugned order dated

08.06.2020 and rejected the representation of the petitioner stating that

the petitioner is not entitled to refund of his security deposit.

4.5. Thereafter, the petitioner filed a Review Petition bearing

No. 23 of 2020 before the Hon‟ble Division Bench against the order

dated 11.02.2020 passed in Cont. Cas(C) No. 19 of 2019. But, that

review petition was dismissed. Hence, the petitioner has urged before

this court that the respondent no.2 had passed the impugned order dated

08.06.2020 arbitrarily which is liable to be set aside and quashed and he

is entitled to get the refund of security deposit amounting to Rs.2.00

lakh with 12% interest w.e.f.31.01.2015.

5. Heard Mr. Raju Datta, learned counsel appearing for the

petitioner as well as Mr. Arijit Bhaumik, learned counsel appearing for

the respondents.

6. Mr. Datta, learned counsel for the petitioner at the very

outset has submitted that the petitioner had successfully completed the

contract work on 30.06.2014 as per Appointment letter dated

04.06.2012 mentioned in Clause V of the agreement. The petitioner

deposited Rs. 2.00 lakh as security deposit to the respondents and after

completion of the work the respondents are bound to refund the said

security deposit. The respondents have issued a No Demand Certificate

in favour of the petitioner. Therefore, after issuing the said Certificate,

the respondents cannot withhold the security deposit after completion of

the work successfully. He has further submitted that since the contract

work was relating to the loading and unloading of grains i.e. supply of

labourers for loading and unloading purposes and as such there is no

question of supply or short supply of trucks by the petitioner under this

agreement. There is no scope of demanding railway demurrage charges

from the petitioner without any fault of the petitioner. The petitioner

never detained food grains to undergo natural decay, reduction due to

rats, mace, etc. and also the public distribution system disrupts and in

such an emergent situation the respondents had to appoint ad-hoc

contractors at higher rates so as to ensure the public distribution system

remains unaffected. Petitioner denied that he had suspended works

during continuation in contract for which the respondents-FCI suffered

huge loss towards railway demurrage charges for which they had to

engage another ad hoc contractor on emergent basis. Thus, Mr. Datta,

learned counsel for the petitioner has urged before this court to refund

the security deposit to the petitioner as there was clause in the contract

whereby the petitioner is not liable to pay any demurrage charges.

7. Mr. Arijit Bhaumik, learned counsel appearing for the

respondents-FCI has submitted that the respondents-Corporation had

suffered huge loss because of the petitioner in execution of various

transportation contracts in terms of demurrage charges. Mr. Bhaumik,

learned counsel reiterated that the Corporation has a right to recover the

losses sustained by them and the security deposit of the contractor is

refundable only if the contractor successfully executes the work. Clause

X(a), X(b) and XII of the agreement is very clear on this aspect. It is

further agitated by Mr. Bhaumik, learned counsel that having

understood and being aware of the terms and conditions of the

agreement, the respondents are not liable to refund the security deposit

to the petitioner.

8. Considering the aforesaid background, what is emerged

that the present contract awarded in favour of the petitioner relates to

the supply of labourers for loading, unloading and handling of food

grains for which a security deposit for Rs.2.00 lakh was kept with the

respondents-FCI. There is no complaint against the petitioner as regards

the proper execution of the awarded work which was completed on

30.06.2014. On such completion of the work, the petitioner vide letter

dated 30.01.2015 had sought for releasing the said security deposit. It is

the plea of the respondents that the security deposit of Rs.2.00 lakh

submitted by the petitioner for contract dated 04.06.2012 has been

adjusted for his alleged negligence in execution of 5(five) different

transport contracts for which the respondents had to incur demurrage

charges. According to the respondents, Clause-X(b) of the contract

agreement clearly provides that the Corporation can deduct money due

to the Contractor under the present or any other contract with the

Corporation for losses suffered by the Corporation for negligence or un-

workman like performance of the contract. Further, Clause-XII provides

the set-off clause, which stipulates that any sum of money payable to

the Contractor including security deposit may be appropriated and set-

off by the Corporation against any claim of the Corporation arising out

of this contract or any other contract.

9. Mr. Bhaumik, learned counsel appearing for the

respondents had mainly relied upon the expression "any other contract"

under Clause-XII of the loading and unloading contract dated

04.06.2012 executed between the petitioner and the respondents.

According to learned counsel for the respondents, "any other contract"

means and connotes that the respondents can adjust the loss suffered by

them in execution of any other contract works from the bills of other

contract works, even if, such contract is executed properly and without

any complaint. So, since the respondents incurred loss and had to pay

demurrage charges in execution of transport contract, they had adjusted

the said quantum of loss from the bills of the loading and unloading

contract dated 04.06.2012.

10. Mr. Datta, learned counsel appearing for the petitioner

emphatically submitted that after satisfactory performance of the

loading and unloading contract dated 04.06.2012, the respondents

themselves issued "no demand certificate" dated 30.01.2015 certifying

that :

"(1) There was no breach by Contractor of any terms and conditions of the contract and damage, loss and expenses were suffered by the Corporation due to contractor's negligence or unworthy man like performance.

(2) The contractor has not been held responsible of any loss, wastage and damage to grains during loading/unloading transport shortage, etc. and no recovery is due from him/her on that account. (3) No demurrage has incurred due to delay or negligence on the part of the contractor in loading/unloading and removal of corporation goods within the free time allowed.

(4) The Contractor has not been responsible for any loss or damage to articles of the dead stock including gunnies and other Govt. property."

11. So, according to Mr. Datta, learned counsel appearing on

behalf of the petitioner, after issuance of „no demand certificate‟ the

respondents most illegally and arbitrarily had adjusted the security

deposit which was submitted against the loading and unloading contract

work dated 04.06.2012 alleging the negligent and un-worthy man like

performance in execution of some other "transport contract".

12. Opposing the plea of the respondents that vide

communication dated 27.06.2017 [Annexure-8 to the writ petition]

addressed to the petitioner it was informed that the security deposit

amounting to Rs.2.00 lakh had already been set-off against the loss

suffered by FCI, Mr. Datta, learned counsel for the petitioner contended

that the respondents suppressed the material fact that the said

communication was challenged by the petitioner and one Sri Suvajit

Paul by filing writ petition vide WP(C) No.88/2017, WP(C)

No.89/2017, WP(C) No.90/2017, WP(C) No.91/2017, WP(C)

No.92/2017 and WP(C) No.93/2017, whereby and where-under this

High Court by a common judgment and order dated 08.09.2017

observed as follows:

"Having observed thus, the corporation-

respondents are directed to release the security deposits of the writ petitioners within a period of three months from the date when the petitioners shall submit a copy of this order to the corporation- respondent. Failure in making payment as aforesaid within the time as stipulated, the respondents shall be

liable to pay interest @ 9% per annum from the date when the petitioners had received the no-demand certificate from the respondents.

In the terms of the above, these writ petitions are allowed and disposed of. There shall be no order as to costs."

13. Against the aforesaid judgment, the respondents preferred

Special Leave Petition before the Hon‟ble Supreme Court and the said

SLP was dismissed upholding the common judgment and order dated

08.09.2017, passed by this court in WP(C) No.88/2017 along with other

writ petitions (supra) and the respondents were directed to release the

security deposit along with interest @ 9% per annum in favour of the

petitioner. Mr. Datta, learned counsel for the petitioner further

submitted that the petitioner also challenged the similar illegal and

arbitrary action on the part of the respondents by means of filing writ

petitions which were registered as WP(C) 366/2012 along with other

writ petitions passed on 27.02.2015 and WP(C) No.1351/2016 passed

on 14.12.2017 whereby in the judgment and order dated 14.12.2017 this

court had observed thus:

".... The FCI as by interpreting that direction occupied the position of an arbiter, which action cannot be permitted by law as no one cannot be the judge of own cause in order to resolve highly disputed positions.

Having observed thus, the FCI is directed to refund the said amount of Rs.2,32,156/- to the petitioner within a period of 3(three) months from the day when the petitioner shall submit a copy of this order. However, they may go for the realisation of the damage, if any, they have suffered either by way of demurrage or for any other act of the petitioner. They cannot resort to a course of withholding the payment due to the petitioner. If the civil court decides in their favour, they can realize the damage by dint of the process of law."

14. I have considered the rival submissions advanced by the

learned counsels appearing for the parties. The principal question

centers around whether the respondents can adjust the security deposit

submitted in connection with a particular work by the Contractor for

alleged loss suffered by them in relation to other contract works.

Admittedly, the security deposits of Rs.2.00 lakh has not been paid to

the petitioner due to improper execution of loading/unloading contract

work dated 04.06.2012. The said amount has been adjusted due to

alleged negligence on the part of the Contractor in execution of other

contract works i.e. transport contract. It leads me to peruse the Clause-X

and Clause-XII of the Annexue-1, attached with the tender document

[Annexure-7 to the writ petition, relevant pages 173 & 174] laying

down the terms and conditions which are reproduced here-in-below:

"Clause X. Liability of Contractors for losses etc.

suffered by Corporation

a) The contractors shall be liable for all costs, damages, demurrages, wharfage, forfeiture of wagon, registration fees, charges and expenses suffered or incurred by the Corporation due to the contractor's negligence and un-workman like performance of any services under this contract or breach of any terms thereof or his failure to carry out the work with a view to avoid incurrence or demurrage etc. and for all damages or losses occasioned to the Corporation due to any act whether negligent or otherwise of the contractor themselves or his employees. The decision of the General Manager regarding such failure of the contractor and his liability for the losses, etc. suffered by Corporation and the quantification of such losses, shall be final and binding on the contractor.

b) The Corporation shall be at liberty to reimburse themselves of any damages, losses, charges, costs or expenses suffered or incurred by it due to contractors negligence and un-workman like performance of services under the contract or breach of any terms thereof. The total sum claimed shall be deducted from any sum then due or which at any time hereafter may become due to the contractor under this or any other contract with the Corporation. In the event of the sum which may be due from the Corporation as aforesaid being insufficient, the balance of the total sum claimed and recoverable from the contractors as aforesaid shall be deducted from the security deposit furnished by the contractor. Should this sum also be not sufficient to cover the full amount claimed by the Corporation, the contractor shall pay to the Corporation on demand the remaining balance of the aforesaid sum claimed....

Clause XII. Set-off: Any sum of money due and payable to the Contractor (including Security Deposit refundable to the Contractor) under this Contract may be appropriated by the Corporation and set off against any claim of the Corporation for the payment of any sum of money arising out of, or under this contract or any other Contract made by the Contractor with the Corporation."

15. Admittedly, the respondents have invoked the expression

"any other work" to deduct/adjust the security deposit of Rs.2.00 lakh

submitted by the petitioner against the tender for loading and unloading

contract. Now, the question is whether this expression "any other

contract" can be invoked by the respondents when there is no complaint

against the petitioner in execution of the loading and unloading contract

under the tender.

16. On careful reading of the provisions of Clause-X and XII

as quoted above, in the opinion of this court, before invoking set-off

Clause under Clause-XII, it must be proved that the Corporation

suffered loss due to negligence or un-workman like performance of the

contractor in execution of any work under any contract. There is no

material or details of breakup how the respondents suffered loss in

execution of any other contract work. Negligence or un-workman like

performance being a matter of fact is to be established by laying

evidence where all materials and records are to be placed and this only

can be considered by a civil court. The respondents cannot unilaterally

decide that the Contractor is negligent as like as poor workmanship. I

am in respectful agreement with the judgment and order dated

27.02.2015 passed in WP(C) 366/2012 and judgment dated 14.12.2017

passed in connection with WP(C) No.1351/2016 where this court held

that "FCI has by way of interpreting that direction occupied the

position of an arbiter, which action cannot be permitted by law as no

one cannot be the judge of own cause in order to resolve highly

disputed positions."

17. I have also taken into consideration the decisions cited by

learned counsel appearing for the respondents-FCI. His submission was

that a dispute emerged out of a contract cannot be agitated or resolved

in a writ proceeding invoking this court‟s extra-ordinary and

discretionary jurisdiction under Article 226 of the Constitution. Mr.

Bhaumik, learned counsel appearing for the respondents urged that it

was open to the respondents to approach the court of appropriate

jurisdiction for appropriate relief for breach of contract. In support of

his submissions, learned counsel had placed reliance upon the case of (i)

Joshi Technologies International inc. Vrs. Union of India &

Ors.,[(2015) 7 SCC 728, para 69], (ii) Barreily Development Authority

& Anr. Vrs. Ajai Pal Singh & Ors.,[(1989) 2 SCC 116, paras 21 & 22].

18. Observance of procedural fairness and fair play is the soul

of all administrative actions. According to this court, negligence or poor

work-manship on the part of the Contractor is to be established first.

The expression that "any sum of money due and payable to the

contractor (including security deposit) refundable to the contractor

under this contract may be set-off against any claim of the Corporation

for the payment of any sum of money arising out of "any other

contract" made by the contractor with the Corporation", in my

opinion, is a punitive clause and being it imposed upon the Contractor

as a punitive measure, it cannot be invoked by an administrative/State

authority mechanically without following the due process of law. In

addition, such punitive measure can be taken against the Contractor

only when the fact of "negligence" or "poor work-manship" is proved

by an appropriate statutory adjudicating body under the Corporation

having authority to decide such issues, which is to be discerned from

the related contract document itself. However, in absence of such

statutory adjudicating body, the remedy lies with the Corporation to

approach the civil court of competent jurisdiction, where the

Corporation would get the opportunity of leading relevant evidence to

substantiate its loss due to the negligence or poor-workmanship of the

Contractor. Pertinent to mention here-in that, admittedly, there is no

statutory adjudicating body to determine issues relating to "negligence"

or "poor-workmanship" attributed to the Contractor during the

performance of works under different contracts entered upon between

the Contractor and the Corporation.

19. Cumulative effect of aforesaid discussion is that, in

absence of duly constituted decision making statutory authority, any

order passed by the FCI authorities imposing the punitive clause as set

out and discussed here-in-above would be an arbitrary exercise of

jurisdiction which fails the test of reasonableness vis-a-vis the settled

principles of administrative jurisprudence and thus offends Article 14

and 19(1)(g) of the Constitution.

20. Applying the aforesaid principle, the impugned order dated

08.06.2020, since, has resulted in denial of the fundamental rights

guaranteed under Part-III of the Constitution and suffers from

jurisdictional error as enumerated in the preceding paragraphs, in my

opinion, in the context of the case, this court can invoke its extra-

ordinary and discretionary power of judicial review even in contractual

matters.

21. This court while disposing of WP(C) No.366/2012 along

with other connected writ petitions titled as Sri Abhijit Paul Vrs. the

FCI & 2 Ors. had dealt with similar submissions regarding the exercise

of discretionary power of judicial review of this court in contractual

matters and observed thus:

"8. Even though the dispute has emerged from the contract, this court have the limited jurisdiction to judicially review the action of the respondents, inasmuch as, it has been enunciated by the apex court in Kumari Shrilekha Vidyarthi Vs. State of U.P. & Ors., reported in AIR 1991 SC 537 that the State activity in contractual matters also may fall within the purview of judicial review. Every State action must survive the test against arbitrariness and abuse of power. Non-arbitrariness, being a necessary concomitant of the rule of law, is imperative that all actions of every public functionary, in whatever sphere, must be guided by reasons and not whim, caprice or personal predilections of the persons entrusted with the task on behalf of the State. Exercise of all powers must be for public good, instead of being abuse of the power."

22. In case of Sri Abhijit Paul (supra), this court being

countered with almost similar situations set aside the impugned order of

adjustment/set-off issued by the FCI authorities, which was affirmed

and approved by the Hon‟ble Supreme Court in Food Corporation of

India & Ors. Vrs. Abhijit Paul, reported in 2022 Online SC 1605.

23. Applying the aforesaid principles of law, in the context of

the present case, in my opinion, the impugned order dated 08.06.2020

issued by the respondent no.2 is not sustainable in law. Accordingly, the

said order dated 08.06.2020 stands set aside and quashed. However,

liberty is given to the FCI-respondents to approach the civil court of

competent jurisdiction seeking appropriate relief.

24. In the result, the writ petition is allowed and disposed of.

The respondents are directed to release/refund the security deposit

within a period of 30(thirty) days from today.

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

                                                    JUDGE




          SANJAY   Digitally signed by
                   SANJAY GHOSH

          GHOSH    Date: 2023.06.02
                   18:09:57 +05'30'