HAFFKINE BIO-PHARMACEUTICAL CORPORATION LTD. A GOVERNMENT OF MAHARASHTRA UNDERTAKING THROUGH MANAGER Vs M/S NIRLAC CHEMICALS THROUGH ITS MANAGER
Bench: HON'BLE MR. JUSTICE MADAN B. LOKUR, HON'BLE MR. JUSTICE DEEPAK GUPTA
Judgment by: HON'BLE MR. JUSTICE MADAN B. LOKUR
Case number: C.A. No.-009836-009836 / 2017
Diary number: 37972 / 2016
Advocates: SESHATALPA SAI BANDARU Vs
KAMINI JAISWAL
1
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 9836 OF 2017 [@ SPECIAL LEAVE PETITION (C) NO(S). 34628 OF 2016]
Haffkine Bio-Pharmaceutical Corporation Ltd., a Government of Maharashtra Undertaking Through Manager ... Appellant(s)
Versus
M/s. Nirlac Chemicals Through its Manager & Ors. ... Respondent(s)
CIVIL APPEAL NO(S). 9839 OF 2017 [@ SPECIAL LEAVE PETITION (C) NO(S). 35185 OF 2016]
Bionet-Asia Co. Ltd., a Company Organized And Existing under the Laws of Thailand Through its Authorised Signatory ... Appellant(s)
Versus
M/s. Nirlac Chemicals Through its Manager & Ors. ... Respondent(s)
2
CIVIL APPEAL NO(S). 9875 OF 2017 [@ SPECIAL LEAVE PETITION (C) NO(S).19489 OF 2017]
[@ SPECIAL LEAVE PETITION (C)....CC NO(S).9316 OF 2017]
M/s. Nirlac Chemicals Through its Manager & Anr. ... Appellant(s)
Versus
Haffkine Bio-Pharmaceutical Corporation Ltd., a Government of Maharashtra Undertaking Through Manager & Ors. ... Respondent(s)
J U D G M E N T
Deepak Gupta, J.
Delay condoned in Special Leave Petition (C)....CC
No(s).9316 of 2017.
2. Leave granted.
3. All the appeals are being disposed of by this common
judgment.
4. M/s. Haffkine Bio-Pharmaceutical Corporation Ltd.
(hereinafter referred to as “Haffkine”) is a Government of
Maharashtra undertaking. It is engaged in the business of
manufacture of vaccines and other pharmaceuticals and
biological products. One of the main businesses of Haffkine is
3
the manufacture of polio vaccines. It is the admitted case of the
parties that oral polio vaccine is manufactured by formulation of
various bulk drugs including Monovalent Bulk of Poliomyelitis
Type 1 (Oral) Sabin Strain and Monovalent Bulk of Poliomyelitis
Type 3 (Oral) Sabin Strain respectively. These drugs are
combined and formulated along with other materials by Haffkine
and oral polio vaccine is prepared. M/s. Haffkine issued a tender
notice on 20.01.2016, for supply of bulk drugs including
Monovalent Bulk of Poliomyelitis Type 1 (Oral) Sabin Strain and
Monovalent Bulk of Poliomyelitis Type 3 (Oral) Sabin Strain. The
bids were to be submitted in two parts. The first part was the
techno-commercial bid and the second part was price bid. The
techno-commercial bid was to be opened on 10.02.2016 at 4.30
p.m. and the date for opening of the price bid was to be fixed
thereafter. It is pertinent to mention that the tender provided
that the polio bulk drug should be manufactured by M/s. P.T.
Biofarma, Indonesia, a World Health Organisation (WHO)
prequalified bulk manufacturer, for the supply of Bivalent Oral
Polio Vaccine Bulk (bOPV).
5. M/s. Nirlac Chemicals (hereinafter referred to as ‘Nirlac’) is a
registered partnership firm, which is an Indian partner of M/s.
4
Universal Exim FZE, an enterprise organised and existing under
the laws of United Arab Emirates (UAE). This firm had been
supplying the bulk drugs to Haffkine as a distributer of M/s. P.T.
Biofarma, Indonesia for the last 15 years. On 25.01.2016, Nirlac
sent a letter to Haffkine protesting against the issuance of tender.
However, they took part in the tender. The date of opening of
tender was changed to 12.02.2016.
On 12.02.2016, the representatives of Haffkine were present
in the office of Haffkine and according to Nirlac though the bid of
Universal Exim FZE represented by Nirlac was opened, the
meeting was adjourned after lunch without opening the tender of
M/s. Bionet Asia Co. Ltd., Thailand (for short ‘Bionet’). According
to Nirlac, the tender of Bionet was not opened in their presence.
However, later in the evening, they were shown a comparative
chart of analysis wherein it was mentioned that the bid of Nirlac
had not been found to be technically qualified. Nirlac
immediately sent objections on the same day and one of the main
grounds taken was that the bid of Bionet had not been opened in
their presence. It was also complained that the tender
conditions had been tailor-made to suit the requirements of
Bionet. Nirlac also sent two other representations to the Minister
5
of Food, Civil Supplies, Consumer Protection, Food and Drug
Administration, Government of Maharashtra. According to
Nirlac, they were informed about the rejection of their bid only on
22.06.2016 and thereafter they filed writ petition in the High
Court of Bombay challenging the rejection of their bid and the
award of the tender in favour of Bionet.
6. The main ground raised was that the Central Vigilance
Commission (‘CVC’ for short) guidelines had been violated in as
much as the tender of Bionet was not opened in the presence of
the representatives of Nirlac who were present. The High Court
allowed the writ petition. It not only held that Haffkine had
violated the CVC guidelines but also came to the conclusion that
Nirlac complied with all the tender conditions and, therefore, the
tender of Nirlac had been wrongly rejected. The tender dated
20.01.2016 was quashed, letter dated 22.06.2016 was also
quashed and the contract/tender awarded in favour of Bionet was
set aside. However, since the procurement of the bulk drug was
necessary in public interest, the High Court permitted Haffkine to
purchase the bulk drug from Bionet till a fresh tender was
finalised. The State Government, through the Department of
6
Public Health, was directed to float a fresh tender within a period
of eight weeks.
7. Aggrieved by this judgment, Haffkine and Bionet have filed
petitions challenging the setting aside of the tender issued by
Haffkine as also setting aside of the contract entered into by
Haffkine in favour of Bionet. Nirlac has also filed an appeal in
which they have claimed that since they were found eligible, the
tender should have been awarded to Nirlac instead of directing
that a fresh tender be floated.
8. We have heard learned senior counsel/learned counsel for
the parties. At the outset, it may be mentioned that it has not
been disputed before us that the CVC guidelines are applicable.
We may refer to the relevant CVC guidelines referred to by the
High Court which read as follows:
“12.1 In some organisations, the tenders are not opened in the presence of the bidders’ representatives on the plea of maintaining absolute secrecy. Such a practice of not opening tenders in public and of not disclosing the rates quoted by all bidders to other firms is against the sanctity of the tendering system, and is a non-transparent method of handling tenders. The possibility of tampering and interpolation of offers, after opening of tenders, in such cases cannot be ruled out. Some organisations do not even maintain tender opening registers. The rates at times are not quoted both in figures and words, cuttings/overwritings are not attested by bidders.
7
The opening of tenders in presence of the bidders’ representatives needs to be scrupulously followed. While opening the tenders it needs to be ensured that each page of tender, particularly the price and important terms and conditions should be encircled and initialled with the date. Any cutting/overwriting should be encircled and initialled in red ink by the tender opening officer/committee. The tender opening officer/committee should also prepare an ‘on the spot statement’ giving details of the quotations received and other particulars like the prices, taxes/duties, EMD, any rebates etc. as read out during the opening of tenders. A proper tender opening register in a printed format should be maintained containing information viz. date of opening including extensions, if any, names and signatures of all the persons present to witness the tender opening which should include the bidders representatives also.
12.2 In cases involving the two bid system, it has been noticed that after opening of the technical bids, the price bids, which are to be opened subsequently, are kept as loose envelopes. In such cases, the possibility of tampering of bids prior to tender opening cannot be ruled out.
In order to make the system fool-proof, it needs to be ensured that the tender opening officer/committee should sign on the envelope containing the price bids and the due date of opening of price bids should be clearly mentioned on the envelopes and should again be placed in the tender box.”
9. A bare reading of these guidelines clearly shows that the
tender must be opened in the presence of the bidders or
representatives of the bidders who are present at the time when
the bid is opened. Shri Gourab Banerji, learned senior counsel
appearing for Haffkine urged that, in fact, the bid of Bionet was
opened in the presence of the representatives of Nirlac. According
8
to him, the documents attached with the bid were not shown but
only the bid was shown. The High Court, after going through the
entire record, came to the conclusion that the bid of Bionet had
not been opened in the presence of the representatives of Nirlac.
In fact, this was admitted by Haffkine before the High Court. In
the impugned judgment, the High Court has recorded:
“Be that as it may, at about 1.00 p.m. (on 12th February, 2016) the Petitioners’ techno-commercial bid was opened and the Petitioners were informed that they would have to return after the lunch break. What is important to note and which fact is now admitted before us, is that the bid submitted by Respondent No.3 was not opened by Respondent No. 1 in the presence of the Petitioners and the Petitioners were asked to return after the lunch break without opening the tender of Respondent No. 3.”
10. Even before us no record could be produced to show that
the bid of Bionet was opened in the presence of the
representatives of Nirlac. In this view of the matter, we are clearly
of the opinion that the entire tender opening process is vitiated
since the CVC guidelines have not been followed. We may also
add that opening of the tender without showing the documents is
also meaningless. When a technical bid is opened, it is the right
of the rival bidders to see whether the documents attached by a
bidder meet the technical requirements or not. This can only be
done if the documents attached to the bid are shown to the other
9
side. According to us, the violation of CVC guidelines is itself
sufficient to vitiate the entire tender process. We, therefore, find
no merit in the appeals filed by Haffkine and Bionet.
11. Now we come to the appeal of Nirlac. The case of Nirlac is
that till 22.06.2016 they were not aware of the rejection of their
bid. This assertion is patently false. The High Court has, on
perusal of the record, found a comparative chart prepared on
12.02.2016 itself, which is reproduced below:
10
This chart was admittedly shown to the representatives of Nirlac
on the evening of 12.02.2016 itself. This is also apparent from
the facts that on 12.02.2016, Nirlac sent a letter to Haffkine
protesting against the rejection of their bid. In this letter they
have mentioned that at about 5.45 p.m., a comparative analysis
sheet was shown to the representatives of Nirlac. They have
listed out several conditions of the tender bid. With regard to 7
points, they have objected that they had given all the requisite
information and their bid had been wrongly rejected. They have
given detailed reasons for the same. Therefore, it cannot be said
that Nirlac was not aware of the fact that their bid had not been
found to be technically qualified. Nirlac sent letter dated
16.02.2016 to the Minister of Food and Civil Supply, Government
of Maharashtra, followed by another letter dated 24.02.2016.
Thereafter, Nirlac kept silent till letter dated 22.06.2016 was
issued whereby a communication was sent to them that their bid
was found to be technically deficient and then they filed writ
petition. It may be true that Haffkine was remiss in not replying
to the letter dated 12.02.2016 but Nirlac never followed up after
11
24.02.2016. They raised the matter only with the Minister but
did not deem it fit to approach the Court.
12. Mr. Dushyant Dave, learned senior counsel and Mr.
Prashant Bhushan, learned counsel, appearing for Nirlac have
urged that entire process of tender by Haffkine was fraudulent
and Nirlac should be compensated for the loss suffered by it. A
party can only claim restitution when its bid is technically
qualified and wrongly rejected. According to us, the High Court
erred in holding that Nirlac satisfied all the tender conditions. We
need not go into the other aspects in detail but we may refer to
condition ‘j’ of the tender notice. The same is reproduced as
follows:
“j) Should also be able to generate business for the Corporation, minimum 70 million doses.”
13. It has been submitted by Nirlac that clause ‘j’ is meaningless
and this clause does not contemplate any buy back agreement.
As far as this clause is concerned Nirlac in their tender have
mentioned as follows:
12
j) Should also be able to generate business for the Corporation minimum 70 million doses.
We can supply bOPV Bulk quantity 70 million doses as required in the tender documents, however same can be increased subject to availability of stocks at the time of receipt of your additional requirements.
14. According to Nirlac, condition ‘j’ could only mean that
sufficient bulk quantity of oral vaccine should be supplied for
manufacture of 70 million doses of oral polio vaccine. The High
Court has accepted this submission. We are clearly of the view
that this is not the correct interpretation of condition ‘j’. This
condition clearly postulates that the bidder should be able to
generate business for Haffkine for sale of minimum 70 million
doses. It may be correct that there is no mention of any buy back
arrangement but it is apparent that Haffkine wanted that the
person supplying the bulk drug should also generate business for
sale of 70 million doses of the finished product. This is the only
interpretation which can be given to condition ‘j’. Here we may
refer to the letter sent by Nirlac on 12.02.2016 itself wherein with
respect to this condition it has mentioned as follows:
“6) Supply of minimum 70 million doses: Please refer to page No. 2 of covering letter point (j) under which we have agreed to supply 70 million doses of bOPV Bulk as per your tender requirement which can be increased at the time of receipt of your additional requirements subject to availability of stocks with us.
13
However, we have not commented on generating business for the corporation of minimum 70 million doses as the same is not related to the supply of bOPV Bulk Type 1 and Type 3 for the current Tender.”
15. It is clear that they understood that the business had to be
generated but according to them, the said condition was not
related to the supply of bulk drug.
16. It has been urged by Mr. Banerji, learned senior counsel
that Haffkine has about 550 employees and at the time of floating
of tender it had virtually no orders. Therefore, it wanted that the
bulk supplier should be able to give some commitment with
regard to repurchase of the finished products, that is, oral polio
vaccine. Therefore, this condition was incorporated and since
Nirlac did not fulfil this condition, its tender was not found to be
technically qualified. We find merit in this submission. It is for
the party issuing a tender to decide what conditions should be
incorporated in the tender. The party floating a tender is the best
judge of its own requirements and there is nothing wrong if
Haffkine wanted that the successful tenderer, who supplied the
raw material, should take responsibility to sell or generate
business for sale of some portion of the finished product.
14
17. We may add that many other allegations and counter
allegations have been made but we do not want to enter into
those because, according to us, the issuance of tender stood
vitiated due to violation of the CVC guidelines and Nirlac was not
qualified because it did not even satisfy condition ‘j’.
18. From the above discussion it is obvious that the tender was
wrongly awarded to Bionet. However, we are clearly of the view
that the tender could not have been awarded to Nirlac and as
such, we find no merit in the appeal of Nirlac.
19. At the same time, we feel that the manner in which the
tender has been awarded by Haffkine in favour of Bionet was not
proper and therefore, we must mould the relief accordingly. Bulk
polio drug is required to manufacture polio vaccine, which is
essential for the health of the children. It is for this reason that
the High Court permitted Haffkine to take supplies from Bionet
till fresh tender is awarded. Before us Haffkine has stated that it
was to procure bulk drug from Bionet to produce 600 million
doses. Supplies have been made for about 540 million doses.
According to the affidavit filed by Haffkine, it has orders for about
53 million doses of finished vaccines. As per the contract entered
15
into between Haffkine and Bionet, Bionet was to buy back 70
million doses out of which 4 million doses have already been
supplied to them. Mr. Harin P. Raval, learned senior counsel
appearing for Bionet stated before us that a confirmed order has
been placed for supply of remaining 66 million doses. Therefore,
the total number of doses for which orders are pending with
Haffkine amount to 119 million doses, which can be rounded off
to 120 million doses.
20. We feel that the interest of justice will be met if the bulk
supply of drugs including Monovalent Bulk of Poliomyelitis Type 1
(Oral) Sabin Strain and Monovalent Bulk of Poliomyelitis Type 3
(Oral) Sabin Strain is made by Nirlac as per the price quoted by
Nirlac for the manufacture of 120 million doses of oral polio
vaccine. Therefore, Haffkine is directed to place sufficient
quantity of order for supply of bulk supply of drugs including
Monovalent Bulk of Poliomyelitis Type 1 (Oral) Sabin Strain and
Monovalent Bulk of Poliomyelitis Type 3 (Oral) Sabin Strain for
manufacture of 120 million doses on the aforesaid terms.
Haffkine is restrained from purchasing any further bulk drug
from Bionet pursuant to the contract in dispute. It is also
16
directed that Haffkine must supply and Bionet must purchase 66
million doses of oral vaccine as per the confirmed order.
21. We are of the view that the High Court erred in directing
that the fresh tender should be floated by the Government of
Maharashtra. Haffkine may be a Government of Maharashtra
undertaking but it is a separate entity. Haffkine is therefore
permitted to float fresh tender for supply of bulk drugs including
Monovalent Bulk of Poliomyelitis Type 1 (Oral) Sabin Strain and
Monovalent Bulk of Poliomyelitis Type 3 (Oral) Sabin Strain.
However, it is made clear that the tender to be now floated,
should be floated as e-tender to avoid any allegations of the type
made in the appeals. We, further direct that the terms of the
tender should be clear and unambiguous setting out the period of
tender and approximate quantities of both drugs required. If
Haffkine wants any buy back or business generation clause, it
must clearly mention the rate at which finished product, i.e. the
oral polio vaccine must be purchased by the successful tenderer
from Haffkine.
17
The appeals are disposed of in the aforesaid terms. Pending
application(s), if any, also stand(s) disposed of.
....................................J. (MADAN B. LOKUR)
....................................J. (DEEPAK GUPTA)
New Delhi July 27, 2017