VIDARBHA IRRIGATION DEVELOPMENT CORPORATION Vs M/S ANOJ KUMAR AGARWALA
Bench: HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN, HON'BLE MR. JUSTICE NAVIN SINHA
Judgment by: HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
Case number: C.A. No.-001049-001049 / 2019
Diary number: 36628 / 2018
Advocates: RAMESHWAR PRASAD GOYAL Vs
REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 1049 OF 2019 (ARISING OUT OF SLP (C) NO. 26811 OF 2018)
VIDARBHA IRRIGATION DEVELOPMENT CORPORATION ...APPELLANT
Versus
M/S ANOJ KUMAR GARWALA ...RESPONDENT
WITH
CIVIL APPEAL NO. 1050 OF 2019 (ARISING OUT OF SLP (C) NO. 27818 OF 2018)
J U D G M E N T
ROHINTON F. NARIMAN, J.
1) Leave granted.
2) A Tender was called by the appellant before us on
06.01.2018 for balance earthwork to be done in a canal. The
Tender was ultimately replied to by three persons whose bids,
respectively, were - Rs.39.53 crores by Respondent No.1,
Rs.39.15 crores by Respondent No.2, and Rs.46.81 crores by
Respondent No.3. There is no dispute that the bid of
Respondent No. 2 was the lowest bid. At this stage, it is a
little important to advert to some of the tender conditions:-
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“Contract” is defined by the e-tender in question as follows:-
“1.3.9 CONTRACT :- It shall mean and include following documents.
Tender Documents.
Specifications.
Drawings.
Tender document & information/data submitted by contractor
Common set of conditions/Minutes of pre- Tender conference.”
Clause 2.15 speaks of “Pre-tender Conference” as follows:-
“1) Pre-tenders conference open to all prospective tenderer will be held in the office as stated in this Section, wherein the prospective tenderer will have an opportunity to obtain clarifications regarding the work and the tender conditions. 2) The prospective tenderers are free to ask for any additional clarification either in writing or orally and the reply to the same will be given by the Chief Engineer/Superintending Engineer in writing and these clarifications referred to as common set of conditions, shall form part of tender documents and which will also be common and applicable to all tenderer. 3) The e-tender submitted by the tenderer shall be based on the clarification, additional facility issued (if any) by the Corporation and this tender shall be unconditional. Conditional tenders will summarily be rejected as non-responsive. 4) All tenderers are cautioned that the tenders containing any deviation from the contractual terms and conditions, specifications or other requirements and
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conditional Tenders will be rejected as non-responsive.”
Clause 2.22 speaks of “Performance Security” as follows:-
“PERFORMANCE SECURITY in case of offer below the cost put to tender as per PWD Circular BDG-2016/BLD-2/Dt.:12/02/2016) & corrigendum on date 17/03/2016/ WRD Corrigendum No. Tender 0316/(189/16) Major Projects-1 dated 14.7.16
Condition Regarding payment of performance security (in place of condition for payment of additional securitydeposit) if offer quoted by the tenderer is below the cost put to tender.
i) If the tenderer quote upto 1% below the cost put to tender, no additional performance security is required. However, if the tenderer quote his offer more than 1% below the cost put to tender to 10% below the cost put to tender, tenderer shall submit the demand draft or FDR or BG of the amount equal to 1% of cost put to tender towards performance security in Envelope No.2 of tender.
ii) If the tenderer quote his offer more than 10% below (offer below than 10%) the cost put to tender, tenderer shall submit the demand draft or FDR or BG of the cumulative amount which is equal to the amount by which offer is more than 10 % below plus the amount as per (i) above in the Envelop No.2 of tender. (For example, for 14% below rate, 1% + (14%-10%) i.e.
4%, then total 5% of the cost put to tender.
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iii) The amount of performance security shall be calculated on rounding of contractors offer upto two decimal places. The offer in envelop No.2 without demand draft or FDR or BG of appropriate amount of performance security shall be treated as invalid offer.
iv) Demand draft/BG/FDR shall be drawn in the name of Executive Engineer, Ghodazari Canal Division Nagbhid.
v) Demand draft/BG/FDR/shall be drawn from Nationalised or scheduled banks.
vi) The BG/FDR shall be valid upto one month after defect liability period. Validity of demand draft shall be minimum 3 months from the date of submission of tender.
vii) Scanned copy of BG/FDR/demand draft shall be uploaded by the contractor at the time of e-tendering.
viii) Contractor shall submit the demand draft/FDR/BG in sealed envelope in the office of the Executive Engineer, Ghodazari Canal Division Nagbhid within 5 working days from the date of submission of tender. Name of work and e- tender number shall be written on the envelope.
ix) On opening the tender, if papers in Envelop No.1 don’t fulfill the essential qualification/ documents requirements, the Executive Engineer shall return the envelope of Demand Draft/BG/FDR to concerned
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Contractor within 7 days from the date of opening of tender.
x) The Executive Engineer shall refund the amount of performance security after completion of work successfully.
xi) Demand draft BG/FDR of the second lowest tender shall be returned within 3 days after issuing works order to the lowest tender.
xii) EMD of the contractors submitting false documents/demand draft/BG/FDR in above process shall be forfeited and the contractor shall be Black listed.
xiii) Executive Engineer shall issue the work order only after encashing the demand draft of the lowest tenderer.”
“Important Note”
“If any of the documents required as per Technical-Envelope-1 is not submitted on- line or/and Financial Bid: in Envelope-II (Commercial) is not properly uploaded, or/and information given in various Undertakings, Proform’s, Forms, Formats, Appendices etc, in various Sections-II, III, IV, VI is missing, incomplete/misleading/false tender of the bidder shall be liable for out-right rejection and shall not be considered for further process.”
Clause 2.35 speaks of “Acceptance of Tender” as follows:-
“2.35 x x x 2.35.1 A substantially responsive Bid is one which conforms to all the terms, conditions, and specifications of the Bidding documents, without material
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deviation or reservation. A material deviation or reservation is one (a) which affects in any substantial way the scope, quality, or performance of the Works, (b) which limits in any substantial way, inconsistent with the Bidding documents, the employer’s rights or the Bidder’s obligations under the Contract; or (c) whose rectification would affect unfairly the competitive position of other Bidders presenting substantially responsive Bids. 2.35.2 If a Bid is not substantially responsive, it will be rejected by the Employer, and may not subsequently be made responsive by correction or withdrawal of the non-conforming deviation or reservation.”
3) On the facts in this case, it is undisputed that the bank
guarantee that was furnished for Rs. 42.14 lakhs by Respondent
No. 2 before us was initially furnished only for a period of
six months on 12.03.2018, in response to the tender. It is
common ground between the parties that the period ought to have
been 40 (forty) months. The bids were opened on 06.04.2018, and
on 07.04.2018, one day later, Respondent No. 2, sought to make
up this deficiency by adding a period of 34 months to the bank
guarantee which was valid for 6 months only. The aforesaid bid
made by Respondent No. 2 was accepted initially on 03.05.2018.
A Tender Evaluation Committee then evaluated all the bids on
07.07.2018, and finally, the bid of the Respondent No. 2 was
accepted as it was the lowest bidder among the three bids that
had been received. The bone of contention between the parties
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is whether it is possible for the appellant before us to
condone the initial bank guarantee being given for an
admittedly incorrect period of 6 months.
4) Mr. Shekhar Naphade, learned senior counsel appearing on
behalf of the appellant, has taken us through the Government
Resolution (GR) dated 12.4.2017 in order to contend that the
term of bank guarantee, if originally wrongly given, and which
makes a tenderer ineligible, does not disqualify him as a
clarification can be sought from the bidder after which the
term may be extended in conformity with the tender conditions.
Apart from the above, he argued that, ultimately, the moment
the deficiency was pointed out, this deficiency was made good
by Respondent No. 2 and it is only thereafter that the bid of
the Respondent No. 2 was accepted, being the lowest bid. He
also added that the difference between the bid of Respondent
No. 1 and Respondent No. 2 would amount to roughly Rs. 37 lakhs
which again would be a saving to the public exchequer. He went
on to add that given the parameters of judicial review and that
a bona fide decision has been taken by the authority, this
could not have been interfered with and was wrongly interfered
with by the judgment under appeal. Mr. Raju Ramachandran,
learned senior counsel appearing on behalf of Respondent No. 2,
broadly adopted these submissions.
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5) Mr. R. Basant, learned senior counsel appearing on behalf
of Respondent No. 1 has taken us through the tender conditions
and has argued that a period of six months for a bank
guarantee, which admittedly should have been 40 months, is a
material deviation which cannot be condoned later. He further
pointed out that in point of fact, objections were taken at a
pre-tender stage by certain would be tenderers, and after
considering those objections, the authority made it clear that
the PWD Circular dated 12.02.2016, together with corrigenda
issued thereafter, would make it clear that this is a material
condition which cannot be changed. He, therefore, argued that
it was known to the Respondent No. 2, right from the beginning,
that this particular condition was both material and has to be
satisfied, and, admittedly, on the facts, it was not satisfied.
He very fairly stated that the impugned judgment could not
stand on its own legs but could be supported with the arguments
that had been made by him.
6) At this stage, it is important to analyse the tender
conditions. As was correctly pointed out by Mr. Basant, Clause
2.15, as set out hereinabove, makes it clear that it is only at
a pre-tender stage that a clarification may be obtained
regarding tender conditions. Sub-clause 4 of Clause 2.15 is
important because all tenderers are cautioned by this Clause
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that tenders containing any deviation from the contractual
terms and conditions, specifications or other requirements,
will be rejected as non-responsive.
7) At this stage, it is important to advert to the pre-tender
meetings that took place between the Chief Engineer and
prospective parties on 30.01.2018. Entry 46 of the document
that is produced by the appellant reads as follows:-
S.No. Provisions of Tender
Modification/clarifications sought by contractor
Modification/ Clarification sought by
the Department 46 2.22 Performance
Security: vi) The B.G./F.D.R. shall be valid upto one month after defect liability period.
2.22 Performance Security: The B.G./F.D.R’s validity is upto 3 months at the time of tender submission &if work is awarded this B.G./F.D.R’s validity extended according to the tender condition. It should be taken after the award of work as general procedure in other departments.
The clause of performance security is included based on G.R. dt. 12.02.2016 &Corrigendum on date 17.03.2016 and 14.07.2016. As policy decision, modification in this Clause cannot be made.
What is important to note is that questions were raised as to
the period of bank guarantee, and the Department specifically
relied upon a GR dated 12.02.2016, together with the corrigenda
thereto, and stated that as a policy decision, modification in
this Clause cannot be made. It is clear, therefore, that a
modification to this very tender condition was suggested at the
pre-tender stage, and was rejected to the knowledge of all
prospective tenderers. Sub-clause 4 of Clause 2.15, therefore,
becomes important in this context as the Respondent No. 2 was
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put on notice from the beginning itself that if there is any
deviation in terms of the period of bank guarantee, its bid
would be treated as non-responsive.
8) Clause 2.22, extracted herein above, also makes reference
to the self-same PWD Circular dated 12.02.2016 with the
corrigenda. A reading of this Clause would also show that a
bank guarantee that is to be furnished has to be valid up to
one month after the defect liability period which, admittedly,
is for a period of 40 months.
9) Mr. Naphade’s argument that had a demand draft been drawn
instead of a bank guarantee, its validity would only be a
minimum of three months from the date of submission of tender,
which would show that a deviation from the 40 months period
would certainly be permissible, (had a demand draft given
instead of a bank guarantee), cannot be countenanced. On the
facts of this case, no demand draft was given. Only a bank
guarantee was given, and clearly for a much lesser period then
that mandated by this Clause.
10) We may now come to Clause 2.35 which makes it clear that a
substantially responsive bid is one which conforms to all
terms, conditions and specifications without any material
deviation. Inter alia, a material deviation is one which
limits, in any substantial way, or is inconsistent with the
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bidding documents or the employer’s rights or bidder's
obligations under the Contract. It cannot be gainsaid that a
bank guarantee, which is for a period of six months and not for
a period of 40 months, would not only be directly inconsistent
with the bidding documents but would also be contrary to the
employers’ right to a bank guarantee for a longer period. This
being the case, since a material deviation from the terms and
conditions of the tender document was made by Respondent No. 2,
when it furnished a bank guarantee for only six months
initially, it would be clear that such bid would have to be
considered as not substantially responsive and ought to have
been rejected by the employer. Clause 2.35.2 also makes it
clear that such a bid would have to be rejected outrightly and
may not be subsequently made responsive by correction.
11) It is important to note that the Government Resolution
dated 12.04.2017, which applies to the PWD Department, has
superseded the PWD Circular dated 12.02.2016 and corrigenda
dated 17.03.2016 and 14.07.2016. However, so far as the tender
conditions of the tender in question are concerned, Clause 2.18
is material and is set out hereunder:-
“Earnest Money: All tenderers shall pay entire E.M.D. & the mode of payment is indicated as specified at Sr. No. 4, 6, 4 of Section IV.
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As per GR PWD 12.04.2017 – E.M.D. shall be paid online through bank account of own by contracts, contractor shall submit the undertaking that the EMD has been paid through his bank account and he will be responsible for any legal action under IPC if it is found false.”
As against this, when it comes to performance security, the PWD
Circular of 12.02.2016 and its corrigeneda have alone to be
followed in the case of performance security. This being the
case, it is not possible to advert to the GR dated 12.04.2017
for the purpose of performance security as it applies only in
respect of earnest money, as is clear from Clause 2.18 of the
Tender.
12) The fact that a superseded Government Resolution continues
to be utilised for the purpose of performance security may
raise eyebrows. However, insofar as the tendering public is
concerned, they have been put on notice that the performance
security that is to be furnished, will only be as per the GR
dated 12.2.2016 and corrigenda and not as per the GR dated
12.04.2017.
13) The law on the subject is well settled. In Bakshi Security
and Personnel Services Pvt. Ltd. v. Devkishan Computed Pvt.
Ltd. and Ors., (2016) 8 SCC 446, this Court held:
“14. The law is settled that an essential condition of a tender has to be strictly complied with. In Poddar Steel Corpn. v.
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Ganesh Engg. Works [Poddar Steel Corpn. v. Ganesh Engg. Works, (1991) 3 SCC 273] this Court held as under: (SCC p. 276, para 6)
“6. … The requirements in a tender notice can be classified into two categories—those which lay down the essential conditions of eligibility and the others which are merely ancillary or subsidiary with the main object to be achieved by the condition. In the first case the authority issuing the tender may be required to enforce them rigidly. In the other cases it must be open to the authority to deviate from and not to insist upon the strict literal compliance of the condition in appropriate cases.”
15. Similarly in B.S.N. Joshi & Sons Ltd. v. Nair Coal Services Ltd. [B.S.N. Joshi & Sons Ltd. v. Nair Coal Services Ltd., (2006) 11 SCC 548] this Court held as under: (SCC pp. 571-72, para 66)
“(i) if there are essential conditions, the same must be adhered to; (ii) if there is no power of general relaxation, ordinarily the same shall not be exercised and the principle of strict compliance would be applied where it is possible for all the parties to comply with all such conditions fully; (iii) if, however, a deviation is made in relation to all the parties in regard to any of such conditions, ordinarily again a power of relaxation may be held to be existing; (iv) the parties who have taken the benefit of such relaxation should not ordinarily be allowed to take a different stand in relation to compliance with another part of
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tender contract, particularly when he was also not in a position to comply with all the conditions of tender fully, unless the court otherwise finds relaxation of a condition which being essential in nature could not be relaxed and thus the same was wholly illegal and without jurisdiction; (v) when a decision is taken by the appropriate authority upon due consideration of the tender document submitted by all the tenderers on their own merits and if it is ultimately found that successful bidders had in fact substantially complied with the purport and object for which essential conditions were laid down, the same may not ordinarily be interfered with;…”
16. We also agree with the contention of Shri Raval that the writ jurisdiction cannot be utilised to make a fresh bargain between parties.”
14) However, learned counsel appearing on behalf of the
appellant strongly relied upon Afcons Infrastructure Ltd. v.
Nagpur Metro Rail Corpn. Ltd., (2016) 16 SCC 818, and
paragraphs 14 and 15 in particular, which state:
“14. We must reiterate the words of caution that this Court has stated right from the time when Ramana Dayaram Shetty v. International Airport Authority of India [Ramana Dayaram Shetty v. International Airport Authority of India, (1979) 3 SCC 489] was decided almost 40 years ago, namely, that the words used in the tender documents cannot be ignored or treated as redundant or superfluous — they must be given meaning and their necessary
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significance. In this context, the use of the word “metro” in Clause 4.2(a) of Section III of the bid documents and its connotation in ordinary parlance cannot be overlooked.
15. We may add that the owner or the employer of a project, having authored the tender documents, is the best person to understand and appreciate its requirements and interpret its documents. The constitutional courts must defer to this understanding and appreciation of the tender documents, unless there is mala fide or perversity in the understanding or appreciation or in the application of the terms of the tender conditions. It is possible that the owner or employer of a project may give an interpretation to the tender documents that is not acceptable to the constitutional courts but that by itself is not a reason for interfering with the interpretation given.”
15) It is clear even on a reading of this judgment that the
words used in the tender document cannot be ignored or treated
as redundant or superfluous – they must be given meaning and
their necessary significance. Given the fact that in the
present case, an essential tender condition which had to be
strictly complied with was not so complied with, the appellant
would have no power to condone lack of such strict compliance.
Any such condonation, as has been done in the present case,
would amount to perversity in the understanding or appreciation
of the terms of the tender conditions, which must be interfered
with by a constitutional court.
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16) A subsidiary contention has been raised that even the bank
guarantee subsequently furnished was for a period of 39 months
and not for 40 months. This need not be gone into in view of
our finding on the first point.
17) We may hasten to add that the judgment under appeal leaves
a great deal to be desired. It did not advert to the main point
in question, but instead focused on supposed contradictions
made in an affidavit filed by the appellant in the High Court.
Having gone through the affidavit, we find no such
contradiction. It is also necessary to advert to the final
relief given by the High Court. If, for the reason given by the
High Court, the bid of the Respondent No. 2 had to be rejected,
it cannot be understood as to how Respondent No. 2 can be
brought back in the event that Respondent No. 1 does not agree
to carry out the work for the lower bid amount of Respondent
No. 2. For all these reasons, even though the reasoning of the
Division Bench in the impugned judgment does not commend itself
to us, yet, for the reasons contained in this judgment, the
appeal will have to be dismissed.
18) We may record that Mr. Basant very fairly submitted before
us that he will match the amount of Rs. 39.15 crores that was
the bid of Respondent No. 2 before us. We record this statement
and order, therefore, that the work now be performed by the
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Respondent No. 1 at this bid amount. The judgment of the High
Court, insofar as para 8 is concerned, is set aside.
19) With these observations, the civil appeals are disposed
of.
...............J. (R.F. Nariman)
...............J. (Navin Sinha)
New Delhi, Dated: January 23, 2019
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