THE SILPPI CONSTRUCTIONS CONTRACTORS Vs UNION OF INDIA
Bench: HON'BLE MR. JUSTICE DEEPAK GUPTA, HON'BLE MR. JUSTICE SURYA KANT
Judgment by: HON'BLE MR. JUSTICE DEEPAK GUPTA
Case number: SLP(C) No.-013802-013805 / 2019
Diary number: 21059 / 2019
Advocates: B. VIJAYALAKSHMI MENON Vs
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REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
SPECIAL LEAVE PETITION(CIVIL)NOS. 1380213805 of 2019
THE SILPPI CONSTRUCTIONS CONTRACTORS … PETITIONER(S)
VERSUS
UNION OF INDIA AND ANR. ETC. ETC. … RESPONDENT(S)
O R D E R
1. Keeping in view the urgency of the matter, after detailed
hearing the Special Leave Petitions were dismissed and we had
directed that a reasoned order would follow. Hence the present
order.
2. Respondent Nos. 1 and 2 issued notice inviting tenders for
two works at Kochi. The estimated cost of the works were Rs. 53
crores and Rs. 72 crores respectively. The petitioner “The Silppi
Constructions Contractors”, (hereinafter referred to as the firm)
uploaded its competitive bid on the site and complied with all the
conditions. The technical bids of the petitioner were rejected by
the tendering authorities on 28.03.2019. The petitioner filed
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appeals before the appellate authority on 28.03.2019 itself which
were rejected on 09.04.2019.
3. Thereafter, the petitioner filed a writ petition in the High
Court of Kerala and the main ground raised was that no reasons
were given either while rejecting its tender or the appeals. In the
counter filed to the writ petition the stand taken by the
respondents was that the petitioner’s tenders were rejected since
the petitioner did not satisfy the eligibility criteria for submission
of the bid. It was also specifically urged that a sister concern of
the petitioner’s firm namely “M/s Silppi Realtors and Contractors
Pvt. Ltd.”, (hereinafter referred to as the sister company), had not
renewed its enlistment and had adverse remarks against it in
respect of workload return of ‘SS’ Class Contractors for the
quarter ending September, 2017. It was urged that since the
adverse remarks had been given to the sister company the
petitioner firm could not be awarded the contract.
4. The learned single judge allowed the appeal holding that the
order passed by the appellate authority was not a speaking order
and, therefore, not legally sustainable. The learned single judge
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also observed that the adverse remarks made against the sister
company could not be used against the petitioner. The learned
single judge went on to hold that the remarks against the sister
company were not justified. The writ petition was accordingly
allowed and the respondents 1 and 2 were directed to consider
the financial bid of the petitioner.
5. Respondent nos. 1 and 2 and some of the tenderers who
were not parties before the learned single judge filed writ appeals.
These writ appeals were allowed by the division bench holding
firstly, that the scope of interference in contractual matters is
very limited; secondly, that the learned single judge ought not to
have interfered with the decision of the administrative authorities
with regard to the sister company since it was not shown that the
said decision was mala fide; thirdly, since the sister company had
not challenged the adverse remark the learned single judge could
not have set aside the same in the writ petition filed by the
petitionerfirm; and lastly, the direction of the learned single
judge to direct the tendering authorities to consider the financial
bid of the petitioner virtually meant that the technical bid of the
petitioner was accepted.
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6. Aggrieved, the original writ petitioner is before us in these
petitions. This Court in a catena of judgments has laid down the
principles with regard to judicial review in contractual matters. It
is settled law that the writ courts should not easily interfere in
commercial activities just because public sector undertakings or
government agencies are involved.
7. In Tata Cellular vs. Union of India1, it was held that
judicial review of government contracts was permissible in order
to prevent arbitrariness or favouritism. The principles enunciated
in this case are :
“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. 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 quasiadministrative 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
1 (1994) 6 SCC 651
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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.”
8. In Raunaq International Ltd. vs. I.V.R. Construction
Ltd.2, this Court held that superior courts should not interfere in
matters of tenders unless substantial public interest was involved
or the transaction was mala fide.
9. In Air India Limited vs. Cochin International Airport
Ltd.3, this Court once again stressed the need for overwhelming
public interest to justify judicial intervention in contracts
involving the State and its instrumentalities. It was held that
Courts must proceed with great caution while exercising their
discretionary powers and should exercise these powers only in
furtherance of public interest and not merely on making out a
legal point.
2 (1999) 1 SCC 492 3 (2000) 2 SCC 617
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10. In Karnataka SIIDC Ltd. vs. Cavalet India Ltd.4 it was
held that while effective steps must be taken to realise the
maximum amount, the High Court exercising its power under
Article 226 of the Constitution is not competent to decide the
correctness of the sale affected by the Corporation.
11. In Master Marine Services (P) Ltd. vs. Metcalfe &
Hodgkinson (P) Ltd.5 it was held that while exercising power of
judicial review in respect of contracts, the Court should concern
itself primarily with the question, whether there has been any
infirmity in the decisionmaking process. By way of judicial
review, Court cannot examine details of terms of contract which
have been entered into by public bodies or State.
12. In B.S.N. Joshi & Sons Ltd. vs. Nair Coal Services Ltd.6 it
was held that it is not always necessary that a contract be
awarded to the lowest tenderer and it must be kept in mind that
the employer is the best judge therefor; the same ordinarily being
within its domain. Therefore, the court's interference in such
4 (2005) 4 SCC 456 5 (2005) 6 SCC 138 6 (2006) 11 SCC 548
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matters should be minimal. The High Court's jurisdiction in such
matters being limited, the Court should normally exercise judicial
restraint unless illegality or arbitrariness on the part of the
employer is apparent on the face of the record.
13. In Jagdish Mandal vs. State of Orissa7 it was held:
“22. Judicial review of administrative action is intended to prevent arbitrariness, irrationality, unreasonableness, bias and mala fides. Its purpose is to check whether choice or decision is made “lawfully” and not to check whether choice or decision is “sound”. When the power of judicial review is invoked in matters relating to tenders or award of contracts, certain special features should be borne in mind. A contract is a commercial transaction. Evaluating tenders and awarding contracts are essentially commercial functions. Principles of equity and natural justice stay at a distance. If the decision relating to award of contract is bona fide and is in public interest, courts will not, in exercise of power of judicial review, interfere even if a procedural aberration or error in assessment or prejudice to a tenderer, is made out. The power of judicial review will not be permitted to be invoked to protect private interest at the cost of public interest, or to decide contractual disputes. The tenderer or contractor with a grievance can always seek damages in a civil court. Attempts by unsuccessful tenderers with imaginary grievances, wounded pride and business rivalry, to make mountains out of molehills of some technical/procedural violation or some prejudice to self, and persuade courts to interfere by exercising power of judicial review, should be resisted. Such interferences, either interim or final, may hold up public works for years, or delay relief and succour to thousands and millions and may increase the project cost manifold……..”
14. In Michigan Rubber (India) Ltd. vs. State of Karnataka
& Ors.8 it was held that if State or its instrumentalities acted
reasonably, fairly and in public interest in awarding contract,
7 (2007) 14 SCC 517 8 (2012) 8 SCC 216
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interference by Court would be very restrictive since no person
could claim fundamental right to carry on business with the
Government. Therefore, the Courts would not normally interfere
in policy decisions and in matters challenging award of contract
by State or public authorities.
15. In Afcons Infrastructure Ltd. vs. Nagpur Metro Rail
Corporation Ltd.9 it was held that a mere disagreement with the
decisionmaking process or the decision of the administrative
authority is no reason for a constitutional Court to interfere. The
threshold of mala fides, intention to favour someone or
arbitrariness, irrationality or perversity must be met before the
constitutional Court interferes with the decisionmaking process
or the decision. 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. 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.
9 (2016) 16 SCC 818; 2016 KHC 6606
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16. In Montecarlo vs. NTPC Ltd.10 it was held that where a
decision is taken that is manifestly in consonance with the
language of the tender document or subserves the purpose for
which the tender is floated, the court should follow the principle
of restraint. Technical evaluation or comparison by the court
would be impermissible. The principle that is applied to scan and
understand an ordinary instrument relatable to contract in other
spheres has to be treated differently than interpreting and
appreciating tender documents relating to technical works and
projects requiring special skills. The owner should be allowed to
carry out the purpose and there has to be allowance of free play
in the joints.
17. In Municipal Corporation, Ujjain and Another vs. BVG
India Ltd. and Others11 it was held that the authority concerned
is in the best position to find out the best person or the best
quotation depending on the work to be entrusted under the
contract. The Court cannot compel the authority to choose such
undeserving person/company to carry out the work. Poor quality
10 AIR 2016 SC 4946 11 (2018) 5 SCC 462
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of work or goods can lead to tremendous public hardship and
substantial financial outlay either in correcting mistakes or in
rectifying defects or even at times in redoing the entire work.
18. Most recently this Court in Caretel Infotech Limited vs.
Hindustan Petroleum Corporation Limited and Others12
observed that a writ petition under Article 226 of the Constitution
of India was maintainable only in view of government and public
sector enterprises venturing into economic activities. This Court
observed that there are various checks and balances to ensure
fairness in procedure. It was observed that the window has been
opened too wide as every small or big tender is challenged as a
matter of routine which results in government and public sectors
suffering when unnecessary, close scrutiny of minute details is
done.
19. This Court being the guardian of fundamental rights is duty
bound to interfere when there is arbitrariness, irrationality, mala
fides and bias. However, this Court in all the aforesaid decisions
has cautioned time and again that courts should exercise a lot of
12 2019 (6) SCALE 70
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restraint while exercising their powers of judicial review in
contractual or commercial matters. This Court is normally loathe
to interfere in contractual matters unless a clearcut case of
arbitrariness or mala fides or bias or irrationality is made out.
One must remember that today many public sector undertakings
compete with the private industry. The contracts entered into
between private parties are not subject to scrutiny under writ
jurisdiction. No doubt, the bodies which are State within the
meaning of Article 12 of the Constitution are bound to act fairly
and are amenable to the writ jurisdiction of superior courts but
this discretionary power must be exercised with a great deal of
restraint and caution. The Courts must realise their limitations
and the havoc which needless interference in commercial matters
can cause. In contracts involving technical issues the courts
should be even more reluctant because most of us in judges’
robes do not have the necessary expertise to adjudicate upon
technical issues beyond our domain. As laid down in the
judgments cited above the courts should not use a magnifying
glass while scanning the tenders and make every small mistake
appear like a big blunder. In fact, the courts must give “fair play
in the joints” to the government and public sector undertakings
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in matters of contract. Courts must also not interfere where such
interference will cause unnecessary loss to the public exchequer.
20. 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. With
this approach in mind we shall deal with the present case.
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21. It has been urged by the learned counsel for the petitioner
that the Division Bench of the High Court erred in holding that
the writ petition was not maintainable without making all the
tenderers parties to the petition. At the outset, we may state that
the Division bench of the High Court has held that in all cases
challenging the decision of the tendering authority, all the eligible
tenderers should be made parties. We do not think such a broad
proposition could be laid down as an inflexible rule of law.
Supposing the tender documents are not sold/delivered to a party
wanting to submit a tender, in such a case the other tenderers
would not be necessary parties. In the present case the petitioner
was only challenging the rejection of its technical bid. At this
stage the other tenderers were not necessary parties. The
position may be otherwise if a tenderer challenges a bid awarded
to another or challenges the rejection of his bid at a later stage.
In our view the writ petition was maintainable even in the
absence of other tenderers because till that stage there was no
successful tenderer. Who are the necessary parties will depend
upon the facts of each case.
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22. It was next urged that the Division Bench erred in holding
that the adverse remarks recorded against the sister company
could not be gone into in the absence of any challenge by the
sister company. We accept this contention. In our considered
view if the tendering authority is using any adverse material of
the sister company against the petitioner firm then the petitioner
firm would be entitled to urge that the adverse remarks are not
called for or that the adverse remarks are not justified or that the
adverse remarks cannot be taken into consideration while
considering the tender of the petitioner firm.
23. We then come to the moot question as to whether the
petitioner firm and the sister company are “Related Firms”, within
the meaning of Clause 1.19 of the Manual of Contracts, 2007.
The said Clause reads as follows :
1.19 Related firms
(a) In the trade of works contracts, “business relationship” is the most important factor. This is corroborated with the provision to be made in the notice of tender as such a Contractor or Corporation, wishing to be registered as an approved Contractor, should give particulars of all MES registered Contractors with whom he/it has business relationship, irrespective of the fact whether there is blood/close relationship or not. These would include all sister concerns of the Contractor or Corporation also.
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(b) In case of Contractors having blood/close relation with each other but not any business relation whatsoever, particulars of such related contractors need not be given under serial no.7 of the enlistment form. In such cases, it would not be correct to deny issue of tenders to these contractors if they otherwise fulfil all requirement in selection for issue of tenders. However, while deciding a tender in favour of one party, it shall be ensured that fair competition has taken place.
(c) A Contractor/Corporation is termed to have “business relationship” with other Contractor(s)/ Corporation(s) when one or more partner(s)/directors (s) are common.
24. It is not disputed before us that all the partners of the
petitioner firm are the directors of the sister company and,
therefore, there can be no manner of doubt that the petitioner
firm and the sister company are related firms having a business
relationship. Therefore, adverse remarks made against the sister
concern can be used against the petitioner firm. To be fair to the
learned counsel for the petitioner this point was not seriously
contested before us.
25. That brings us to the most contentious issue as to whether
the learned single judge of the High Court was right in holding
that the appellate orders were bad since they were without
reasons. We must remember that we are dealing with purely
administrative decisions. These are in the realm of contract.
While rejecting the tender the person or authority inviting the
tenders is not required to give reasons even if it be a state within
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the meaning of Article 12 of the Constitution. These decisions are
neither judicial nor quasijudicial. If reasons are to be given at
every stage, then the commercial activities of the State would
come to a grinding halt. The State must be given sufficient
leeway in this regard. The Respondent nos. 1 and 2 were entitled
to give reasons in the counter to the writ petition which they have
done.
26. Two reasons were given by the Department. One was that
the sister company had been given a contract for some
construction in Chennai zone and there was a huge delay in the
execution of the project. According to the petitioners, extension
had been granted to them from time to time by the authorities
and the grant of extension itself indicates that there were
reasonable grounds for extension of the project and, therefore,
this ground could not have been taken to reject the technical bid.
27. The second reason was that in another contract awarded to
the sister company, the sister company had failed to perform its
part of the contract leading to cancellation thereof. The stand of
the petitioner was that the dispute between the parties was
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referred to arbitration and the arbitrator passed an award in
favour of the sister company. Hence, there was a finding in
favour of the petitioner. According to the respondents, the award
was under challenge before the Court.
28. As far as the second objection is concerned, we agree with
the petitioner that once an award has been passed in favour of
the petitioner that issue could not be used against the petitioner.
The Award being a binding adjudication would hold the field
unless set aside.
29. However, as far as the first objection is concerned, merely
because extension of time has been granted, it does not in any
manner mean that the Department has come to the conclusion
that the contractor is not at fault. Sometimes extension is
granted because a lot of money has already been invested and
cancellation of contract and appointment of new contractors
would lead to unnecessary litigation and increase in costs. We
may also point out that though we have held that the petitioner
firm can challenge the correctness of the material used against
the sister concern, we cannot lose sight of the fact that in the
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present case the sister company has not got its enlistment
renewed. Some of the adverse remarks were conveyed to the
sister company much prior to the issuance of notice inviting
tenders in the present case. The sister company not only did not
get its enlistment renewed but also did not care to even represent
against the adverse remarks. It has been pointed out to us that
as per the Manual on Contracts, 2007 if any adverse remarks are
conveyed to the enlisted contractor the said contractor has a right
to represent against the same. If no representation is made it is
obvious that the contractor has accepted the adverse remarks. In
this case the adverse remarks were accepted by the sister
company. At the least, there was acquiescence if not acceptance.
Therefore, this was a factor which could be taken into
consideration by the respondents.
30. The eligibility criteria provided in the tender lays down that
there should be no adverse remarks in the WLR of the competent
engineering authority. Admittedly, there are adverse remarks in
Work Load Return (WLR) of the sister company. It is obvious that
the sister company having realised that it would not be awarded
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any contract neither got its enlistment renewed nor tried to
submit the tender. The directors of the sister company tried to
get over these insurmountable objections by applying for the
tender in the name of the petitioner firm. Not only are the names
similar but as pointed above, all the directors of the sister
company are partners in the petitioner firm. Therefore, these
adverse remarks passed against the sister company could not be
ignored.
31. Another important aspect of the matter is that as per the
eligibility criteria for MES enlisted contractors only contractors
falling in “SS Class” were eligible to apply. Admittedly, the
petitioner firm was not an enlisted contractor and was therefore
required to meet the eligibility criteria for other contractors.
Relevant portion of the notice inviting tender reads as follows :
8. Eligibility Criteria (A) For MES enlisted contractor
They should satisfy the following criteria :
(a) ……….. (b) ……….. (c) They should have enlistment in class “SS” Category a(i) (d) They should not carry adverse remarks in WLR of competent
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engineer authority. (B) For other contractors The firm is not enlisted with MES
shall meet the following criteria :
(a) …………. (b) …………. (c) They should meet the enlistment criteria of Class “SS” MES Contractors and Category a(i), i.e. having satisfactorily completed requisite value works, annual turnover, solvency, working capital, immovable property/fixed assets, T&P, Engineering establishment, no recovery outstanding in govt. department, police verification/passport etc. Enlistment criteria may be seen in para 1.4 of section 1 of part I of MES Manual on Conttracts2007 (Reprint2102) as available in all MES formation. These firms shall also submit copy of police verification from police authority of the area where the registered office of the firm is located/notarized copy of valid passport of proprietor/each partner/each director.
(d) They should not carry any adverse remarks in WLR/or any other similar report of any authority.
A bare reading of the eligibility criteria would clearly show that as
far as MES enlisted contractors are concerned, they should be
enlisted in “SS” Category a(i) and secondly, they should not carry
adverse remarks in WLR of competent engineer authority. As far
as other contractors are concerned, they are required to meet the
same criteria as “SS” MES contractors category a(i) and these
contractors was specifically told that they could see enlistment
criteria in the MES Manual Contracts.
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32. The Manual also provides criteria for enlisting of contractors.
We are only concerned with Class “SS”. The relevant portion reads
as follows :
“……………….. ….…………….. ….……………... 1. For enlistment in class ‘SS’, the company incorporated
under the ‘Companies Act 1956’ shall only be eligible.
…….………… ………….……… ……….. ………..”
Therefore, only companies incorporated under the Companies Act,
1956, are eligible to be enlisted as ‘SS’ Class Contractors. It is
urged on behalf of the petitioner that in various other places
dealing with the documents required to be submitted for
enlistment in MES, the terms proprietors, partners, directors have
been used, meaning that even firms can be enlisted as ‘SS’ Class
contractors. We do not agree with this contention. The note
quoted above clearly indicates that only incorporated companies
can be enlisted as ‘SS’ Class contractors. Furthermore, Clause 1.5
deals with the documents to be submitted by the contractor for
enlistment in MES. The relevant portion reads as follows :
“(a) ………………. ………………. ………………….
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(b) Affidavit for constitution of firm (only limited companies shall be enlisted in ‘SS’ Class).
……………….… ……………… .. ……………….”
This again shows that only limited companies can be enlisted in
‘SS’ Class. The Manual deals with enlistment of contractors in
various classes. ‘SS’ is the highest class and for that only
incorporated companies can apply. Therefore, in our opinion the
petitioner was not eligible to submit the tender.
33. It was faintly contended that the requirement of being a
company would be only for MES enlisted contractors and not for
other contractors. The answer to this lies in the eligibility criteria
for other contractors referred to above wherein it has been clearly
mentioned that they should meet the enlistment criteria of Class
‘SS’ MES Contractors. Even otherwise it would be a travesty of
justice if enlisted contractors should only be limited companies
and unlisted unknown contractors, could be a firm, individual etc.
This is not the purpose of the criteria.
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34. In view of the above discussion, we find no merit in the
petitions which stand dismissed vide order dated 21.06.2019.
Application(s), if any, shall also stand dismissed.
…………………………….J. (Deepak Gupta)
……………………………..J. (Surya Kant)
New Delhi June 21, 2019
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