Samvit Buildcare Private Limited vs. Ministry Of Civil Aviation

As common question of law and facts arise in both C/SCA/1094/2018 JUDGMENT these petition, they are heard, decided and disposed of together by this common judgment and order.

By way of Special Civil Application No. 1094 of 2018­ Samvit Buildcare   Private   Limited   has   prayed   for   an   appropriate   writ, direction and order to quash and set aside the the impugned E­ Tender No.2017_AAI_5610 issued by the Airport Authority of India for   the   work   of   “Mechanised   Environmental   Support   Services (MESS) UP Keeping of Terminal ­1 and Inter Terminal Link” at SVPI Airport, Ahmedabad.

By way of Special Civil Application No.1262 of 2018 the very petitioner has prayed for an appropriate writ, direction and order to   quash   and   set   aside   the   the   impugned   E­   Tender No.2017_AAI_5175 issued by the Airport Authority of India for the work of “Mechanised Environmental Support Services (MESS) UP Keeping of Terminal ­2 and Inter Terminal Link” at SVPI Airport, Ahmedabad. The petitioner has also prayed for an appropriate writ, direction and order directing the respondent to accept and consider the bid submitted by the petitioner in hardcopy format and process the same in accordance with law.

For   the   sake   of   convenience,   the   facts   of   Special   Civil Application  No.1094 of 2018 have been narrated and considered.

That the respondent no.2 herein  Airport Authority of India invited the Rate E­ Tender for work of “Mechanised Environmental Support Services  (MESS) UP Keeping of Terminal ­1 and Inter Terminal Link” at SVPI Airport, Ahmedabad at an estimated cost of C/SCA/1094/2018 JUDGMENT Rs.12,03,92,407/­ (including GST excluding PF, ESI and Bonus) with completion period of three years. That the tender fee was to be paid upto 17:00 hrs on 19.01.2018. The last date of submission of e­bid through portal was upto 17:00 hrs on 19.01.2018. That along with the tender, bidder was required to deposit EMD of the value Rs.8,02,616/­. That Tender was required to be submitted in three envelops (Envelop I, II and III). Envelope I was containing qualifying   requirements   of   Contractor   /   Firm.   Envelope   II   was Technical   Bid   containing   scanned   copy   of   the   Unconditional Acceptance of AAI's  Tender Condition and EMD, Affidavit for Not Blacklisting and integrity pact. Envelope III was the Financial e­Bid shall be submitted in “Items” Section of e­tendering portal. That as per the tender document, the qualifying requirements of contractor / firms were as under: (i)Agency specialized in the similar nature of work and registered with Registrar of Companies / Firms / Central Govt.   /   State   Govt.   as   the   case   may   be   and   having Permanent Account Number. (ii) The Bidder should have experience of similar works (definition   of   similar   works  as   below)  during   the   last seven   years   ending   on   31.12.2017. The   bidder   has   to submit the relevant work experience certificates to the tune of 03 works each of Rs. 1,60,52,321/­ (40% of annual estimated value) (or) 02 works each of Rs.2,00,65,401/­ (50% of the annual estimated value) (or) 01 work of Rs.3,21,04,642/­   (80%   value   of   the   annual   estimated value) in last 07 years. Similar works mean – Mechanized cleaning of airport terminals, non­residential   corporate   office   buildings   /   Cyber   city,   MNC Buildings, shopping malls / complex, Five Star Hotels/ Corporate Hospitals/ metro rail premises etc. Client certificate for experience should show the nature of work done, the value of work, date of start, date of completion as per agreement / Status of ongoing work (should have at least 01 year C/SCA/1094/2018 JUDGMENT of work executed. In case of ongoing work, amount of executed work  as  on  31.12.2017  will  only be  considered   for  experience criteria.) Firms   showing work experience certificate from non­ government / non­PSU organizations should submit copy of tax deduction at sources certificate in support of their claim for having experience of stipulated value of work. iii) Should have annualized average financial turnover of Rs.1,20,39,241/­ against works executed during last three years ending 31st March of the previous financial year. As a proof, CA attested copy of Abridged Balance Sheet along with Profit and Loss Account Statement of the firm should be submitted   along   with   the   application.   Firms   showing continuous losses during the last three years in the balance sheet shall be summarily rejected. iv) The Bidders to submit the proof of the owing the machineries OR Hire agreement with the Equipment Owners (On Stamp Paper of Rs.100/­) in PQQ folder as mentioned in Annexure – A on 31st  March of the previous financial year. The machines in possession of bidder should not be more than 05 years old. v) Details of the Tender fees transactions vi) Undertaking   for   GST   Registration   &   its compliance(Annexure A­1)

That along with the document bid, a bidder was required to submit scanned copy of the EMD value of Rs.8,02,616/­ to be submitted in the “Tech Bid Folder” in a Technical Bid Attachment section   of   e­tendering   portal   along   with   the   Unconditional Acceptance   of   the   AAI's   Tender   Conditions,   integrity   pact   and Documents for Technical Evaluation having separate file of each criteria   including   copy   of   presentation   in   PPT.   The   tender document also provided clarification on technical bid evaluation (Additional Eligibility Criteria) which read as under: 1.The Client shall follow the system where the technical bid and financial bid and financial bid shall be evaluated separately. 2.The tendering evaluation shall be done on weightage with 70% to technical evaluation and 30% to financial evaluation. C/SCA/1094/2018 JUDGMENT 3.The   technical   bid   evaluation   shall   be   done   based   on   the following criteria: 4.During   the   technical   evaluation   stage,   each   bidder   shall   be assigned different marks out of a total of 100 marks, as per the criteria specified below: S.N o. Criteria Max Marks Conditions & Score Remarks/   Documents for   submission   in technical bid folder 1 Firm turnover 20 (a) If firm turnover >200 Cr (20 Marks) (b) else if firm turnover in 151­200 Cr. Range (15 Marks) (c) else if firm turnover in 101 – 150 Cr range (10 Marks) (d) else if firm turnover in 25 – 100 Cr range (05 Marks) (e) firm turnover <25 Cr(02 Marks) Firm   turnover   is defined as the average turnover   from   facility management   services over the last 3 years. Charted   Accountant verified   /   audited turnover statements to be   furnished   as   proof for the same. 2 Scale   &   Size   of Operations 15 (a)   Single   work   of   similar nature   >   10   Cr   during awarded work duration­ 15 Marks (b)   Single   work   of   similar nature  greater  than   7.5  Cr but lesser than 10 Cr during awarded work duration – 10 Marks (c)   Single   work   of   similar nature   greater   than   05   Cr but lesser than 7.5 Cr during awarded work duration –05 Marks (d) Single work lesser than 05   Crores   during   awarded work duration – 02 Marks Similar works mean – Mechanized   cleaning of   airport   terminals, non­residential corporate

A Bidder should secure mandatorily a minimum of 70% marks (i.e. 70 marks our of total 100 marks as per para 4) in Technical Evaluation in order to be a qualified bidder for being eligible for Technical weightage and  subsequently for opening of financial bids. AAI reserves the right to lower the qualification marks of 70% marks if more than 2 bidders do not achieve the 70 marks out of total 100 marks as per para 4. 6. The total marks obtained by a Bidder in the technical bid (as per 4) shall be allocated 70% of technical weightage and the   financial   bids   shall   be   allocated   30%   of   the   financial weightage, and thereby making a total of 100% weightage for the complete bidding. Illustration 1 (for Technical weightage) If a Bidder has secured 80 marks out of the total marks in technical   evaluation   after   following   para   4,   his   technical evaluation value shall be: 56 i.e. (80 x 70%).

The Bidder shall be required to produce attested copies of the relevant documents in support of 4 in addition to the documentary   evidences   for   (PQQ   Envelope­II)   for   being considered during technical evaluation.

A substantially responsive bid shall be one that meets the requirements   of   the   bidding   document   in   totality   i.e.   by following   the   procedures   of  Para  9. The   technical   bid   not meeting   the   minimum   requirements   as   per   the   tender documents shall be rejected and their financial proposals shall C/SCA/1094/2018 JUDGMENT not be opened. (i) The responsiveness of the bid, i.e. receipts of duty filled, signed and accepted bid documents in complete form, including Authorization letter. (ii) Receipt of valid EMD with requisite amount in acceptable format. (iii) Documents   in   proof   of   meeting   the   minimum eligibility criteria. (iv)Any   other   documents   as   requried   to   support   the responsiveness of the bidder, as per tender.

The Tender document also further provided that bidder who   qualified   in   the   Technical   Evaluation   stage   shall   only   be considered for opening of financial bids. Clause 10 of the Tender Document provide for Financial Bid opening procedure, which read as under:

1 The Financial Bids of all the technically qualified Bidders shall be opened on the appointed date and time in presence of the qualified bidders / their authorized representatives, who choose to be present at the time of opening of the financial bids.

2 Absence of bidders or their authorized representatives shall not impair the legality of the process.

The financial bid price, as indicated in the financial bid submission form of each bidder shall be read out on the spot, however, it shall be clearly stated that the final financial bid price would   be   arrived   at   after   detailed   scrutiny/   correction   fo arithmetical error in the financial bid.

Mere becoming the lowest bidder, prior to financial bid scrutiny will not give any right to the lowest bidder to claim that he is successful in the bidding process. The successful bidder (L­1) shall be decided only after following due procedure as explained in Para 11. 11. FINANCIAL BID EVALUATION AND DETERMINATION OF THE SUCCESSFUL BIDDER

1 The financial evaluation shall be carried out and financial bids of all the bidders shall be given 30% of weightage. C/SCA/1094/2018 JUDGMENT

2 The Bidder with the lowest bid Prices (L1) shall be assigned full 30 Marks. (i.e. 30% x 100) and his total scores of the bid shall be as per illustration 2 below: Illustration 2 If the Bidder at Illustration 1 is L­1 Bidder and quoted Rs.500/­ for being L­1, then his total value shall be 86 i.e. (56 Technical Value + 30 financial Value)

3 The financial scores of the other bidders (i.e. L­2, L­3 … ad so on) shall be computed as under 30 X 500 (Lowest prices i.e. L1 Price)/ Quoted Value (L­2 OR L­3) Illustration 3 If   the   Bidder   at   Illustration   1   is   L­2   Bidder   and   he   quoted Rs.625/­, therefore, 30% being the weighted value, the financial scores for L­2 shall be computed as under. 30X500   (Lowest   prices   i.e.   L1)/625   (Quoted   prices­L2)=24 (financial score)

4 The bidder's ranking shall be arranged depending on the marks   obtained   by   each   of   the   bidder   both   in   Technical Evaluation and Financial Evaluation.

5   The Bidder meeting the minimum eligibility criteria and with   the   highest   Marks/   rank   (i.e.   the   total   of   technical evaluation   marks   and   financial   evaluation   marks)   shall   be deemed as the successful Bidder and shall be considered eligible L­ 1 Bidder for further process.

6 If there is a discrepancy between words and figures, the amount it words shall prevail. Envelop­III:­The Financial e­Bid  shall be  submitted  in  “Items” section of e­tendering portal. 3.Original   EMD   (where   DD/Bankers   Cheque   /BG/FDR   is submitted), to be sent to DGM (Ops), O/o Airport Director, AAI, SVPI   Airport,   Ahmedabad   on   or   before   the   date   and   time mentioned in NIT, Tender of the tenderers whose EMD (where DD/Bankers Cheque/BG/FDR is submitted are not received by the time   and   date   mentioned   in   NIT,   then   their   tenders   will   be summarily rejected. Any postal delay will not be entertained.

Considering   the   above,   it   appears   that   in   the   tender document  itself  it  was  specifically   mentioned  that  bid  shall  be C/SCA/1094/2018 JUDGMENT processed on QCBS. That pursuant to the aforesaid tender notice, the   petitioner   submitted   tender   /   bid   for   Terminal,   however without even deposit of EMD fee as required as per the tender document. It appears that the petitioner submitted the bid / tender for  terminal 1  on  19.01.2018  i.e.  last  date  of  submission  bids envelops I, II & III on e­portal. Simultaneously, the petitioner also preferred   present   Special   Civil   Application   No.1094   of   2018 challenging the impugned E Tender while considering / evaluating the technical bid and financial bid.

Now, so far as Special Civil Application No.1262 of 2018 is concerned, it is with respect to E Tender document for Terminal

The petitioner has prayed to quash and set aside the impugned E Tender   for   Terminal   2   challenging   the   eligibility   criteria   / conditions mentioned in the  E tender while considering Technical Bid as well as Financial Bid including condition to deposit the EMD by all bidders like the petitioner who is small scale Enterprise/ Industries registered as such.

Shri   P.R.   Nanavati,   learned   advocate   has   appeared   on behalf of the respective petitioners, Shri Shalin Mehta, learned Senior   Advocate   has   appearing   with   Shri   B.S.   Raju,   learned advocate for the respondent no.3­ Airport Authority of India.

Shri P.R. Nanavati, learned advocate appearing on behalf of the respective petitioners has vehemently submitted that as such C/SCA/1094/2018 JUDGMENT conditions stipulated in the E Tender including eligibility criteria are absolutely illegal and arbitrary.

It is further submitted by Shr Nanavati, learned advocate for the respective petitioners that as such the contract in question ought to have been reserved for Micro and Small Scale Industries of State of Gujarat, as per Section 11 of the Micro, Small and Medium Enterprise Development Act, 2006. 5. 2. It   is   vehemently   submitted   by   Shri   Nanavati,   learned advocate for the respective petitioners that contract for which the tenders are invited is a service contract and not a works contract and therefore, the same is required to be reserved for Micro and Small Scale Industries of State of Gujarat. It is submitted that therefore, the impugned E Tender and / or contract not reserved for the Micro and Small Scale Industries of   State of Gujarat is absolutely illegal and arbitrary and contrary to the Policy of the Central Government.

It   is   vehemently   submitted   by   Shri   Nanavati,   learned advocate for the respective petitioners that adopting QCBS (Quality and Costs Based Selection), by the respondent authority for the contract   in   question   is   absolutely   illegal   and   arbitrary.   It   is submitted   that   for   the   work   /   contract   in   question   the   QCBS method of selection is not required to be applied. It is submitted that one another contractor under the RTI raised a specific query as C/SCA/1094/2018 JUDGMENT to whether for procurement of non­consulting services to the effect that QCBS is a method of selection for procurement of up­keeping services   and   also   whether   Mechanized   Environmental   Support Services   (MESS)   is   a   contract   of   up­keeping   (cleaning   and housekeeping) facilities, apropos both the above referred queries, the concerned authority of Ministry of Finance have specifically informed that QCBS may be used for consulting services, whereas quality of consultancy is prime concerned and up­keeping is non­ consultancy services as per the definition under GFR 197 QCBS is not the appropriate method of procurement.  It is submitted that therefore, in view of the above, it is absolutely clear that the bids invited   by   the   concerned   respondent   for   Mechanized Environmental Support Services (MESS) up­keeping of Terminal 1 and Inter­Terminal Link at Sardar Vallabhbhai Patel International Airport, Ahmedabad is nothing but a non consultancy services and therefore,   the   whole   exercise   of   following   QCBS   criteria   is absolutely ill founded and the same has been adopted with mala fide  intention   to   eliminate   the   MESS   Units   like   the   present petitioner, who has been otherwise successfully catering the needs of the concerned respondent and private up­keeping service since 2012 to their satisfaction.

It is further submitted by Shri Nanavati, learned advocate for the respective petitioners that even technical bid evaluation criteria, on the basis of which, the technical bid and financial bid are to be evaluated, are just contrary to the policy of the Central Government and CVC guideline. It is submitted that as per the CVC C/SCA/1094/2018 JUDGMENT guideline   the   pre­qualification   criteria   specified   in   the   tender document should neither be made very stringent nor very lax to restrict / facilitate the entry of bidders. It is submitted that it is further clarified that pre qualification criteria are exhaustive, yet specific and  to see that there is fair competition.

It is further submitted by Shri Nanavati, learned advocate for the respective petitioners that even otherwise the respondent Airport Authority of India was required to follow the guidelines issued by the Central Government on MSME. It is submitted that it is the policy of the State Government that the MSME shall be envisaged. It is submitted that therefore, as such the petitioner being registered as Medium and Small Industries, the petitioner was required to be exempted from payment of EMD. It is submitted that therefore, rejection of the bid of the petitioner in Special Civil Application  No.1262 of 2018 on the ground that the petitioner has not paid even the EMD cannot be sustained and same deserves to be quashed and set aside.

Shri   Nananvati,   learned   advocate   for   the   respective petitioners has heavily relied upon the decision of the Hon'ble petitioners has heavily relied upon the decision of the Hon'ble Supreme   Court   in   the   case   of   Reliance   Energy   Limited   vs, Maharashtra Road Development Corporation Limited reported in (2007) 8 SCC 1 in support of his submission that “Level Playing Field” is an import concept while construing Article 19(1)(g). It is submitted that as observed and held by the Hon'ble Supreme Court “Level Playing Field” provides space within which equally placed competitors  are allowed to bid so as to sub­serve large  public interest.

Both these petitions are vehemently opposed by Shri Shalin Mehta,   learned  counsel  for   the   respondent   nos.   2  and  3. It   is vehemently   submitted   by   Shri   Mehta,   learned   counsel   for   the respondent nos. 2 and 3 that as such   Pre­qualification criteria in the tender document prescribed are strictly in accordance with CVC guidelines  dated 17th December 2002. It is submitted that as such C/SCA/1094/2018 JUDGMENT CVC guidelines have been issued only in respect of Pre­qualification criteria and pertaining to Civil/Electrical works which has been made base for formulating PQ,  for the tender of the Mechanized Environmental   Support   Services   (Up­Keeping)   including   all   the similar   tenders   by  Airport   Authority   of   India  throughout   the country.

It is submitted that to meet the growing demands of the passengers and to compete in the present aviation scenario, AAI, CHQ has formulated the Quality and Cost Based System (QCBS) MESS guidelines to be implemented in selected airports through open   tender   process.   It   is   submitted   that   subject   work   is comprehensive in nature and specialized job for up­keep of high rise Terminal buildings consisting of glass and steel structure upto the height of 57 ft which includes manpower, machinery (high rise lifts   etc.)   and   chemicals/consumables.   It   is   submitted   that therefore, it cannot be said that the technical criteria stipulated in the impugned tender are in gross violation of CVC Guidelines.

Now,   so   far   as   conditions   of   financial   turnover   as mentioned   in   the   clause   2.4   of   the   Tender   is   concerned,   it   is submitted that in the Notice Inviting Tender, AAI has not   asked average financial turnover must be Rs. 25­200 Crores as alleged by the   petitioner.   It   is   submitted   that   the   financial   condition mentioned   is   additional   eligible   criteria   are   based   on   QCBS Evaluation criteria which have been adopted at various airports. It is submitted that said QCBS are being followed by IIT Chennai, IIT Kanpur, CAG office, HAL, AIIMS etc. It is submitted that since  this C/SCA/1094/2018 JUDGMENT is the open tender, all agencies meeting the minimum criteria can participate in the tendering process,. It is submitted that QCBS evaluation is done in order to ensure high cleaning standards at International Airports and to meet the growing customers’ needs and requirements. It is submitted that  Tender guideline cannot be framed separately to meet the interest of any particular agency. It is submitted that it is  open tender and in the interest of public for quality service at competitive cost. It is submitted that therefore, it cannot be said that the tender conditions are framed to deprive small units and favour large scale entities. It is submitted that in any case the   said adopted QCBS system in no way would cause loss of capital to the public exchequer, but on the contrary it would maintain the Airports in better condition.

It is further submitted by Shri Mehta, learned counsel for the respondent nos. 2 and 3 that it is true that the petitioner was a successful bidder  earlier and its work is in progress. It is submitted that   however  the   work   was   awarded  in   2012   and  during  that period footfall was very less but there is tremendous growth in passenger’s movement reaching to approximately 7.5 million per annum (projected for the year 2017­18 is 8.6 million per annum) and due to the growing traffic, Corporate Head Quarters of AAI has classified   Ahmedabad   Airport   under   QCBS   category   “A”.  It   is submitted that  during the recent past we have received numerous complaints   pertaining   to   up­keeping   of   Terminals   from   the passengers   and   the   same   has   been   reported   in   media,   Public grievances log, online complaint portal in respect of Up­keeping of Ahmedabad Airport. It is submitted that   extension of work of C/SCA/1094/2018 JUDGMENT existing contractor ­ petitioner herein has been based on mandatory requirement for smooth operations of any airport and cannot be stopped as the work is perennial in nature..

It is further submitted by Shri Mehta, learned counsel for the respondent nos. 2 and 3 that as such the petitioner did not raise any objection  earlier against adopting QCBS by the respondent authority.   It   is   submitted   that   in   the   representation   dated 15.01.2018 addressed to the Chairman, AAI, no such objection was raised against the QCBS. It is further submitted that no specific queries were raised with respect to adopting QCBS. It is submitted that as such ultimately it is for the appropriate authority to adopt the particular criteria for selecting the best  contractor.

Now, so far as submission on behalf of the petitioner that contract in question ought to have been reserved for Micro and Small   Industries   and   reliance   placed   upon   the   MSME   Act   is concerned,   it   is   vehemently   submitted   by   Shri   Mehta,   learned counsel for the respondent nos. 2 and 3 that as such contract in question is “works  contract” and not for procurement of goods alone.   It is submitted that it can be said to be hybrid works contract   for   which,   MSME   Act   shall   not   be   applicable.   It   is submitted that in clause 35 itself everybody was put to notice that MSME Act shall not be applicable as it is works contract different from     contractor   for   supply   of   material.   It   is   submitted   that therefore, all were required to pay EMD which petitioner failed to pay / deposit. Relying upon the relevant clauses of the Tender Notice viz. Clause 3, 4, 5,,8, 13, 15, 16(d), 27, it is vehemently C/SCA/1094/2018 JUDGMENT submitted that as such the contract in question is “works contract” and therefore, MSME Act shall not be applicable.

It is further submitted by Shri Mehta, learned counsel for the   respondent   nos.   2   and   3   that   author   of   the   Tender   has specifically labelled and / or considered the contract as “works contract”  and therefore, being works contract, MSME Act shall not be applicable. In support of his above submissions, Shri Mehta, learned counsel for the respondent nos. 2 and 3 has heavily relied upon the decision of the Division Bench of this Court in the case of Surya International vs. Union of India & Ors rendered in Special Civil Application No. 14297 of 2017. It is submitted that therefore, the Procurement Policy, 2012 shall not be applicable with respect to contract in question.

It is further submitted by Shri Mehta, learned counsel for the   respondent   nos.   2   and   3   that     as   such   petitioner   has   not challenged the condition of deposit of EMD.

It is further submitted by Shri Mehta, learned counsel for the   respondent   nos.   2   and   3   that   what   is   challenged   by   the petitioner is additional eligibility criteria and not sole eligibility criteria. It is submitted that what is challenged by the petitioner is additional eligibility criteria and not pre­qualification criteria. It is submitted that CVC guidelines upon which the reliance has been placed is with respect to pre­qualification criteria and not with respect to additional criteria. C/SCA/1094/2018 JUDGMENT

It is further submitted by Shri Mehta, learned counsel for the   respondent   nos.   2   and   3   that   even   otherwise   additional eligibility criteria under challenge cannot be said to be so arbitrary or have no nexus with the object or no prudent person would impose such condition.

Now, so far as the submission on behalf of the petitioner relying   upon   communication   dated   18.01.2016,   by   which,   the petitioner   is   in   the   list   of   approved   firm   for   empanelment   in Category A is concerned, it is submitted that merely because the petitioner  is  in  the  list   of   approved   contractor   category   A,   the petitioner does not get any additional right. The petitioner is to compete with others subject to compling with the eligibility criteria both pre­qualification as well as additional eligibility criteria.

Now,   so   far   as   reliance   placed   upon   the   additional document produced along with the affidavit filed on behalf of the petitioner dated 28.02.2018 relied upon by the petitioner and reply received under the RTI Act and the case on behalf of the petitioner that for work in question QCBS method of selection is not required, Shri Mehta, learned counsel for the respondent nos. 2 and 3 has submitted that as such Airport Authority of India has been classified under the Miniratna Companies and is a PSU and thus it has been empowered with discretion to act as autonomy and with flexibility to operate effectively in a competitive environment and therefore, Airport Authority of India  are empowered with a greater autonomy under Airport Authorities Act, 1994 in order to compete with other private   players   in   the   Aviation   Industry   and   to   provide   better C/SCA/1094/2018 JUDGMENT services   of   International   Standard.   It   is   submitted   that   MESS (QCBS)   based   tender   was   prepared   and   floated   by   Airport Authority of India after approval of the competent authority.  It is submitted that MESS is specialized nature of job and is different from General Cleaning by Janitors and Outsourcing of Building facilities as mentioned in the reply given by Ministry of finance which has no bearing in the present case, i.e. in MESS tender floated for T1 and T2. It is submitted that Machines / Equipment/ T & P costing turns out to approximately 65 lakhs for T1 and approximately 95 Lakhs for T2 which has been deployed and thus operation of these machines thus require Experience and Expertise and to ensure proper safety during passengers movement, without compromising Cleanliness, Standard QCBS tender has been floated by the authority.  It is submitted that other reputed Institutions / Authority likes AIMS  and others have adopted the same QCBS based   tender   to   attract   financial   and   technical   soundness   in working process. It is further submitted that in any case adopting QCBS method cannot be said arbitrary and / or illegal and / or S.S. & Company vs. Orissa Mining Corporation Ltd reported in (2008) 5 SCC 772. C/SCA/1094/2018 JUDGMENT

Central Coalfields Ltd and Anr vs. SLL­SML and Ors reported Tractors & Farm Equipment Ltd vs. Union of India rendered in SCA No.18153 of 2017. 9. Directorate of Education & Ors. vs. Educomp Datamatics Ltd. & Ors reported in(2004) 4 SCC 19.

Heard the learned counsel for the respective parties at length. At the outset, it is required to be noted that the respective petitioners have prayed for appropriate writ, direction and order to quash   and   set   aside   the   impugned   E   tender   for   the   work Mechanised Environmental Support Services (MESS) Up­Keeping of terminal 1 and 2 at SVPI, Airport, Ahmedabad. That the petitioners have challenged some of the eligibility criteria by submitting that same are either not required and / or too harsh and / or by which only   some   of   the   contractors   are   likely   to   be   eligible   and   the contractors like the petitioners are likely to be ousterd. It is also the case on behalf of the petitioners that as such contract in question is required to be reserved for Micro and Small Industries / enterprise as per Section 11 of MSME Act. It is also the case on behalf of the petitioners that as such the petitioners being Small Scale Enterprise is entitled to exemption from deposit of EMD. It is also the case on C/SCA/1094/2018 JUDGMENT behalf   of   the   petitioners   that   QCBS   method   adopted   by   the respondent is not required for the work in question. It is also the case on behalf of the petitioners that some of the eligibility criteria are   just   contrary   to  the   CVC  guidelines   and  /  or   Procurement Policy, 2012. Therefore, question which is posed for the consideration of this Court is,  can a bidder pray to amend and/or modify the terms and conditions of the Tender Notice to the extent it suits it to make it eligible to participate ? The next question which is posed for the consideration of this Court is whether the High Court would be justified in directing the employer / purchaser to modify and/or amend the eligibility criteria / terms and conditions of the Tender Notice which may suit one of the bidder, in exercise of powers under Article 226 of the Constitution of India? Another question which is posed for consideration of this Court is, whether is it open for  one  of  the  bidder to  challenge  the  terms  and conditions  / eligibility criteria mentioned in the Tender Notice because of which he is likely to be disqualified and can bidder pray for a writ of mandamus and/or any other writ to modify and/or amend the terms and conditions / eligibility criteria which suits it ?

While considering the aforesaid issue, the scope of judicial review in the contract matter as considered by the Hon'ble Supreme Court in some of the decisions are required to be dealt with and considered. In the case of Educomp Datamatics Ltd. & Ors (Supra), the Hon'ble Supreme Court has observed and held that terms of initiation to tender are not open to judicial scrutiny, the same being in the realm of contract. It is observed that the Government must C/SCA/1094/2018 JUDGMENT have a free hand in setting the terms of the tender. It must have reasonable play in its joints as a necessary concomitant for an administrative   body   in   an   administrative   sphere.   It   is   further observed that the Court can scrutinize the award of the contracts by the   Government   or   its   agencies   in   exercise   of   their   powers   of judicial review to prevent arbitrariness or favoritism. It is entitled to pragmatic adjustments which may be called for by the particular circumstances.   It   is   further   observed   and   held   that   the   Courts cannot   strike   down   the   terms   of   the   tender   prescribed   by   the Government because it feels that some other terms in the tender would have been fair, wiser or logical. While observing so in 9 to 12, the Hon'ble Supreme Court has observed and held as under:

In  Ramana Dayaram Shetty  case, the expression "registered IInd   Class   hotelier"   was   recognized   as   being   inapt   and   perhaps ungrammatical; nevertheless common sense was not offended in describing   a   person   running   a   registered   II   grade   hotel   as   a registered II Class hotelier. Despite this construction in its favour, respondents 4 in that case were held to be factually ineligible to participate in the bidding process.

It was further held that if others (such as the appellant in that case) were aware that non fulfillment of the eligibility condition of being   a   registered   II   Class   hotelier   would   not   be   a   bar   for consideration, they too would have submitted a tender, but were prevented from doing so due to the eligibility condition, which was relaxed   in   the   case   of   respondents   4. This   resulted   in   unequal treatment   in   favour   of   respondents   4   treatment   that   was constitutionally impermissible. Expounding on this, it was held: “It is indeed unthinkable that in a democracy governed by the rule of law the executive Government or any of its officers should possess arbitrary power over the interests of the individual. Every action of the executive Government must be informed with reason and should be free from arbitrariness. That is the very essence of the rule of law and its bare minimal requirement. And to the application of   this   principle   it   makes   no   difference   whether   the exercise of the power involves affectation of some right or denial of some privilege."

Applying this principle to the present appeals, other bidders and those who had not bid could very well contend that if they had known that the prescribed format of the bank guarantee was not mandatory or that some other term(s) of the NIT or GTC were not mandatory   for   compliance,   they   too   would   have   meaningfully participated in the bidding process. In other words, by rearranging the goalposts, they were denied the "privilege" of participation. C/SCA/1094/2018 JUDGMENT

For JVC to say that its bank guarantee was in terms stricter than the prescribed format is neither here nor there. It is not for the employer   or   this   Court   to   scrutinize   every   bank   guarantee   to determine whether it is stricter than the prescribed format or less rigorous. The fact is that a format was prescribed and there was no reason not to adhere to it. The goalposts cannot be rearranged or asked to be rearranged during the bidding process to affect the right of some or deny a privilege to some.

In G.J Fernandez v. State of Karnataka, 1990 2 SCC 488 both the   principles   laid   down   in  Ramana   Dayaram   Shetty  were reaffirmed. It was reaffirmed that the party issuing the tender (the employer) "has the right to punctiliously and rigidly" enforce the terms of the tender. If a party approaches a Court for an order restraining the employer from strict enforcement of the terms of the tender, the Court would decline to do so. It was also reaffirmed that the employer could deviate from the terms and conditions of the tender if the "changes affected all intending applicants alike and were not objectionable." Therefore, deviation from the terms and conditions   is   permissible   so   long   as   the   level   playing   field   is maintained   and   it   does   not   result   in   any   arbitrariness   or discrimination in the Ramana Dayaram Shetty sense.

Unfortunately, this Court did not at all advert to the privilege of participation principle laid down in Ramana Dayaram Shetty and accepted in G. J. Fernandez. In other words, this Court did not consider whether, as a result of the deviation, others could also have become eligible to participate in the bidding process. This principle was ignored in Poddar Steel.

Continuing in the vein of accepting the inherent authority of an employer to deviate from the terms and conditions of an NIT, and reintroducing the privilege of participation principle and the level playing field concept, this Court laid emphasis on the decision making process, particularly in respect of a commercial contract. One of the more significant cases on the subject is the three judge decision in Tata Cellular v. Union of India, 1994 6 SCC 651 which gave   importance   to   the   lawfulness   of   a   decision   and   not   its soundness. If an administrative decision, such as a deviation in the terms of the NIT is not arbitrary, irrational, unreasonable, mala fide or biased, the Courts will not judicially review the decision taken. Similarly, the Courts will not countenance interference with the decision at the behest of an unsuccessful bidder in respect of a technical or procedural violation. This was quite clearly stated by this Court (following Tata Cellular) in  Jagdish Mandal v. State of Orissa, 2007 14 SCC 517 in the following words: C/SCA/1094/2018 JUDGMENT “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 succor to thousands and millions and may increase the project cost manifold." This Court then laid down the questions that ought to be asked in such a situation. It was said : “Therefore,   a   court   before   interfering   in   tender   or contractual matters in exercise of power of judicial review, should pose to itself the following questions: (i) Whether the process adopted or decision made by   the   authority   is  mala   fide  or   intended   to   favour someone; OR Whether the process adopted or decision made is so arbitrary and irrational that the court can say: "the decision is such that no responsible authority acting reasonably  and   in   accordance   with   relevant  law   could have reached"; (ii)   Whether   public   interest   is   affected.   If   the answers   are   in   the   negative,   there   should   be   no interference under Article 226."

On asking these questions in the present appeals, it is more than apparent that the decision taken by CCL to adhere to the terms and conditions of the NIT and the GTC was certainly not irrational C/SCA/1094/2018 JUDGMENT in   any   manner   whatsoever   or   intended   to   favour   anyone.   The decision was lawful and not unsound.

The result of this discussion is that the issue of the acceptance or rejection of a bid or a bidder should be looked at not only from the point of view of the unsuccessful party but also from the point of view of the employer. As held in Ramana Dayaram Shetty the terms of the NIT cannot be ignored as being redundant or superfluous. They must be given a meaning and the necessary significance. As pointed   out  in  Tata   Cellular   there  must   be   judicial   restraint  in interfering with administrative action. Ordinarily, the soundness of the decision taken by the employer ought not to be questioned but the  decision making  process can certainly be  subject to  judicial review. The soundness of the decision may be questioned if it is irrational or mala fide or intended to favour someone or a decision "that no responsible authority acting reasonably and in accordance with relevant law could have reached" as held in Jagdish Mandal followed in Michigan Rubber.

Therefore, whether a term of the NIT is essential or not is a decision taken by the employer which should be respected. Even if the term is essential, the employer has the inherent authority to deviate from it provided the deviation is made applicable to all bidders and potential bidders as held in Ramana Dayaram Shetty. However, if the term is held by the employer to be ancillary or subsidiary, even that decision should be respected. The lawfulness of that  decision can be  questioned  on very  limited grounds, as mentioned   in   the   various   decisions   discussed   above,   but   the soundness   of   the   decision   cannot   be   questioned,   otherwise   this Court   would   be   taking   over   the   function   of   the   tender   issuing authority, which it cannot.

Again, looked at from the point of view of the employer if the Courts take over the decision making function of the employer and make   a   distinction   between   essential   and   non   essential   terms contrary to the intention if the employer and thereby rewrite he arrangement, it could lead to all sorts of problems including the one that   were   grappling   with.   For   example,   the   GTC   that   we   are concerned with specifically states in Clause 15.2 that “Any Bid not accompanied by an acceptable Bid Security/EMD shall be rejected by the employer as non responsive." Surely, CCL ex facie intended this term to be mandatory, yet the High Court held that the bank guarantee in a format not prescribed by it ought to be accepted since that requirement was a non essential term of the GTC. From the point of view of CCL the GTC has been impermissibly rewritten by the High Court.

There is a wholesome principle that the Courts have been C/SCA/1094/2018 JUDGMENT following for a very long time and which was articulated in Nazir Ahmed v. King Emperor, 1936 AIR(PC) 253 namely­ “Where a power is given to do a certain thing in a certain way the thing must be done in that way or not at all. Other   methods   of   performance   are   necessarily forbidden." There is no valid reason to give up this salutary principle or not to apply it mutatis mutandis to bid documents. This principle deserves to be applied in contractual disputes, particularly in commercial contracts or bids leading up to commercial contracts, where there is stiff competition. It must follow from the application of the principle laid   down   in   Nazir   Ahmed   that   if   the   employer   prescribes   a particular format of the bank guarantee to be furnished, then a bidder ought to submit the bank guarantee in that particular format only and not in any other format. However, as mentioned above, there is no inflexibility in this regard and an employer could deviate from the terms of the bid document but only within the parameters mentioned above.

On the basis of the available case law, we are of the view that since CCL had not relaxed or deviated from the requirement of furnishing a bank guarantee in the prescribed format, in so far as the   present   appeals   are  concerned   every   bidder   was   obliged   to adhere   to   the   prescribed   format   of   the   bank   guarantee. Consequently, the failure of JVC to furnish the bank guarantee in the prescribed format was sufficient reason for CCL to reject its bid.

There is nothing to indicate that the process by which the decision was taken by CCL that the bank guarantee furnished by JVC ought to be rejected was flawed in any manner whatsoever. Similarly, there is nothing to indicate that the decision taken by CCL to reject the bank guarantee furnished by JVC and to adhere to the   requirements   of   the   NIT   and   the   GTC   was   arbitrary   or unreasonable or perverse in any manner whatsoever.” 7.4. [8.4] In the case of Maa Binda Express Carrier & Anr. vs. North Eastern Frontier Railway & Ors. reported in (2014)3 SCC 760, the Hon’ble Supreme Court had an occasion to consider the scope   of   judicial   review   in   the   matters   relating   to   award   of contracts by the State and its instrumentalities. In paras 8 to 11 the Hon’ble Supreme Court has observed and held as under :

In the case of Tata Cellular (Supra), the Hon’ble Supreme Court in para 94 has observed and held as under:

The principles deducible from the above are : [1]   The   modern   trend   points   to   judicial   restraint   in administrative action. [2] The court does not sit as s court of appeal but merely reviews the manner in which the decision was made. C/SCA/1094/2018 JUDGMENT [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 subsisting its own decision, without the necessary expertise which itself may be fallible. [4] The terms of the invitation of 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 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 un­ budgeted expenditure.”

In the case of Michigan Rubber [India] Limited (Supra), the Hon’ble Supreme Court has observed and held as under :

In the case of  Tamil Nadu Generation & Distribution Corporation Limited [TANGEDCO] & Anr. vs. CSEPDI­TRISHE Consortium & Anr., reported in  (2017) 4 SCC 318, the  Hon'ble Supreme Court has observed and held that in a complex fiscal evaluation, the Court has to apply the doctrine of restraint. Several aspects, clauses, contingencies, etc., have also to be factored. C/SCA/1094/2018 JUDGMENT 8.0. observed and held by the Hon’ble Supreme Court that (a) before entertaining a petition, Court must be satisfied that some element of public interest is involved; (b) the dispute purely is not inter se private   parties;   (c)   difference   in   price   offer   between   the   two tenderers may or may not be decisive in deciding the question of public interest; (d) where a decision is taken bonafide and the choice   exercised   on   legitimate   consideration,   without   any arbitrariness, Court should not show indulgence; (e) While granting interim injunction, Court must carefully weigh conflicting public interest; (f) where the decision making process stands structured and the tender conditions do set out requirements, Court is entitled to examine application thereof to the relevant fact circumstances; (g) relaxation if otherwise permissible, in terms of the conditions must be exercised for legitimate reasons; (h) nature and urgency in getting the project implemented is a relevant factor; (i) judicial review is permissible only on the established grounds, including malafide,   arbitrariness   or   unreasonableness   of   the   variety   of Wednesbury principle.

The Hon’ble Apex Court in the case of  Master Marine Services   (P)   Ltd.   vs.   Metlalfe   &   Hodg   Kinson   (P)   Ltd.   and another  reported   in  (2005)   6   SCC   138   (Two   Judges),   Court reiterated the principles that: (a) State can choose its own method to arrive at a decision; (b) State and its instrumentalities have duty to be fair to all concerned; (c) even when some defect is found in C/SCA/1094/2018 JUDGMENT decision making process, Court must exercise its extra ordinary writ juri iction with great caution and that too in furtherance of public interest;   and   (d)   larger   public   interest   in   passing   an   order   of intervention is always a relevant consideration.

The Hon’ble Apex Court in the case of Jagdish Mandal vs. State of Orissa and others reported in (2007)14 SCC 517 (Two Judges), reiterated the aforesaid principles by stating that before interfering in a tender and contractual matter, in exercise of its power of judicial review, Court should pose itself the following question:­ “(i) Whether the process adopted or decision made by the authority is mala fide or intended to favour someone; OR Whether   the   process   adopted   or   decision   made   is   so arbitrary   and   irrational   that   the   court   can   say   :   “the decision   is   such   that   no   responsible   authority   acting reasonably   and   in   accordance   with   relevant   law   could have reached”; (ii) Whether public interest is affected.”

In the case of Maa Binda Express Carrier and another C/SCA/1094/2018 JUDGMENT (Supra),   the   Hon’ble   Supreme   Court   relying   upon   its   earlier decisions reiterated the following principles:­ “23… … (a) the basic requirement of Article 14 is fairness in action by the State,   and   non­arbitrariness   in   essence   and   substance   is   the heartbeat of fair play. These actions are amenable to the judicial review only to the extent that the State must act validly for a discernible reason and not whimsically for any ulterior purpose. If the State acts within the bounds of reasonableness, it would be legitimate to take into consideration the national priorities; (b) fixation of a value of the tender is entirely within the purview of the executive and courts hardly have any role to play in this process except for striking down such action of the executive as is proved to be arbitrary or unreasonable. If the Government acts in conformity with certain healthy standards and norms such as awarding of contracts by inviting tenders, in those circumstances, the interference by Courts is very limited; (c) In the matter of formulating conditions of a tender document and awarding a contract, greater latitude is required to be conceded to the State authorities unless the action of tendering authority is found   to   be   malicious   and   a   misuse   of   its   statutory   powers, interference by Courts is not warranted; (d) Certain preconditions or qualifications for tenders have to be laid down to ensure that the contractor has the capacity and the resources to successfully execute the work; and (e)  If the State or its instrumentalities act reasonably, fairly and in public interest in awarding contract, here again, interference by Court is very restrictive since no person can claim fundamental right to carry on business with the Government....” (Emphasis supplied)

India and another reported in (2017) 4 SCC 269 (Two Judges). C/SCA/1094/2018 JUDGMENT

In   the   case   of   International   Trading   Co.   and   Another (Supra),   while   emphasizing   on  national   priorities,   the   Hon’ble Supreme Court has observed and held in paras 22 and 23 as under:

In   the   case   of  Global   Energy   Ltd.   and   Another   V/s. Adani Exports Ltd. and Others reported in (2005)4 SCC 435, it was   observed   that   unless   terms   of   a   tender   notice   are   wholly arbitrary, discriminatory or actuated by malice are not subject to judicial review. It was observed as under:­ “10. The principle is, therefore, well settled that the terms of the invitation to tender are not open to judicial scrutiny and the Courts cannot whittle down the terms of the tender as they are in the realm of   contract   unless   they   are   wholly   arbitrary,   discriminatory   or actuated by malice. This being the position of law, settled by a C/SCA/1094/2018 JUDGMENT catena of decisions of this Court, it is rather surprising that the learned Single Judge passed an interim direction on the very first day   of   admission   hearing   of   the   writ   petition   and   allowed   the appellants   to   deposit   the   earnest   money   by   furnishing   a   bank guarantee or a bankers' cheque till three days after the actual date of opening of the tender. The order of the learned Single Judge being wholly   illegal,   was,   therefore,   rightly   set   aside   by   the   Division Bench.” 8.7. n   case   of  Siemens   Aktiengeselischaft   and   Siemens Limited   V/s.   Delhi   Metro   Rail   Corporation   Ltd.   and   Others reported in (2014)11 SCC 288, the Hon’ble Supreme Court relying upon the decision in the case of Tata Cellular (Supra), observed as under:

In case of Association of Registration Plates V/s. Union of India and Others  reported in  (2005)1 SCC 679,  the Hon’ble Supreme Court examined the validity of the qualifying conditions imposed by the State authorities for procurement of high security number plates for vehicles across the country. In this context, it was observed as under:

Therefore, challenge to the impugned E Tender and applying QCBS method for evaluation and / or certain eligibility criteria are required to be tested on the touchstone of the aforesaid decisions of the Hon'ble Supreme Court and decision of this Court in the case of Tractors & Farm Equipment Ltd (supra).

Now, so far as the case on behalf of the petitioners that work in   question   is   required   to   be   reserved   for   Micro   and  Small Enterprise as per Section 11 of the MSME Act is concerned, at the outset, it is required to be noted that in the Tender Notice itself in clause 35 everybody was informed and / or put to notice that the current intended contract is a composite contract involving material C/SCA/1094/2018 JUDGMENT and labours both and therefore, such contracts involving transfer of property in goods in the execution of the contract are liable to be taxed   under   the   provisions   of   MVAT   Act   as   deemed   sale transactions/   work   contracts   and   differ   from   procurement   of services and goods. That under the said clause everybody was put to notice that the contract does not fall under the purview of Public Procurement Policy on procurement of goods and services from Micro   and   Small   Enterprises,   by   all   Central   Ministries   / Departments / PSUs of the Government of India, vide Gazette of India No. 503 dated 26.3.2012. Therefore, everybody was informed and / or put to notice that every bidder is likely to make deposit of EMD. Everybody was put to notice that in case EMD is not paid / deposited then the tenders are liable to be summarily rejected. In fact, in the condition of contract itself, there is a justification why the contract in question is “work contract” and not procurement of goods alone. From the following clauses mentioned in the tender notice itself it can safely be concluded that the contract in question is   “work   contract”and   not   procurement   of   goods   alone.   The relevant   clauses   in   the   tender   notice   to   demonstrate   that   the contract in question is work contract and not procurement of goods alone are Clause 3 (page 80), Clause 4 and 5 (Page 87), Clause 8 (Page 89), Clause 13 (page 92), Clause 15 (Page 93), clause 16.D (Page 96) and Clause 27(Page 106).

Even considering the scope of the work so specified in Clause 3 of Special Condition of Contract and as per the same scope of   work   includes   Mechanized   cleaning   &   sweeping   of   Airport terminals including toilets, passengers chairs, sofas, office areas, C/SCA/1094/2018 JUDGMENT internal & external facade, false ceiling work and all roads and paved area of city/ air side including flyovers as conveyed by the Airport Director or his authorized representative and as per the shifts mentioned in the contract. Even as per the clause 13.1 the Contractor is required to execute and complete the work as per specifications   and   time   schedule,   progressively   deploy   adequate equipment tools, tackles and augment the same as decided by the Airport Director or his authorized representative (Clause 13.1 of the Special Condition of Contract). Even considering the clause 13.4 (page 162), clause 28.3 (Page 169), clause 28.5 (Page 171), Clause

3 (Page 170), it can be said that contract in question is works contract and not for procurement of the goods alone.

Therefore,   when   the   contract   in   question   is   works contract,not   for   procurement   of   goods   alone,   the   same   is   not required   to  be   reserved   for   Micro   and  Small   Enterprise   as   per MSME Act, 2006. At this stage, the decision of the Division Bench of this Court in the case of   Surya International (supra) is required to be referred to. In the aforesaid decision, the Division Bench of this Court has specifically observed and held that after considering Section 11 of the MSME Act if the contract is “works contract”, neither the provisions of MSME Act  shall be applicable nor Public Procurement   Policy,  2012  shall   be  applicable   and  in  that   case, bidder who is small / micro enterprise shall not be entitled to the benefits under the MSME Act including exemption of submission of EMD/ Bid Security Fee. At this stage, it is required to be noted that the author of the tender has just for valid reason has labelled and considered the contract in question as “works contract”. Therefore, C/SCA/1094/2018 JUDGMENT the submission on behalf of the petitioners that the contract in question, the MSME Act  shall be applicable or Procurement Policy, 2012 shall be applicable and that the contract in question ought to have been reserved for Micro and Small Scale Enterprise, has no substance and cannot be accepted. At this stage, it is required to be noted that so far as the petitioners are concerned, the petitioners have not paid EMD as required as per the terms and conditions of the Tender Notice. It is also required to be noted that petitioners have also not challenged the conditions of Deposit of EMD.

Now, so far as the case on behalf of the petitioners that for the work in question respondent ought not to have adopted the QCBS method is concerned, at the outset, it is required to be noted that as such it is for the author / employer to select the method of selection.   In   the   present   case,   there   is   a   justification   by   the respondent authority why they have selected QCBS method. It is the case on behalf of the respondent so stated in the affidavit in reply   to   meet   the   growing   demands   of   the   passengers   and   to compete in the present aviation scenario, AAI, CHQ has formulated the Quality and Cost Based System (QCBS)MESS guidelines to be implemented in selected airports through open tender process. It is submitted that the subject work is comprehensive in nature and specialized   job   for   up­keep   of   high   rise   Terminal   buildings consisting of glass and steel structure upto the hight of 57 ft which includes manpower, machinery(high rise lifts etc) and chemicals / consumables. It is ultimately for the employer to select method of selection   in   the   larger   public   interest   and   bidder   cannot   be permitted to object to the same. C/SCA/1094/2018 JUDGMENT

As observed by the Hon’ble Supreme Court in the case of Tata Cellular (Supra) when a conscious decision has been taken by the   employer   to   impose   certain   conditions   and/or   provide   the eligibility criteria and that too after obtaining the opinion of the Experts, normally the Court will not interfere with the same as the Court does not sit as a Court of Appeal but merely reviews the manner   in   which   the   decision   was   made.   In   the   case   of   Tata Cellular (Supra), the Hon’ble Supreme Court has further observed that the Court does not have expertise to correct the administrative decision. It is further observed that if the review of administrative decision   is   permitted,   it   will   be   substituting   its   own   decision, without necessary expertise which itself may be fallible.   At this stage few para No.82 of the decision of the Hon’ble Supreme Court in the case of Tata Cellular (Supra) are required to be referred to and reproduced which are as under:

In the present case, a conscious decision has been taken to adopt the QCBS system in the larger public interest. The same cannot be said to be either arbitrary, mala fide or illegal, which calls for the interference of this Court in exercise of powers under Article 226 of the Constitution of India. Even otherwise, there is a justification by the respondent to adopt QCBS. It is the case on behalf of the respondent authority that earlier when work was C/SCA/1094/2018 JUDGMENT awarded in 2012, during that period footfall was very less but there is   tremendous   growth   in   passenger’s   movement   reaching   to approximately 7.5 million per annum (projected for the year 2017­ 18   is   8.6   million   per   annum)   and   due   to   the   growing   traffic, Corporate Head Quarters of AAI has classified Ahmedabad Airport under QCBS category “A”.  It is also the case on behalf of the respondent authority that   during the recent past authority has received   numerous   complaints   pertaining   to   up­keeping   of Terminals from the passengers and  therefore, a conscious decision has been taken to adopt QCBS which as observed herein above cannot be said to be arbitrary. As observed herein above, as such it is for the employer to select the method and manner and even eligibility   criteria   and   the   Courts   would   not   be   justified   in interfering with the same unless the same is found to be so perverse that no prudent person who take such decision and or adopt such method.

Now, so far as submission on behalf of the petitioners that some   of   technical   bid   evaluation   criteria   and   other   eligibility criteria on the basis of which technical bid and financial bids to be evaluated are just contrary to the policy of the State Government and the CVC guideline and that by such conditions only few bidders would be in the competition are concerned,   at the outset, it is required to be noted that what is challenged by the petitioner is additional eligibility criteria and not sole eligibility criteria. What is challenged by the petitioner is additional eligibility criteria and not principal eligibility criteria. Therefore, as such CVC guidelines shall not be applicable. Even otherwise, the additional eligibility criteria C/SCA/1094/2018 JUDGMENT under challenge cannot be said to be so arbitrary and / or no nexus with the object. The additional eligibility criteria cannot be said to be so arbitrary and / or perverse that no prudent persons would impose such condition.

Now, so far as submission on behalf of the petitioners that as the petitioner is in the list of  approved firm for empanelment in Category A and therefore, petitioner is not required to go through and / or clear eligibility criteria and their bid is required to be considered on merits is concerned, the same was not substance. Merely   because,   the   petitioner   may   be   in   the   approved   list   of contractor in Category A, the petitioner does not get any additional right.     The   petitioner   has   to   compete   with   others   subject   to complying with the eligibility criteria both pre­qualification as well as additional eligibility criteria.

Now, so far as reliance placed upon some of the reply under the RTI referred herein above are concerned, learned counsel for the respondent authority is justified in submitting that the replies are required to be considered with respect to the question asked. It is submitted that if question is asked in a particular manner, the answered   is   bound   to   be   with   respect   to   such   question.   It   is submitted that in the present case the question was not asked with respect to works / contract for which tenders were invited viz. "Mechanised Environmental Support Services (MESS) UP Keeping of Terminal ­1 and Inter Terminal Link”. Under the circumstances, none of the communication / replies under the RTI Act shall be of any assistance to the petitioner. C/SCA/1094/2018 JUDGMENT

Considering the aforesaid facts and circumstances and the law  laid down  by the  Hon'ble  Supreme Court   in  the  aforesaid decisions and applying the same to the facts of the case on hand and   as   observed   herein   above,   contract   in   question   is   works contract, for which the MSME Act shall not be applicable and that the authority is justified in applying QCBS method while evaluating bids and the eligibility criteria cannot be said to be perverse and / or   arbitrary,   both   these   petitions   fail   and   same   deserve   to   be dismissed  and  are   accordingly   dismissed.   Rule   discharged.     No costs. ­ (M.R. SHAH, J) ­ (A.Y. KOGJE, J) KAUSHIK J. RATHOD