Delhi High Court
Frontline (Ncr) Business Solutions ... vs Indian Agricultural Research ... on 20 December, 2018
Author: Prateek Jalan
Bench: S. Ravindra Bhat, Prateek Jalan
$~ 7 & 8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Decided on: 20.12.2018
+ W.P. (C) 8041/2018
+ W.P. (C) 9274/2018
FRONTLINE (NCR) BUSINESS SOLUTIONS
PRIVATE LIMITED ..... Petitioner
LUXRA ENTERPRISES PVT. LTD. ..... Petitioner
versus
INDIAN AGRICULTURAL RESEARCH
INSTITUTE AND ANR. ..... Respondents
Present:- Mr. Saurabh Prakash, Mr. Kunal Gosain & Mr. Utsav
Jain, Advs for petitioner in W.P. (C) 8041/2018.
Mr. M.S. Vinaik, Adv. for petitioner in
W.P.(C) 9274/2018.
Mr. Gagan Mathur & Mr. Varun Kumar, Advs. for
Respondent no. 1 in W.P.(C) 8041/2018.
Mr. Rajesh Kumar Gogan & Mr. Perala Upendra Sai,
Advs. for R-2 in W.P.(C) 8041/2018 & 9274/2018.
Mr. Vivek Goyal, CGSC with Mr. Pawan Pathak, Adv.
for R-3/UOI in W.P. (C) 9274/2018.
CORAM:
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE PRATEEK JALAN
PRATEEK JALAN, J (OPEN COURT)
%
1. These two petitions concern the same tender for security services
issued by the Indian Agricultural Research Institute [hereinafter referred to
W.P.(C) 8041/2018 & W.P.(C) 9274/2018 Page 1 of 8
as "IARI" - respondent no. 1 in both the petitions]. They were, therefore,
heard together and are disposed of by this common judgment.
2. The petitioners in both the petitions participated in the tender and are
aggrieved by the award of contract to the second respondent namely, Mi2c
Security and Facilities Pvt. Ltd. (hereinafter "MSF") by a letter dated
31.07.2018. The petitioner in W.P.(C) 8041/2018, Frontline (NCR)
Business Solution Pvt. Ltd. (hereinafter referred to as "Frontline") was the
existing contractor for the services in question. By a communication dated
25.07.2018, its contract was extended for two months [from 01.07.2018 to
31.08.2018] or until finalization of the new tender. It challenges another
communication dated 31.07.2018, by which it was directed to hand over
charge to the successful tenderer. It appears from the record that, although
Frontline's technical bid was accepted, its financial bid was not found to be
in conformity with the tender documents and relevant instructions. The
petitioner in W.P. (C) 9274/2018, Luxra Enterprises Pvt. Ltd. (hereinafter
referred to as "Luxra"), on the other hand, was one of the five bidders
whose financial bids were also found compliant, but was unsuccessful on an
evaluation of the financial bids.
3. The tender was issued by IARI on 16.10.2017. The schedule
published therein required bids to be submitted electronically between
17.10.2017 and 17.11.2017. The technical bids were to be opened on
18.11.2017. Although the tender notice did not contain the date of opening
the financial bids of the qualified bidders, it is not disputed that at the time
of opening of the technical bids, IARI fixed the date of 31.01.2018 for
opening of the financial bids.
W.P.(C) 8041/2018 & W.P.(C) 9274/2018 Page 2 of 8
4. Both the petitioners before us have submitted that the tender process
adopted by IARI was irregular, inasmuch as the financial bids were not
opened on the date fixed and bidders were also not informed or permitted to
participate in the process. They have relied upon the screen shots of the
e-procurement portal where the tender was hosted to demonstrate that the
financial bids were shown as not having being opened until 31.07.2018.
The petitioners have also placed on record copies of a "Tender Summary
Report" and "Summary Statement of Financial Bids of Technical
Responsive Firms opened on 31.01.2018 on CPPP" and "Comparative
Statement of Financial Bids of these Five Firms" which are said to have
been downloaded from the procurement website. They submit that the
signatures on these documents bare the dates 04.07.2018 and 31.07.2018,
belying the claim of IARI that financial bids were opened on 31.01.2018.
They have also drawn our attention to Clauses 9 and 10 of the tender notice
which permits a tenderer to be present at the time of opening the bids
electronically, or to visualize the process online without being physically
present at IARI.
5. In order to examine the correctness of these contentions, we have
gone through the original record of the IARI relating to the tender in
question. The record reflects that the financial bids were in fact opened on
31.01.2018 after which a committee was constituted to evaluate the bids
and finalize the tender. It appears that the deliberations of the committee
concluded on 04.07.2018, which is when the comparative statement of
financial bid of the five firms was prepared and signed by the members.
After the processing of the committee's recommendations, MSF was
awarded the contract on 31.07.2018 and Frontline was simultaneously
W.P.(C) 8041/2018 & W.P.(C) 9274/2018 Page 3 of 8
directed to hand over charge to MSF. The detailed deliberations of the
committee and subsequent consideration of the matter at various levels
within IARI have been placed before us.
6. It appears from the record that, although the tender process was in
fact conducted in the manner announced by IARI, the portal on which the
tender process was electronically hosted was not updated with the relevant
details and thus reflected an inaccurate picture. This has not just led to the
petitioners being misled and deprived of the opportunity to participate in
the tender opening process, but has also given rise to doubts in their minds
about the transparency and integrity of the process adopted by IARI.
However, as we have come to a conclusion on perusal of the original record
that the process was in fact conducted in accordance with the tender
schedule published and was not otherwise tainted by substantive
irregularities or malpractices, we do not consider this a fit case for setting
aside the entire tender process. The judgments of the Supreme Court inter
alia in Jagdish Mandal vs. State of Orissa (2007) 14 SCC 517 and
Michigan Rubber (I) Ltd. vs. State of Karnataka (2012) 8 SCC 216 caution
the Courts to restrict interference in tender processes only to situations
where manifest arbitrariness or malafides are demonstrated and such
interference is warranted in the public interest. We therefore, do not
consider it appropriate to interfere with the present tender on this ground,
while cautioning procuring agencies to be more careful about the integrity
and accuracy of the e-tender process so as to attain the objective of
transparency and efficiency and avoid confusion, suspicion and consequent
litigation.
W.P.(C) 8041/2018 & W.P.(C) 9274/2018 Page 4 of 8
7. In addition to this the above ground, learned counsel appearing for
Luxra has argued that MSF was not entitled to the award of the contract as
it did not provide for payment of the notified minimum wages to all
categories of guards to be deployed. Specifically, it is submitted that MSF
ought to have bid at the same rate for "security guard with arms" and
"security supervisor" and at any rate, ought to have paid "security guard
with arms" at least at the minimum wages specified for semi-skilled
workers.
8. The tender notice contemplated three categories of guards to be
deployed, viz. "security guard", "security supervisor", and "security guard
with arm". The tender conditions (Clause 7) expressly required that the
manpower deployed must be capable of reading and writing Hindi and
English with a minimum qualification of matriculation or equivalent for
security guards and security guards with arms. A minimum qualification of
class 12 pass or equivalent was required for security supervisor. The tender
conditions also required the contractor to pay minimum wages to all the
manpower employed and the contractor was vested with the responsibility
of ensuring compliance with all labour laws.
9. Although the tender document did not itself specify the quantum of
the minimum wages, it was stated that the same would be determined in
accordance with the orders of the State Government. However, a table
marked "Annexure-A" and entitled "Present Minimum Wages (liable to
change as per State Government's orders") was enclosed with the tender
documents. In the said table, the minimum wage with effect from
01.04.2017 were shown as ₹19,590/- per month for security guard, and
₹21,300/- per month for security supervisors and security guards with arms.
W.P.(C) 8041/2018 & W.P.(C) 9274/2018 Page 5 of 8
The bid submitted by Luxra admittedly did not provide for wages at this
level but instead ₹13,584/- for a guard, ₹14,958/- for a gunman and
₹16,468/- for a security supervisor. It is submitted on behalf of Luxra that
Annexure-A indicated an equivalence between security supervisors and
security guards with arms and that MSF had in fact shown different wages
for these two categories. Learned counsel appearing for IARI and MSF, on
the other hand, submitted that the level of wages provided in Annexure-A
was not intended to stipulate the minimum wages which were required to be
paid to each category of manpower, but left the actual level of wages to the
discretion of each bidder, subject only to compliance with the legal
requirement relating to minimum wages. Having examined the tender
documents, we do not find any indication of the equivalence or quantum of
wages in the tender documents, other than in Annexure-A. In our view, the
inclusion of Annexure-A in the tender documents was certainly capable of
leading to some confusion and ambiguity as to the requirements of the
tendering authority. However, it is the admitted position that Luxra itself
had not bid in accordance with the wages specified in Annexure-A. We
are, therefore, not inclined to examine this contention further at its instance.
10. Luxra's alternative argument was that armed security guards ought to
have been regarded at least as semi-skilled, and the bid of MSF was lower
than the minimum wages for semi-skilled workers, as contained in the
relevant notification of the Government of NCT of Delhi. For this purpose,
learned counsel drew our attention to a notification dated 03.03.2017,
where the monthly minimum wages were fixed by the said Government at
₹13,350/-, ₹14,698/- and ₹16,182/- for unskilled, semi-skilled and skilled
workers respectively. However, in the absence of any condition to the
W.P.(C) 8041/2018 & W.P.(C) 9274/2018 Page 6 of 8
above effect in the notice inviting tender, or any direct notification dealing
with security guards, it cannot be assumed that armed security guards were
required as a matter of law to be paid the wages notified for semi-skilled
workers. Although this is not conclusive for the purpose, we note that even
the educational qualification specified in the tender notice in respect of
security guards with arms was the same as that for other security guards,
whereas security supervisors alone were required to possess a higher
qualification. We find no provision in the tender document [other than
Annexure-A, dealt with above] as to the rate of wages required to be paid to
each category or the manner of determination of wages. The responsibility
for payment of minimum wages in accordance with State notifications was
laid upon the tenderer and the tenderer bore the risk of any non-compliance
with relevant legal obligations. We, therefore, reject the contention of
Luxra based on the level of wages offered by MSF.
11. Learned counsel appearing for Luxra has cited the judgment of this
Court in Mi2c Security and Facilities Pvt. Ltd. vs. Government of NCT and
Ors. 205 (2013) DLT 288 (DB), wherein this Court had quashed the award
of a similar tender for security services. We find that the Court in that case
came to a finding that the tendering authority had accepted the same wages
being quoted for security guards and security supervisors, had failed to
consider the viability of a bid without service charges and had overlooked a
proposal to pay provident fund and pension at rates which were lower than
the legally permissible rates. The present case is not one where such
manifest arbitrariness has been demonstrated, and the said judgment, is
therefore, of no assistance to the petitioners.
W.P.(C) 8041/2018 & W.P.(C) 9274/2018 Page 7 of 8
12. In the facts and circumstances aforesaid, we are unable to grant any
relief to the petitioners. The writ petitions are disposed of with the
observations above. No orders as to costs.
PRATEEK JALAN, J.
S. RAVINDRA BHAT, J.
DECEMBER 20, 2018 'pv/hkaur' W.P.(C) 8041/2018 & W.P.(C) 9274/2018 Page 8 of 8