Karnataka High Court
Sree Maruthi Grameena Udyoga Kendra(R) vs The Managing Director on 5 December, 2008
Author: N.K.Patil
Bench: N.K.Patil
3}»: 3321:; 1125:: cam? 33? §<LAPdéA'fAKAiAT RANCALDRE W.P.I*€o. 1 #95? 0: mos
nu ma 1-new coum cs KARNATAKA AT BANGAL{:>F§V.§'.f'. _V'~V
DATED THIS THE 5"' DAY 0? DECEMBER, '
BEFORE
ms HON'BLE am Jusncs "mm; %
BETWEEN:
sage MARUTHI GRAMEENA uavracsa gawnaamy
OOLAVADHRLLAGE V' 5
cnznrrnamm: ":0 -- , *
CHICKBALLAPUR ms? .. 4
av as PROP. G ASHQK RE§.'3DY"~. ' _ AV
SJOGULLAPPA AG.E6G':(EARf:'-;; _
mo c:H:NTAM_A:4's;..c:;:«:cKaALLAs%uR~ _
_ PEWTIONER
{BySfi:GK8H5T,AQVOi3'.5TE ;..._ ' " '
AND: "' ,
1 THE M)'-WAGING 9:9:-:.?;mR-~
KARNATAKA 9'-Aooa-.& cm.» sumegs CQRPQRA "now
GGVERNMESNET <3? KARNr'.TAk'A uunzamxzms
" REA
. §'¥4fE D§$TR§C«"T_?v1?5.NAG£R
. _ FGQDv& CNEL SUPPUES CORP?-«Z LT9
" GQVT G'F«K.ARNfi,_T'AKA
iiNDERT,éK3?'»éf3 V
CHJCKMAGALUR DISTRICT
CHICKMRGALUR
_r<.>
" 1 ' V THE £::s*z*.*=éicT MANAGER
.. V. KAFEMATAKA F003 3: CML SUPPLIES
" .CQ£2PE'-3 LTQ GOVT OF KARNATAKA
UNDERTAKING
CHAMARAJANAGAR D£$TR!CT
__cs~:AMA:wA~AeAR
WRIT Pmzrzoa No. 14963103 1<:.+n&t::'.':«'..2§k1%Lj
@
\\)%
325% T1133 I IIGII COURT OF KARNATAKA AT BA}'~3GALOR.E W.P.'2'~3a. 1 4%? Q}? 2088
*5
-4
A':-
THE BESTRKJT MANAGER
KARNATAKA FQQD AND CIVEL SUPPUE8
CORPORATEON LTBA,
SQVE RNMENT OF KARNATAKA
UNDERTAKING
QAVANAGESRE E}3$TRk'.1T
DAVANAGERE
YHE WSTRICT MANAGER f. ' _
KARNATAKA F000 8: CWSL 3UPPUE3,C{3RF'?*~3' LO ' _
GOVT OF KARNATAKA " . _
UNDERTAKSNG '
MYSORE DiST
ma {}iSTRiCT MANAGER F' " « . _ 9
KARNATAKA soon 8. cm. suspuas CORF.'ORAT£0N' ''
saw or xaanaram _!_J£'~éDER_'I"AK2N§'3 --« .._ '- « _ _
MA?-IDYA BEST
THED£5;TRiCTMANAGER._ .
KARNATAKA was & cm. 3&9. :53 --C?ORP€?RAT£ON
saw or KAR?éAT:'\f<A =;.:a:z§a::"rAK2M<;--._'-- V. _ ..
HASSANDSST _ _ p
THE D18 FRET #;'!_AMAGER; ._
KAR_NATA?€A FOGQ 8; C3.¥:L_SUPPL3¥§$ 'CORPORAT§O!'~i
GOKFT 0&3 §€.f«RNATJ'%K.A _U?~£DERTAK£NG
GULBAFEGA 1'}S.$T -- .
THE 2'.3ESTRlCT Mamaean
KARNATAKA rrma at cw1L'*;~;uPPL:Es coapomxrzom
sow OF'~!§ARNAT;5&&<.A--.UN£iERTAKtNG
mcnun ms? -
3 1&4; Qasratcr aésriaaga
}<AR'?~4ATAKA F009 8: CML SKJPPUES CGRPORATION
1 * --. (scsvT'e:= 'KVARNATAKA UN£>ERTAK}NG
~ _ _ amggga-RE. gwru ms:
" . 'ma ois:':2_:c:*r MANAGER
'---KARNATAWK F009 & CML supmzas conpommon
GOVT OF KARNATAKA UNQERTAKING
TUMKUR GIST
" ' we bzsrnsc? rmnaean
- _ KARNATAKA F000 3. cm. suppues coszpoaarzon
GOVT OF KARNATAKA UNDERTAKING
CHITRADURGA Des?
'WE DISTRICT MANAGER
we 244+: mm éf{~Jh'-£€'«¥'£>%~'ié*A+€Nv:9t'Hi$E~A-AT§€*A'§dé*?Af.£"3i~tE wmam-.1 494:": crmrxax
12-: T3111 3113:: cam? on KARNATAKA AT BANGALORE W.?.3'Je.i4961? or: was
'$5
1?
18
1
KAFENATAKA FOOD 8; C|V¥L SUPPLIES CORPGRATION
GOVT OF KARNATAKA UNDERTAKSNG
SHiM{}G-A DIST
THE DISTRKZT MANAGER
KARNATAKA FOOD 8: CIVH. SUPPLIES CORPGRATION '
GOVT or KARNATAKA uussaraxwe
KQLAR £2437
THE msmccr MANAGER
KARNATAKA mom 3. cm. suP:aues'z;oR§é<:éAT:or_¢
GDVT OF KARNATAKA UNQERTAKENG '
RAMANAGARAM DIST -.
THE DISTRECT MANAGER
KARNATAKA F005 3. cw». SUPPLl5é£..C2C§iPOR;§1'3€§r'§_ _ 3
sow <3; KARNATAKA ua.;oEm..¢a<::~zG_j "
CHICKBALLAPUR DIST' 5 '--
THE [MSTRICTMANAGER -. i
KARNATAKA mom 3. CW!Lv-SUPPLE§{S«.GORPORATION
cow or $<ARhiATAKAtjiNDER"a2AK&NG."--.. '
KQDAGUDLST 2: ~_
THE ocsmm MANAGER
KARNATAKA F033 3. cwxa ,suPm1gs C;ORPORA'¥'3ON
Goxm:::*.sgA';j:.NA1:éa:z-:,A Lfi-JDERTAKING
DAKSHWA 7KA_NNADA {;--:.sT-«, _ '
MANGALORE =
THE Ijiaférczr §.w{:A%;Esz "
KARNATAKA zoom 3. csvansuppznss CGRPDRATEON
GOVT oz: K}'J~._ZNA"'AKA an TA G
E.%DUP!.D!STRiCT_i V DER Km
« ..... .. «
j - .IHE.:_>trs1 MANAGER
V V _KARNATAKA~F0i.3i3 3. cm. supmes cozzpoaarzon
- Gov': o:?,,KARr.-ATAKA UNDERTAKING
'3 waueia as;-ST.
. f * 'gay sf: : '.3 B S}-\z>Asz~4:vAPPA, ADVOCATE }
égamls _
flit
W 3345 H-K-«FH éféil-J'v«R'-I' f-34*' ~§é~A-R~M"A'¥'rH{-A "R'*I'"I*¥'2*n'<§t"¥'A1'.f)i{"i'~*I \h*",1'fN?¥,1 496
RESPQNDENTS
'E €}F"MX3X
IN '11:}: 1236:: cam? 01'? KARNATAKA4AT I1ANGALORE W.P.No.i 495? (:21? 2003
THISWRIT PETITION IS FILED UNDER ARTICLES 226 AND
THE CONSTITUTION QF INDIA PRAYING TO QUA$H THE NOTIFICAEICN AS
PER ANN-M OT.273I 'I .2006 WHICH IS ALSO PUELISHED A$ PER i3;NN4M'I._IN .,
PRAJA VAN! UAELY NEWS PAPER DT.29.11.2003. AND TO €.":I_~'_
MANDAMUS DIRECTING Ti-IE RESPONDENTS TO FERMIT ' a,T~HE@ '
PETITIQNER TO $UPPLY OOUBLE FORTIFIED SALT TO THE DIETS. IN -. RESPECT OF WHICH, THE PETITIONERB TENCBER IS FGIJIIIQAI 'BE I' "
LOWEST.
mus was? PETITIOR comma on ma :?R%'€II.lMI1%IAR\{--"H£§}4«Ii'iN§§;1vI.:
ms om, THE CGURT MADE THE FOLLOWING.-__ - _ _ g__..n Petitioner in this' Grameena Udyoga Kendra,' ;epr%§:ht£Idi'::b§{' Petitioner has sought I as per Annexu:rv'a'4~II'VI 2008 which is man pubIishe:éi«IyI£I.eV I-'in. ' Praja van? daiiy news papeujdaIadI""2§3II'».I4oikeri§I>er 2068 and to direct the pekifiif' the petitioner to suppiy Daubie Disfiicts in respect of which, the _pet§tIcmer';f.;' iafifier is feund to be the iowest. I , Tiie brief facts of the case are that, in pursuance 'gf 'Notification issued by first respondent dated 27"' ffiéptember 2008 cafling for tenders for supply of 'Doublg ,'--'M'u"'"v-_"--'"""""' m 11%: HBGR c:Urm1*m«'1rA"«*hrm"A¥TA 'A'1=?§£Nf;"AT,t')"k'"§: W1':-*i'r~':%~.'.': £967 ('fix ms: EN HIE HIGH COURT OF KAIUJATAKA AT BMSGALORE '«$§«".P.N0.l-496?" OF 2908 S Fortified Sait', petitioner has aiso submitted his farm aiong with severai other persons who _ Bid has been opened from 3": Novembss---Z2(3§33"*Ti¢" ~.. November 2008 and petitionefs figataféfiiw be the iowe-st in respect of vtwegwty fact has been carnmunigatad the District Manager of and further, petitioner has" e§re__r_1 way of 3 oommunicat;:~n§""§s;%eé;f 173' November 2008 argf communications dated 19?' ' ism November zmama N°V3"?b,9' 2D§;""'LVNovember 2068 and 18"' 2QD8 §idé"'VAnnexures E, F, G, H and J me petitioner to produce the .Anaiyrsés T fmm the Nationai institute of Nutritictn, ' " 'f«. i- iydefaI§ac§':'immediateiy. Be that as it may, in pursuance fi1e bmnmunicatians vide Annexures D to H and J, VT qipetiiioner rushed to the Nationai institute of Nutrition at +15% =H~z+: +«He:+: e Ef}t.*i{'i' €)f*'1("1X?C1*rAT»%'fi":ii'si1'T{r£?\§("¥A1'.()1~E'¥¥ w'1ffNE»1hf9ix? 6 11e""2i3f15< Bx? THE HIGH COURT OF KARNATAKA AT RARQALORE W.P.Ne:>.} 496'? GF 2008 in Hyderabad in order to secure the Analysis reporfes sought far by first respondent in respect of "
Fortified Saif'. Te the shock and surpriseqfe%tr.e petitioner, petitioner came to knovift; efglitfie tender from the first respor:d.e'nt__. vide' .(_§r:nexte;re 27"' November 20D8, and contrary to the terms ef the tender documents for 'Deubie Far£i.fi='_§dV_;'3.;§!t_':: Them re-tender was issued eeriifef V'!v'e"rV1der Notification dated 27?" sese~.{inE;a%re.2aC§aeero& eepgjsy of 'Deubie Fertified Seit' eeritfary' te fgfirevisions ef the Kamateka Tranepereney.._VinvvPV®§ée..V_Preeurements ACUQSQ ("Ac-t' fer "v.gf1éffi:_j ._withh 'Kemataka Transparency in Pubiic '?¥'0%§fii*efrsef¥tS'vF§u!es, mm ('Ru£es' for short) and setting fer f?'_eeh the eligihie appiktents. Being ag;griev?ed Lb;yvti1e impugned re~--tender Netificatien issued .A._bffi§ei§'A"A_reependent and seeking appropriate reiiefs, as as ::::«:-+-: mém s2:mne=r e>§«'+e--e+e+ewA»i<--a --A'~rem*cmr.r3m~: w3=r2~m:1 49%;"? cw'=*m:c EN me HIGH COURT ex? }iARl'«ZATAK.A AT IEAVVGALORE W.?.Ne.1496? OF 2908 stated supra, pefitiener herein feit neceeeitate§i*«._bTte present the instant writ petétien.
3. i have heard learned counsel fer'pe_t i}'--ien---er end'~ ieerned standing eeuneei appearing Cerperatien.
4. After careful evaluating eééeiiebie en recerd, grounds urgVee§':'by the writ petition and the eteee ieifierj by tvefe'%%"efatement of objections, of the Act and Ruleewv §!:"%:e..e;:>3§parer':t on the face :31' the reieiizere an fi£e that the first reependent"eemmiftez:i° a grave error and rneteriei ~ . é;*;'egrq§£:a_.ri'EtsyV: i:1_preeeee§«ng to ieeue the impugned re-tender "E\§'e§iVfieetiee'eee§.trefy to the terms and eendifierze notified in fhe.'4"tenq?e'e§;ie;::un2ents fer 'fieubie Foflified Set? and . :5.__fi39rftfery"te'i=the reievent provisions of the Act and Ruiee. §¥L:Vie'Vei"git1ificentte note here imeif that are per the eeriier 'I€Fen§eer documents fer 'Doubie Fertified See', produced «us; 2244+: ++4»:~:-H i':fE1!n-4%'-F'€}F'1fi\:f{+é~A.'I'm<is%9L"fl£"f'*F§;4r?i%€?;¢iT.C}i€¥--f e;*.1»*,n:e?r see? €;'?~"??)E3§~:
1}: TIIE RISE} CQURT ox? KARNATAKA AT Iiazxiegeezuz W"P.Ho.149é? or 2&3 9 Without even giving 3 breathing time to the petitiener to get the Artaiyeie Report frem the institute, referred ebeve, the first respondent has pmceecied to issue the impugned short term re--Tender Notificefion datesj"»f§;f}?7i_tV""-,V"
November 2008, which is pubiished in the deity newspaper as referred" abo\fe""'videA_ M V' and M1 reepeetiveiy. Hence, in View fe'i§ewi.ng mandatory provisiens of the Aeive.i§"nd eieer vioiefieri ef the terms. fiend .._ef the 'Tender Documents for "Beubie 2068 to Neveiribesf re-atender Netificatiere issued by vvreepi:§i3éieiri't cannot be sustained and
- hencegit iiebie is beset aside at the threeimzd.
' ef the facts and circumstances ef the $f3fe§i'ieupre, the writ petitien fiied by petitioner disieoeeé of as feliowe:
.9 Wait eetitiee flied by petifiener is 3110 Wed if? part;
ea»; 25.14:»: mew Efé§f%R'-1'€}f*'~!€--:5d{'%tifiL'i*r%.1¢R"z<\'i'"F!fi3.7?4§€§r9£T,€}?{?€ 1x;.Vf2x:e'.7 awe? ('3'-'"2E§§3'?~€ 33%} THE HIGH COURT OF EULRNATAKA AT BABZGALORE 'a¥'.F,}«E:>.1-19$? 037 2.398 113* 15] The impugned Pxitztiiiaraticn .€ssued by first rtespondem' dstad 2757 November 20628"; bearifig No.KFcse/1v:;<7xA;:>sx£>.=s/33/2¥3€?3%' % _ 09 vfide An-nexure M, arzcf isszged -
pabiished in me Kannada ;§aiij_k "?i*$ja*é;§é.§f:£'{ dated 28"' November 2068 vi:Se_ )3.z_frrexfife fi+?1'~ V' are hereby set aside_;
my Mas:er$:gndg%%:e.=§:;s:e:;Fback' i'ri~f§ré2' I respondent to canéifier . &fi"esh am' #9 take a;3;3!£?fln'a§fe-'~v.£i§;»;:£sé;;fsfi__ véfidélfiance with zaw si§:éfi';::;?:F§'_st(i%'::t at the terms arid . isfz the "Tender cam. "'Fa:f:i:'?ed Sait fmm »§§'~.§.f"c:4_(ember 2009" and in camfxliafzce' éf "f.'5§e-- }f*i=z_fééx}an£ pravisians cf the }';(3f?'};§'§:3'uka'*- _ V' " Tré'nsi::arenc:y in Pubiic A v.'i§rc:a;:::rer}}enté' 1999 read with Karnataka ' .V.V"'.'£7raf':'3$'§Vpé&*»§f¥c§y in F'ub¥ic Pmcurements Ruies, H '-- 2666' 'éi:f;g{diéposa cf the mafter expeditiausiy. Sd/ Iudge Kg:
+522' iiiiié -H~3€;%¥==f é Tfiififiii" 85*'-iii-524%-?'~E--r'\'~Fi*;'¥%-A ~A'!'+§A"1's£!EfA?.f}¥{"PI W'"f='."?'J?¥.'¥ 49%')? €37!-="2§}!)§{