Patna High Court - Orders
M/S Omega Elevators vs The Union Of India on 19 December, 2019
Author: Ashutosh Kumar
Bench: Ashutosh Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.25116 of 2019
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M/s Omega Elevators Having its local office at House No.5, Road No. 25, Sri
Krishna Nagar, Patna- 800001 and having its registered office at 11, Sanjeev
Baug Society, New Sharda Mandir Road, Paldi, Ahmedabad, Gujarat-
380007, represented by its Authorized Signatory Shri Raja Gupta, son of Shri
Kamal Sah, aged about 28 years, Gender- Male, resident of P.O. and P.S.-
Sheohar, Dist.- Sheohar.
... ... Petitioner/s
Versus
1. THE UNION OF INDIA Through the Secretary, Ministry of Railways,
Government of India, New Delhi.
2. The Chairman Railways Board, Ministry of Railways, Government of India,
New Delhi.
3. The General Manager East Central Railway, having its office at Mahendru
Ghat, 1st Floor, Patna- 800004.
4. The Senior Divisional Electrical Engineer/G (DEE/G), East Central Railway,
Samastipur, Bihar.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Bhargav Hansukar, Advocate
Mr. Nikhil Kumar Agrawal, Advocate
Ms. Aditi Hansia, Advocate
For the Respondent/s : Mr. Devendra Kumar Sinha, Sr. Advocate
Mr. Anil Singh, Advocate
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CORAM: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR
ORAL ORDER
2 19-12-2019Heard Mr. Bhargav Hansukar, learned counsel for the petitioner, assisted by Mr. Nikhil Kumar Agrawal, learned Advocate and Mr. Devendra Kumar Sinha, learned senior Advocate for the Railways, assisted by Mr. Anil Singh, Advocate.
The petitioner, which is a manufacturer and supplier of lifts / escalators and is a Class-A certified Patna High Court CWJC No.25116 of 2019(2) dt.19-12-2019 2/5 Electrical Contractor with various Governments, has challenged the Notice Inviting Tender issued by Respondent No. 4 for supply, installation, commissioning and maintenance of 10 lifts at different places in Samastipur Division on the ground that such notice is restrictive of the brands, which is neither permissible nor desirable.
It has been shown to this Court that the subject NIT contains a condition which entitles only specified brands / manufacturers of Lifts, namely, Otis, Kone, Mitsubishi, Schindler and Johnson Lifts from participating in the tender process. Though not specified in the subject NIT but by way of implication as the NIT clearly states that in terms of Railway Board's letter dated 07.04.2015, only such makes / brands which are approved in Category-A list of buildings as defined in CPWD works Manual, 2014 would be acceptable for passengers lift at Railway Station, a restriction has been put to the indigenous manufacturers. Patna High Court CWJC No.25116 of 2019(2) dt.19-12-2019 3/5 The aforesaid direction of the CPWD has been done away with vide office Memorandum dated 10.01.2019 which clearly indicates the discontinuation of the enlistment of contractors in category-lifts (Class-A).
On the aforesaid ground, it has been submitted that with the insertion of the aforesaid clause in the NIT, not only its import becomes vague but is against the policy of the government in preventing a 100 % "Made In India" entity from participating in such tender.
It has also been urged that the Ministry of Railways has also come out with a Circular dated 19.12.2018 specifying that there should be no stipulation of any foreign make / brand or any restrictive conditions of such brands in any notice inviting tender as it will not only be violative of the procurement policy of the government but also of the general financial rules.
It appears that there is some oversight of Respondent No. 4 in issuing a tender with the aforesaid restrictive condition of allowing only listed brands to Patna High Court CWJC No.25116 of 2019(2) dt.19-12-2019 4/5 participate in the same.
A representation appears to have been made to respondent no. 4 by the petitioner on 7th of December, 2019 seeking consideration of the brand of the petitioner also, viz., "Omega", for the aforesaid tender.
The aforesaid representation has not yet been adverted to.
Mr. D. K. Sinha, learned senior Advocate for the Railways, however, submits that the Railways do not intend limiting the participation to only foreign brands of lifts. It has further been stated that vide communication dated 13th of June, 2019, a conscious decision has been taken to consider the tender papers of only Indian manufacturers of lifts.
If this be the stand of the respondents, perhaps, the petitioner would have no cause to grieve.
In any view of the matter, in order to provide the petitioner with a specific response of the Railways, this Court directs that the representation referred to Patna High Court CWJC No.25116 of 2019(2) dt.19-12-2019 5/5 above be disposed off and the petitioner be communicated the decision.
The stand of the respondent/Railways doubly ensures that the petitioner's firm being an indigenous unit will not be non-suited only on account of its brand being autochthnous.
With the aforesaid observation / direction, this petition stands disposed off.
(Ashutosh Kumar, J) skm/-
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