AIRPORTS AUTHROITY EMPLOYEES UNION Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner-Airport Authority Employees (AAE) Union before this Court is a registered and recognized Trade Union of employees functioning under the Airports Authority of India (AAI) has filed this present petition by way of a PIL being aggrieved by the decision of the Cabinet Committee dated 08.11.2018 in respect of privatisation of Airports, the subsequent bidding process in the matter as well as Cabinet decision dated 03.07.2019 accepting the bid of respondent No.6. Prayers have also been made for quashing of the consequential Concession Agreement dated 14.02.2020. .

(2.) The petitioner-AAE Union in the writ petition has stated that the AAI was constituted by an Act of the Parliament and came into existence on 01.04.1995 by merging erstwhile National Airports Authority of India and International Airports Authority of India. The Airports Authority of India manages nearly 129 Airports in India which includes 23 International Airports, 09 Customs Airports, 77 Domestic Airports and 20 Civil / Defence Enclaves. It has been further stated that the Union Cabinet held on 08.11.2018 granted an approval for leasing out six Airports namely Ahmedabad, Jaipur, Lucknow, Guwahati, Thiruvanatapuram and Mangaluru Airports under the Public Private Partnership (PPP). The Cabinet Committee also constituted Empowered Group of Secretaries, (EGOS) headed by CEO, NITI Ayog on the issue of privatization of Airports through Public Private Partnership Appraisal Committee (PPPAC) under the PPP. It has been further stated that based upon the Cabinet Note dated 08.11.2018, the AAI prepared and submitted the PPPAC Memo, Draft Request for Proposal (RPF-Financial Bid), Draft Concession Agreement to PPPAC on 06.12.2018 and PPPAC in turn approved 'In Principle Approval' and after obtaining the approval, Request for Proposal (RFP) and Draft Concession Agreement (DCA) was uploaded on the website on 14.12.2018. It has been further stated, as per the RFP the entity quoting the highest "per passenger fee" for domestic passengers was to emerge as the highest bidder.

(3.) The petitioner's contention is that such a stand was contrary to the international standards as well as the norms of the bidding process. There was no base price fixed in the matter and finally nine bidders participated in the bidding process. The DCA had been revised on 08.02.2019 and the Technical Bids were opened by AAI on 16.02.2019 and the financial bids were published on 25.02.2019 and the results were also published on the same day. It has been further stated that respondent No.6-M/s. Adani Enterprises emerged as the highest bidder for all six Airports. It has been further stated that the Cabinet Committee in its meeting held on 03.07.2019 granted approval in respect of the bid offered by respondent No.6 for three Airports including the Mangaluru Airport. The petitioner-AAE Union represented and took objection in the matter in respect of privatisation of the airport by submitting a representation on 03.07.2019. The petitioner-AAE Union in view of this has raised various grounds before this Court and the contention of the petitioner-AAE Union is that the entire action of the respondents in respect of privatisation of the airports is contrary to the statutory provisions as contained under Sections 12 and 12A of the Airports Authority of India Act, 1994 (for short 'AAI Act of 1994'). Under Section 12A of the Act, only certain functions of the Airport can be leased out and the concession Agreement executed in the present case is much beyond the scope of provisions of the Act. The petitioner-AAE Union has contended that following irregularities took place in the matter, which are reproduced as under: