NABADURGA CONSTRUCTIONS Vs. STATE OF ORISSA

JUDGEMENT

(1.) WHEN this writ petition appeared in the list for orders, it was agreed to by learned Counsel on all sides that the writ petition itself may be heard and finally disposed of. Hence this writ petition itself was finally heard, especially since the counter affidavits and the rejoinder have already been filed.

(2.) TENDERS were invited for the work 'Construction of H.L Bridge over Kudutuli Nallah on Nuagaon -Kudutuli -Sainipada road in the district of Kandhamal'. The petitioner andopposite party No. 4 submitted tenders along with four others. Certain qualifications were prescribed for the intending tenderers. The tenderer had to be a Special Class and above contractor of State P.W.D. Irrigation/P.H.D./M.E.S./Railways, etc. having experience in bridge works particularly on well foundation with necessary construction machineries and equipments. Opposite party No. 4, whose correct name is Sarathi Das and not Dasarathi Das as described in the writ petition, was the lowest tenderer, his bid being 1.60% below the estimated rates. The petitioner was the second lowest tenderer, its bid being 7.54% above the estimated rates. Even though a pre -qualification was fixed, the tender forms were sold somewhat indiscriminately with the result that three of the six tenderers who submitted tenders, were found not qualified to bid for the work, they having no experience in well foundation bridge work. The case of the petitioner is that even though the tender submitted by opposite party No. 4 was the lowest, he also did not have the experience in bridge works, particularly on well foundation and he did not have the construction machineries and equipments and the petitioner alone had that qualification. The tender opposite party No. 4 was accepted on the basis that it was the lowest and coming to know of it, the petitioner submitted a representation reducing its bid to the rate bid by opposite party No. 4 and seeking the award of the work on the ground that it alone was qualified and it was entitled to have its tender accepted. This request was not acceded to and opposite party No. 4 was favoured with the award of the work and it is in that context that the petitioner approached this Court with the present writ petition challenging the decision to award the work to opposite party No. 4 and claiming that the work should be awarded to it, especially when it had reduced its rate and since it alone possessed all the requisite qualifications specified in the notice inviting tender. The main thrust of the argument of the petitioner is that opposite party No. 4 did not possess the required qualification as per the tender notice and in that context the award of the work to opposite party No. 4 was illegal and it was also not in public interest since the work was being awarded to some one who did not have the necessary experience to ensure the proper and safe construction of the bridge.

(3.) THUS , having found that the acceptance of the tender of opposite party No. 4 was illegal and unjustified, the question remains, as to what relief this Court should grant to the petitioner in the circumstances of the case. It is seen that tender forms were sold to six intending bidders, four of whom did not have the requisite qualification, going by the tender notice. It is contended that the work was financed by the NABARD and the work should not be delayed, lest the aid from the NABARD is withdrawn. Ordering of afresh tender would lead to further delay. The petitioner has reduced its bid and has offered that it will complete the work at the rate quoted by opposite party No. 4, the lowest tenderer, at 1.60% below the estimated rates. It appears to us that a fresh tender now, may also involve a higher rate and consequential higher investment by the State. In that situation, we are of the view that it would be just and proper to direct the award of the work to the writ petitioner at a rate 1.60% below the estimated rate as offered by it before the authorities and by its counsel before us. That will be in the interest of expediency and in the interests of the State.