1

REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 12065 OF 2016

M/S. CRRC CORPORATION LTD. …APPELLANT

VERSUS

METRO LINK EXPRESS FOR GANDHINAGAR &

AHMEDABAD (MEGA) COMPANY LTD. …RESPONDENT

J U D G M E N T

AMITAVA ROY, J.

The dissension centers around the exposition of an

eligibility norm engrafted in the tender conditions qua a

prestigious project with global participation. The

appellant stands disqualified by the respondent on the

touchstone of its perception of the relevant qualifying

criterion as endorsed by the High Court vide judgment

and order dated 18.11.2016 rendered in Special Civil

2

Application No.18439 of 2016, thus propelling it to this

Court for redress.

2. We have heard Mr. C.A. Sundaram, learned senior

counsel for the appellant and Mr. Mukul Rohatgi, learned

senior counsel for the respondent.

3. The pleaded facts though encompass various

facets, those having a direct bearing on the issue raised,

only would be alluded to.

4. The appellant-corporation has introduced itself to

be an amalgam of M/s. CSR Corporation Ltd. and M/s.

CNR Corporation Ltd., both claimed to be the world's

largest and oldest suppliers of rail transport equipments

with most complete product lines and leading

technologies with their business activities enfolding R&D

design, manufacture, repair, sale, lease and technical

services for railway rolling stock, EMUs, metro coaches,

urban rail transit vehicles, engineering machinery,

consulting services etc. along with several subsidiaries

under their full control. On 09.03.2015, these two

3

entities namely; M/s. CSR Corporation Ltd. and M/s.

CNR Corporation Ltd. got merged after securing the

approval of the concerned state authorities, as a result

whereof, all assets of these two integrant corporations,

together with liabilities, businesses, qualifications, staff,

contracts along with all rights and obligations stood

transferred to the appellant-corporation w.e.f.

01.06.2015. Following such assimilation, the

appellant-corporation was, as a joint stock limited

company incorporated in the Peoples Republic of China

with limited liability and owned and controlled by the

Chinese Central Government. As a consequence of such

merger, the subsidiaries of M/s CSR. Corporation Ltd.

and M/s CNR. Corporation Ltd., became the subsidiaries

of the appellant-corporation and their names were

changed as well. According to the appellant, thereafter it

successfully participated and was awarded various

international contracts, based on the experience of its

subsidiary companies.

4

5. On 15.01.2016, the respondent company

(hereinafter to be referred to also as “MEGA”) invited

tenders/bids for the project “Design, manufacture,

supply, installation, testing, commissioning of 96 nos. of

standard gauge cars and training of personnel” and

organized a pre-bid meeting, amongst others on

12.03.2016 inviting all prospective bidders. The last date

for submission of the bids was eventually fixed on

25.05.2016.

6. As per the tender conditions, the offer was to be

made in three envelopes, to be submitted simultaneously,

as hereunder:

(i) First Envelope called – “Initial

Filter–cum-Qualification Requirement Bid”.

(ii) Second Envelope - “Technical Bid”

(iii) Third Envelope - “Price Bid”

7. In response to the notice inviting tender, the

appellant and three others namely; (i) Consortium of

5

Bombardier Transportation India Pvt. Ltd. & Bombardier

Transportation GmbH; (ii) M/s. Hyundai Rotem Company

(HRC) and (iii) Consortium of Alstom Transport India

Ltd., & A1stom Transport SA, offered their bids by the

date fixed.

8. As per the tender prescriptions, an affirmative

determination of the eligibility and qualification criteria,

on the basis of the particulars furnished in the first

envelope was to be the pre-requisite for the opening of the

envelopes containing the “technical bids” and the “price

bids” in that order applying the same test. Prior thereto,

pre-bid meetings were held, as referred to hereinabove, in

which representatives of various participating bidders

attended and submitted their queries for clarifications as

per clause No.7 of Instructions to Bidders, which were

accordingly deliberated upon. Clarifications, as sought

for, were furnished accordingly. The appellant has

averred that it did submit the envelopes, as required,

containing all essential documents/certificates, as

6

mandated fulfilling, amongst others, the requirements of

the General/Specific Experiences. On 25.05.2016, as

scheduled, the envelopes containing the “Initial

Filter-cum-Qualification Requirement Bid” of the four

bidders were opened and thereafter on 09.06.2016, the

respondent raised 16 queries and required the appellant

to submit its response thereto.

9. The queries, amongst others, related to the norm of

experience as contained in clause 2.4 of Section III of the

Tender Documents. It is inessential to detail the queries

and the replies offered by the appellant, having regard to

the focused contentions raised before us, as would be

referred to shortly hereinafter. Suffice it to state, as

claimed by the appellant, it did adequately and completely

answer the queries and supplemented the same with

contemporaneous records.

10.It was thereafter that the appellant came to learn

that the respondent on 15.10.2016 had rejected its

“Initial Filter-cum-Qualification Requirement Bid” and

7

thus had disqualified it for further participation in the

tender process. The appellant thereafter unsuccessfully

pleaded with the respondent corporation by filing various

representations and requests and the same having failed

to evoke any affirmative response, sought refuge of the

legal process. Prior thereto, it was served as well with a

caveat application filed by the respondent in the High

Court mentioning about its disqualification following the

rejection of its “Initial Filter-cum-Qualification

Requirement Bid” .

11.The respondent-corporation, apart from raising

preliminary objection to the maintainability of the writ

petition filed by the appellant, pleading non-joinder of

necessary parties, i.e. the surviving tenderers in the fray,

asserted that the project was financed through budgetary

resources of State of Gujarat, Government of India and

Japan International Co-operation Agency (for short

hereinafter to be referred to as “JICA”). It also mentioned

that through international competitive Bidding, the

8

General Engineering Consultant, which is a consortium of

four renowned companies, had been appointed to provide

independent expert professional advice regarding the

preparation of tender documents, evaluation of tender

offers etc. for works related to the Ahmadabad Metro Rail

Project - Phase I, i.e. the project in hand. While

generally admitting the facts pertaining to the issuance of

the notice inviting tender on 15.01.2016 and the

participation of the four bidders including the appellant,

MEGA, however, categorically asserted that in course of

the pre-bid meetings, it was clarified in response to a

pointed query, that the experience of subsidiary

companies/group companies will not be taken into

account in any case and that if the parties are desirous of

such experience being counted, the subsidiary

companies/group companies would have to form a Joint

Venture (hereafter referred to also as “JV”) or a

Consortium.

9

12.According to it, the first envelope containing the

“Initial Filter-cum-Qualification Requirement Bid” of the

participating bidders were opened in presence of their

representatives and on the next date, those were

forwarded to the General Engineering Consultant (for

short, hereinafter referred to as “GEC”) for evaluation

thereof and submission of report in connection therewith.

The GEC, in turn, vide its letter dated 09.06.2016

submitted its interim report recommending that further

clarifications be sought for from the respective bidders, on

the points as outlined therein. It was thereafter that the

respondent forwarded 16 queries to the appellant inter

alia on the aspect of experience, as contemplated in

clause 2.4 of the Evaluation and Qualification Criteria of

the tender documents.

13.It is the stand of the MEGA that the appellant,

instead of furnishing the clarifications as sought for,

submitted additional details, thereby virtually revising its

original offer and further endeavoured to make up the

10

deficiency in its experience, as prescribed, by falling back

on the experience of its so called subsidiary companies.

According to MEGA, as the subsidiary companies of the

appellant, retained their independent existence as

separate legal entities, their experience, in terms of the

relevant tender norms, could not be counted to be that of

the appellant as it (appellant) did submit its offer as a

single entity and neither as a joint venture nor as a

consortium with its subsidiary companies. Though in its

reply, the MEGA also expressed its reservation with

regard to the appellant's stand alone financial credentials,

it is unnecessary to refer thereto, as the same did not

figure in course of the rival exchanges in the appeal.

14.The GEC, according to the MEGA, after scrutinizing

the bid documents together with the clarifications re-laid

before it, opined that the appellant was found to be

non-responsive to the requirements of clauses 2.3 and 2.4

of Section III relating to “Evaluation and Qualification

Criteria” of the “Tender Document”. It would be sufficient

11

for the present purpose to extract the relevant excerpt of

the findings of the GEC vis-à-vis clauses 2.4.1 and 2.4.2

for immediate reference:

ClausesRelevant Eligibility

and Qualification

Criterion of Tender

Document in

question

Gist of Finding arrived at by

GEC

…....

2.4.1

….................

General Experience

Experience in the role

of prime contractor

(single entity or JV'

member),

Subcontractor, or

management

contractor for at least

last ten (10) years

starting 1

st

January,

2006.

….................................

CRRC does not meet this

criterion. Since the Parent

Company cannot claim

experience of its Subsidiary

Company even if it has 100%

ownership as long as a

company is a separate legal

entity. CRRC has submitted

its offer as a sole Bidder. It

has also not submitted any

intent of forming a joint

venture/consortium with its

Subsidiary Company,

supported by a letter of intent

in terms of ITB para 4.1. As

per pre-bid meeting

clarification issued to all

bidders 'The subsidiary

12

company/group company may

bid together with the parent

company as a DV/consortium

member for parents/group

company experience to be

taken into account.

2.4.2

(a)

Specific Experience

A minimum number of

two (2) similar

contracts that have

been satisfactorily and

substantially

completed as a prime

contractor considered

in favour considered

of CRRC (single entity

or JV member)

between 1

st

January,

2006 and the Bid

submission deadline.

CRRC does not meet this

criterion, since the

execution/completion of any

contract by its Subsidiary

companies cannot be

considered in favour of CRRC.

15.This report dated 28.07.2016 of the GEC was

thereafter forwarded to JICA for its concurrence and the

latter gave its “no objection” and instructed MEGA to

13

proceed with the technical evaluation of the bids of the

remaining bidders and to finalize the process early.

16. Accordingly, the remaining three bidders were

declared to be qualified at the stage of “Initial

Filter-cum-Qualification Requirement Bid” by discarding

the appellant, as it failed to fulfill the requirements

contemplated in clause 2.3 “Financial Situation” and

clause 2.4 “Experience” of Section III of the “Evaluation

and Qualification Criteria” of the “Tender Document”.

17.According to MEGA, the appellant was intimated of

its disqualification by letter dated 02.11.2016. It has

maintained that the impugned action is strictly in

accordance with the tender norms and being objective

and transparent, is unassailable.

18.Referring to clause 4.1 of Section I of the “Tender

Document”, the appellant, in reiteration, pleaded that

the clarification referred to by MEGA excluding the

experience of the subsidiary/group companies from

being accounted for in absence of a joint venture or

14

consortium was in respect of a query in a totally different

context and was wholly inapplicable to its bid.

According to the appellant, the query was raised by a

subsidiary company before the respondent as to whether

it could avail the experience of its parent/group

company and in response thereto, it was explained that

if a subsidiary company did wish to use the experience

of the parent company, the parent company or the group

company should form with it a Consortium or a JV, as

the case may be. The appellant thus insisted that it

having submitted its bid, as a single entity being the

holding company of its subsidiaries and had claimed the

experience of its fully owned subsidiaries, the

clarification relied upon by the GEC and acted upon by

MEGA to oust it (appellant) from the process as

disqualified, was patently flawed. It further stood by its

responses to the queries made, contending that those

adequately did answer the same and demonstrate that

its bid was fully compliant of the essential tender

conditions.

15

19.The High Court on an analysis of clause 2.4 of the

“Evaluation and Qualification Criteria” contained in

Section III of the “Tender Documents”, in the backdrop of

the rival orientations founded on the pleaded facts and

the documents in support thereof, held that while a

holding company may control its subsidiary companies,

which may have the requisite experience, as the

subsidiary companies would not be required to execute

the work, the holding company cannot avail the benefit of

their experience. It was of the view that since the

subsidiaries have an identity separate from the holding

company, they ipso facto, by virtue of they being

subsidiaries of the holding company, do not become a

party to the contract and are in no manner liable to the

employer for the execution thereof. It distinguished the

contingency, where a J.V. or a Consortium of different

companies/ persons is formed, each constituent whereof

would be liable for execution of the contract. It was of the

estimate that in such a formation of a J.V. or a

Consortium, the benefit of experience of the constituent

16

companies would be available to the J.V. or a Consortium

and not otherwise. In essence, it thus held that the

appellant-corporation on a stand alone basis, did not

possess the requisite experience, as laid down in the

tender conditions and that it was not permissible for it to

avail the experience of its subsidiaries to make up such

deficiency. As a community of interest in the performance

of the work between the appellant and its subsidiary

companies, was absent, the impugned action of

disqualifying it for lack of experience in terms of clause

2.4 of the “Evaluation and Qualification of Criteria” could

not thus be faulted.

20.To reiterate, the parties before us are at issue only

on the aspect as to whether the appellant-corporation, to

meet the experience norm, as prescribed by clause 2.4 of

the “Evaluation and Qualification of Criteria”, can utilize

the experience of its subsidiary companies to qualify in

the “Initial Filter-cum-Qualification Requirement Bid”.

17

No other contention has been raised. The present

scrutiny thus would be limited only to this facet of the lis.

21.It has been insistently urged on behalf of the

appellant that the exposition of clause 2.4 of the

“Evaluation and Qualification of Criteria” furnished on

behalf of MEGA and endorsed by the High Court is

patently erroneous and is wholly incompatible with the

letter and spirit of clause 4.1 and disregardful of the

materials on record pertaining to the constitution of the

appellant and the functional mechanism qua its

subsidiary companies and is thus liable to be dismissed

as absurd, arbitrary and in defiance of logic.

22.Mr. Sundaram has argued that it being apparent

on the face of the records that the query in response to

which, the clarification provided by the

appellant-corporation was that a subsidiary

company/group company may bid together with the

parent company as a J.V./Consortium member, for

parent/group company experience to be taken into

18

account, had been raised by a subsidiary company with

a request to allow the experience of the parent

company/group company to be taken into account for

meeting the qualification requirement of experience of a

subsidiary company. The learned senior counsel has

thus maintained that this clarification had no

application whatsoever to the appellant-corporation who

had offered its bid as the single entity, as permissible

under clause 4.1 and in view of its formational and

functional configuration, it was legally entitled to avail

the experience of its subsidiaries to meet the tender

conditions. According to Mr. Sundaram, the

disqualification of the appellant-corporation, in this

overwhelming legal and factual premise, is grossly

arbitrary, unreasonable and unjust calling for the

intervention of this Court. The learned senior counsel

principally relied in endorsement of his assertions on the

decision of this Court in New Horizons Ltd. and

another Vs. Union of India and others – (1995) 1SCC

478.

19

23.In persuasive refutation, learned senior counsel for

the respondent has maintained that as the appellant

squarely failed to meet the technical eligibility,

predicated in clauses 2.4.1 and 2.4.2(a),(b) and (c) on a

correct interpretation of the scope and ambit of clause

4.1, in conjunction with the clarifications provided, no

interference with the view taken by the High Court is

warranted. As admittedly the appellant’s experience sans

that of its subsidiaries falls short of the one mandated by

the tender conditions, the impugned action of MEGA is

unimpeachable, he urged. Mr. Rohatgi argued that

merely because the subsidiary companies of the

appellant, which by themselves are separate legal

entities, are eligible in terms of experience, it does not

ipso facto confer eligibility to it (appellant), the parent

holding company. According to him, the appellant having

applied as a single entity in the contract if awarded

would be inter se, the appellant and the MEGA and the

subsidiary companies would not figure in the deal, so

much so that it would be impossible to secure their

20

performance or to hold the subsidiary companies

responsible in case of an eventuality necessitating such

an initiative. The learned senior counsel argued that as

was demonstrable from clause 4.1 as well as 2.4 of the

tender conditions in question, the experience of a

subsidiary company was permissible to be availed only if

it was a member of a J.V. or a Consortium. The

appellant, having offered its bid as a single entity, as a

holding company, it was not entitled to utilize the

experience of its subsidiary companies to make up the

short fall in its experience, as prescribed by the tender

conditions. While contending that the dictum in New

Horizons Ltd. (supra) was of no avail to the appellant in

the facts of the case, the learned senior counsel sought

to draw sustenance principally from the following

decision of this Court:

(1)Afcons Infrastructure Ltd. Vs. Nagpur

Metro Rail Corporation Ltd. & Anr. – 2016

(8) SCALE 765

21

(2)Tamil Nadu Generation and Distribution

Corporation Ltd. Vs. CSEPDI – Trishe

Consortium – 2016 (10) SCALE 69

(3)Montecarlo Ltd. Vs. NTPC Ltd. – 2016 (10)

SCALE 50

(4)Core Projects and Technologies Ltd. Vs.

The State of Bihar – 2011 (59) BLJR 183

(5)Rohde and Schwarz Gmbh and Co. Kg. Vs.

Airport Authority of India and Anr. –

(2014) 207 DLT 1

24.The contentious pleadings and the assertions

based thereon have been duly evaluated. The issue that

confronts the present adjudicative pursuit, did fall for the

scrutiny of this Court, albeit in the context of another

project, in which the appellant (respondent No. 2 therein)

had been awarded the contract, a decision that stood

upheld in C.A. Nos. 1353-1354 of 2017 - Consortium of

Titagarh Firema Adler SPA -Titagarh Wagons Ltd.

vs. Nagpur Metro Rail Corporation Limited (decided

on 9.5.2017). Clause 4.1 dealing with eligibility criteria of

the prospective tenders, as involved in that decision,

deserves extraction to facilitate an immediate comparison

22

of the text thereof with that of clause 4.1 as involved

herein.

“4.1 A bidder may be a firm that is a

private entity, a government-owned entity –

subject to ITB 4.3 – or any combination of

such entities in the form of a joint venture

(JV) under an existing agreement or with the

intent to enter into such an agreement

supported by a letter of intent. In the case

of a joint venture, all members shall be

jointly and severally liable for the execution

of the contract in accordance with the

contract terms. The JV shall nominate a

representative who shall have the authority

to conduct all business for and on behalf of

any and all the members of the JV during

the bidding process and, in the event the JV

is awarded the contract, during contract

execution. Unless specified in the BDS,

there is no limit on the number of members

in a JV.”

25.Section V of the “Tender Documents” of that

contract dwelling on “eligibility criteria and social and

environmental responsibility” further mandated that

bidders that are government owned enterprises or

institutions may participate, only if they can establish

that they are (i) legally and financial autonomous (ii)

Operate under commercial law.

23

26.The award of the contract for “design, manufacture,

supply, testing, commissioning of 69 passenger rolling

stock (Electrical Multiple Units)” and training of personnel

at Nagpur Metro Rail Project, which was funded by KfW

Development Bank, Germany in favour of the appellant

was unsuccessfully assailed before the High Court, a

verdict that was upheld by this Court, as referred to

hereinabove.

27.One of the principle limbs of challenge against the

eligibility of the appellant was its lack of experience as a

single entity and that it having submitted its bid on the

strength of the experience of the subsidiaries of its

erstwhile parent/original companies, following the merger

whereof it had come into existence, it was not eligible as

per the qualification norms. It was urged there as well

that unless the subsidiaries are the constituents of a J.V.

or a Consortium, their experience cannot be taken into

consideration to gauge the experience of the holding

company and that as it on a standalone basis, was not

24

possessed of the requisite experience as prescribed, it

ought to have been disqualified on that count alone.

28.Following an exhaustive analysis of the facts, the

relevant tender conditions as well as the law adumbrated

by the pronouncements of this Court, this plea against

the eligibility of the appellant-corporation was negated.

29.It would be advantageous, in view of the striking

analogy of the overall perspectives, to recount the relevant

observations recorded therein and having a decisive

bearing on the issue under scrutiny.

“24. The core issue, as we perceive, pertains to

acceptance of the technical bid of the

respondent No. 2 by the 1

st

respondent and we

are required to address the same solely on the

touchstone of eligibility criteria regard being

had to the essential conditions. The decision

on other technical aspects, as we are advised at

present, is best left to the experts. We do not

intend to enter into the said domain though a

feeble attempt has been made on the said

count.

…… … … … … … … …

26.What is urged before this Court is that the

respondent No. 2 could not have been regarded

as a single entity and, in any case, it could not

have claimed the experience of its subsidiaries

25

because no consortium or joint venture with its

subsidiaries was formed. With regard to

relationship of holding and subsidiary

companies, we have been commended to the

authorities in Balwant Rai Saluja (supra) and

also the judgment of the Delhi High Court in

Rohde and Schwarz Gmbh and Co. K.G.

(supra). The essential submission is that

respondent No. 2 as the owner of the

subsidiary companies including their assets

and liabilities, cannot claim their experience

and there is necessity to apply the principle of

“lifting the corporate veil”, as has been laid

down in Renusagar Power Co. (supra) and

Life Insurance Corporation of India v.

Escorts Ltd. and others

1

. It is also argued

that the Government owned entity cannot be

treated differently, for a Government owned

entity is distinct from the Government and, for

the said purpose, inspiration has been drawn

from the authority in Western Coalfields

Limited v. Special Area Development

Authority, Korba and another

2

. It has also

been urged that when the tender has required

a particular thing to be done, it has to be done

in that specific manner, for the law envisages

that where a power is given to do a certain

thing in a certain way, the thing must be done

in that way or not at all. For the aforesaid

purpose, inspiration has been drawn from the

authority in Central Coalfields Ltd. (supra)

wherein reliance has been placed on Nazir

Ahmad v. King Emperor

3

.

1

(1986) 1 SCC 264

2 (1982) 1 SCC 125

3

AIR 1936 PC 253

26

27.Before we proceed to deal with the

concept of single entity and the discretion used

by the 1

st

respondent, we intend to deal with

role of the Court when the eligibility criteria is

required to be scanned and perceived by the

Court. In Montecarlo Ltd. (supra), the Court

referred to TATA Cellular (supra) wherein

certain principles, namely, the modern trend

pointing to judicial restraint on administrative

action; the role of the court is only to review

the manner in which the decision has been

taken; the lack of expertise on the part of the

court to correct the administrative decision;

the conferment of freedom of contract on the

Government which recognizes a fair play in the

joints as a necessary concomitant for an

administrative body functioning in an

administrative sphere or quasi-administrative

sphere, were laid down. It was also stated in

the said case that the administrative decision

must not only be tested by the application of

Wednesbury principle of reasonableness but

also must be free from arbitrariness not

affected by bias or actuated by mala fides. The

two-Judge Bench took note of the fact that in

Jagdish Mandal (supra) it has been held that,

if the decision relating to award of contract is

bona fide and is in public interest, courts will

not, in exercise of power of judicial review,

interfere even if a procedural aberration or

error in assessment or prejudice to a tenderer,

is made out. The decisions in Master Marine

Services (P) Ltd. v. Metcalfe & Hodgkinson

(P) Ltd. and another

4

, B.S.N. Joshi & Sons

Ltd. v. Nair Coal Services Ltd. and others

5

and Michigan Rubber (India) Ltd. (supra)

have been referred to. The Court quoted a

4 (2005) 6 SCC 138

5 (2006) 11 SCC 548

27

passage from Afcons Infrastructure Ltd.

(supra) wherein the principle that

interpretation placed to appreciate the tender

requirements and to interpret the documents

by owner or employer unless mala fide or

perverse in understanding or appreciation is

reflected, t he constitutional Courts should not

interfere. It has also been observed in the said

case that it is possible that the owner or

employer of a project may give an

interpretation to the tender documents that is

not acceptable to the constitutional Courts but

that by itself is not a reason for interfering

with the interpretation given. After referring to

the said authority, it has been ruled thus:

“24. We respectfully concur with the

aforesaid statement of law. We have

reasons to do so. In the present

scenario, tenders are floated and

offers are invited for highly complex

technical subjects. It requires

understanding and appreciation of

the nature of work and the purpose

it is going to serve. It is common

knowledge in the competitive

commercial field that technical bids

pursuant to the notice inviting

tenders are scrutinized by the

technical experts and sometimes

third party assistance from those

unconnected with the owner’s

organization is taken. This ensures

objectivity. Bidder’s expertise and

technical capability and capacity

must be assessed by the experts. In

the matters of financial assessment,

consultants are appointed. It is

because to check and ascertain that

28

technical ability and the financial

feasibility have sanguinity and are

workable and realistic. There is a

multi-prong complex approach;

highly technical in nature. The

tenders where public largesse is put

to auction stand on a different

compartment. Tender with which we

are concerned, is not comparable to

any scheme for allotment. This arena

which we have referred requires

technical expertise. Parameters

applied are different. Its aim is to

achieve high degree of perfection in

execution and adherence to the time

schedule. But, that does not mean,

these tenders will escape scrutiny of

judicial review. Exercise of power of

judicial review would be called for if

the approach is arbitrary or malafide

or procedure adopted is meant to

favour one. The decision making

process should clearly show that the

said maladies are kept at bay. But

where a decision is taken that is

manifestly in consonance with the

language of the tender document or

sub-serves the purpose for which the

tender is floated, the court should

follow the principle of restraint.

Technical evaluation or comparison

by the court would be impermissible.

The principle that is applied to scan

and understand an ordinary

instrument relatable to contract in

other spheres has to be treated

differently than interpreting and

appreciating tender documents

relating to technical works and

29

projects requiring special skills. The

owner should be allowed to carry out

the purpose and there has to be

allowance of free play in the joints.”

… … … … … … … … ...

29.In Reliance Telecom Ltd. and another

v. Union of India and another , the Court

referred to the authority in Asia Foundation

& Construction Ltd. v. Trafalgar House

Construction (I) Ltd. and others wherein it

has been observed that though the principle

of judicial review cannot be denied so far as

exercise of contractual powers of Government

bodies are concerned, but it is intended to

prevent arbitrariness or favouritism and it is

exercised in the larger public interest or if it

is brought to the notice of the court that in

the matter of award of a contract power has

been exercised for any collateral purpose.

Thereafter, the Court in Reliance Telecom

Ltd. (supra) proceeded to state thus:

“75. … In the instant case, we are

unable to perceive any arbitrariness

or favouritism or exercise of power

for any collateral purpose in the NIA.

In the absence of the same, to

exercise the power of judicial review

is not warranted. In the case at

hand, we think, it is a prudent

decision once there is increase of

revenue and expansion of the range

of service.”

And again:

30

“76.It needs to be stressed that in

the matters relating to complex

auction procedure having enormous

financial ramification, interference

by the Courts based upon any

perception which is thought to be

wise or assumed to be fair can lead

to a situation which is not

warrantable and may have

unforeseen adverse impact. It may

have the effect potentiality of

creating a situation of fiscal

imbalance. In our view, interference

in such auction should be on the

ground of stricter scrutiny when the

decision making process

commencing from NIA till the end

smacks of obnoxious arbitrariness

or any extraneous consideration

which is perceivable.”

… … … … … … … … ...

32. Respondent No. 2, as is evident, is a

company owned by the People’s Republic of

China and, therefore, it comes within the

ambit of Clause 4.1 of the bid document as

a Government owned entity. We have

already reproduced the said clause in earlier

part of the judgment. As perceived by the 1

st

respondent, a single entity can bid for itself

and it can consist of its constituents which

are wholly owned subsidiaries and they may

have experience in relation to the project.

That apart, as is understood by the said

respondent, where the singular or unified

31

entity claims that as a consequence of

merger, all the subsidiaries form a

homogenous pool under its immediate

control in respect of rights, liabilities, assets

and obligations, the integrity of the singular

entity as owning such rights, assets and

liabilities cannot be ignored and must be

given effect. While judging the eligibility

criteria of the second respondent, the 1

st

respondent has scanned Article164 of the

Articles of Association of the respondent No.

2 which are submitted along with the bid

from which it is evincible that the Board of

Directors of the respondent No. 2 has been

entrusted with the authority and

responsibility to discharge all necessary and

essential decisions and functions for the

subsidiaries as well. According to the 1

st

respondent, the term “Government owned

entity” would include a government owned

entity and its subsidiaries and there can be

no matter of doubt that the identity of the

entities as belonging to the Government

when established can be treated as a

Government owned entity and the

experience claimed by the parent of the

subsidiaries can be taken into

consideration. Learned senior counsel for

the 1

st

respondent has drawn our attention

to the “lifting of corporate veil” principle or

doctrine of “piercing the veil” and in that

context, reliance has been placed on

Littlewoods Mail Order Stores, Ltd. v.

McGregor

6

, DHN Food Distributors Ltd.

and others v. London Borough of Tower

Hamlets

7

and Harold Holdsworth & Co.

6 (1969) 3 All ER 855

7 (1976) 3 All ER 462

32

(Wakefield) Ld. v. Caddies

8

. Learned

senior counsel has also placed reliance

upon the principles stated in Renusagar

Power Co. (supra) that have been reiterated

in New Horizons Ltd. (supra). In the

written submission filed on behalf of the 1

st

respondent, the relevant paragraphs from

Renusagar Power Co. (supra) have been

copiously quoted. It is also urged that in

the current global economic regime the

multinational corporations conduct their

business through their subsidiaries and,

therefore, there cannot be a hyper-technical

approach that eligibility of the principal

cannot be taken cognizance of when it

speaks of the experience of the subsidiaries.

It is also contended by Mr. Subramaniam

that in the context of fraud or evasion of

legal obligations, the doctrine of “piercing

the veil” or “lifting of the corporate veil” can

be applied but the said principle cannot be

taken recourse to in a matter of the present

nature.

33. With regard to the satisfaction of the 1

st

respondent, it has been highlighted before

us that the said respondent had thoroughly

examined the bid documents and satisfied

itself about of the capability, experience and

expertise of the respondent No. 2 and there

has been a thorough analysis of the

technical qualification of the respondent No.

2 by the independent General Consultant

and the reports of the Appraisal and Tender

Committee of the 1

st

respondent and also

the no-objection has been received from KfW

Development Bank, Germany which is

8 (1955) 1 WLR 352

33

funding the entire project. Narrating the

experience of the respondent No. 1, it has

been stated in the written submission filed

on behalf of the 1

st

respondent:

“36. That it is further clear from the

record that besides being the lowest

bidder, the experience of R 2 in

supplying Metro Trains across the

world exceeds the Petitioner’s

experience by a huge margin. Where

for clause 12, R 2 has shown a

figure of 594 Metro Cars, Petitioner

has shown only 72 Cars; and for

clause 12.1 where R 2 has shown

432 Cars, Petitioner has again

shown only 72 Cars. This vast

experience of R 2 would be beneficial

for the project and would further

public interest.

37.That R 1 without any malice, or

malafide has treated R 2 along with

its 100% subsidiaries as one entity.

This understanding of the clause

has been at the ends of both parties

viz. R 1 and R 2, who were ad idem

vis-à-vis the eligibility of the parent

company to bid using the experience

and executing the contract through

its various 100% wholly owned

subsidiaries.

38.That the above understanding

of R 1 of treating R 2 along with its

100% subsidiaries is supported by

the understanding of the Delhi

Metro Rail Corporation Ltd., which

has on a similarly, if not same,

34

worded bid-document granted the

tender/agreement to R 2, which had

even there bid as a parent company

claiming experience of and

execution through 100% wholly

owned subsidiaries.

39.That moreover, there is no bar,

whatsoever, express or implied, in

the tender document to treat the

parent company along with its 100%

wholly owned subsidiaries as one

entity. Therefore, the scope of

judicial review should be limited in

adjudging the decision taken by R 1

in the best interest of the project,

and thereby, the public.

40. That arguendo, no prejudice,

whatsoever, has been caused to the

project or to other bidders including

the Petitioner by the above

understanding of the tender

conditions by R 1. It is humbly

submitted that R 2 fulfilled all the

technical requirements. The

bid-document itself provided for

bidding as a consortium, and did

not require in such a case fulfilment

of any material condition, which if

not fulfilled would prejudice any

parties or the project. Moreover, the

scheme of the bid-document is such

that it itself provides for a Parent

Company Guarantee. According to

this Parent Company Guarantee

Form, a parent company would

have to perform the works under

the agreement in case the

35

subsidiary failed. Therefore, the

objections raised by the Petitioner

are hyper-technical and have been

raised only to stall the project once

it was found to be unsuccessful.”

34.As is noticeable, there is material on

record that the respondent No. 2, a

Government company, is the owner of the

subsidiaries companies and subsidiaries

companies have experience . The 1

st

respondent, as it appears, has applied its

commercial wisdom in the understanding and

interpretation which has been given the

concurrence by the concerned Committee and

the financing bank. We are disposed to think

that the concept of “Government owned

entity” cannot be conferred a narrow

construction. It would include its subsidiaries

subject to the satisfaction of the owner. There

need not be a formation of a joint venture or a

consortium. In the obtaining fact situation,

the interpretation placed by the 1

st

respondent in the absence of any kind of

perversity, bias or mala fide should not be

interfered with in exercise of power of judicial

review. Decision taken by the 1

st

respondent,

as is perceptible, is keeping in view the

commercial wisdom and the expertise and it

is no way against the public interest.

Therefore, we concur with the view expressed

by the High Court.”

30.Be that as it may, it would notwithstanding the

above, be indispensable to examine and decipher the

import of the relevant clauses pertinent to the question to

36

be addressed. Clause 4.1 of Section 1 of the Instructions

to Bidders which defines “eligible bidders” is in following

terms:

“Eligible Bidders:-

4.1. A Bidder may be a firm that is a single

entity or any combination of such ent ities in

the form of a joint venture (JV) under an

existing agreement or with the intent to enter

into such an agreement supported by a letter

of intent . In the case of a J V :

Consortium formation is acceptable.

Tender condition Prevails.

(a)All members shall be jointly and severally

liable for the execution of the Contract in

accordance with the Contract terms, and

(b)The JV shall nominate a Representative

who shall have the authority to conduct

all business for and on behalf of any and

all the members of the JV during the

bidding process and, in the event the JV

is awarded the Contract during Contract

execution.”

31. A relevant extract of Clause 7.1 of the same

Section, which provides for clarification of bidding

documents, site visit pre-bid meeting, is furnished

hereinbelow:

37

“A Bidder requiring any clarification of the

Bidding Documents shall contact the

Employer is writing at the Employer’s address

specified in the BDS or raise his enquiries

during the pre-bid meeting if provided for in

accordance with ITB.7.4.”

32. Clauses 2.4.1 and 2.4.2 (a) & (b) of the “Evaluation

and Qualification of Criteria”, Section III are also

extracted as hereunder:

“G eneral Experience (Cl ause 2.4.1)

Experience in the role of prime contractor

(single entity or JV member), Subcontractor or

management contractor for at least last ten

(10) years starting 1

st

January, 2006.

Specific Experience Clause 2.4.2( a )

A minimum number of two ( 2) similar

contracts that have been satisfactorily and

substantially completed as a prime contractor

(single entity or JV member) between 1

st

January, 2006 and the Bid submission

deadline.

Specific Experience (2.4.2(b)

Experience under contracts in the role of

prime contractor (single entity or JV member)

for Vehicle Design, Interface (with other

designated Contractors such as signaling,

Track Traction, etc.), Assembly & Supply,

Testing and Commissioning of minimum of

total 150 metro (i.e. MRT, LRT, Sub-urban

Railways or high speed railways) cars made of

38

either Stainless Steel or Aluminum with

similar features including three phase traction

propulsion system ATP/ ATO systems, etc .

between 1

st

January, 2006 and the Bid

submission deadline.

AND

Out of 150 or more cars supplied and

commissioned as above have minimum o f

total 75 metro (i.e. MRT, LRT, Sub-urban

Railways or high speed railways) cars

supplied and in satisfactory revenue

operation continuously for at least five

years:

EITHER in at least 1 (one) country outside the

country of origin OR in India.”

33.It is a matter of record that between 16.03.2016

and 30.04.2016, in course of the pre-bid meetings with

the bidders, certain queries were raised by them to which

clarifications had been furnished by MEGA. The following

queries and clarifications as available from the records

being pre-eminently relevant are quoted hereinbelow:

Query raised Clarification issued

Serial No. 50: Existing

requirement that the

consortium members

experience shall only be

The subsidiary

company./group

company may bid

together with the parent

39

counted for qualification

Kindly allow Parent

companies/Group

companies experience to

be taken into account for

meeting the qualification

requirement as this will

simplify the Contract

structure. The same has

been allowed in several

large tenders in India

recently.

company as a

JV/consortium member,

for parents/group

company experience to be

taken in to account.

Tender Condition

prevails.

Serial No.52: Kindly

accept letter of credit

facility issued by the

bank in favor of

JV/Consortium or

companies belong to

same global group of

companies rather than

individual cap in case the

applicant is

JV/Consortium.

Each member of

JV/Consortium is a

separate entity with a

distinct role assigned as

per MOU and, therefore,

the requirement are

specified

Tender Condition

prevails.

Serial No. 54. For a

proper local

management, we suggest

you to kindly allow a fully

owned Indian subsidiary

can use the date and

references of the parent

company and participate

in tender on/its own and

The subsidiary

company/group company

may bid together with the

parent company as a

JV/consortium member,

for Parents/group

company experience to be

taken in to account.

Each member must meet

40

or as consortium with

parent company

borrowing the technical &

financial credentials or

the parent company

the requirement.

Serial No.56: For a

proper local

management, we suggest

you to kindly allow a fully

owned/Indian subsidiary

can part of

consortium/JV with their

parents company, even

100% subsidiary doesn’t

have 10 years experience

and doesn’t meet other

eligibility conditions

mentioned in Clause No.2

of Section-III of

Evaluation and

Qualification Criteria.

The subsidiary

company/group company

may bid together with the

parent company as a

JV/consortium member,

for Parents/group

company experience to be

taken in to account.

34. A plain reading of clause 4.1 reveals that a bidder

can be a single entity or a combination of such entities in

the form of a J.V. or a Consortium under an existing

agreement or with the intent to enter into such an

agreement supported by a letter of intent. Thus a single

41

entity has been construed to be a valid bidder for all

intents and purposes.

35.Having regard to the magnitude of the project as

well as the experience and expertise essential for the

quality execution thereof, there seems to be no

justification to infer, at the first place, to exclude a

government owned entity with its 100% wholly owned

subsidiaries to be ineligible to participate in the process.

A single entity, in our comprehension, would assuredly

include such a government owned entity along with its

100% wholly owned subsidiaries. This is more so on the

touchstone of otherwise imperative facilitation of a

broad based participation of entities with competing

worth and capabilities, in the overall interest of the timely

and quality execution of a public project.

36.As recorded in Consortium of Titagarh Firema

Adler SPA (supra) , the appellant-corporation is a

government owned entity with 100% wholly owned

subsidiaries as a composite unit, so much so that the

42

experience of any one of its constituent 100% wholly

owned subsidiaries would be construable as its

experience. It was proclaimed that the petitioner

(respondent no.2 therein) was a Government Company

and the owner of its subsidiary companies and that the

concept of “government own entity” could not be given a

narrow construction so as to exclude its subsidiaries with

their experience and that there was no necessity for the

formation of a joint venture and consortium for the

Government own entity to avail the benefit of the

experience of its subsidiary companies. That the

acceptance of the petitioner (respondent no.2) therein in

the context of the work awarded to it was in accord with

public interest, having regard to the overall commercial

concept and the demand of expertise, was underlined as

well. Noticeably, the process of merger of M/s. CNR

Corporation and M/s. CSR Corporation and the

integration thereof along with their subsidiaries to

metamorphosise into the appellant-corporation is borne

out by the coeval records.

43

37 In that view of the matter, the status and the

entitlements of the appellant-corporation, as already

adjudicated in Consortium of Titagarh Firema Adler

SPA (supra), as a single entity bidder in the present

tender process would also by the yardstick of simple

logic and analogy be available to it. Absence of the words

“government owned entity” in clause 4.1, presently under

consideration, is of no consequence. The plea of the

respondent that the tender conditions involved demand a

different perspective in the overall conceptual framework

thereof, lacks persuasion. Significantly, in clause 4.1

involved in Consortium of Titagarh Firema Adler SPA

(supra), “government owned entity” had been

contemplated as one of the bidders in contradistinction to

“private entity” and “any combination of such entities” in

the form of a joint venture (J.V)..... The expression used

in the present clause being “single entity”,

understandably, it is inclusive of a private as well as a

44

government owned entity. The unit envisaged as a single

entity is thus independent of any combination or

formation in the form of a J.V. or a Consortium and thus

is visualised to be one integral and composite whole. In

such a logical premise, a government owned company

with its 100% wholly owned subsidiaries has to be

comprehended as a single entity, eligible to bid in terms

of clause 4.1 of the tender conditions and is to be

regarded as single, coherent and homogeneous existence

and not a disjointed formation.

38.The queries and the clarifications, relatable to the

discord, as presented, also in our discernment, do not

substantiate the plea of MEGA in any manner

whatsoever. The foundation of its rejection of the

appellant's bid is the clarification to the query mainly at

serial No. 50. It is patent therefrom that it was in

response to a query made by a subsidiary company to

allow for its benefit, the experience of the parent

company/group companies to meet the qualification

45

requirement with regard thereto. It was in that context

that the clarification furnished was that the subsidiary

company/group companies may bid together with the

parent company as J.V./Consortium member, for

parent/group company's experience to be taken into

account. This clarification was extended and applied

vis-a-vis the appellant qua clauses Nos. 2.4.1, 2.4.2(a),

2.4.2(b) and 2.4.2.(c) to disqualify it on the ground that

on stand alone basis, it was deficient in the experience

prescribed and that it could not have availed of the

experience of its subsidiaries companies. As rightly

contended on behalf of the appellant, we are of the view

that this clarification has no application to its case and,

therefore, the decision to disqualify it on this ground is

apparently arbitrary, discriminatory, unreasonable,

illogical and non-transparent, thus rendering the same

irreversibly illegal, unjust and unfair. The improvement

endeavoured by the respondent in its reply affidavit is

belied by the records and is unacceptable. No other view

or elucidation of the relevant clauses of the tender

46

conditions is at all possible. The interpretation offered by

the respondent and endorsed by the High Court in the

contextual framework is thus patently impermissible and

absurd.

39.Not only the appellant as the record testifies had

offered its responses to the clarifications sought for, its

status as a government owned corporation, by no means,

has been disputed by MEGA. Further, in the face of its

demonstrated structural integrity and functional unity

qua its subsidiaries with all consequential legal

implications, the apprehension of MEGA that the

subsidiary companies of the appellant, if necessity so

arises, would not be available for the execution of the

project, not being a party to the contract, to say the least,

is speculative, unfounded, farfetched and wanting in

reason and rationale. Whether the subsidiary companies

of the appellant would be responsible for the execution of

the work is evinced by the formational specifics and

functional dynamics of the appellant and its wholly

47

owned subsidiary companies, as noticed in Consortium

of Titagarh Firema Adler SPA (supra) in the affirmative

and does not call for further dilation. In the face of a

forensic analysis of the decisions cited at the Bar in the

above adjudication, it is inessential as well to retraverse

the same.

40.In the wake up of above determination, the

impugned disqualification of the appellant on the ground

of deficiency, in experience in terms of clause 2.4, is

unsustainable in law and on facts being grossly illegal,

arbitrary and perverse. As a corollary, the judgment and

order of the High Court in challenge is also set-aside.

The tender process in view of the above conclusion,

would be furthered hereinafter as per the terms and

conditions thereof and in accordance with law and taken

to its logical end as expeditiously as possible. We make it

clear that the present adjudication is confined only to

the issue of disqualification of the appellant on the

ground of experience on the touchstone of clause 2.4 of

48

the “Eligibility and Qualification Criteria” of “Tender

Document” and no other aspect. The appeal is allowed.

In the facts and circumstances of the case, there shall be

no order as to costs.

...........................J.

[Dipak Misra]

............................J.

[Amitava Roy]

New Delhi;

May 15, 2017

ITEM NO.1A COURT NO.2 SECTION IX

S U P R E M E C O U R T O F I N D I A

RECORD OF PROCEEDINGS

Civil Appeal No(s). 12065/2016

M/S CRRC CORPORATION LTD. Appellant(s)

VERSUS

M Link Express for Gandhinagar Ahmedabad

(MEGA) Company Ltd. Respondent(s)

Date : 15/05/2017 This appeals was called on for judgment today.

For Appellant(s) Mr. Prabhjit Jauhar, Adv.

Mr. S.S. Jauhar, AOR

For Respondent(s) Mr. Mahesh Agrawal, Adv.

Mr. Abhinav Agrawal, Adv.

Mr. M. Bhatt, Adv.

Mr. Rishabh Parikh, Adv.

Mr. E.C. Agrawala, AOR

Hon'ble Mr. Justice Amitava Roy pronounced the judgment of the

Bench consisting of Hon'ble Mr. Justice Dipak Misra and His

Lordship.

The appeal is allowed in terms of the signed reportable

judgment. In the facts and circumstances of the case, there shall

no order as to costs.

(Gulshan Kumar Arora) (H.S. Parasher)

Court Master Court Master

(Signed reportable judgment is placed on the file)