Full Judgment Text
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CASE NO.:
appointed in even a lower grade if sufficient number of
vacancies are not available in the grade for which he may be
found fit. In other words, even between candidates found
fit for a particular grade, the recommendation may be for an
appointment to a lower grade. As between those found fit
for a particular grade, the preferences had to be and were,
presumably, determined by fair and honest appraisements of
their merit. Such, preferences due to honest assessments,
which are not above possibilities of error, have never been
held to cast any reflection which, could be equated with
punishment. If the view of the Division Bench of the Delhi
High Court is correct, as we think it is, that the rules had
the effect of constituting a new service, with a fair and
reasonable procedure for entry into it, the procedure could
not be characterized as a device to defeat the provisions of
Art. 311 or a fraud upon the Constitution simply because the
results, of subjection to the process of appraisement of the
merits of each, candidate may not meet the expectation of
some candidates.
Article 311 affords reasonable opportunity to defend against
threatened punishment to those already in a Government
service. Rule 5 provides a method of recruitment or entry
into a new service of persons who, even though they may have
been serving the Government, had no right to enter the newly
constituted’ service before going through the procedure
prescribed by the Rule. If the petitioner had already been
appointed a permanent Government servant, there may have
been some justification for
458
contending that Rule 5 could not be so applied as to deprive
him of a Permanent Post without complying with Article 311
as such deprivation would have been per se a punishment.
The mere possibility of misuse of Rule 5 could not involve
either its conflict with or attract the application of Art.
311. The fields ,of operation of Rule 5 and Art. 311 of the
Constitution are quite different and distinct so that the
two do not collide with each other.
The learned Counsel for the Appellant then contended that
;each person placed in the category of Departmental
candidates by Rule 2 had to be treated alike, but Rule 5
enables the Selection Committee to treat them differently by
assigning different grades to them. In other words, the
contention was that Rule 5 gives too wide a power of
selection to the Selection Committee. It was also
submitted, though not quite so clearly, that Rule 5 must
itself be so interpreted as to operate automatically and
place all persons falling within the definition of
Departmental candidate" in a single class if Rule 5 is to be
upheld as valid. It was urged that the interpretation
placed on Rule 5 by the Division Bench involved not merely
its conflict with the definition of a "departmental
candidate" in Rule 2(b) but also with Articles 14 and 16 of
the Constitution, as it meant that those treated equally by
Rule 2(b) could be treated unequally by the Selection
Committee. This argument rests on a misconstruction of
Rule 2(b).
The definition of a Departmental candidate given by Rule
8 (b) is :
2 (b) "departmental candidate" means-
(i) a person in the Ministry of Information
& Broadcasting or any of its attached and
subordinate offices who was holding or would
have held, but for his absence on deputation,
a duty post, on the 1st November, 1957, and
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who is holding, or has a lien on a duty post
in a substantive capacity at the commencement
of these rules; or
who has been declared quasi-permanent in a
duty post, on, or prior to, the 1st July 1957;
or
who was eligible to be declared quasi-
permanent in a duty post, on, or on any date
prior to, the 1st July 1957; or
who was appointed to a duty post on the
basis of selection by the Commission or whose
appointment thereto was approved by the
Commission, before the commencement of these
rules;
459
(ii) any other person in the Ministry of
Information and Broadcasting or any of its
attached and subordinate offices whom the
Government may declare as such on the basis of
his qualification and experience";
It is clear that this definition of a "departmental
candidate" is meant only as an aid in interpreting Rule 5
and was not intended to operate as a fetter on the functions
and powers of the. Selection Committee. We may add that
the validity of Rule 5 does not appear to us to have been
assailed in arguments before the High Court. And, in any
case, the attack on it must fail on merits.
Fifthly and lastly, it was urged that the action against the
Petitioner was visited by mala fides. We find no such
ground taken either in the Writ Petition or argued at any
stage in the High Court or mentioned in the grounds of
appeal taken in the application for certifying the case as
fit for appeal to this Court. It was, however, a ground
taken by the Petitioner Appellant in his Rejoinder affidavit
in attempting to reply to the affidavit filed in, opposition
to the Writ Petition.
It had been stated in the affidavit filed on behalf of the
Union of India that the Appellant’s work was not found to be
up to the mark even during the period of his probation which
had to be extended thrice by two months on each occasion
before the probationary period was at last terminated. It
had also been pointed out that the Appellant had been given
a warning that he should improve his work. Furthermore, it
was stated that all the facts of the Appellant’s case were
carefully examined, from the point of view of his merit, by
the Selection Committee. Ile case of the Union of India was
that the post actually held by the Appellant before his
selection for appointment to the newly constituted service
did not automatically or wholly determine the position of a
departmental candidate who offered himself to the process of
appraisement of his merits by the Selection Committee to be
made on the totality of relevant facts. That Committee had
to be presided over either by the Chairman or a Member of
the Union Public Service Commission and had officials of the
Department on it who must have been in a position to
correctly evaluate the petitioner’s merit and to know the.
weight to be, attached to such entries as the Appellant’s
confidential records contained.
In reply to the case of the Union of India, that the Appel-
lant’s merits were duly considered by the Selection
Committee, the Appellant had characterized what had happened
as an ’attempt to create prejudice against the Petitioner
and to justify its
.RM60
460
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mala fide reduction of rank of the Petitioner". He also
said that ,this amounted to "raking up the past" which had
no relevance to "the admitted case of the Appellant" that he
was holding the temporary substantive rank of Editor when he
was reduced to the rank of an Assistant Editor. This
assertion was incorrect if it implied, as it seemed to, that
it was admitted that the petitioner was being punished. The
Appellant had also referred to assertions made by him, in
his representation dated 5-4-57 (Annexure ’B’ to the,
Rejoinder) to the Minister of Information land Broadcasting
against the termination of his service by notice ,-dated 23-
3-57, and also to those contained in another representation
dated 11-3-1960 (Annexure ’E’ to the Rejoinder Affidavit)
against the impugned order. In these representations, the
petitioner had complained that he was a victim of the
prejudice and machinations of an Officer in the Transport
Ministry (not named by him) whose mistakes, in the
publications of the Transport Ministry, had been pointed out
by the Appellant. He had also referred to a number of his
own publications. Thus, the Appellant’s case on mala fides
rests on allegations which had been examined by the
Department and may also have been considered by the
Selection Committee. The petitioner had assumed that there
were some malicious reports against him which, according to
him, he had no chance to meet and on which he thinks that
the recommendations of the Selection Committee about him
were based. The reply of the Union of India to this case of
mala fides was that it was an after thought and that the
assessment of the Selection Committee was based on the
results of the interview given to the Appellant and a total
assessment of all the facts concerning the Appellant which
were before the Selection Committee.
Even if we were to assume that the Appellant had thus taken
up a case of action vitiated by mala fides at its
foundations and had Supported it with necessary
particulars and averments, it is evident that such a case
could not be properly tried upon the materials on the record
before us, without even impleading the ,official who was
alleged to, be the architect of his misfortunes. it could
not, as it has been, argued seriously for the first time
before us.
The fatal weakness in the Appellant’s case arises from the
fact that he was holding only a temporary post so that he
could have no right to continue in it after it had ceased to
exist. We think that the necessary effect of setting up of
the Central Information Service, together with the
determination of its classes and grades and their strengths
was that the temporary posts in the Department which were
not shown to have been continued, automatically came to an
end. The Appellant was offered a new
461
Post altogether after going through the process of selection
in accordance with Rule 5 to which he subjected himself.
Indeed, the Appellant had no option, if he wanted to
continue in the service of the Department, except to go
through the procedure provided by the rules. We are unable
to hold that the procedure contemplated by Rule 5 either
automatically fixed the Appellant in any particular grade or
post or could be held to be void for any reason whatsoever.
Therefore, if the Appellant was selected for a particular
post, by a process which, for the purposes of the case
before us, must be assumed to have been fair, honest, and
legal, he cannot complain that he was entitled to a. better
one.
We, therefore, dismiss this appeal. But, in the
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circumstances of the case, we leave the parties to bear
their own costs throughout.
V.P.S. Appeal dismissed.
462
PETITIONER:
UNION OF INDIA & OTHERS
Vs.
RESPONDENT:
N.K. PRIVATE LIMITED & ANOTHER
DATE OF JUDGMENT11/02/1972
BENCH:
REDDY, P. JAGANMOHAN
BENCH:
REDDY, P. JAGANMOHAN
HEGDE, K.S.
MATHEW, KUTTYIL KURIEN
CITATION:
1972 AIR 915 1972 SCR (3) 437
ACT:
Constitution of India, Art. 299--Whether the Secretary to
the Railway Board can enter into a contract on behalf of the
President of India represented by the Ministry of Railways.
HEADNOTE:
A global tender to sell surplus serviceable and scrap rails
was issued to established buyers by the Government of India
and pursuant to this tender notice, the respondents by their
letter dated 21-5-68 offered to buy the rails at a
particular price and Shri P. C. Oak, Deputy Director,
Railway Stores, Railway Board, on behalf of the Secretary,
Railway Board,, accepted the respondents’ offer with the
terms and conditions mentioned in the letters sent by the
respondent on 15-7-68. Negotiations for the final contract,
however, took place between the parties and on 15-7-68, the
respondents complained that some of the Railways who were
holding stocks are selling the steel rails which they have
no right to sell in view of the concluded contract; but Shri
P. C. Oak for Secretary, Railway Board, replied that
subsequent to 15-7-68, there were negotiations for the vital
terms and conditions of the contract and so the question of
the existence of a concluded contract did not arise. At
this, the respondents filed a petition in Court under s. 20
of the Arbitration Act, after setting out the relevant
correspondence leading upto the letter of acceptance of 15th
July 1968 and it was stated that, the letter was a definite
acceptance of the offer and constitute a valid and binding
contract between the parties.
In the written statement, the appellants raised a
preliminary objection that the petition was misconceived as
there was no arbitration agreement between the parties and
so the question of enforcing the arbitration clause in the
alleged contract did not arise. Further, it was contended
by the appellants that the letter of acceptance and the
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subsequent letters were not by the Director of Railway
Stores, but by the Secretary to the Railway Board, who was
not a person authorized to enter into the agreement between
the President of India represented by the Ministry of Rail-
ways and the respondents as required under Art. 299 of the
Constitution. Allowing the appeal.
BELD : The Secretary to the Railway Board, on whose behalf
the offer of the respondents was accepted, was not the
person authorized to enter into a contract on behalf of the
President of India, as required under Art. 299, and
therefore, the contract, if any, was not binding on the
appellants. Further, it was not correct to say that Clause
43 of Part XVIII and Part XLI empowered the Secretary,
Railway Board to enter into such contracts; because Clause 9
specifically provided for the contracts connected with the
sale of scrap; ashes coal, dust, empty containers and
stores; and repayable rails, being part of the stores, it
was covered by Clause 9 and the Secretary, Railway Board,
was not empowered by the President to enter into a contract
on his behalf. [445 B]
Seth Bikhraj Jaipuria vs. Union of India, [1962] 2 S.C.R.
880, referred to.
438
JUDGMENT:
CIVIL APPELLATE JURISDICTION: C.A. No. 1067 of 1971.
Appeal by special leave from the judgment and order dated
October 30, 1970 of the:-Delhi High Court in F.A.0. (O.S.)
No. 40 of 1970.
N. A. Palkhivala, D. Mukherjee, R. H. Dhebar and A. J.
Rane, for the appellants.
V. M. Tarkunde, G. L. Sanghi, B. R. Agarwala and Janendra
Lal, for respondent No. 1.
A. K. Sen, G. L. Sanghi and B. R. Agarwala, for respondent
No. 2.
The Judgment of the Court was delivered by
P. Jagammohan Reddy, J. This appeal is by special leave.
The question for consideration is whether there is a
binding, valid and concluded contract between the appellants
and the respondents. On an application filed by the
respondents under section 20 of the Arbitration Act a single
Judge of the Delhi High Court directed the appellants to
file the arbitration agreement to refer the disputes between
the parties arising under the contract to arbitrators. An
appeal against that order to a Division Bench was dismissed.
In order to understand the scope of the controversy, a few
facts may be stated. On the 21st March 1968, a notice of
Global Tender No. 1 of 1968 was issued by the President of
India, therein referred to as the Government of India,
Ministry of Railways
(Railway Board) proposing to sell 80,000 tones of surplus
released serviceable and scrap rails, as per details given
in the schedule thereto, to established buyers abroad or
their accredited agents. It invited offers in respect
thereof to be addressed to the President of India and sent
to Shri R. No. Mubayi, Director, Railway Stores, Railway
Board. With this notice were enclosed the general
conditions of tender, special conditions of tender,
instructions to tenderers, including proforma for
performance guarantee and deed bonds as in clauses 4A and
4B, shipping terms and schedule of stocks available as on
1st March 1968. In the general conditions the seller was
defined to mean the President of India acting through the
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Director, Railway Stores, Railway Board, unless the context
otherwise provided. The delivery F.O.B. (Free an Board
/F.A.S. (Free Alongside Ship) invoices and freight were
dealt with in clause 9. The default clause in clause 11
provided that where a buyer fails to execute the contract
the seller was to have power under the hand of the Director,
Railway Stores, Railway Board, to declare the contract at an
end
439
at the risk and cost of the buyer. The special conditions
of tender dealt with prices, quotations, payments, terms of
shipment, weighment, basis of sales and handling at ports,
force majeure, arbitration, legal jurisdiction, acceptance
of offers and title and risk. In the instructions to
tenderers, the tenderers were requested to quote their
highest offer indicating the price per metric tonne
inclusive of export incentive of 5% of F.O.B. value
currently applicable as guarantee by the Government of India
which will always be to, the sellers benefit for handing
over of the rails F.O.B. docks/F.A.S./F.O.B. Indian Port or
C.I.F. destination port. The tenderer was required to offer
comments clause by clause on the ’general conditions of
tender’ and the ’special conditions of tender’ either
confirming acceptance of the clauses or indicating deviation
therefrom, if any. It was further provided that the
contract will come into force from the date the buyers’
letter of credit is accepted by- the sellers’ nominee. In
4A of these instructions the proforma deed bond was given
which was to be signed by the tenderer and the acceptance
was to be signed for and on behalf of the President of India
by the person designated for that purpose. Similarly, para
4B. gave the proforma performance guarantee bond to be
addressed to the President of India executed by the tenderer
and accepted for and on behalf of the President of India by
the ,person so designated. The terms and conditions also
set out the shipping terms in detail, though a few of them
were also mentioned in the special conditions under the
headings Shipment, Terms of Shipping and Receiving Notice.
It appears that the terms and conditions enclosed with the
tender notice annexed to the petition filed in court were
not full and complete. Consequently the appellant has
annexed a true copy of the enclosures with the special leave
petition and prayed that this may be admitted in evidence.
As there was no dispute in respect of the contents thereof,
we have allowed this prayer because without them it is not
possible to arrive at a just conclusion.
Pursuant to this tender notice, the respondents, by their
letter, Ex. ’B’, dated 21-5-1968, offered to buy 80,000
tonnes of rails at $45.1 per tonne F.O.B. Indian Ports on
the term and conditions set out therein. In reply thereto,
by a letter dated 25-5-1968, the Dy. Director, Railway
Stores, Railway Board, P.C. Oak in para 1 (6) categorically.
stated by reference to para 14 of the conditions of the
letter of the respondents that as shipping terms have finan-
cial implications they were requested to indicate with
reference to the tender which particular clauses they desire
to re-negotiate and settle. In para 2 it was stated that
the offer of the respondents was not addressed to the
President of India as required under clause 1(3) of the
Instructions to the Tenderers and, therefore, the
Respondents were required to confirm that their offer was
deemed to ’nave been addressed to the President of India
and’ is
440
open for acceptance on behalf of the President, it was
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further stated in para 4 that they should send the reply
addressed to the President of India through the Director of
Railway Stores, Railway Board covering all the points
indicated therein, to reach them not later than 28-5-1968.
No reply was, however, received by the time indicated in the
letter of the appellants and while so stating another letter
was addressed to the Respondents on 3-6-68 by C. Parasuraman
for Secretary, Railway Board, seeking further clarification
in respect of items Nos. 26 and 27 of the offer contained in
the aforesaid letter of the Respondents dated 21-5-1968.
There were also two other clarifications in respect of the
weight of the tonne for which $45.1 was quoted and the
option to transfer the contract in the name of the foreign
principles which it was stated, could not be agreed to
straightaway unless and until they knew the names of the
foreign principles and their willingness to enter into a
legal binding guarantee of all the terms and conditions of
the contract. The Respondents wrote subsequently to the
Director, Railway Stores on the 15th June, 29th June, 8th
July and the three letters on 10th July and one on the 15th
July 1968, some of which were written after a discussion
with the Director of Railway Stores in the presence of the
Director of Finance, Mr. Datta. On the same day as the
letter of 15th July was sent by the Respondents, P. C. Oak
signing for the Secretary of the Railway Board, addressed
the following letter of acceptance, No. 68/RS(G)/709/10 to
the Respondents
"Subject:-Tender No. 1 of 1968 for Export sale
of used re-rollable and repayable steel rails.
Reference:-Your letter Nos. Nil dated 21-5-
68, 15-6-68, 29-6-68, 8-7-68, 10-7-68 and
15-7-68.
Kindly be advised that your offer (at $39 per
long ton F.O.B. Indian Port for export and Rs.
458/- per long ton for indigenous consumption)
with terms and conditions referred to in your
above letters is hereby accepted. Formal
contract will be issued shortly.
2. Kindly acknowledge receipt.
Yours faithfully,
Sd./- P. C. Oak.
for Secretary,
Railway Board".
Thereafter, it is alleged that several draft agreements
were. exchanged regarding which there is a dispute but
ultimately be, fore us it is not contested that a draft
agreement, which the appellants say is the 5th draft, but
according to the Respondents is
441
the final draft, was handed-over to the Respondents by P. C.
Oak on 27-8-68 but this, however, was not signed. Clause 2
of this draft agreement states. that the contract has been
concluded by the issue of seller’s letter No.
68/RS(G)/709/10 dated 15-7-68 to the buyers; that the term
of the contract shall be three years from 1-11-1968 to
31-10-1971; that the buyers reserve the right to act upon
the contract any time before 1-1 1-68 and start inspection
and take delivery of the goods but this will not in any
manner effect the terms of the contract. Even thereafter
there was further correspondence between the parties. By
letter dated 18-9-68 the Respondents wrote to the Director,
Railway Stores, agreeing to several other matters to be
included in the final draft and requested him to issue the
’final. contract’ without delay. On the 21st September 1968
the Respondents again wrote to the Director, Railway Stores,
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complaining that the information provided by the various
Railways was not complete and requested him to contact the
various Railways and obtain the required information as soon
a-, possible. After the receipt of this letter the Joint
Director, Railway Stores (G), wrote to the general Manager
(S), All Indian Railways with a copy to the respondents
calling for the required information. In that letter the
Joint Director stated thus :-
".. the Board have finalized an export-cum-
internal sale contract with M/s. N. K. (p)
Ltd., New Delhi for a period of 3 years,
entitling them to export stock of such surplus
rails available with the Railways. The de-
tailed terms and conditions of the contract
will be apprised to you when finalized".
On the 23rd October 1968, C. Parasuraman, for Secretary.,
Railway Board, replied to the letter of the Respondents of
the 21st September 1968, stating that it was not correct
that their officehas assured them that it would arrange to
get the missing details from the concerned C.O.Ss. After
this letter two other letters were written by the
Respondents to the Director, Railway Stores, dated 7th and
23rd November 1968. In the first letter it was stated thus
"In pursuance of your invitation we submitted
our tender for purchase of used relayable and
re-rollable steel rails on 21-5-68. After
some negotiations the terms of the contract
were finalized and the Secretary, Railway
Board by his letter No. 68/RS(G)70910 dated
15-7-68,. accepted our offer and concluded the
contract. We were informed that the formal
contract will be issued shortly. A draft of
the formal contract was handed over to us on
27-8-68. In our letter of 18-9-68, some
agreed terms were set out which had to be
incorporated in the formal contract. Since
the acceptance of our-
442
offer we have made all arrangement for the
sale of the material- We beg to inform you
that out of the total quantity of 88,936
tonnes of Rails already offered to us for our
approval we approve and shall take delivery of
53,807 Tonnes as per list enclosed herewith.
The above quantity may kindly be reserved for
us and arrangement be made for their delivery
in terms of the contract. . . . "
In the second letter, the respondents complained that though
the contract for sale of used rerollable and relayable steel
rails was concluded on 15-7-68 they regretted that they had
not received the formal contract so far and requested that
it should be sent without any further delay. In the last
paragraph of that letter, the Respondents complained that
they came to know that some of the Railways who were.
holding storks are selling the steel rails which they have
no right to do and requested them to stop such sales. To
this, P. C. Oak for Secretary, Railway Board, replied
"Kindly refer to correspondence resting with
your letters dated July 26, 1968, 18th
September 1968 and No. RB/Rails/68/1/114,
dated 2nd December 1968. Your contention
contained in your letter No. RB/Rails/ 68/1
dated 23-11-68 that the Railway Board is not
authorized to sell rails’ to other parties
because of their having concluded a contract
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with you is factually incorrect. No doubt,
letter No. 68/RS(G)/709/10 dated 15-7-68
indicated an intention to enter into a con-
tract with you, but subsequent to this,
discussions had been held with you over a
number of sittings on 20-7-68, 12-8-68, 26-8-
68, 27-8-67 culminating in your letter dated
18-9-68. This would amply indicate that no
agreement had been reached on vital terms and
conditions, and the question of the existence
of a concluded contract does not
arise’. . . ."
The Respondents replied to this letter by their letter dated
25-1-1969 expressing surprise and contesting the stand taken
by the Railway Board. In the petition of the Respondents
filed in Court after setting out the relevant correspondence
leading upto the letter of acceptance of P. C. Oak dated
15th July 1968, ’it was stated that that letter was a
definite acceptance of the offer and constitutes a binding
and valid contract between the parties. With respect to the
draft agreement of the 27th August 1968 handed over to the
Respondents embodying the agreement between the parties, the
averment was that the then Acting Director of Railway Stores
desired certain additional terms to be embodied in the terms
that were agreed to. The additional terms were agreed to by
the plaintiffs (Respondents) by their letter to the
443
Director, Railway Stores, dated 18-9-1968. In para 16 it
was further alleged that after the letter of acceptance by
the appellants the then Acting Director of Railway Stores
and the Director of Finance proposed to the plaintiffs that
the price offered by them should be increased or in the
alternative certain alterations be made in the agreed terms,
but the plaintiffs having justly refused to do so, the 2nd
defendant (C. Parasuraman) falsely wrote to the plaintiffs
on 15-1-1969 that no concluded contract had taken place and
that the Railway Board was, therefore, not precluded from
selling rails to other parties.
The appellants in their written statement, raised a prelimi-
nary objection, namely, that the petition was misconceived
as there was no arbitration agreement between the parties
and so the question of enforcing the arbitration clause in
the alleged contract did not arise. It also reiterated its
stand earlier taken that the letter dated 15-7-68 written by
Oak on behalf of the Secretary, Railway Board, was not a
letter of acceptance of the offer of the Respondents so as
to amount to a concluded contract binding on the Union of
India nor could it be construed as such in view of the
mandatory provisions of Article 299 of the Constitution of
India. The contention was that unless and until a formal
instrument of contract was executed in the manner required
by Article 299 of the Constitution and by the relevant
notifications, there would not be a contract binding on the
Union of India and at any rate no such agreement was entered
into as it was. alleged that though interviews had taken
place at various times between the plaintiffs and the
several officers of the Railway Board, no agreement had been
reached on vital terms and conditions.
Two submissions were urged on behalf of the appellants,
namely :
(1) that apart from the contention relating
to Art. 299 of the Constitution, there was no
concluded contract between the parties,
because (a) the essential terms were not
agreed to between them on the date when the
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acceptance letter was issued by P. C. Oak on
15-7-68, and (b) even it there was an
acceptance as alleged, that acceptance was
conditional upon a formal contract being
executed by the appellants;
(2) that the three mandatory requirements of
Art. 299 of the Constitution for a valid and
binding contract made in exercise of the
executive power of the Union have not been
complied with namely, (a) that the contract
was not expressed to be in the name of the
President, nor (b) was
444
it executed on behalf of the President, or (c)
by a person authorized to execute it on his
behalf.
The crucial question which arises for determination is
whether there was a concluded contract, and if there was
one, whether the mandatory requirements of Article 299 of
the Constitution for entering into a valid and binding
contract have been satisfied? It is now settled by this
Court that though the words ’expressed’ and ’executed’ in
Article 299(1) might suggest that it should be by a deed or
by a formal written contract, a binding contract by tender
and acceptance can also come into existence if the accept-
ance is by a person duly authorized on this behalf by the
President of India. A contract whether by a formal deed or
otherwise by persons not authorized by the President cannot
be binding and is absolutely void.
We do not for the present consider it necessary to go into
the question whether and to what extent the requirements of
Art. 299 have been complied with in this case. What we have
to first ascertain is whether apart from the contention
relating to Article 299, a concluded contract has come into
existence as alleged by the Respondents. Before us detailed
arguments were addressed on behalf of the appellants-to show
that notwithstanding the letter of acceptance of 15th July
1968, no concluded contract had in fact come into existence
and though that letter accepted certain terms, there were
other essential terms of the contract which had to be agreed
to and were the subject matter of further negotiations
between the parties; that it was the intention of the
parties that all those terms were to be embodied in a formal
contract to be executed which contract alone was to be
binding between the parties; and that in any case the letter
of acceptance and the subsequent letters were not by the
Director of Railway Stores but by the Secretary to the
Railway Board who was not a person authorized to enter into
the agreement between the President of India represented by
the Ministry of Railways and the Respondents. On the other
hand, the stand taken by the Respondents was that all the
essential terms of the contract were agreed to and the
contract was concluded on 15th July 1968, though at the ins-
tance of the Director, Railway Stores further terms with
respect to the execution of the contract were the subject-
matter of negotiations between the parties and in any case
these did not pertain to the essential terms and could not
on that account detract from the binding nature of a
concluded contract. It was also contended that the letter
of acceptance by P. C. Oak though signed on behalf of the
Secretary, Railway Board was in fact on behalf of the said
Board which was authorized to enter into such a contract.
It is in our view unnecessary to consider the several
contentions as to whether all the essential terms of the
contract had been agreed to or that the contract was
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concluded by the acceptance
445
letter of 15th July 1968 or whether the parties intended it
to be a term of the contract that a formal contract should
be entered into between them in order to bind the parties.
In this case, we are of the view that the Secretary to the
Railway Board, on whose behalf the offer of the Respondents
was accepted, was not the person authorized to enter into a
contract on behalf of the President of India. As can be
seen from the various documents already extracted that the
tender notice invited offers to be addressed to the
President of India through the Director of Railway Stores,
Railway Board. Under the general conditions the seller was
defined to mean the President of India acting through the
Director, Railway Stores and in the default clause it was
provided that where the buyer fails to execute the contract,
the seller shall have power under the hand of the Director,
Railway Stores, Railway Board, to declare the contract at an
end. In the letter written by Oak on 25-5-68, as earlier
noticed, it was pointed out to the Respondents that their
offer was not addressed to the President of India as
required under clause 1(3) of the Instructions to the
Tenderers and, therefore, the Respondents were required to
confirm that their offer can be deemed to have been
addressed to the President and is open for acceptance on
behalf of the President and their reply should be addressed
to the President of India, through the Director of Railway
Stores, Railway Board. Even the draft contract dated 27-8-
68 in terms of which the Respondents were insisting on a
final contract to be issued to them by the appellants was to
be executed by the Respondents as buyers on ,the one part
and the President of India acting through the Director,
Railway Stores, Ministry of Railways (Railway Board) as the
sellers, on the other. There is little doubt that the only
person authorized to enter into the contract on behalf of
the President is the Director, Railway Stores. It is true
that the notification of the Ministry of Law issued in
exercise of the powers under clause 1 of Article 299 of the
Constitution shows that the President directed the
’authorities named therein to execute on his behalf the
contracts and assurances of property specified therein. But
notwithstanding this, the President is fully empowered to
direct the execution of any specified contract or class of
contracts on ad hoc basis by authorities other than those
specified in the said notification. This Court had in Seth
Bikhraj Jaipuria v. Union of India, (1) earlier held that
the authority to execute contracts may be conferred on a
person not only by rules expressly framed and by formal
notifications issued in this behalf but may also be
specifically conferred. In this case the letter of ac-
ceptance dated 15-7-1968 was on behalf of the Secretary,
Railway Board, who is not authorized to enter into a
contract on behalf of the President.
(1) [1962] (2) S.C.R. 880.
446
It is contended that clause 43 of part XVIII and Part XII
empower the Secretary, Railway Board to enter into such con-
tracts. Clause 43 of Part XVIII provides that all deeds and
instruments other than those specified in that part may be
executed by the Secretary or the Joint Secretary or the
Deputy- Secretary or the Under, Secretary in the Railway
Board or a Director, Joint Director, Deputy Director or
Assistant Director in the Railway Board. It is submitted
that as nothing has been specified in Part XVIII relating to
the contract of the type we are considering, the Secretary,
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Railway Board is authorized to enter into a contract on
behalf of the President. This submission is untenable
because clause 9 specifically provides for the contracts
connected with the sale of scrap, ashes, coal, dust, empty
containers and stores. The tender, it will be observed, is
for rails which are scrap as well as rerollable and
relayable but it is urged that relayable rails are not
stores nor can they be considered as scrap and as these are
not covered by clause 9, the Secretary, Railway Board is
fully empowered by the President to enter into a contract on
his behalf. We cannot accept this argument because in our
view relayable rails are part of the stores. It may be that
some of these rails which are part of the stores may be
considered to be in a condition which the authorities
concerned think should be disposed of. The contracts
relating to the goods of the nature specified in the tender
notice are, therefore, dealt with by clause 9, as such
clause 43 will have no application. Part XLI empowers the
Secretaries to the Central Government in the appropriate
Ministries or Departments to execute any contract or
assurances of property relating to any matter whatsoever and
is in these terms :-
"Notwithstanding anything hereinbefore
contained any contract or assurance of
property relating to any matter whatsoever may
be executed by the Secretary or the Special
Secretary or the Additional Secretary or a
Joint Secretary or a Director or where there
is no Additional Secretary or a Joint
Secretary or a Director, a Deputy Secretary to
the Central Government in the appropriate
Ministry or Department and in the case of. . "
The contention on behalf of the Respondents is that since
Railway Board is a Department of the Government, the
Secretary to the Department is authorized to enter into a
contract under the above provision. This submission in our
view, is equally misconceived because reading the above
requirement carefully it will appear that the persons there
mentioned should be Secretary. Special Secretary etc., to
the Central Government in the appropriate Ministry or
Department and not that the Secretary to any Department or
office of the Government of India is empowered thereunder.
It is however contended that the Secretary to the
447
Railway Board is a Joint Secretary to the Government of
India and as such under the above Provision the acceptance
letter should be considered to have been executed on behalf
of the president Even this submission lacks validity because
as pointed out on behalf of the appellant, at the relevant
time the Secretary to the Railway Board did not have any
status as Secretary to the Central Government. The status
of a Joint Secretary was only conferred on him by a
notification by the Government of India in the Ministry of
Railways for the first time on 15-9-1969 with effect from
that date. An affidavit of the Deputy Secretary to the
Railway Board (Ministry of Railways) has been filed before
us setting out the above fact and enclosing the said
notification. Then again it was urged that the members of
the Railway Board were Secretaries to the Central Government
and hence the Board on whose behalf the Secretary
communicated the acceptance could enter into a binding
contract. This submission also is without force because
there is no material before us to conclude that the Board
was so authorized. In these circumstances, even if the
correspondence shows that the formalities necessary for a
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concluded contract have been satisfied and the parties were
ad item by the time the letter of acceptance of the 15th
July 1968 was written, about which we do not wish to express
any opinion, there is no valid or binding contact because
the letter of acceptance, on the evidence before us, is not
by a person authorized to execute the contracts for and on
behalf of the President of India.
On the evening before the day the judgment in the case was
due to be delivered, an application dated 7-2-72 was filed
enclosing an affidavit of R. N. Mubayi who was Director,
Railway Stores, between 18-12-1965 to 30-9-1969 as also an
affidavit of R. B. Lal, Managing Director of the Respondent
No. 1 to take them in evidence and consider the facts stated
therein before judgment is delivered, and if necessary, to
call for the file and give a re-hearing. The affidavit of
Mubayi states that only after he recorded on the relevant
file and issued instructions to his Deputy Director, Shri P.
C. Oak to convey the acceptance of the offer of M/s. N. K.
Private Limited, that the acceptance was conveyed by Shri P.
C. Oak to the said company. The affidavit of R. B. Lal says
that though the affidavit filed by P. Lal, Deputy Secretary,
Railway Board stating that the Secretary, Railway Board, did
not have the status of Secretary, Special Secretary,
Additional Secretary, Joint Secretary or Deputy Secretary to
the Government of India in the Ministry of Railway, he has
not denied that the Secretary did not have the status of a
Director. It is further submitted in that affidavit that
the Secretary of the Board had the status of a Director at
the relevant time and as mentioned in Part XLI of the
Notification of the Ministry of Law, ’a Director’ is
authorized to accept offers.
448
Apart from the question whether we should admit additional
evidence at this stage in this case and though we had
rejected an earlier submission to call for the files, having
regard to the facts stated by R. N. Mubayi, Director of
Railway Stores during the relevant period that it was he who
had asked P.C. Oak to accept the offer and had so endorsed
it on the file, as also the affidavit of R. B. Lal that the
Secretary to the Board was the Director of Railway Stores,
we withheld the judgment and called for the file to satisfy
ourselves. The file has been submitted to us by the
appellants along with an affidavit of R. Srinivasan, Joint
Director, Railway Board in which it is categorically averred
that at the relevant time, namely, 15-7-68, the Secretary
Railway Board did not have the status of the Director under
Para XLI of the Notification of the Ministry of Law or at
all. A perusal of the relevant file relating to the letter
of acceptance would show that on 15-7-68, Shri Oak made the
following endorsement: "Reference to Board’s orders at page
38/N, draft letter accepting M/s. N.K. (P) Ltd., offer is
being issued today. D.R.S. may kindly see before issue",
and this endorsement was merely signed by R.N. Mubayi. We
are not here referring to the other proceedings on the file
as to whether the execution of a formal contract was a
condition precedent and as one of the terms of the contract
but even the above endorsement does not show that the letter
of acceptance of 15-7-68 was issued on the orders and
directions of Mubayi as alleged by him in the affidavit.
What it in fact shows is that it is the Board that issued
the orders of acceptance and that the acceptance letter was
only to be seen by him. Even the draft letter issued does
not contain his initials or his signature in token of his
having seen or approved it. The letter of acceptance not
having been issued on the orders of the Director, Railway
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Stores, there was no concluded contract as on that date, by
a person authorized to enter into a contract. There is also
nothing to show that the Secretary to the Board was the
Director, Railway Board as further alleged in the affidavit
of R. B. Lal.
In this view the appeal is allowed and the application under
section 20 of the Arbitration Act is dismissed but there
will be no order as to costs of the appellants. On the
other hand, we direct the appellants to pay the costs of the
Respondents because special leave was granted on condition
that the petitioner will pay the costs of the Respondents in
this appeal in any event.
S.C. Appeal allowed.
449