Tendering Authority is the Best Judge of Its Requirements; Author’s Interpretation Governs Absent Arbitrariness or Mala Fides

The Petitioner, a registered partnership firm, challenged the Amravati Municipal Corporation's (Respondent No. 1) rejection of its technical bid for a road maintenance e-tender.

The Petitioner’s bid was rejected because it allegedly failed to meet Clause 3(ज) of the tender, which required executing similar work valued at approximately ₹1 crore during the last three financial years.

Respondent No. 4 and 5 (son and father) were found responsive, and Respondent No. 4 was declared the lowest bidder.

The Petitioner alleged that the rejection was arbitrary, that Clause 3(ज) allowed for cumulative calculation over three years rather than ₹1 crore in a single year, and that the participation of related Respondents 4 and 5 constituted cartelization.

The court applied the principle that the author of a tender document is the best judge of its requirements and its interpretation should be deferred to unless it is proved to be arbitrary or mala fide (Afcons Infrastructure Ltd. v. Nagpur Metro Rail Corpn. Ltd.).

It followed the Tata Cellular v. Union of India guidelines, emphasizing that judicial review is concerned with the decision-making process rather than the merits.

Furthermore, it relied on Silppi Constructions Contractors v. Union of India and Michigan Rubber (India) Ltd. v. State of Karnataka, holding that State authorities have wide latitude in formulating and evaluating tender conditions to ensure technical capacity.

On cartelization, the court maintained that mere suspicion or familial relationship is insufficient to prove collusion without evidence of bid-rigging or price manipulation.

The Court observed that while Clause 3(ज) possessed some ambiguity regarding "cumulative" vs "single-year" value, the Corporation’s interpretation (requiring the threshold in a single year) was a "possible and reasoned" one intended to evaluate technical capacity.

The Court noted that the Petitioner was granted an specific opportunity via communication dated 10.12.2025 to cure deficiencies, which it failed to do satisfactorily, thus no violation of natural justice occurred.

Regarding cartelization, the Court found that Respondents 4 and 5 were independent registered contractors and that the tender did not prohibit related entities from bidding.

In the absence of evidence showing an abuse of dominance or price fixing, the familial relationship did not vitiate the process.

The Court concluded that the evaluation was a technical administrative function where the judiciary should exercise restraint.

The Court clarified that the tendering authority’s interpretation of its own conditions is paramount and that allegations of cartelization must be supported by cogent material rather than conjecture.

All interim reliefs were vacated, and the prayer to stay the operation of the judgment was rejected.