INDIAN DRUGS & PHARMACEUTICAL LTD. Vs FAMY CARE .
Case number: C.A. No.-003977-003977 / 2010
Diary number: 14795 / 2009
Advocates: Vs
SHALLY BHASIN
“REPORTABLE”
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 3977 OF 2010 (ARISING OUT OF SLP (C) NO. 13953 OF 2009)
Indian Drugs & Pharmaceutical Ltd. … Appellant
Versus
Famy Care & Ors. … Respondents
J U D G M E N T
V.S. SIRPURKAR, J.
1. Leave granted.
2. In this appeal, the appellant Indian Drugs & Pharmaceutical Ltd. (IDPL)
challenges the judgment of Delhi High Court whereby the Writ Petition filed by
respondent, Famy Care and another was allowed. The High Court passed the
following operative order while allowing the writ petition:
“We quash the Rate Contract No. S-140013/4/2008-OP/100 dated 2nd December, 2008 awarded by respondent No.1 in favour of IDPL, respondent No.2 herein, to the extent that it awards 175 lakhs cycles of other OCP brands apart from Mala-D in the abovestated quantity of 25 lakhs cycles. The writ petition is partly allowed in the aforesaid terms.”
3. The respondent, Famy Care Company is engaged in the business of
manufacture and supply of family planning products including Oral Contraceptives
Pills (hereinafter “OCPs”). They have been supplying these OCPs to the Union of
India. Respondent Nos. 1 and 2 distribute these OCPs under the family welfare
programmes by Union of India (respondent No.3) free of cost and/or at
substantially subsidized rates. It was claimed in the petition that for OCPs in India,
almost 85-90% of the market is only through family welfare programmes of
respondent No.3. Respondent No.3 used to procure the OCPs through open
tender where all companies who fulfilled the eligibility criteria were permitted to
participate. Tender was invited for the supply of OCPs on 14.03.2005 and a rate
contract was awarded to various parties including Famy Care Ltd. on 18.10.2005,
initially for the period of two years which was subsequently extended for another
year, till 17.10.2008.
4. One open tender was floated on 18.09.2008 by the Union of India
(respondent No.3) and for that, notice inviting tender was published in various
newspapers. Following were the requirements:
S. No. Items Unit Tentative Quantify required during 2008-2009
1. Condoms Million Pcs. 663 2. Oral Contraceptive
Pills Lakh Cycles 275
3. IUD Cu-T 380 A Lakh Pcs. 25 4. Emergency
Contraceptive Pills Lakh Packs of 2 Pills
5.5
5. The date of sale of tender inquiry document was from 24.09.2008 to
05.11.2008. The respondent companies herein were desirous of participating in
the tender. On being unable to download the tender inquiry document, respondent
Nos.1 and 2 wrote letters to the Union of India (respondent No.3 herein) on
29.09.2008 requesting respondent No. 3 to issue the tender inquiry documents.
However, it is claimed in the Writ Petition that the Union of India refused to accept
the pay orders and instead stated that the tender documents had not been issued
by the Department and the same were likely to be issued shortly.
6. Again, letters were written on 22.10.2008 and 23.10.2008 by respondent
Nos.1 and 2, respectively, requesting the Union of India to issue tender documents
to enable them to participate in the tender for the OCPs. The original writ
petitioners, respondent companies herein also contacted the concerned officers of
the Union of India and were informed that the date of sale of tender inquiry
documents had been extended and they would be informed of the finalization of
the date. In the meantime, M/s. IDPL (appellant herein) pointed out to the Union of
India and claimed that the Government had introduced a Purchase Preference
Policy for 102 medicines exclusively from Pharma Central Public Sector
Enterprises (CPSEs) and their subsidiaries. Reliance was made on letter dated
07.08.2006 issued by the Ministry of Chemicals & Fertilizers, Department of
Chemicals & Petrochemicals, bearing No. 50013/1/2006-SO(PI-IV). It was pointed
out that the OCPs were listed at serial No. 51 of that list under the said Purchase
Preference Policy and, therefore, the purchases should be made exclusively from
Pharma CPSEs. On this, corrigendum dated 04.11.2008 came to be effected by
the Union of India to the tender notice for OCPs to the effect that the tender
enquiry documents for OCPs would not be opened on 05.11.2008 as was
promised. The respondent companies herein contacted the Union of India again
on 03.12.2008, when they were informed that the rate contract of the entire
quantity of 275 lakh cycles of OCPs had already been placed by the respondent
No. 3 on appellant IDPL. In short, the whole contract went in favour of the
appellant. This was challenged before the High Court by way of a Writ Petition
filed by Famy Care Ltd. and Phaarmasia Ltd., the respondents herein. It was
urged before the High Court that the impugned rate contract dated 02.12.2008 was
awarded in flagrant violation of the tender notice dated 18.09.2008 and was also
contrary to the Purchase Preference Policy. The High Court, by its impugned
judgment, has allowed the Writ Petition and quashed the said rate contract dated
02.12.2008 insofar as it awards 175 lakh cycles of the other brands of OCPs apart
from Mala D to the extent of 25 lakh cycles.
7. In its judgment, the High Court quoted the order dated 26.08.2005 passed
by the Joint Secretary to the Government of India as also the Office Memorandum
dated 07.08.2006. In the first referred order, the Government of India had made a
proposal to make M/s Hindustan Latex Ltd. (HLL) the captive unit of the Ministry of
Health and Family Welfare and expressed that the Department would utilizes 75
per cent installed capacity of HLL or 75 per cent of the annual procurement of the
Ministry from HLL, whichever is lower for condoms. In so far as the OCPs are
concerned, the reservation for HLL was fixed at 55 per cent. It had also been
decided that the order for the private sector could be realized only after the
finalization of the rate contract through tendering process.
8. In the second referred office Memorandum dated 07.08.2006, a policy
was formulated that the Government had decided to grant purchase preference
exclusively to Pharma CPSEs and their subsidiaries in respect of 102 medicines
manufactured by them as per the list. Thus, in all, 102 products were covered in
the Purchase Preference Policy. This list was eventually to be reviewed or revised
by the Department of Chemicals and Petro-Chemicals as and when required,
taking care not to include any item reserved for SSI units. The entry at serial
No.51 in this list is as under:
“51) Oral Contraceptive Pills (Mala ‘D’ and Mala ‘N’)”
(Emphasis supplied by us)
9. The High Court noted that in case of contraceptives other than
reservation in favour of HLL was required to be 55 per cent and the balance of 45
per cent was to be opened for private sector and could be released only after
finalization of the rate contract through tendering process. The High Court further
noted that the Purchase Preference Policy was to be applicable to the purchases
of maximum 102 medicines, which was to be valid for a period of five years up to
06.08.2011. The High Court also noted that, before it, the original
petitioners/present respondents did not challenge the validity of the Purchase
Preference Policy. The only contention raised was that in so far as the OCPs were
concerned, the Purchase Preference Policy set out only specifically Mala D and
Mala N in the category of OCPs as the medicines covered under the said Policy.
In other words, the other branded contraceptive pills apart from Mala D and Mala N
were not covered under the purchase preference policy in favour of Pharma
CPSEs and their subsidiaries and as such the Union of India could not have placed
an order for all other branded OCPs on the appellant herein, IDPL under the said
Purchase Preference Policy. The High Court also noted the defence raised by the
Union of India that the entry at serial No.51 was only illustrative and not exhaustive
and in fact the said Purchase Preference Policy in favour of CPSEs extended to all
the OCPs. The High Court further noted the stand taken by the Union of India that
the Purchase Preference Policy ousted all private players from selling medicines
therein to the Union of India. The High Court rejected the stand taken by the Union
of India. It went on the plain language of entry at serial No.51 in the list and held
that it was clear from the language of entry that it was only in respect of Mala D
and Mala N that the Purchase Preference Policy was applicable and in fact the
Policy was formulated by the Government only in respect of these two brands in
mind in respect of OCPs and it was not possible to countenance the submission
that the specific mention of Mala D and Mala N was only illustrative. It was on this
basis that the High Court came to the conclusion that the entry related only to Mala
D and Mala N and it did not cover the other brands of OCPs, the purchase of which
was bound to be effected by the Union of India through tendering process which
was the earlier policy.
10. In that view, the High Court further approved of the Purchase Preference
Policy and held that the orders could be placed on private sector, once the
preference in favour of Pharma CPSEs had been exhausted.
11. This judgment was severely commented upon by Shri L.N. Rao, Learned
Senior Counsel appearing on behalf of the appellant herein. We were taken
through the whole facts including the initial orders and the Purchase Preference
Policy. The basic contention raised was that it was for the Union of India to decide
as to from whom it would purchase the OCPs and it made quite clear in the list of
102 items that those 102 items would be purchased directly without any tendering
process. Therefore, the High Court should not have interfered with the policy
making exercise of the Union of India.
12. When we see the impugned judgment, it is clear that the policy of the
Union of India was not in question in any manner before the High Court. In fact,
even the writ petitioners before the High Court i.e. the respondents herein had
relied upon that policy and their only contention was that the policy should be
implemented in its true spirit. In that, the contention was that the bare reading of
entry at serial No.51 was clear that the Government had decided to purchase these
products directly without any tendering process and had decided so only in case of
Mala D and Mala N. There will be no question of finding fault with the policy nor
can it be argued that the policy was being tinkered with. The argument raised by
Shri Rao, Learned Senior Counsel and Shri Prag Tripathi, Learned ASG has to be
rejected. The basic question that fell for consideration was the interpretation of the
entry at serial No.51 and that is correctly decided.
13. The contention raised on behalf of Shri Rao as well as Shri Tripathi was
that the entry was only illustrative. To buttress this argument, it was tried to be
contended that the chemical formulation of Mala D and Mala N was identical with
the other brands and, therefore, mere mention of Mala D and Mala N did not make
any difference and the entry related to all the Oral Contraceptive Pills. The
argument is quite attractive, however, it lacks substance.
14. A simple question was asked during the debate as to whether if a
customer went to a medical shop and demanded some other brand of Oral
Contraceptive Pills, could Mala D and Mala N, as the case may be, given to that
customer legitimately. This is obviously answered in the negative. It was also
found that even the price of Mala D and Mala N differed from the other Oral
Contraceptive Pills. But even more than that, the basic argument on behalf of the
appellant is that the entry was only illustrative. We do not see any merit in this
argument. The whole world knows and presumably the Union of India also knew
what an Oral Contraceptive Pill is. The Union of India, therefore, in branding the
particular entry at serial No. 51 could have simply stated Oral Contraceptive Pills.
That would have been the end of the matter and that would have been the
complete answer to the original writ petitioner’s claim before the High Court.
However, if the list specifically mentions Mala D and Mala N, there was no question
of jumping back and explaining that it was only an illustrative entry.
15. We have scanned the whole list very carefully and we do not find any
such illustrations which would lead to some other meaning to the entry. Wherever
an illustration is required, it has been specifically given. The explanations are also
to be found in that list. The entries at serial No.12, fluconazole and at serial No.2,
Ampicillin IP so also the entries at serial Nos. 13, 72 and 78 are clear enough to
suggest that wherever the authorities wanted to be specific, they have been very
specific. However, in so far as the present entry is concerned, it is specific and
tends to be restrictive to Mala D and Mala N. In short, the controversy here is quite
simple and that is the true and correct meaning of entry at serial No.51. In our
opinion, the High Court has committed no mistake in giving the correct explanation
of the entry. We are not prepared to accept the argument that the entry in the
bracket was illustrative, as, in our opinion, there was no necessity to give any
illustrations for the general and commonly well understood words ‘Oral
Contraceptive Pills’.
16. Learned Counsel, in support of their argument, further argued that entry
at serial No. 50 was relating to a generic medicine and did not refer to any branded
product. We were also taken to the position prior to the introduction of this entry.
The entry then read was Nishchint Emergency Contraceptive Pills Livonorgestrel.
It was argued that Nishchint was an Oral Contraceptive Pill. However, it was a pill
to be taken after the sexual intercourse, as opposed to the type of Oral
Contraceptive Pills in categories similar to Mala D and Mala N, which are to be
used in one complete cycle for efficacy.
17. This argument does not impress us. There was no necessity on the part
of the Union of India to explain or make illustration of OCPs because the whole
world knows what an OCP is. Once a specific brand name was included, it was
obvious that it would be only the Mala D and Mala N which would be covered under
the entry.
18. It was further tried to be suggested that where two views are possible, the
view of the policy maker should be adopted. For this purpose, reliance was made
on Secretary, Ministry of Chemicals & Fertilizers Government of India v.
M/s. Cipla Ltd. & Ors. [2003 (7) SCC 1]. We have absolutely no quarrel with the
proposition laid down by this Court in the aforementioned judgment. However, in
this case, we do not think that two views could be possible. The mention of Mala D
and Mala N in the bracket was specific, and, therefore, the Oral Contraceptive Pills
only of that brand were obviously included in the list.
19. It was further suggested that the argument based on the notings on the
file on behalf of the present respondent cannot be accepted. We do not want to go
into that question, since we have already held that on merits the entry cannot mean
anything else and it has to be restricted only to Mala D and Mala N.
20. In view of what we have held above, we do not find any merits in the
appeal. We, therefore, confirm the judgment of the High Court. The appeal is,
thus, dismissed but with no order as to costs.
……………………………………….J. (V.S. SIRPURKAR)
………………………………………J. (DEEPAK VERMA)
New Delhi;
April 30, 2010