AIR 2000 SUPREME COURT 801 ::2000 AIR SCW 351 ::2000 (1) Arbi LR 554 ::(2000) 1 ArbiLR 554 ::2000 (2) SCC 617 ::2000 (2) RecCivR 670 ::(2000) 1 Scale 346 ::2000 (1) CurCC 215 ::(2001) 1 CalLT 41 ::(2000) 3 Mad LW 482 ::2000 (2) MadLJ72 ::2000 (1) LRI 663 ::2000 (1) Supreme 351 ::(2000) 1 JT 481 (SC) ::2000 (1) JT 481 ::2000 (2) SRJ 383

Supreme Court Of India

(From : AIR 1999 Kerala 368)

Hon'ble Judge(s): G. T. Nanavati, S. N. Phukan , JJ

Constitution of India , Art.14, Art.226— Award of contract - Financial ratings cannot be sole criterion - Public sector undertaking established for setting up new Private International Airport - Inviting tenders from experienced companies for ground handling facilities at New Airport - Accepting the limited global competitive bidding norms tentatively recommending Cambatta who made highest offer for awarding contract - However, on last date inviting final offer from Air India on grounds that being an Airline and of a national carrier it would be in position to bring more traffic of Air India and other domestic airlines - Neither arbitrary nor illegal. AIR 1999 Kerala 368, Reversed. Cochin International Airport Ltd. (CIAL) is a public sector undertaking. It has been established for setting up and maintaining a new International Airport at Cochin. For awarding a contract for ground handling facilities at the new Airport it invited offers by writing letters to some companies having experience of that type. At all airports, permissions for operating aircraft, maintenance, licensing of crew and flying schedules of airlines is controlled by the Directorate General of Civil Aviation. Applications for hangar space, landing and parking facilities and ground handling are made to and granted by the Airport Authority of India. This was the first attempt t....