Mohd. Tazeem vs Ut Of J&K & Ors
2026 Latest Caselaw 1021 J&K

Jammu & Kashmir High Court

Mohd. Tazeem vs Ut Of J&K & Ors on 20 February, 2026

Author: Sanjay Dhar

Bench: Sanjay Dhar

                                                 Supplementary List-II

                                                   Serial No. 105



 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT JAMMU
WP(C) No. 296/2026
CM No. 702/2026

Mohd. Tazeem
                                                    .....Petitioner(s)

                Through: Mr. Syed Nadeem Hamdani, Advocate.

               Vs

UT of J&K & Ors.
                                                  .....Respondent(s)

                Through:

CORAM: HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE

                              ORDER

(20.02.2026)

01. The petitioner has challenged Govt. Order No. 40-

PW(R&B) of 2021 dated 25.01.2021, J&K PWD Engineering Manual

2020 dated 02.06.2021 whereby "A" Class Contractors have been

debarred from participating in tenders in respect of the works below

Rs. 25 lacs.

02. Learned counsel for the petitioner has submitted that

there are a number of writ petitions pending in this Court in which

the aforesaid Government order is under challenge and interim

orders have been passed in the said writ petitions. Copies of these

interim orders have been placed on record.

03. Issue notice to the respondents subject to petitioner's

taking necessary steps within a week's time.

04. List along with WP(C) No. 1568/2021.

05. In the meantime, subject to objections from the other

side and till next date of hearing, the respondents are directed to

allow the petitioner to participate in the tendering process for

allotment of contracts including those valuing less than Rs. 25 lacs.

(SANJAY DHAR) JUDGE JAMMU 20.02.2026 Bunty