Md. Dhia Ur Rahman Khan vs Vrs
2026 Latest Caselaw 2888 Mani

Manipur High Court

Md. Dhia Ur Rahman Khan vs Vrs on 15 April, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

          Digitally
Lucy signed  by Lucy                                               Item Nos. 10-11
      Gurumayum
Gurum Date:                IN THE HIGH COURT OF MANIPUR
      2026.04.17                     AT IMPHAL
ayum 09:41:30
      +05'30'



          WP(C) No. 265 of 2026
          Md. Dhia Ur Rahman Khan                                   ...Petitioner/s
              Vrs.
          State of Manipur & 3 Ors                                ...Respondent/s

With MC(WP(C)) No. 292 of 2026

-B E F O R E-

HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

15.04.2026

[1] Heard Mr. Kh. Lupenjit, learned counsel appearing

for the petitioner.

[2] Issue notice, returnable within 3(three) weeks.'.

[3] Mr. Robert, learned Dy. GA assisting Mr. S.

Nepolean, learned Sr. counsel and GA entered appearance and

accepts notice on behalf of respondent nos. 1, 2 & 3, hence no

formal notice is called for in respect of the said respondents.

[4] Petitioner is to take steps for service of notice upon

the respondent no. 4 by way of speed post service. Steps should

be taken within one week and petitioner is to file affidavit

showing proof of service of such notice.

[5] In the present case, the Education Engineering

Wing, Education(S) Department, Manipur issued two notice

inviting E-tender both dated 22.07.2025 inviting Composite Bids

Page 1 in two Bids system (Technical and Financial Bid) for construction

of (1) 50 Bedded Boys Hostel under Dharti Aaba Janjatiya Gram

Ulkarsh Abhiyan (DA-JGUA), 2025-26 at Khangsillung Higher

Secondary School, Money, Manipur and (2) 50 Bedded Girls

Hostel under Dharti Aaba Janjatiya Gram Ulkarsh Abhiyan (DA-

JGUA), 2025-26 at Khangsillung Higher Secondary School,

Money, Manipur.

[6] By an officer order dated 09.10.2025 issued by the

Executive Engineer, Division No. III, Education Engineering

Wing, Education(S) Department, Manipur, it was notified that

only the petitioner and respondent no. 4 were found to be

technically qualified and the Financial Bids of the said 2 qualified

Bidders will be opened on 14.10.2025 at 2:00 p.m.

[7] It is case of the petitioner that the Financial Bids was

opened on the schedule date and the Financial Bid submitted by

the petitioner in respect of both construction works were found

to be the lowest i.e. L-1. However, instead of issuing the work

orders in favour of the present petitioner, the Education

Engineering Wing, Education(S) Department, Manipur issued an

order dated 26.03.2026 cancelling said NIT dated 22.07.2025.

Hence, the present writ petition challenging the said cancellation

order.

Page 2 [8] It is submitted by Mr. Kh. Lupenjit that the

impugned cancellation order has been issued by the authorities

arbitrary and without assigning any reason. The learned counsel

accordingly prays for passing an interim order for suspending

the operation of the said impugned cancellation order.

[9] Mr. S. Nepolean, learned Sr. counsel and GA assisted

by Mr. Robert, learned Dy. GA appeared on behalf of the

respondents and submitted that prima facie, no reason have

been assigned by the authorities while issuing the cancellation

order. However, the learned Sr. counsel submitted that he may

be given 2(two) weeks' time to get instructions from the

authorities and to consider the prayer for passing interim order

on the next date.

[10] As prayed for by the learned GA, let these cases be

listed again on 21.05.2026 for consideration of the prayer for

passing interim order.

[11] However, it is made clear that no notice for re-

tendering of the aforesaid 2(two) contract works shall be issued

without leave of this Court till the next date of hearing.

JUDGE

Lucy

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