Mutum Megharaj Singh vs Union Of India & 4 Ors
2026 Latest Caselaw 230 Mani

Manipur High Court

Mutum Megharaj Singh vs Union Of India & 4 Ors on 3 February, 2026

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

                                                       Suppl. 2 Item No. 6-7


             IN THE HIGH COURT OF MANIPUR
                       AT IMPHAL

                      WP(C) No. 87 of 2026 with
                      MC(WP(C) No. 94 of 2026

       Mutum Megharaj Singh
                                                     .....Petitioner/s

                                  - Versus -

       Union of India & 4 Ors.
                                                     .... Respondent/s

BEFORE HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA

Order

03.02.2026

[1] Heard Mr. Th. Mahira, learned counsel for the petitioner. [2] It is stated that National Sports University, Imphal issued an NIT dated 25.11.2025 for hiring 5 (five) vehicles on monthly basis under two bid system (Technical and Financial) for a period of one year and extendable on year to year basis subject to satisfactory performance of the agency/firm/individual. The petitioner and two other firms have submitted their bid to the NIT dated 25.11.2025. It is stated that as per financial bid issued by the respondents, for vehicle No. 1 and vehicle No. 2, private respondent No. 5 is the lowest bidder, for vehicle No. 4 and vehicle No. 5 one IBOGO is the lowest bidder and for vehicle No. 3, petitioner is the lowest bidder. [3] Mr. Th. Mahira, learned counsel for the petitioner, submits that the petitioner has no grievance in awarding vehicle No. 1 and vehicle No. 2 to private respondent No. 5 and vehicle No. 4 and vehicle No. 5 two lowest bidders one IBOGO. However, the petitioner has been informed that his bid has not been considered for vehicle No. 3 and the same is awarded to private respondent No. 5.

[4]           Issue notice.
    [5]             Mr. W. Darakishwor, learned Sr. PCCG accepts notice on
   behalf of respondent No. 1.
   [6]             Petitioner is directed to take step to respondent Nos. 2 to
   5 by dasti.
   [7]             Mr. W. Darakishwor, learned Sr. PCCG, submits that the

Union of India has not much role and respondent Nos. 2 to 4 who are National Sports University and its officers are the authority who have taken decision.

[8] Mr. Th. Mahira, learned counsel for the petitioner, submits that the petitioner has no complete address and details of respondent No. 5 and he may be permitted to serve respondent No. 5 through respondent No. 4.

   [9]             The prayer is allowed.
   [10]            Respondent No. 5 may be served through respondent
   No. 4.
   [11]            List this case on 18.02.2026.
   [12]            The prayer for interim relief will be considered on the next
   date.
   [13]            Registry is directed to reflect the name of Mr. W.

Darakishwor, learned Sr. PCCG in the cause list in place of Mr. Nongdamba, learned counsel.

                                                                  JUDGE

            Kh. Joshua Maring




KH.    Digitally signed
       by KH. JOSHUA
JOSHUA MARING
       Date: 2026.02.05
MARING 10:27:54 +05'30'