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Manipur High Court
Sis Ltd vs Vrs on 13 March, 2026
Author: Ahanthem Bimol Singh
Bench: Ahanthem Bimol Singh
Lucy Digitally
by Lucy
signed
Gurum Gurumayum
Date:
Item Nos. 5-6
2026.03.13
ayum 15:22:01 +05'30' IN THE HIGH COURT OF MANIPUR
AT IMPHAL
WP(C) No. 199 of 2026
SIS Ltd ...Petitioner/s
Vrs.
Union of India & 3 Ors ...Respondent/s
With
MC(WP(C)) No. 206 of 2026
-B E F O R E-
HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH
13.03.2026
[1] Heard Mr. Kh. Tarunkumar, learned Sr. counsel
assisted by Ms. Julekha Khan, learned counsel appearing for the
petitioner; Mr. Kh. Samarjit, learned Sr. counsel and DSGI assisted
by Mr. Nongdamba, learned counsel appearing for the respondent
nos. 1, 2 & 3.
[2] The case of the petitioner is that pursuant to an NIT
dated 23.12.2025 inviting tender Bids for outsourcing of Security
Services in the Regional Institute of Medical Science (RIMS),
Imphal through GeM Portal, as many as 40 Bids were submitted
and that except for one Bid all the other 39 Bids were disqualified
on technical grounds. It has been submitted that except for the
respondent no. 4, all the other 39 Bids were disqualified by the
authorities, which is reflected in the document at Annexure - A/1
in the present writ petition. The further case of the petitioner is
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that the Bids submitted by the petitioner was rejected only on the
ground that the petitioner firm did not possess valid Manipur Shops
and Establishment License.
[3] At the time of taking up of these matters, the learned
DSGI placed before this Court a letter dated 13.03.2025 from the
Section Officer (General) RIMS, Imphal in the form of an instruction
detailing the reasons for rejecting the Bids submitted by the
petitioner as well as other relevant information.
[4] On perusal of the said letter, it is found that the
Technical Evaluation Committee, RIMS held its meeting on
30.01.2026 to examine and discuss the technical Evaluation of the
Bid received from the interested parties and after such evaluation
only the following 2(two) firms are found to be eligible;
(i) M/S Manipur Securities Service (respondent
no. 4 herein);
(ii) M/S Ne Brother.
[5] It is also ascertained from the perusal of the said letter
that the Purchase Advisory Committee of RIMS, Imphal held a
meeting on 18.02.2026 to examine the representation submitted
by 15(fifteen) firms including the present petitioner in connection
with the evaluation and tender process and that on examination
of the said representation it is found that the Department of
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Labour, Government of Manipur has stopped renewing issuing
new license under the Manipur Shops and Establishment Act,
2021. It is also observed that the prospective bidders will be at a
disadvantage due to this halt and accordingly, the said Committee
decided to accept all those Bidders who possess valid license
under the Manipur Shops and Establishment Act, 2021 which is
valid till 31.12.2024.
The said committee found that as the Manipur Shops
and Establishment License submitted by the petitioner was valid
till 31.12.2023, the Bid submitted by the petitioner has been
rejected as disqualified. It is also further observed by the
committee that 6 Bidders participating in the tender process
possess valid Shops and Establishment License issued by the
Labour Department, Government of Manipur, which are valid till
03.12.2024, when the renewal of the license was halted by the
Department of Labour, Government of Manipur.
[6] In view of the above, the respondent nos. 2 & 3 are
required to place before this Court the following information;
(1) The ground on which all the other 38/39 Bids
have been disqualified/rejected.
(2) To make available the license issue under the
Manipur Shops and Establishment Act, 2021
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in respect of (i) M/S Manipur Security Service
and (ii) M/S Ne Brother which have been
submitted by them in connection with the
tender process.
(3) What action has been taken up in connection
with the 6 others participating Bidders which
the Purchasing Advisory Committee of RIMS
found to possess valid shop license issued by
the Labour Department, Government of
Manipur.
[6] Mr. Kh. Samarjit, learned DSGI prays for giving him
some time to enable the Authorities to furnish the above
information before this Court.
[7] As prayed for, list this case again on 18.03.2026 at
the motion stage for consideration of the prayer for passing
interim order.
[8] Till then no further proceeding be held in connection
with the said tender process without leave of this Court.
JUDGE
Lucy
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