Thamei Ahem Thaninkhun vs State Of Manipur & 7 Ors
2026 Latest Caselaw 1797 Mani

Manipur High Court

Thamei Ahem Thaninkhun vs State Of Manipur & 7 Ors on 18 March, 2026

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

                                                                Item No. 1-2


               IN THE HIGH COURT OF MANIPUR
                         AT IMPHAL

                       WP(C) No. 204 of 2026 with
                       MC(WP(C) No. 213 of 2026

      Thamei Ahem Thaninkhun
                                                     .....Petitioner/s
                                    -Versus-
      State of Manipur & 7 Ors.
                                                     ....Respondent/s

BEFORE HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA

Order 18.03.2026 [1] Heard Mr. Ajoy Pebam, learned counsel for the petitioner. [2] The petitioner is one of the six bidders who submitted his bid in the NIe-T dated 18.07.2025 bearing No. EE-II/EEW/T-15/E- TENDER/2025-26/31 for construction of 50 (fifty) bedded girls hostel under Dharti Aaba Janjatiya Gram Utkarsh Abhiyan (DA-JGUA), 2025- 26 at Old Tamenglong Junior High School, Tamenglong, Manipur issued by the Executive Engineer, Division-II, Education Engineering Wing, Education (S) Department, Manipur and the same department also issued another NIe-T dated 18.07.2025 bearing No. EE-II/EEW/T-15/E- TENDER/2025-26/31 for construction of 50 (fifty) bedded boys hostel under Dharti Aaba Janjatiya Gram Utkarsh Abhiyan (DA-JGUA), 2025- 26 at Old Tamenglong Junior High School, Tamenglong, Manipur. [3] The petitioner has submitted his bid only in the NIe-T dated 18.07.2025 for construction of fifty bedded girls hostel. Out of the six bidders, four bidders including the petitioner and respondent Nos. 5 to 7 are declared as technically responsive and respondent No. 5 is L1 and petitioner is L2 in the financial bid evaluation. [4] The technical bid evaluation dated 02.09.2025 for construction of fifty bedded girls hostel is challenged on the ground that respondent No. 5 who submitted bids in both the NIe-Ts for construction of fifty bedded hostels for girls and boys, has submitted the same EMD bearing the same number i.e. HDFCR52025072995678147 and it is submitted that it is in violation of the terms of the tender at para 1.16. [5] Issue notice to the main petition as well as application for interim relief.

[6] Mrs. Ch. Sundari, learned G.A. accepts notice on behalf of respondent Nos. 1 to 4.

[7] Petitioner is directed to take step to respondent Nos. 5 to 8 by speed post within one week and file affidavit of proof of service. [8] Mr. Ajoy Pebam, learned counsel for the petitioner, submits that the proceeding of the NIe-T dated 18.07.2025 with respect to construction of fifty bedded girls hostel be stayed during the pendency of the present petition.

[9] However, Mrs. Ch. Sundari, learned G.A., on instruction, submits that work order has already been issued to the respondent No. 5 on 13.02.2026 and EMD of the petitioner has been refunded and in the circumstances, the prayer for stay of the proceeding of NIe-T may not be entertained.

[10] In the circumstances, the prayer for interim relief will be considered after filing of the counter affidavit by the State respondent.

             [11]           List this case on 22.04.2026.


KH.    Digitally signed
       by KH. JOSHUA
JOSHUA MARING                                                                   JUDGE
       Date: 2026.03.20
MARING 10:22:21 +05'30'
                    Kh. Joshua Maring