Unknown vs Nagar Panchayat Bhikiyasain And ...
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Uttarakhand High Court

Unknown vs Nagar Panchayat Bhikiyasain And ... on 30 July, 2025

                                                     2025:UHC:6644-DB
IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL
 THE HON'BLE CHIEF JUSTICE MR. G. NARENDAR
                               AND
      THE HON'BLE JUSTICE MR. ALOK MAHRA
              Writ Petition (M/B) No. 605 of 2025
                           30th July, 2025

 SIDCUL Solution Network and Another
                                                  ...........Petitioner
                                Versus

 Nagar Panchayat Bhikiyasain and Another
                                                  .......Respondents
 ----------------------------------------------------------------------
 Presence:-
 Mr. D.S. Patni, learned Senior Counsel assisted               by   Mr.
 Dharmendra Barthwal, learned counsel for petitioners.
 Ms. Sukhwani Singh, learned counsel for respondents.
 ----------------------------------------------------------------------
 JUDGMENT :

(per Mr. G. Narendar C. J.) Heard learned senior counsel for the

petitioners and learned counsel for Nagar

Panchayat.

2. The petitioner is calling in question the

following communication:

"Subject: Regarding work order for door-to- door garbage collection and solid waste management work in Nagar Panchayat, Bhikiyasain.

In relation to the above subject, this office had invited GEM tender- GEM/2025/B/6276364 for door-to-door garbage collection, disposal and user charge collection and for overall cleanliness system under Swachh Bharat Mission in accordance with Urban Solid Waste Management Rules- 2016 in the area of Nagar Panchayat

2025:UHC:6644-DB Bhikiyasain. Your financial bid was the lowest among the received bids and hence has been accepted by the constituted committee. Presently, in the said tender for door-to-door garbage collection and solid waste management work in Nagar Panchayat Bhikiyasain, the process of examining the tender along with all the files is underway at the level of higher officials.

Therefore, in continuation of the above, you are directed that after completion of testing in the said case, a separate order/work order will be issued to you to start the said work."

3. A bare reading of the latter part of the

above paragraph would reveal that the file has

been summoned by the higher-ups for verification.

The bid by the petitioner has not been rejected;

rather, the impugned communication itself

contemplates issuance of a separate work order.

4. It is the case of the learned senior

counsel that almost a month has passed and as

per schedule, the work was supposed to

commence on 1st July.

5. In the event, if the period of contract is

reduced, it is always open for the petitioner to

seek a compensatory extension of the period.

That apart, it is evident that the contract has not

2025:UHC:6644-DB yet been executed.

6. In that view of the matter, in our

considered opinion, the writ petition is premature

and any apprehension is unfounded. Accordingly,

the same is rejected.

7. There shall be no order as to costs.

(G. NARENDAR, C. J.)

(ALOK MAHRA, J.) Dated: 30.07.2025 Mamta