Uttarakhand High Court
2 March vs State Of Uttarakhand And Others on 12 March, 2026
2026:UHC:1642-DB
IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL
THE HON'BLE CHIEF JUSTICE MR. MANOJ KUMAR GUPTA
AND
THE HON'BLE JUSTICE MR. SUBHASH UPADHYAY
Writ Petition (M/B) No.98 of 2026
12 March, 2026
Shubharambh Services and Another -----Petitioners
Versus
State of Uttarakhand and Others ----Respondents
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Presence:-
Mr. D.S. Patni, learned Senior Counsel assisted by Mr. D. Barthwal
and Mr. T.S. Phartiyal, learned counsel for the petitioners.
Ms. Rajni Supyal, learned Brief Holder for the State of
Uttarakhand.
Mr. Lalit Miglani, learned counsel for respondent nos.2 and 3.
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ORDER:
1. The present petition has been filed with the following prayers:
"i) Issue a writ, order or direction in the nature of certiorari quashing the entire impugned re-
tender dated 15-12-2025 (contained as Annexure no. 4 to this writ petition) initiated by the Respondents through the GeM portal for manpower supply at Nagar Nigam, Haridwar, being arbitrary, illegal and violative of Articles 14 and 19(1)(g) of the Constitution of India;
ii) Issue a writ, order or direction in the nature of mandamus commanding the Respondents No. 1 to 3 to conclude the original e-tender process dated 18.09.2025 and award the contract to the Petitioner as the L-1 bidder by executing the necessary agreement/work order forthwith;
iii) Issue a writ, order or direction in the nature of mandamus direct the Respondents to cancel the GeM tender and re-invite fresh tenders for the work with the same terms and conditions as contained in the original tender dated 1 2026:UHC:1642-DB 18.09.2025 to ensure healthy and transparent competition;"
2. Shri Lalit Miglani, learned counsel for Nagar Nigam Haridwar states that the writ petition has become infructuous as work order has already been issued in favour of the successful bidders.
3. Learned counsel for the petitioners after making submissions at some length prays for withdrawal of the instant writ petition with liberty to the petitioners to challenge the award of contract in independent proceeding.
4. Accordingly, the writ petition stands disposed of as withdrawn with liberty in terms of the prayer made.
5. Pending application, if any, also stands disposed of.
(MANOJ KUMAR GUPTA, C. J.) (SUBHASH UPADHYAY, J.) Dated: 12.03.2026 SS SUKHBANT Digitally signed by SUKHBANT SINGH DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=71978f9c61bfde0ba69967c787b1764ea7bc7dd129a8a6380 SINGH d49b1885e628615, postalCode=263001, st=UTTARAKHAND, serialNumber=2D8B71B8D8E345F6B7F95B1DD4FB4BEBD2B7D72C42 261361AED33172F152148D, cn=SUKHBANT SINGH Date: 2026.03.13 10:11:49 +05'30' 2