SPEED TRIP SERVICES INDIA PRIVATE LIMITED vs STATE OF UTTARAKHAND

UKHC010124512025

2026:UHC:9806-DB


IN THE HIGH COURT OF UTTARAKHAND
AT NAINITAL




HON’BLE THE ACTING CHIEF JUSTICE SRI MANOJ KUMAR TIWARI
AND
HON’BLE SRI JUSTICE SUBHASH UPADHYAY




WRIT PETITION (M/B) NO. 658 OF 2025


TH
29 OCTOBER, 2026


Speed Trip Services India Pvt. Ltd. …… Petitioner

Versus


State of Uttarakhand and another …… Respondents










Counsel for the petitioner : Mr. Amanjot Singh Chadha, learned
counsel

Counsel for the respondents : Mr. B.S. Parihar, learned Additional
Chief Standing Counsel with Mr. M.S.
Bisht, learned Brief Holder for the
State

: Mr. Ashish Joshi, learned counsel for
respondent No. 2



The Court made the following:


JUDGMENT: (per Sri Manoj Kumar Tiwari, A.C.J.)




1) By means of this writ petition, petitioner has





sought the following reliefs :
i) Issue appropriate writ, order or direction
directing respondent No. 2 to accept and
evaluate the petitioner’s tender submission dated
05.08.2025 for Tender No. 2025/214, treating
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the offline submission as valid and complete
compliance with tender requirements.
ii) Issue appropriate writ, order or direction
directing respondents to provide alternative
submission mechanism or extend the tender
submission deadline to accommodate the
petitioner and any other similarly effected
bidders who faced technical difficulties with the
official portal.
iii) Award appropriate costs of this petition to
petitioner as compensation for the prejudice
suffered due to systemic failures.”
2) A short counter-affidavit is filed by Manoj
Kumar Durgapal, Assistant General Manager (Personal),
Uttarakhand Transport Corporation. Paragraph Nos. 4
and 5 of the said counter-affidavit are reproduced
below :
4. That in compliance of the order dated 13.08.2025
passed by this hon’ble court, the hardcopy of the
technical bid submitted by the petitioner was opened
and examined by the tender committee of the
respondent no. 2 alongwith the technical bid of other
bidders and upon the evaluation of the technical bid,
the corporation vide its order dated 29.08.2025 had
declared 4 tenders successful in the examination of
technical bid and their financial bid were scheduled to
be opened on 29.08.2025 at 2:30 PM. It is stated
here that as per the terms and condition of the tender,
the petitioner could not qualify the stage of the
technical bid. And further, Letter of Intent (LoI) dated
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03.09.2025 has been issued to the successful tender.
A photocopy of the Order dated 29.08.2025 is being
annexed as Annexure No. SCA-1 to this affidavit.
5. That since, the petitioner has approached this
hon’ble court with the relief to the extent to direct the
respondent no. 2 to accept and evaluate the
petitioner’s tender submission dated 05.08.2025,
treating the offline submission as valid and complete
in compliance with tender requirement and in
compliance to the order dated 13.08.2025 passed by
this hon’ble court, the hardcopy of the technical bid
submitted by the petitioner was examined by the
tender committee of the respondent no. 2 wherein he
had failed at the stage evaluation of technical bid,
therefore, the present writ petition has been rendered
infructuous and as such the writ petition is liable to be
dismissed as infructuous.”

3) Mr. Ashish Joshi, learned counsel for
respondent No. 2 submits that since petitioner had
sought a direction to accept and evaluate his tender
submitted on 05.08.2025, which was entertained and
opened, therefore, the relief as claimed, do not survive.
He refers to the statement made in paragraph Nos. 4
and 5 of the counter-affidavit. Mr. Ashish Joshi has
informed us that Letter of Intent has also been issued
to the successful bidder.
4) In view of the subsequent developments
which have taken place after filing of the writ petition,
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we are also of the considered opinion that the relief
sought in the writ petition, do not survive. Accordingly,
the writ petition is dismissed as infructuous.
5) Pending application(s), if any, also stand
disposed of.
_________________________
MANOJ KUMAR TIWARI, A.C.J.




_________________
SUBHASH UPADHYAY, J.


TH
Dt: 29 OCTOBER, 2026
Negi








Digitally signed by HIMANSHU NEGI
DN: c=IN, o=HIGH COURT OF
UTTARAKHAND, ou=HIGH COURT OF
UTTARAKHAND,
2.5.4.20=bb3b60774012c1ef1dae20d13
aaf116e73351fdaf6878326386908a7f90
d5757, postalCode=263001,
st=UTTARAKHAND,
serialNumber=75BD9D0FB7F4A80990FC
51A722A6BC552D470EB4FD2F88DDF7C
18DB2A1524A4D, cn=HIMANSHU NEGI
Date: 2026.11.02 10:49:02 +05'30'
HIMANS
HU NEGI
4