WIZITEC PRIVATE LIMITED Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Sri Ashwini Kumar Yadav, learned advocate holding brief of Sri Narendra Singh, learned counsel for the petitioner and Sri Mukul Tripathi, learned Standing Counsel for the State respondents.

(2.) By means of present writ petition filed under Article 226 of the Constitution of India, petitioner seeks issuance of appropriate writs, orders or directions, including a writ in the nature of certiorari for quashing the impugned indefinite blacklisting order bearing Letter No. SSA/J.S.P./12226- 34/2025-26 dtd. 26/11/2025 as well as the letter bearing No. SSA/District Resource Training/9852-60/2025-26 dtd. 29/9/2025, issued by Respondent No. 4, as the letter expands the scope of work of the petitioner and runs contrary to the Government Order dtd. 26/7/2024, and further seeks issuance of a writ in the nature of mandamus commanding the respondents, jointly and severally, to forthwith reinstate and restore the contract awarded to the petitioner for supply of 168 ECCE Educators and 40 Technical Instructors in District Shahjahanpur under Bid No.GEM/2025B5794364, to remove the petitioner?s name from the blacklist maintained on the GeM portal and from all records of the State of Uttar Pradesh and its authorities, to permit the petitioner to participate in future tenders and continue the existing contract without reference to the impugned blacklisting order.

(3.) The petitioner company is engaged in the business of providing manpower and outsourcing services to various government departments, and it challenges certain administrative actions taken by the respondents under the Samagra Shiksha Abhiyan, culminating in the blacklisting order dtd. 26/11/2025, which does not specify the period for which the petitioner company has been blacklisted.