INDRAKUMAR.T Vs. COMMISIONER

JUDGEMENT

(1.) IN these petitions, the petitioners are seeking consideration of their case for payment of the amount from the BBMP authorities in respect of the work which they had undertaken after having been issued the work orders. The petitioners contend that the work undertaken is for the years 2009-2010 in W.P. Nos. 616-630/2013 and 2011-2012 in W.P. Nos. 1300-1320/2013. In that regard, since the payments have not been made by the BBMP authorities by settling the bills submitted by them, they had filed the representations requesting the payment. Since, the representations were not considered favourably, the petitioners are before this Court. In that regard, they are seeking that a direction be issued to the BBMP authorities to settle the bills submitted by the petitioners in respect of the work completed.

(2.) THOUGH details relating to the nature of work carried on by the petitioners who are the contractors have been indicated in the petition, the same need not be adverted to in detail. All that requires to be noticed is that the petitioners are claiming that the work was carried out for the periods 2009-10 and 2011-2012 respectively in the two sets of writ petition. In that regard, they contend that there is no impediment for the BBMP authorities to consider and pay the amount as claimed by the petitioners by submitting the bills.

(3.) KEEPING in view this aspect of the matter, the request made in these petitions is to be considered. In that regard, insofar as the case in W.P. Nos. 1300-1320/2013 herein, the petitioners have made representation dated 12.12.2012. In the said representation, the petitioners have specifically indicated that the amounts are being withheld in the guise of pending CID enquiry, though the orders for which the petitioners have sought the payment being for the years 2011 and 2012 is not included in the scope of the investigation. Further, the letter dated 28/29.06.2012 is relied upon at Annexure-R to indicate that the BBMP authorities have addressed the letter to the Director General of Police, CID seeking return of the documents or the certified copies to enable them to make payment towards the work carried out.