V. GOVINDEGOWDA Vs. STATE OF KARNATAKA REP. BY ITS SECRETARY, THE CHIEF ENGINEER (C AND B), THE EXECUTIVE ENGINEER AND THE ASST. EXECUTIVE ENGINEER

JUDGEMENT

(1.) THE petitioner is before this Court seeking for issue of mandamus and direct the respondents to consider the representation dated 27.06.2012 as at Annexure -B to the petition. The petitioner is before this Court stating that he is a Contractor who had undertaken the road repair work in the District Major Roads Annual Maintenance Work Package -5 (Balance Work). In that regard, the petitioner contends that though he has carried out the work, the amounts due to him has not been paid. In that regard, the petitioner is stated to have made a representation to the third respondent as at Annexure -B. The grievance of the petitioner is that the same has not been considered in accordance with law.

(2.) THE fact as to whether the petitioner has undertaken the work as per contract and as to whether the payments are in fact due to the petitioner are all issues which would have to be considered by the third respondent while taking note of the representation made by the petitioner. Therefore, without expressing any opinion on the merits of the contentions, the third respondent is directed to consider and dispose of the representation dated 27.06.2012 as at Annexure -B. To enable expeditious consideration, the petitioner shall now file one more copy of the representation and the supporting documents with the third and fourth respondents within two weeks from the date of receipt of a copy of this order. The third and fourth respondents shall thereafter intimate the result of consideration to the petitioner as expeditiously as possible, but not later than three weeks from the date on which the representation is submitted. The petition stands disposed of accordingly.