A TO Z SUPPLIERS Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The present Writ Petition has been filed by the Petitioner seeking for release of payment of goods supplied by the Petitioner to various Government Schools, amounting to Rs.92,46,312..00

(2.) Perusal of the record would show that the demand for supply of the sport equipments was made by the Department on 16/2/2012 and the supplies of the same were also made in the same year i.e. on September, 2012. The present Writ Petition has been filed by the Petitioner only on 8/5/2022, i.e., after about 10 years.

(3.) This Court finds the claim of the Petitioner to be highly and inordinately belated. The only reason given by the Petitioner for the said delay is the so called criminal prosecution against the concerned District Education Officer as also the Petitioner then. However, considering the fact that the demand was made in the year 2012 and the supplies were also made in the same year itself, nothing prevented the Petitioner from approaching the Department for making the payment promptly. If the Petitioner has not availed the said remedy for more than a decade for whatsoever be the reason, the Petitioner now cannot be permitted to revive their claim by filing a Writ Petition after 10 years.