SANJAY MISHRA Vs. MUNICIPAL CORPORATION

JUDGEMENT

(1.) The present Writ Petition has been filed seeking for following relief(s):-

(2.) Brief facts which led to filing of the present Writ Petition are the petitioner who is basically a proprietor of proprietorship firm in the name of Boumonde Technology. The respondent No. 1- the Municipal Corporation Bhilai floated a tender to provide bio gas plant in concept of zero garbage disposal system inclusive of Drawings, Designs, Foundation Installation, Testing, Running & Maintenance for two years along with connection of bio-produce to the users with all fixtures.

(3.) The petitioner finding himself to be eligible for the said tender, participated and submitted his bid and later emerged as the successful bidder. A formal agreement was entered into between the respondent No. 1 and the petitioner for execution of the work for a sum of Rs.23,20,000.00. The work order subsequently was issued on 26/12/2016. The petitioner commenced the work and executed the same with full diligence. The respondents issued a completion certificate also in favour of the petitioner on 19/12/2019. However, even having satisfactorily completed the work, the respondent No. 1 did not show any response for clearance of the admitted dues accrued to the petitioner and payable by the respondent No. 1. The petitioner had been repeatedly praying for release of the undisputed amount without any favourable response from the respondents. Inspite of repeated correspondences and the representations when the petitioner was unsuccessful in getting the fruits due to him for the work carried out by him, he was compelled to file the present Writ Petition.