MANISH TRAVELS Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. Vinod Kumar Sharma, learned counsel for the petitioner. Also heard Mr. S.S. Baghel, learned Government Advocate, appearing for the State.

(2.) The present petition has been filed by the petitioner under Article 226 of the Constitution of India, seeking following reliefs:

(3.) Learned counsel for the petitioner submits that the tender was invited for taking bus under "Hamar Chhattisgarh Yojna" on rent from various travels agencies and the petitioner's agency was selected. Thereafter the petitioner successfully provided bus service and thereafter, only part payment was paid and for balance of Rs.16,64,714.00 is remaining. The petitioner made representation for balance on 23/11/2019, 5/2/2020, 10/7/2020, 17/10/2020, 2/3/2021 that he is facing financial hardship in Covid-19 season, but with no effect.