GIRJA SHANKAR DUBEY Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The petitioner executed contracts awarded by the Nagar Panchayat, Dondilohara, District Balod and despite issuance of completion certificate to the petitioner, the bills were not paid to him leading to filing of the Writ Petition (C) No. 579 of 2017, Girja Shankar Dubey v. State of Chhattisgarh and Others, and other connected matters. In the batch of the writ petitions, this Court directed the petitioner to move a representation before the Collector, District Balod raising his grievance and the Collector was directed to decide the dispute. Now, the Collector has decided the dispute by order dated 02.08.2017 in WPC No. 389/2018 and held that petitioner is entitled for payment of Rs. 25,634/-only, being aggrieved against the order of the Collector, this writ petition has been preferred by the petitioner.

(2.) Learned counsel appearing on behalf of petitioner would submit that impugned order dated 02.08.2017 as well as the inspection report dated 07.06.2017 is perverse, arbitrary, illegal and is unsustainable in law and, therefore, it is liable to be set aside.

(3.) Per contra, learned counsel appearing on behalf of respondent No. 5 would oppose the submissions made by learned counsel for the petitioner and submits that petition involves disputed question of fact and as such liable to be dismissed.