BHARAT LAL AND CO Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS is an appeal from the order of a learned single judge dated 29th November, 1978.

(2.) THESE are the facts. The appellant, Bharat Lal, sole proprietor of M/s. Bharat Lal & Co., entered into a contract with the respondent, Northern Railway, for doing conservancy wort at Ghaziabad. This contract was for a period of 2 years, that i-', from 1-7-1968 to 30-6-1970. A formal agreement was executed on 24-10-1968. Bharat Lal did the work assigned to him for 20 months. But the Railway did not pay him as per terms of the agreement. He was to be paid Rs. 830 per month. The Railway rescinded the contract on 20th November, 1969 with effect from 20th February, 1970.