ABY STEPHEN Vs. RANNY - PERUNAD GRAMA PANCHAYAT AND

JUDGEMENT

(1.) The petitioner responded to a quotation, sought for by the first respondent Grama Panchayat, for supply of sewing machines and other accessories to the dress manufacturing unit run by the first respondent Panchayat under a self employment scheme for members of Scheduled Caste.

(2.) The petitioner's quotation was accepted by the first respondent and subsequently the petitioner had supplied four numbers of sewing machiners, two locking machiners, two cutting tables, two almirahs, etc. for a price of Rs.55,000/-. Aggrieved by the non-disbursal of the amount, this Writ Petition has been filed.

(3.) The petitioner had filed Exhibit P2 and P3 representations and later a lawyer notice was also sent to the first respondent. He was given a reply as per Exhibit P5 stating that the matter is under scrutiny and the amount would be paid after verification and sanction from higher authorities.