AVTAR SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioner is a contractor, who was awarded a contract for supply, testing and installation of a pumping plant at Pumping Station, Latowali, Haridwar by respondent no.2.

(2.) According to the petitioner, he completed the work to the satisfaction of respondent no.2, however, full payment for the work done has not been made to him. Thus, feeling aggrieved, petitioner has approached this Court seeking a direction to respondent no.2 to release the balance payment for the work done by him under the contract.

(3.) Mr. Bhupendra Bisht, learned counsel appearing for respondent no.2, on instructions, submits that Uttarakhand Peyjal Sansadhan Vikas Evam Nirmaan Nigam (respondent no. 2) was only the implementing agency and the work was to be funded by Haridwar-Roorkee Development Authority. He further submitted that since funds were not released by Haridwar-Roorkee Development Authority (respondent no. 3), therefore, full payment could not be made to the petitioner. He further submitted that now funds have been released by respondent no.3 on 1/10/2021, thus he assured the Court that respondent no.2 would take decision in the matter as early as possible.