RAJENDRA SINGH CHAUHAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioner is a Contractor. According to him, he completed the work, for which contract was given to him, to the satisfaction of the concerned authorities, however, the security amount, deposited by him, has not been released so far.

(2.) By means of this writ petition, petitioner has sought following reliefs:

(3.) The breakup of the amount deposited by the petitioner, as security, has been indicated in paragraph no. 9 of the writ petition.