RAVI PAL SINGH SAINI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The case of the petitioner is that he is a contractor and proprietor of the firm M/s Saini Construction. He was assigned different repairing works of Tatbandh (pier) in the year, 2016 - 2017. He completed his work. But, the respondent no.4 has not paid his dues. He moved a representation dtd. 11/1/2021 before the Executive Engineer, Irrigation Division-V Haridwar, District Haridwar, the respondent no.4. The said representation is still pending. Therefore, the present writ petition has been filed by the petitioner under Article 226 of the Constitution of India with the following prayers:-

(2.) Heard Mr. Mohd. Safdar, learned counsel for the petitioner and Mr. Suyash Pant, learned Standing Counsel for the respondents.

(3.) Mr. Mohd. Safdar, Advocate appearing for the petitioner has requested to decide the present writ petition directing the respondent no.4 to decide the said representation as expeditiously as possible.