M/S VAATSALYA CONSTRUCTION Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present petition has been filed praying for a writ of mandamus commanding respondent no.2 i.e. Executive Engineer, National Highways Division, Public Works Department, Rudraprayag ( for short "NH Division, PWD Rudraprayag") to release the pending admitted bills and GST amount immediately along with 18% interest.

(2.) The case of the petitioner is that it had carried out certain work of construction of road and had duly submitted its bill but despite the Executive Engineer, NH Division, PWD Rudraprayag having recommended for payment of the bills vide letter dtd. 27/12/2024 to Chief Engineer /Regional Officer NHAI, Dehradun, the requisite funds have not been made available nor payment has been made so far.

(3.) Learned counsel for the petitioner in support of his submission places reliance on the certificate of experience dtd. 7/3/2025 issued by respondent no.2 certifying the aforesaid work done by the petitioner and also on the letter of the Executive Engineer, NH Division, PWD Rudraprayag dtd. 27/12/2024.