K. P. MUNISAMY Vs. CHIEF ENGINEER (HIGHWAYS)

JUDGEMENT

(1.) We have heard Mr.J.Lawrence, learned counsel appearing for the appellant and Mr.r.Baskaran, learned Government Counsel appearing for the respondents.

(2.) This appeal is directed against the order dated 0202.2021 passed in W.P(MD).No.20251 of 2018.

(3.) The said writ petition was filed by the appellant to direct the respondents 2 and 3 to disburse a sum of Rs.6,31,582/- along with 20% additional cash bill for the construction work performed by him by considering his representation dated 07.09.2018.