K. S. MANI ELECTRICALS Vs. UNION OF INDIA

JUDGEMENT

(1.) Since the issue involved in both writ petitions, are one and the same, these writ petitions are disposed of by way of a common order.

(2.) In view of the order proposed to be passed by this Court in these writ petitions, there is no necessity for any impleadment. Accordingly, W.M.P. Nos.17551 and 17554 of 2022 are closed.

(3.) The crux of the issue involved herein is that during the years 2016 and 2017, the 5 th respondent assigned the work of erection of High Mast lighting system and external service connection at various places in Puducherry and Karaikal region to the petitioners herein. Though the said task was successfully completed by the petitioners, till date payments have not been disbursed to them by the respondents. In such circumstances, the respective petitioners have submitted several representations seeking for the aforesaid payments. However, it is the case of the petitioners that their representations seeking for payments in respect of erection of the High Mast Lighting system have not been considered, till date by the respondents and hence, they filed these writ petitions for issuance of appropriate direction from this Court.