BIHARI LAL Vs. CHIEF ENGINEER

JUDGEMENT

(1.) Case called out.

(2.) In view of the above, I have gone through the pleadings in the petition.

(3.) The petitioner who is a contractor was awarded a contract for installation of Hand Pumps. On account of non-payment of dues for the installation of the Hand Pumps, the petitioner had filed a Writ Petition No. 22135 of 2006 and the same was dismissed vide order dated 21.4.2006 with the direction that the petitioner may approach the authorities for the purposes of payment of his dues by way of a representation. Thereafter, the petitioner has filed this petition seeking reference of dispute to arbitration under Section 11 of the Arbitration and Conciliation Act, 1996.