ROBERTSON LAMARE Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) In pursuant to the order dated 13-07-2020, a joint inspection was conducted by both the parties to the petition at the site of the work of "Construction of water supply system for Greater Raliang Water Supply Project."

(2.) Copy of the site inspection report is placed on record. The report is signed by Superintending Engineer (PHE), Electrical Circle, Shillong, Executive Engineer (PHE), Electrical Division, Jowai, Sub-Divisional Officer (PHE), Electrical Sub-Division, Jowai, Junior Engineer (PHE), Electrical Sub-Division, Jowai and Mr. Robertson Lamare, the petitioner. The report discloses that 78.29% of the tender work has already been completed by the petitioner contractor.

(3.) Mr. A.Kumar, learned AG submitted that though in para 6 of the order dated 13-07-2020, his statement is recorded to the effect that an amount of Rs. 4.80 crores was given to the petitioner by way of advance/running bills, now it is revealed that some more amount was paid to the petitioner.