JOLIEN M MARAK Vs. STATE OF MEGHALAYA; DIRECTOR, COMMUNITY AND RURAL DEVELOPMENT MEGHALAYA; EXECUTIVE ENGINEER, COMMUNITY AND RURAL DEVELOPMENT

JUDGEMENT

(1.) The petitioner, Shri Jolien M Marak has filed the present petition under Article 226 of the Constitution of India seeking directions to the respondents to pay to the petitioner his legitimate dues as mentioned in para-22 of the petition along with interest @ 12% per annum w.e.f. 31.03.2008 till realisation.

(2.) In nut shell facts of the case as borne out from the petition are that the petitioner is a registered Class 'A' contractor and undertakes construction work on contract basis from various Government agencies.

(3.) It is stated by petitioner, that he had submitted his tender for the construction of Office and Staff Quarter at Gambegre, Group-II, West Garo Hills and quoted his rate @ 20% above the schedule rate for building works 2000-2001 and the respondent No. 2 accepted the tender of the petitioner at approximate value of Rs. 65, 69,000/- (Rupees Sixty Five Lacs Sixty Nine Thousand), vide memo dated 6th April, 2005 and the petitioner was required to deposit 1% of the tender value as Security Deposit within 15 days.