MONJUARA BEGUM, W/O: SHRI. ABDUS SHUKUR SARKAR, R/O: NEW BHAITBARI, P.O: Vs. STATE OF MEGHALAYA REPRESENTED BY THE PRINCIPAL SECRETARY TO THE GOVT. OF

JUDGEMENT

(1.) Heard Mr. A.H. Hazarika, learned counsel for the petitioner as well as Ms. N.G. Shylla, learned GA.

(2.) The petitioner 's case in a nutshell is that:

(3.) That the B.D.O./P.O, MGNREGS, Selsella C&RD Block, issued a Work Order dated 25-04-2012, and in pursuance of the Work Order, the Secretary V.E.Cs, placed a Material Supply Order Slip to the Firm of the petitioner, during the year 2012-13 and accordingly the Petitioner 's firm had supplied the Hardware Materials to 59 (Fifty nine) V.E.Cs, under Selsella C&RD Block, amounting to Rs. 63, 97, 764.00 (Rupees Sixty Three Lakhs Ninety Seven Thousand Seven Hundred Sixty Four) only, and after supplying the materials submitted the Bill which was duly authenticated by the Secretary of the respective V.E.Cs and also Technical Officer of Gram Sevak Circle respectively for an amount of Rs. 63, 97,764.00 (Rupees Sixty Three Lakhs Ninety Seven Thousand Seven Hundred Sixty Four) only which is still pending and the outstanding bill for supplying the said materials has not been sanctioned by the competent authority till date. It is also stated that the Deputy Commissioner and District Programme Co-ordinator, MGNREGS, Tura, approved the rate shown against each of the items including transportation, loading and unloading to all the notified centres vide Order dated 20-06-2011.