G. L. PRASAD Vs. DRAVIDIAN UNIVERSITY

JUDGEMENT

(1.) The petitioner prays for a writ of mandamus declaring the action of respondents in not reimbursing the service tax to a tune of Rs.29,66,570.00 paid by the petitioner in works contract, even after approval of the Works and Building Committee as illegal, arbitrary and violative of Articles 14 and 19 of the Constitution of India and for a consequential direction to respondents to reimburse the afore stated amount with interest @ 24% per annum.

(2.) The petitioner's case succinctly is thus:

(3.) It should be noted before filing counter by the respondents, the learned single Judge of this Court (Hon'ble Sri Justice D.V.S.S.Somayajulu) heard the matter and in view of the submission of the learned Standing Counsel for the respondents, having found that there was no much dispute about the liability of the respondents to reimburse the service tax amount to the petitioner, allowed the writ petition on 17/9/2019 and directed the respondents to pay the amount claimed by the petitioner along with interest @ 10% per annum from the date of bill till the date of actual payment within two months from the date of receipt of a copy of the order.