BHUSHAIAH G Vs. SUPERINTENDING ENGINEER

JUDGEMENT

(1.) The petitioner is questioning the action of the respondents in not paying an amount of Rs. 17,680/- which is said to be due to the petitioner under Contract No. 8/94-95 and has filed this Writ Petition questioning the said action as illegal and arbitrary.

(2.) For sake of convenience, it would be appropriate to extract the averments made in the affidavit filed in support of the above Writ Petition at paras 4 to 7 which are as under:

(3.) The petitioner has filed a copy of the letter No. DB/1093/22.4.1994 of the Irrigation Department wherein it is stated that the work covering one item in favour of the petitioner is accepted and the original agreement is said to be enclosed therewith.