DINESH KUMAR CHOUBEY Vs. MUNICIPAL COUNCIL BHIND

JUDGEMENT

(1.) Heard.

(2.) Petitioner has filed this petition for a direction to the respondent, Municipal Council, Bhind to make payment to the petitioner for the work which he had completed in pursuance to the work order.

(3.) The petitioner had been awarded a work order for completion of certain construction work. As per the petitioner, he had completed the aforesaid work and submitted bills to the Municipal Council, Bhind, however, the Municipal Council has not made payment to the petitioner. The petitioner stated that he completed the work of Rs. 2,24,638/- and that amount has not been paid yet to him. The petitioner also filed a letter dated 31-12-2005 issued by the Chief Municipal Officer, Municipal Council, Bhind. It has been informed to the petitioner by the aforesaid letter that the amount could not be paid to him due to paucity of fund.