OMPRAKASH GOYAL Vs. GENERAL MANAGER

JUDGEMENT

(1.) Heard.

(2.) By this writ petition under Article 226 of the Constitution of India, the petitioner is praying for issuance of writ of mandamus directing the respondents to release undisputed and admitted balance of Rs.54,17,039/- in respect of PVC bill for the work which was completed in the year 2011-12.

(3.) The facts of the case are that the petitioner was awarded works contract as per work order dated 14.10.2009 and upon completion of the work the respondents have issued the completion certificate on 25.1.2012. Upon completion of the work there were unpaid dues of running bills as well as bill for price variations amounting to Rs.1,60,54,912/-. Despite approval of bills for payment the concerned authorities, the respondents did not make the payment, therefore, the petitioner was forced to file W. P. No.26 of 2013, which has been disposed of by order dated 12.4.2013 observing that since bills have already been posted, therefore, the competent authority shall do the needful within two months. The respondents did not make the payment and, therefore, after completion of two months, Contempt Petition No.629 of 2013 was filed. It is contended that the same has been withdrawn on 30th August, 2013 on the basis of verbal assurance given by the authorities for release of the payment.