JALARAM TRANSPORT Vs. MAHANADI COALFIELDS LTD

JUDGEMENT

(1.) The Petitioners in this writ application challenge the letter dated 6.3.2006 (Annexure-7) issued by the Sr. Accounts Officer (Bill), Mahanadi Coalfields Limited, with regard to deduction on account of Transportation from the bills of the Petitioners.

(2.) The brief facts leading to the writ application are as follows:

(3.) Mr. Mohanty, Learned senior Counsel for the Petitioners submits that once the contract was closed & the Petitioners had also got back their earnest money deposit as per the conditions of the contract & since there was no default on the part of the Petitioners in performing the work as per the terms & conditions of the contract, the Opp. Parties have no authority to deduct any amount from another subsisting contract, which has no connection with the previous contract, which has been closed.