MAHESWAR JETHI Vs. STATE OF ORISSA

JUDGEMENT

(1.) WHEN this matter is taken up, nobody appeared on behalf of the Petitioner to move this Writ Petition nor any mention has been made on behalf of the Learned Counsel for the Petitioner for adjournment of the case. I have gone through the contents of the Writ Petition.

(2.) THE Petitioner, who is a Works Contractor, earlier working as such under Opposite Party Nos. 3 and 4 has filed this Writ Petition for quashing letter dated 04.12.1996 issued by Opposite Party No. 2 (Annexure 8), whereby the Petitioner was intimated that he has no outstanding dues pertaining to the work executed by him vide agreement Nc.21 F/2 of 19986 -87 of erstwhile Project Division, Sambalpur and for a direction to the Opposite Party No. 2 to make payment of the Petitioner's arrear arid settled dues as per Annexure -6 to the Writ Petition.

(3.) SINCE the Petitioner has filed this Writ Petition claiming certain monetary dues and an alternative remedy is available to him for realization of his outstanding dues from the Opposite Parties as per the provision of law, this Court cannot entertain the Writ Petition by exercising its power under Article 226 of Constitution of India.