B MANOJ KUMAR RAO Vs. STATE OF ODISHA

JUDGEMENT

(1.) The petitioner had entered into an agreement dated 6.1.2015 with the opposite party no.5 for execution of work, namely, "Improvement to Luchapada PWD Road to Shaktinagar via-Srimanagar, Merasahi, Badasahi road in the District of Ganjam under NABARD Assistance, RIDF-XIX".

(2.) The value of the work as per the agreement was Rs.13,25,16,680/-, the stipulated date of commencement of the work was 6.1.2015 and the date of completion of the work was 5.7.2016.

(3.) Clause 19 of the Detailed Tender Call Notice (DTCN) provides for incentive to the contractor for early completion of work, which reads as follows:-