STATE OF MANIPUR Vs. H.S. DAWNER

JUDGEMENT

(1.) THE decision rendered in this appeal shall also govern the disposal of other connected appeals being W.A.No.50 of 2012 and W.A. No.51 of 2012 because in all these appeals identical points is involved.

(2.) THIS is an appeal filed by the State (respondent in W.P(C) No.465 of 2012) under Rule 2 of Chapter V -A of the Gauhati High Court Rules against the order dated 10.92012 passed by the learned Single Judge in aforementioned writ petition.

(3.) IT is the case of the petitioner - respondent herein that they did some civil work which was awarded to them by the State Government and despite completion of the work in terms of the contract by the writ petitioner and submitting the bills for the work done, the State Government was not releasing the money and hence the petitioner was constrained to file this writ petition under Article 226/227 of the Constitution against the respondent -State authorities out of which this appeal arises directing them to pay/release the amount raised by the petitioner in the form of the aforementioned bills.