H.S. DAWNER Vs. STATE OF MANIPUR

JUDGEMENT

(1.) THIS is the second journey of the petitioner to this Court. Facts leading to filing of both the writ applications are as follows: -

(2.) THE petitioner was entrusted with execution of certain works by the Executive Engineer, Khuga Canal Division No.1, IFC Department, Manipur in June, 2008.

(3.) MR . M. Devananda, learned counsel appearing for the petitioner drew the attention of the Court to the measurement book annexed to the writ petition and submitted that last page of the measurement book and endorsement has been made by the Executive Engineer that the work has been completed and the petitioner is entitled to Rs. 76,04,935/ - (Rupees seventy six lakh four thousand and nine hundred thirty five ) only after deduction of Rs. 6,10,038/ - (Rupees six lakh ten thousand and thirty eight) only from the value of the work done. This being an undisputed amount, there is no reason on the part of the state respondents to reject the claim of the petitioner and refuse payment of the said admitted amount.