KHUMUKCHAM SYLVESTER Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri RK. Deepak, learned Advocate appearing for the petitioner and Shri H. Debendra, learned Government Advocate for the respondents.

(2.) By the instant writ petition, the petitioner has prayed for issuing a writ of certiorari to quash and set aside the order dated 17-03-2018 issued by the Managing Director, Manipur State Power Distribution Corporation Ltd. (hereinafter referred to as "the MSPDCL") and also to issue a writ of mandamus to direct the respondents to clear the outstanding bill to the tune of Rs.14,23,499/-.

(3.) Facts and circumstances as narrated in the writ petition, are that the petitioner's diesel jeep bearing MNS 6938 was hired by the Power Department, Government of Manipur for its official use at the approved rate of Rs.430/- per day initially for a period of six months starting from 01.01.2003 and the period of hiring was subsequently extended several times on the same terms and conditions till when it came to an end on 31.12.2013. The terms and conditions of the hiring include the following: