V.S. VAREIYO Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri R.S. Reisang, learned Senior Advocate appearing for the petitioner and Smt. Momota Devi Oinam, learned Addl. AG for the State respondents.

(2.) By the instant writ petition, the petitioner has prayed for issuing a writ of mandamus or any other appropriate writ to direct the respondents to release the security deposit amounting to Rs.3,18,756 (Rupees three lakhs eighteen thousand seven hundred fifty-six) with interest at the rate of 12% per annum.

(3.) According to the petitioner, he is a registered and special contractor by profession and belongs to Tangkhul tribe of Manipur. In the year 2009, the different contract works were awarded to him by the PWD, Manipur for which he deposited security deposits (SD) for a total sum of Rs.3,18,756/-. Although the works were completed in all respects in the year 2009 and 2010, the respondents had failed to refund the same.