BABULAL BASUMATARY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. R. Dhar, learned counsel for the petitioner; Mr. A Roy, learned Standing Counsel, Panchayat & Rural Development Department for the respondent Nos.1 & 2 and Mr. RK Mushahary, learned Standing counsel, BTC for respondent Nos.3 to 6.

(2.) This writ petition under Article 226 of the Constitution of India whereby the petitioner who was issued a formal work order dtd. 11/6/2018 by a sanctioned amount of Rs.16,15,680.00 in respect of land development at "Construction of Cell Bridge with approach road at Birinchiguri village near Babul house" under Sildi-Chirang Dev. Block. The petitioner submits that he has completed the work to the satisfaction of the authorities and submitted his bill. It is the further contention of the petitioner that in spite of acknowledgement of the said liability and statement of the utilization certificate, completion certificate, physical inspection report etc, the petitioner has not been paid his legitimate dues for which the petitioner has approached this Court under Article 226 of the Constitution of India.

(3.) Mr. Mushahary, learned Standing Counsel, BTC has submitted that though from the documents annexed to this writ petition it is prima facie reflected that the petitioner had completed the Contract-Work, but still there is requirement for verification of the matter. It is submitted that a decision has been taken by the respondent BTC authorities to examine all the pending claims relating to contract works and to that effect the respondent no. 2 has passed an order on 15/11/2021. As per the said order, the respondent BTC authorities have undertaken to examine all the cases relating to outstanding liabilities within a period of 6 [six] months from the date of issuance of the said order. Mr. Mushahary has placed a copy of the said order before this Court.