BIRENDRA NATH BHUYAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) The instant writ petition has a chequered history of more than a decade when the petitioner has been time and again required to approach this Court for redressal of a grievance which has arisen for certain works done by him in the wake of the Assam Assembly Election of 2011. The petitioner had filed writ petitions in which directions were issued in favour of the petitioner. The writ appeal filed by the Department against such direction was also dismissed and the contempt petition was closed on the basis of certain communications which gave an idea that the grievance of the petitioner would be completely redressed. However, eventually, the same did not lead to complete redressal as a result of which, the present writ petition has been filed.

(2.) To address the issues, it is necessary to put on record the facts of the case in brief.

(3.) The petitioner is a registered contractor under the Public Works Department (PWD) Golaghat. In the wake of the State Elections of 2011, a number of works were taken up by the State Government including in respect of LAC No. 93 - Bokakhat with which the present lis is concerned. It is the case of the petitioner that various works relating to repair roads, culverts and bridges leading to various polling stations were allotted to the petitioner for urgent execution. The petitioner had completed all the works allotted within time and this fact is not disputed. In this connection the petitioner has referred to a certificate issued by the Golaghat State Road Division, Bokakhat certifying that 100% of the job was completed by the petitioner. Accordingly, the petitioner had raised a bill of Rs.121.929 lacs.