MAHESH CHANDRA KAKATI Vs. STATE OF ASSAM

JUDGEMENT

(1.) The instant Writ Petition has been filed by the petitioner claiming a direction upon the respondent authorities to pay the amount of Rs.7,89,262.00(Rupees seven lakh eighty nine thousand two hundred sixty two) only, which is the amount due against the Final Bill No.RA/III/591/5, dtd. 6/6/2009 and also for a further amount of Rs.2,43,395.00 (Rupees two lakh forty three thousand three hundred ninety five) only, which is the security deposit, lying with the respondent authorities in respect to the contract in question.

(2.) The facts as could be discerned from the Writ Petition is that the petitioner herein was issued a work order on 5/11/2007 for modernization of Sukla FIS under NABARD RIDF-XI modernization and re-construction of X-Drainage work at Chainage 16100.00 M of Canal 'D'. The petitioner duly completed the work and was issued a certificate of completion stating inter alia that the work was completed on 20/10/2010. Thereupon, the petitioner who was required to maintain the work for a period of one year from the date of completion also carried out the said maintenance.

(3.) Upon the said, the petitioner was entitled to the refund to the amount of Rs.2,43,395.00 which was deposited as the security deposit and further an amount of Rs.7,89,262.00, which was the amount to which the petitioner claims is entitled to as the final bill amount.