MD. RAHIMULLA Vs. STATE OF ASSAM AND OTHERS

JUDGEMENT

(1.) This matter is covered by judgment dated 4.5.94 passed by this Court in Civil Rule No. 28 of 1994 (Nripendra Roy Vs. State of Assam) 1995 (1) GLJ 120 ]. Admittedly in this ease also the petitioner did work in Dhubri Kacluigaon Road under Gossaingaon Sub-Division and he did repair work of SPT Bridge No. 32/2 and as is evident from Annexure-F to the writ application. The value of the work done by him is Rs. 2.48,202.00. It is also admitted in Annexure-E that this work was completed long back but the payment has not been made to the contractor as yet. The Executive Engineer. PWD. Kokrajhar Roads Division wrote to the authority that the work has been completed and he admitted that Rs. 2.48.202.00 is due to the contractor. Out of it only an amount of Rs. 10.000.00 was paid and the balance amount is still outstanding from the year 1992. Though the Executive Engineer, PWD Roads Division as well as the Chief Engineer, PWD (Roads) wrote to the authority to pay the amount but nothing has been done. Hence, this writ application.

(2.) This writ application stands disposed of with a direction that the authority concerned shall pay the amount due to the petitioner as admitted by the authority itself within a period of 3 (three) months from the date of receipt of this order.

(3.) The petitioner may obtain a certified copy of this order and may produce, the same before the authority to do the needful in terms of this order.