D. KUMAR AND SALES Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. R. Gohain, the learned counsel appearing on behalf of the petitioners. Mr. R. R. Gogoi, the learned counsel appears on behalf of the PHE Department.

(2.) The instant writ petition is filed by the petitioners challenging the non-payment of the admitted amount of Rs.23,58,763.00 for providing DTR fencing including civil works around transformers of various PWSS under Guwahati Division No.1, Guwahati to the petitioners by the Respondent Authorities.

(3.) The case of the petitioners herein is that the petitioner No.1 is a partnership firm incorporated on 1/4/2017 having its registered office at 4A, Mayur Garden, ABC, G. S. Road, Guwahati and the petitioner No.2 is the Senior Manager, Marketing of the petitioner No.1 Firm. Pursuant to the tender processes initiated by the Respondent Authorities in the Public Health Engineering Department, the petitioner No.1 was awarded with the work orders issued by the Respondent No. 6, for providing DTR fencing including civil works around transformers of various PWSS under Guwahati Division No-1, Guwahati. Accordingly, the Petitioner No. 1 completed the assigned task, and in pursuance of which the Office of the Respondent No. 6 issued the completion certificates. However, no action was forthcoming from the Respondent Authorities in releasing the admitted contractual dues to the petitioner No.1 firm. Hence, this writ petition.