GALIB ISLAM Vs. STATE OF ASSAM

JUDGEMENT

(1.) The instant writ petition is filed by the petitioner challenging the non-payment of the contractual bill of Rs.44,67,663.00 for the work awarded to him vide the quotation dtd. 12/5/2016 issued by the Deputy Commissioner, South Salmara Mankachar District for supplying the good quality of common/grade-A/local (Raw) variety of rice, Masur dal (Big/Small) variety, Mustard Oil (with brand name) of 15 liters tin, Iodised salt, Chira, Gur, polythene sheet, Tarpaulin (size 15'X12', 15'X18'), Cattle feed (wheat bran), Baby food (Cerelac) etc. for distribution amongst the flood/erosion and other natural calamities affected people of South Salmara Mankachar District for a period of one year up to 31/3/2017 from the date of settlement under the terms and conditions mentioned in the said quotation.

(2.) The case of the petitioner herein is that pursuant to the quotation dtd. 12/5/2016, he submitted his quotation along with all the required documents before the authority concerned. It is stated that pursuant to the acceptance of the quotation(s) of the petitioner, several intent orders were issued by the Deputy Commissioner, South Salmara Mankachar District in favour of the petitioner in two dates, i.e. on 27/7/2016 and 28/7/2016 respectively directing the petitioner to supply the G.R. items and hand over the same to the Assistant Director, FCS & CA, Hatsingimari. Accordingly, the petitioner supplied the same and thereafter submitted bills against each intent order amounting to Rs.44,67,663.00 before the respondent authorities. However, the said amount has not been disbursed to him till date.

(3.) The learned counsel appearing on behalf of the petitioner submitted that the petitioner filed a writ petition before this Court being WP(C) No.28/2018 and the said writ petition was disposed of vide the common judgment and order dtd. 28/5/2018 passed in a bunch of writ petitions directing the respondent authorities to examine the claim of the petitioner and pass appropriate order indicating the amount payable to the petitioner within a period of 4 months.