D. KUMAR AND COMPANY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M. Sarma, the learned counsel appearing on behalf of the Petitioners and Mr. D. Gogoi, the learned Standing counsel appearing on behalf of the Respondents.

(2.) The instant writ petition has been filed being aggrieved by the inaction on the part of the Respondent Authorities in not making payment of the bills of the Petitioners.

(3.) The case of the Petitioners herein is that pursuant to a tender process initiated by the Public Health Engineering Department under Government of Assam, Mangaldai Division, the Petitioner No.1 was awarded two work orders both dtd. 21/1/2020 issued by the Respondent Nos.5 for Design and Construction of elevated service reservoir under Mangaldai Division, Mangaldai.