C. S. ENTERPRISE Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Dr. A. Todi, the learned counsel appearing on behalf of the petitioner. Mr. B. Chakraborty, the learned counsel appears on behalf of the respondent No.1; Ms. P. Baruah, the learned counsel appears on behalf of the respondent Nos.2 & 4 and Mr. M. Chetia, the learned Government Advocate appears on behalf of the respondent Nos.3, 5 & 6.

(2.) The present writ petition has been filed by the petitioner being aggrieved at the inaction on the part of the Respondent Authorities in not making payment of an amount of Rs.9,17,290.00for the supply made by the petitioner of plastic scales, trunks, rubber stamps, etc. as well as I-Cards, to the tune of Rs.9,17,290.00.

(3.) It is the case of the petitioner that pursuant to the work order being issued by the District Election Officer, Baksa, Mushalpur for the Lok Sabha Election, 2019 and the supply being effected by the petitioner in the year 2019, the Respondent Authorities for reasons best known, have not made any payment to the petitioner though the said amount has been duly admitted as would be seen from Annexure-III to the writ petition.