HARI TARO Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. Subu Tapin, learned counsel, appearing on behalf of the petitioners. Also heard Ms. Goter Ete, learned Addl. Senior Government Advocate, appearing on behalf of all the respondents.

(2.) These writ petitions, all together, 8(eight) in nos., are being disposed of, today, by common judgment & order, they being pertaining to similar and identical issues relating to non-payment of admitted outstanding bill to the petitioners, for various works they undertook under the respondent Department of Public Works, Government of Arunachal Pradesh.

(3.) In WP(c)224(AP)2011, it the case of the petitioner Sri Hari Taro, that he had completed the road cutting works executed and completed by him at DariChambang Road under the Rural Infrastructure Development Fund-XI Scheme in the year 2007-08 and out of Rs. 2,15,059.00, a sum of Rs. 1,15,000.00 has been paid to him by the respondent authorities. However, the contention of the petitioner is that the balance amount of Rs. 96,111.24 is still not paid to the petitioner despite repeated requests made before the appropriate authorities.