LAWS(GAU)-2007-3-52

S SUPONG Vs. STATE OF NAGALAND

Decided On March 14, 2007
S SUPONG Appellant
V/S
STATE OF NAGALAND Respondents

JUDGEMENT

(1.) HEARD Mr. C. T. Jamir, learned counsel appearing on behalf of the petitioners and Mrs. Y. Longkumer, learned Government Advocate appearing on behalf of the Government respondents.

(2.) THIS writ petition has been filed praying mainly for directing the respondents to make payment of the petitioners' 12 (twelve) pending bills amounting to Rs. 9,24,015/- with interest as done in many other similar cases. According to the petitioners, they are petty contractors, who executed some works under PHE Department, Phek Division during the period 1984 to 1996 and the works were also duly verified by the concerned Verification Committee. Further, according to the petitioners, though the concerned officials of the PHE Department, Phek Division initiated a process for clearing the said pending bills and requested the Finance Department for releasing sufficient fund for enabling to clear them, the later has failed to do so.

(3.) IN the counter affidavit filed on behalf of respondents 2, 3 and 4, there is admission about the execution of various works by the petitioners during the said period, the verification by the concerned Verification Committee and the pendency of bills of the total amount of Rs. 9,24,015/ -. According to them, the Department is not in a position to clear the pending bills due to non-availability of fund for the purpose.