WILSON JERANG Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. O. Pada, the learned counsel for the writ petitioner and Mr. S. Tapin, the learned Senior Govt. Advocate for the State respondents.

(2.) The facts of the case in brief is that the petitioner was given work order for construction of boundary wall covering 150 meters, vide work order issued under Memo. No.PSG/ICDS-68-07-970-73, dated 21.11.2007-08 (Annexure-1), which was signed by the Deputy Director (ICDS), Pasighat. Pursuant to the issuance of the work order, the petitioner completed the construction work by making a double brick boundary wall, but he was only paid for Single Brick wall. Being aggrieved, the petitioner served a legal notice to the Director of Social Welfare, Women and Child Development Department, which was received by the said authority on 29.08.2011. As per the said notice, it was the claim of the petitioner that the fencing wall was for an estimate price of Rs.9,51,959/-, but he was only paid Rs.3,22,549/-. Hence, he demanded payment of the balance amount i.e., Rs.6,29,410/- from the said authority. Having received no response, the petitioner has filed the present writ petition.

(3.) Mr. O. Pada, the learned counsel submits that from the communication dated 03.03.2010 of the Deputy Director, Divisional Level ICDS Cell, East Siang District at Pasighat to the Director of Social Welfare Women & Child Development Department, which is annexed as Annexure-2 to the writ petition, it is clear that as per standard calculation, the estimated cost of 150 meters brick wall fencing is Rs.9,51,959/-. The petitioner having received only a sum of Rs.3,22,549/-, a sum of Rs.6,29,410/- is therefore still due to be paid to the petitioner. The said amount being an admitted liability, it should be paid to the petitioner.