ELU ZELIANG Vs. STATE OF NAGALAND & OTHERS

JUDGEMENT

(1.) (Oral) - Heard Mr. Chuba Jamir, learned counsel for the petitioner as well as Mr. EY Renthungo, learned Govt Advocate.

(2.) Counter affidavit has been filed on behalf of the respondents. Mr. EY Renthungo, learned Govt Advocate has drawn my attention to the relevant portion of the Govt affidavit.

(3.) The writ petitioner is seeking a direction from this Court t be issued to the respondents to make payment of his bill amounting to Rs.6,33,274.00 which has been pending with the State Govt for supply of dietary items to Central Jail, Dimapur for time period from Feb., 1994 to Aug., 1995.