DIGITAL CONTROL SYSTEMS Vs. STATE OF HARYANA

JUDGEMENT

(1.) The instant petition has been instituted under Articles 226/227 of the Constitution of India, 1950 seeking issuance of a writ in the nature of Mandamus directing the respondents to pay balance payment of Rs.17,70,000.00 qua the works executed by the petitioner, alongwith interest @ 12% per annum.

(2.) Learned counsel for the petitioner contends that the petitioner-firm had executed various works assigned to it by various Department of Government of Haryana including Municipal Corporation, Faridabad from time to time. In the year 2019, respondent-authorities invited tender for SCADA based Automation and Online Monitoring with Operation and Maintenance of 2 nos. of Intermediate Sewerage Pumping Station and Storm Water Disposal in Sector 13 and 14, Ward No. 32, Division-III, Faridabad. The details and the amount of the aforesaid work are mentioned in Para No.4 and 5 of the writ petition. The respondent-Municipal Corporation, Faridabad made the payment of all running bills during the period 3/10/2019 to 02.12.2021and even bills pertaining to extended period of work were also being cleared upto November, 2021 but the bills w.e.f. 3/12/2021 were not cleared by respondent-Municipal Corporation, Faridabad. The petitioner approached the respondents for a number of times, but nothing fruitful could be fetched. Thereafter, the petitioner submitted various representations dtd. 1/8/2022, 5/8/2022, 12/9/2022 and 20/9/22 (Annexure P-4) to the respondents but neither due amount has been released by the respondent- authorities nor any response has been received by the petitioner till date.

(3.) Notice of motion.