SUNIL KUMAR Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Learned counsel for the petitioner submits that the work was completed and bills were submitted. Those bills were also admitted and verified by the concerned Sub Divisional Officer, Panchayati Raj and work was also got inspected. However, the amount has not been released in spite of making representation dated 02.02.2018 (Annexure P-26) by the petitioner. Learned counsel further submits that the petitioner would be satisfied in case directions are issued by this Court to the respondents to decide and take action on pending representation dated 02.02.2018 (Annexure P26).

(2.) Keeping in view the limited prayer of the petitioner and without commenting anything on the merits of the case, the present petition is disposed of with a direction to respondents No. 3 and 4 to consider the pending representation and take necessary action in accordance with law within a period of six weeks from the date of receipt of certified copy of this order. In case the presence of the petitioner is required for any clarification or verifying the documents, opportunity of hearing be given to him.