AMERENDRA KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) All these writ applications involving common questions of law and fact were heard together and are being disposed of by this common order.

(2.) The petitioner in these applications has prayed for issuance of a writ of or in the nature of mandamus directing the respondents to perform his statutory duties by setting the claim of the petitioner pending before them in terms of the provisions of Bihar Public Works Account Code and Bihar Financial Rules.

(3.) According to the petitioner, he entered into contracts with the State and the works pursuant thereto have been completed and (found) to be satisfactory by the concerned respondents.