PATNA HUMS PIPES MANUFACTURING Vs. STATE OF BIHAR

JUDGEMENT

(1.) In this writ application the petitioner has prayed for issuance of a writ of or in the nature of mandamus directing the respondents to make payment of the alleged admitted amount of dues for supplies made by the petitioner by following the Purchase Preference Rules framed by the State Government.

(2.) The fact of the matter lies in a very narrow compass.

(3.) The petitioner is the owner of a registered Small Scale Industry. The Superintending Engineer Tube-Well Circle, Patna by reason of a letter dated 8-8-1979 as contained in Annexure-1 to the writ application sanctioned and revised the estimate and approved the construction of eight underground channels under Division Bihta. The Superintending Engineer had directed the Executive Engineer for obtaining supply of Hume Pipes from the petitioner at the rate of Rs. 135 per piece wherefor an agreement dated 15-6-1979 has been executed by and between the petitioner and the State of Bihar.