ASHOK KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) In this writ petition, the petitioner has sought for direction to the respondents concerned to take necessary steps for making payment of admitted dues of Rs. 1,29,727/- in connection with Agreement No. 4 of 1992-93 and, further of Rs. 74,435/- in connection with Agreement No. 5 of 1992-93.

(2.) In paragraphs 11 and 12 of the writ petition it is stated that the petitioner completed the work within time with respect to Agreement Nos. 4 and 5 of 1992-93 and necessary entries were made in the M.S. No. 216, 164 and 236 respectively. In paragraph 13 of the writ petition it is stated that against Agreement No. 4, payment of Rs. 5,13,706/- and against Agreement No. 5, payment of Rs. 5,88,647/-were made in different instalments. Since thereafter the petitioner personally approached the concerned authorities, but no appropriate action has yet been taken.

(3.) Notice of this writ petition was served on the learned Advocate General appearing for the respondents, including the Secretary, Chief Engineer (North), Administrative Officer and other officials of the Minor Irrigation Department on 15.7.2003, but no counter affidavit was filed.