UPENDRA LAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the parties and considered the materials on record. This writ petition is being disposed of at the stage of admission itself by passing the following order:

(2.) In this writ petition, the Petitioner has prayed for issuance of a writ of mandamus commanding the Respondents to pay the amount of Rs. 2,00,365/- along with interest at the rate of 18 percent per annum. The Petitioner asserts that the said amount is due to him and should be paid to him by the Respondents for the repairing of the right hand side track of Dozer, Sproket of Dozer, left hand side and Compressor of Barnar Dam at Batia in the district of Jamui. According to the assertion of the Petitioner the said work was completed within the stipulated time i.e. on 4-4-1992 but the money has not been paid to him so far.

(3.) In this proceeding a counter affidavit has been affirmed by the Executive Engineer, Irrigation Mechanical Division (Jamui) and in paragraph 3 of the said counter affidavit ha has admitted that the total amount of Rs. 1,43,340/- is due to the Petitioner.