RAMA KANT SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the petitioner and the State.

(2.) COUNTER affidavit has been filed on behalf of the State.

(3.) CLAUSE -12 of the said agreement reads as follows: - Materials recoverable or non recoverable (Directly issued to work) shall be issued to the contractor on proper hand receipt. Recovery of cost of materials will be made for the gross quantity issued and not for the quantity consumed in purport on to work billed for, materials issued in excess of requirement, beyond circle analysis, the recovery of cost of excess materials will be at double the issue rate as stipulated in the agreement.