SYED KHALID AHMAD Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) PETITIONER has filed this application for a direction to the respondents to make payment of Rs. 1,09,010/ - as he had done repair work of Chapra Reva Ghat Road in the year 1981 -1982. Earlier also for similar relief petitioner has filed C.W.J.C. No. 8168 of 1996 which was disposed of by order dated 6.8.1997 directing the petitioner to represent before the Secretary, Road Construction Division and the Secretary was directed to enquire into the matter and if it is found that the petitioner has done the said work, admitted dues should be paid.

(3.) ACCORDINGLY this application is dismissed.