PARSURAM MANDAL Vs. STATE OF BIHAR AND OTHERS

JUDGEMENT

(1.) In this case, the petitioner is challenging the order dated 24.09.2014 passed by the Chief Engineer, Minor Water Resources Department, Bhagalpur whereby and whereunder he has rejected the claim of payment of amount of bill to the petitioner with respect to the construction of culvert in the road for the convenience of the villager.

(2.) Under the Chief Minister District Development Scheme, it was decided to construct the R.C.C. culvert near Jalla Bandh in Gram Panchayat, Sanhaula.

(3.) The work was allotted to the petitioner, in pursuance thereof, he entered into the work agreement dated 4.3.2008.