RAJENDRA SINGH Vs. GENERAL MANAGER EAST CENTRAL RAILWAY

JUDGEMENT

(1.) THIS request case has been filed by the petitioner for appointment of an Arbitrator to resolve, settle and decide the dispute and differences between the petitioner and the respondent-railway authorities in terms of agreement No. 2/Misc/ DNR/98-99 dated 8.9.1998 (Annexure-1) executed by the then Deputy Chief Engineer (Bridge), Eastern Railway, Danapur, Patna, now recognized as Divisional Engineer (Bridge), East Central Railway, Danapur, (respondent no. 4) for and on behalf of the President of India (Union of India) and also by the petitioner-Company through one of its partners Raju Kumar Singh.

(2.) THE claim of the petitioner is that he completed the work as per the agreement, but the amount as per the said agreement was not paid to him and hence the petitioner sent a letter dated 27.9.2006 (Annexure-3) through its counsel stating that although the work was completed but the amount agreed upon was not paid. To the said petition a reply was sent by the respondent-authorities on 25.10.2006 (Annexure-4) disputing the claim of completion of work and stating that payment has already been made equal to the worth of the work done. THE petitioner again sent a rejoinder dated 16.12.2006 (Annexure-5) to the respondents-authorities giving the details of the work done and their respective values.