NAW BHARAT JAGRITI KENDRA MOHALLA CONGRESS MAIDAN, THROUGH ITS SECRETARY, AND OTHERS Vs. PATNA MUNICIPAL CORPORATION THROUGH ITS COMMISSIONER

JUDGEMENT

(1.) Petitioner is a Non-Governmental Organization, which had done various sanitation works within the Patna Municipal Corporation region. As usual, for reasons, this Court will not discuss, once the work was done, payments have been inordinately delayed. This brought the petitioner to this Court. A counter affidavit has now been filed by Patna Municipal Corporation wherein in para. 14 it is now admitted that an amount of Rs. 7,40,000.00 is due to the petitioner but administrative sanction could not be obtained from the Standing Committee, which is likely to be convened shortly.

(2.) In view of the fact that the liability at least to the extent of Rs. 7,40,000.00, stands admitted, and the petitioner was due as far back as in 2006, I direct that within two months from the date when the order of this Court is filed before the Patna Municipal Corporation, payment must be made to the petitioner. If it is not made to the petitioner, as aforesaid, the same would be paid alongwith the interest at the rate of 12% per annum.

(3.) Needless to emphasize that if the payments are not properly made then the Patna Municipal Corporation should not expect from NGO to come to its aid in future. It may also be mentioned that mere payment of Rs. 7,40,000.00 would not end the matter because the Corporation would be obliged to settle the complete account of the petitioner and give details of payments being made as being admitted. This disposes of the writ petition.