SUDHIR PRAKASH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS writ petition clearly discloses how financial powers are abused by the State officials. Contracts are issued, work done but then when time for payments come, all hell breaks loose. For reasons, this Court cannot discuss, payments are sought to be denied, if not delayed on one pretext or the other. It is invariably once the contractors come to this Court, authorities suddenly wake up and put up an edifice of good Samaritans and volunteer to make payment. It is most regrettable and reprehensible manner in which State conducts itself.

(2.) AS pleadings are complete, writ petition, with consent of parties, is taken up for disposal.