ANIL KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) 21-05-2019 Counter affidavits in all these matters have been filed during the course of arguments. A copy of such affidavits have been handed over to the learned counsel for the petitioner in the Court. Let it be taken on record.

(2.) All the aforesaid writ petitions have been heard together and are being disposed off by this common order.

(3.) The petitioners, in all the writ petitions have prayed for direction to the respondents to pay to them the amount which is due against the bills submitted by them for having completed the allotted work in time and which is being withheld from them on the sole ground of the work having been completed in emergency and even prior to the sanction of the amount for the works.