NISHAT AHMED Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) With the consent of the learned counsel for the parties, the present petition was taken up for final consideration.

(2.) The present writ petition has been filed by the petitioner for directing the respondents to release the payment amounting to Rs.24.85 lacs in favour of the petitioner on account of execution of the following restoration works:

(3.) It is stated that the petitioner was assigned the job of execution of above mentioned works by the District Administration. The petitioner completed the aforesaid works satisfactorily in the year 2016 and then again in the year 2018. The aforesaid restoration works were executed by the petitioner time to time as and when the abovementioned roads were damaged and the petitioner completed the same without any delay in order to ensure safe transportation and the respondents assured the petitioner that the payment will be released in his favour. Respondent No. 6 vide communication dtd. 7/3/2019 addressed to respondent No. 2 submitted a statement showing the work done and liabilities on account of the restoration of the roads done by the petitioner and requested respondent No. 2 to arrange the funds to the tune of Rs.24.85 lacs so that long pending liability of the contractor, petitioner herein be cleared. Thereafter, respondent No. 6 vide communication dtd. 10/10/2019 again requested the respondent No. 5 to arrange the aforesaid amount to clear the liability of the contractor.