EMM ESS TRADERS Vs. UT OF J&K

JUDGEMENT

(1.) Heard Mr. Manzoor Ahmad Dar, learned counsel for the petitioner.

(2.) The petitioner by means of this writ petition prays for payment/release of the funds as sought for in the communication dtd. 2/3/2017 in terms of the bills submitted before the respondents.

(3.) The petitioner is a Contractor associated with the work relating to the repairs of damaged electric transformers including supply of winding material, transformer oil and other related items. The petitioner had executed some works assigned to him by the respondent/Executive Engineer, EM&RE Division, Anantnag, including maintenance and conduct of repairs of electric transformers and execution of works under APDR. That liability on account of execution of work orders by the petitioner has gone to more than Rs.11.00 lacs in the year 2017-18 and out of the arrears, part payment has been released and balance of Rs.8.50 lacs remained payable in favour of the petitioner which includes Rs.6.00 lacs on account of maintenance of electric transformers, repairs conduct, supply of winding material, transformer oil etc and Rs.2.5 lacs towards APDS works. It is alleged by the petitioner that despite repeated requests, the grievance of the petitioner has not been redressed. The petitioner further submits that the respondent, Executive Engineer, EM&RE, Division Anantnag, informed him that requisition has been made to the Chief Engineer for allotment of funds vide communication No. 2453-54 dtd. 2/3/2017 and No. 3122-23/2017 dtd. 2/3/2017 but funds have not been released so far, which compelled the petitioner to file the present writ petition.