SUNITA DEVI Vs. STATE

JUDGEMENT

(1.) Petitioner was allotted the rate contract for hiring of 8-12 MT Capacity Crane for replacement of damaged transformers ranging from 100 KVA to 630 KVA at Kathua and Hiranagar and its adjoining areas in pursuance to tender Notice No. KED/06 of 2019 dtd. 18/5/2016. After completion of the contract, the petitioner approached the respondent No.2 for extension of contract and he was allowed to continue in the contract till further orders. The respondents have now issued a fresh contract for the same work on 9/5/2019. It is submitted by the learned counsel for the petitioner that the petitioner had submitted the bills and cash memos from 28/2/2019 to May, 2019, duly verified by Assistant Executive Engineer, Electric and Mechanic R&E Division, Kathua and even though that this amount is admitted by the respondents, the same has not been paid to the petitioner till date. Thus, the petitioner seeks the release of admitted amount of Rs.10,00,000.00 due to him for the work done and for which he has submitted his bills and cash memos duly verified by the competent authority. The respondents despite assurance till date have not released the said amount.

(2.) Learned counsel for the petitioner submits that the petitioner would be satisfied in case the respondents are directed to consider the claim of the petitioner for release of the admitted amount, which is pending with them.

(3.) Notice.