SAI ENGINEERING SERVICES Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) Since the grievance of the petitioner in both these writ petition is similar in nature, they are taken up together and being disposed of by this common order.

(2.) W.P.No.30997 of 2013 is filed questioning the inaction of respondent No.2 in releasing the final bill amount payable to the petitioner for the works executed as per the agreement No.26/2010-11, dated 26.11.2010 in spite of the legal notice dated 20.04.2013 and representation dated 10.09.2013, as illegal and arbitrary.

(3.) W.P.No.13231 of 2016 is filed seeking to declare the inaction of the respondents in releasing the payment of Rs.15,49,609/- along with interest for the works completed by the petitioner Firm, despite the orders passed in W.P.No.32989 of 2012 and representations and the legal notices dated 20.04.2013, 19.10.2015 and 11.01.2016, as illegal and arbitrary and consequently to direct the respondents to make payment of Rs.15,49,609/- along with interest, as illegal and arbitrary.