RAMESH KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard.

(2.) It is submitted on behalf of the petitioner that in spite of repeated requests, the respondents have not paid the admitted dues of the petitioner against supply of articles pursuant to the supply order Memo No. 78 dated 27.1.2006 and Memo No. 213 dated 18.3.2006 to the Aklabya Modal School, Kathijoriya and all Scheduled Tribe Residential Schools running under the control of Welfare Department within the Dumka District.

(3.) Counsel for the State on the other hand submitted that it is not known whether the claim of the petitioner is admitted or disputed and to what extent.