RABINDRA JHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Binod Poddar, learned senior Counsel appearing for the petitioner and the Counsel for the State.

(2.) The petitioner has made two prayers in this writ petition firstly to direct the respondents to release the amount of Rs. 61386/- along with interest from May 1992 till the date of payment against the work executed by him in the year 1992 and the second is to direct the respondents Department to immediately appoint an Arbitrator for adjudication of dispute arose between the parties with regard to the balance claim amount of Rs. 92,089/- along with interest.

(3.) According to the petitioner, he was allotted contract work in the year 1990-91 for the work of Kansjor Left Canal project at a total estimated cost of Rs. 1,83,511/-. According to him, he completed the work in the year 1992 itself but for the said work done by him, only a part payment of Rs. 30,036/- was made to him and an amount of Rs. 61,386/- remained due.