MUNNA BHAGAT Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Mr. A.K. Mishra, learned Counsel for the Petitioner, submitted that though the Certificate Officer, Topchanchi recommended for refund/adjustment of Rs. 68,757/- on account of elections and call for 'bandh' on several dates but in the counter affidavit, it is said that the same cannot be allowed as there was no such provision in the agreement and therefore the certificate case No. 66 of 2010-11 has been initiated against the Petitioner.

(2.) Mr. Dubey, on the other hand, submitted that there is no provision of such remission in the agreement and moreover Petitioner was aware of the elections when he took part in the bid and about the 'bandh' also, Petitioner cannot claim as he had entered into agreement with his open eyes. He further submitted that Petitioner is not entitled to any relief as he deposited only half of the bid amount.

(3.) In reply, Mr. Mishra submitted that interest will be calculated in the certificate case.