ANIL KUMAR SINHA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has claimed for payment of arrears towards the work conducted by him and prayer is for a direction to respondents No. 3 to 7 to ensure payment of admitted dues to the tune of Rs. 41.63.016/- along with interest from February, 2005. The work executed by the petitioner is by way of consultancy services for Gram Bhagirathi Yojna.

(2.) When the writ petition was argued on the last occasion i.e. 5th September, 2011 it was brought to the notice of the Court that there is an objection pending before the Auditor General at the behest of Water Resources Department and the payment is not made on account of the pendency of the said objection. The writ petition has been listed today for admission.

(3.) Counsel appearing on behalf of all the respondents are present. On a close scrutiny of the documents and on consideration of the arguments advanced by the respective counsel, it is not disputed that certain work was handed over to the petitioner by respondents No. 4, 5, 6 and -7 i.e. Water & Power Consultancy Services India Limited (for short "WAPCOS"), Centre for Social & Environmental Care (for short "C-SEC") and LEA Associates, South Asia (for short "LASA") Private Limited. Thus apparently it is the said respondents who have not been paid their dues by the Water Resources Department. In the circumstances, evidently the payment to be received by the petitioner is either from WAPCOS of C-SEC or LASA. The Water Resources Department is not directly answerable to the petitioner.