RAMA KANT NISHAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) At the request of learned counsel for the petitioner, let the Chief Electoral Officer-cum-Principal Secretary, Cabinet (Election) Department, Dhurwa, Ranchi be impleaded as respondent no.5. Necessary insertion in the cause title of the writ petition be made by the counsel for the petitioner in course of the day. Dr. Ashok Kumar Singh, Advocate appears and waives notice on behalf of the newly impleaded respondent no.5.

(2.) The present writ petition has been filed for issuance of direction upon the concerned respondents to release the admitted dues in favour of the petitioner for the work executed by him in the district of West Singhbhum during Loksabha General Elections, 2019.

(3.) Learned counsel for the petitioner submits that pursuant to work order as contained in letter no.354 dtd. 19/3/2019 issued under the signature of the Executive Officer, Municipal Council, Chaibasa- respondent no.4, the petitioner executed the work of fixing/installing double door/ramp and railing at different polling centres. After execution of the work, the petitioner submitted bill of Rs.5,73,675.00 before the respondent no.4. The respondent no.4, while sending the bill of the petitioner in original along with its photostat copy, vide letter no.591 dtd. 22/5/2019 requested the Deputy Election Officer, Chaibasa- the respondent no.3 to make payment of the said bill to the petitioner directly. It is further submitted that out of the said bill amount of Rs.5,73,675.00, the petitioner was paid Rs.1.50 lacs vide account payee cheque no.357452 dtd. 17/7/2019 and the balance amount of Rs.4,23,675.00 is still due to be paid to him. Despite several requests made by the petitioner to the respondent authorities, the balance amount of admitted dues for the said work has not been paid, which has compelled the petitioner to prefer the present writ petition.