BALAJI RAKESH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The instant writ application has been preferred for following reliefs:-

(3.) Brief facts of the case as it appears from the averments of the writ application is that the petitioner is primarily engaged in performing civil contract jobs for various Government Departments. For the work done by the Petitioner, the final bills are prepared by the said Government Department itself after taking into account the measurements and quantity of work done. Tax is deducted at source by such Department at the time of making payment. As and when the Petitioner receives the bills prepared by the Department and the Tax Deducted at Source ("TDS") certificate, it files its monthly return.