XAVIER INSTITUTE OF SOCIAL SERVICE, RANCHI THROUGH ITS DIRECTOR, DR.(FATHER) ALEXIUS EKKA, R/O XISS, RANCHI Vs. STATE OF JHARKHAND THROUGH THE SECRETARY, SCHOOL EDUCATION & LITERACY DEPARTMENT, GOVT. OF JHARKHAND, RANCHI

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner claims to have executed work under agreement dated 15.4.2010(Annexure-1) entered into with the Jharkhand Education Project Council(J.E.P.C.) of 5% sample checking of DISE 2009-10 data of nearly 2150 schools of Jharkhand under the Sarva Siksha Abhiyan.

(3.) Petitioner through averments made in the writ petition has stated that the draft report and final report were submitted successively before the Respondent No.3 on 20.1.2011(Annexure-3) and 6.6.2012(Annexure-5) respectively. Other reports were also submitted in between. Despite submission of the reports in terms of the agreement, only the first instalment of 25% of the budget for the proposed work has been released. Remaining second and final payment has not been released allegedly on the ground of lack of allotment of fund. Petitioner has to approach this Court after his representations, such as Annexure-8 and 9 respectively, failed to redress its grievance.