AJIT KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) IN this writ petition, the petitioner has prayed for a direction on the respondents to take measurement of the work done by the petitioner and to pay admissible amount and also to release the security money and advance money to the petitioner and further to close the contract.

(2.) IT has been stated that according to the petitioner, he was awarded contract work under the scheme, namely, Kuldiha Check Dam -cum -Cause Way by virtue of an agreement dated 9th October, 2004. In pursuance of the said agreement, the petitioner started the work. Nobody of the Department was available at the site for giving instruction regarding said contractual work. The petitioner aggrieved by the said non -co -operation wrote to the respondents for giving instruction, but in spite of his repeated requests, the same was not heeded upon. The petitioner had to face agitation of the villagers for not completing the work. In such situation, the petitioner made application to the respondents for closure of the contract, but the same was not considered and no action has been taken. Then the petitioner has filed this writ petition. The petitioner has stated that due to said non - co -operation of the respondents, the petitioner was put to heavy financial loss. The petitioner is entitled to get his security money, advance money as well as outstanding dues after the closure of the contract on taking measurement of the work done.

(3.) I have heard learned Counsel for the parties and considered the facts and materials brought on record. The respondents have admitted the contract and also that the work was done by the petitioner. The petitioner has sought a direction on the respondents to take measurement, whereas the respondents have stated that they were always ready to take measurement and for that they published notice in the daily newspapers fixing the date, but the petitioner did not turn up.