GAUTAM SARKAR Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present writ petition has been filed for issuance of direction upon the respondents to clear the bills of the petitioner and to make the payment of the admitted dues for the work done by the petitioner assigned to him by the respondents.

(3.) Learned counsel for the petitioner submits that the Government of Jharkhand introduced scheme of NAREGA and MANREGA in the villages of Jharkahnd and the payment of the labours was decided to be made online in the individual accounts of the labours, which were to be opened in their respective village Post Offices. The respondents for better management and smooth running of Dumka Head Post Offices and its Sub-Offices, approached the petitioner for doing the work of storing the entire data works, accounts opening, ledgers posting of passbooks and others works to update and enter in computer, as the said Post Offices had no technical hand. It is also submitted that the quotation of the petitioner's company was approved at the rate of 0.25 paise per account for the purposes of ledger posting of S.O. SB Accounts of Dumka Head Office. The said approval was sent by the Senior Superintendent of Post Offices, Santhal Pargana Division, Dumka vide letter dated 07.09.2007. It is further submitted that though the petitioner executed the work continuously since September, 2007 and also received the payments till 11th November, 2014, but the bills have not been paid by the respondents since November, 2014. The petitioner ventilated his grievance by filing representation before the Senior Superintendent of Post Offices, Santhal Pargana Division, Dumka (respondent no. 2), who vide letter dated 30.11.2015 asked the petitioner to submit the bills through the Postmaster, Dumka Head Office. In the light of the aforesaid letter, the petitioner submitted his representation through the Postmaster, Dumka Head Office however, the bills with effect from November, 2014 has not yet been paid to the him.