SRINATH MISHRA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) SINCE the issues involved in both these cases are identical, they are being disposed of by this common order.

(2.) PETITIONERS in these writ applications, have prayed for issuance of an appropriate writ, directing the Respondents to release and to pay to them the admitted dues against the work done by them, for the year 2005 -06 which was allotted to them under the ˜Sampurna Gram Vikas Yojana -II.

(3.) LEARNED counsel for the petitioners would explain that the petitioner no. 1, namely, Srinath Mishra [in W.P. (C) No. 4372 of 2008] has completed the allotted work of construction of P.C.C. Road from the main road to the house of Ramzan Ansari vide Scheme No. 23 of 2005 -06. Likewise, the petitioner no. 2, namely, Sushil Singh, has completed the allotted work of Irrigation Drain for the amount of Rs. 99,800/ -from the 20' well of the Sushil Singh under Scheme No. 10 of 2005 -06 and the petitioner No. 3, namely, Sanjay Kumar Singh has allotted the work for construction of 20' Irrigation Drain from the 20' well (Damar village) under Scheme No. 12 of 2005 -06, for the amount of Rs. 98,800/ -. Learned counsel would further explain that the petitioner No. 1, namely, Kamala Pandey, [in W.P. (C) No. 4382 of 2008] has completed the allotted work of construction of Guard Wall under Scheme No. 3/2005 -06 under Kolhuwa Panchayat, nearby Longa River and was sanctioned Rs.98,500/ -. Likewise, the petitioner No. 2, namely, Rakesh Prasad [in W.P. (C) No. 4382 of 2008] has also completed the work of construction of P.C.C. Road from the main road to the house of Bihari Sao as Scheme No. 20 of 2005 -06 and was sanctioned Rs. 91,000/ -, whereas, the petitioner no. 3, namely, Ram Pravesh Prasad [in W.P. (C) No. 4382 of 2008] has also completed the allotted work for construction of PCC Road from the Mundan Ghat to Henho Road under Scheme No. 6 of 2005 -06 and was sanctioned Rs. 99,900/ -.