BISHA TRADERS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The writ petition is under Article 226 of the Constitution of India wherein direction has been sought for upon the respondent to release the admitted dues in lieu of the work performed by the petitioner for the year 2014-15, 2015-16 and 2016-17 accrued against work order no.169 dated 01.03.2014, 177 dated 01.03.2014, 231 dated 16.09.2015, 120-21 both dated 07.09.2016 and 123 dated 10.09.2016 vide Annexure-1.

(2.) The contention of the petitioner is that the work in question has been performed and thereafter the bill has been raised for the want of allocation of the amount which has not been paid, therefore this writ petition has been filed.

(3.) Ms. Srishti Sinha, learned A.C to A.G for the respondents submits that the writ petition may be disposed of directing the authority to take decision in the matter in accordance with law.