Jaswinderjit Singh vs State Of Punjab And Others

Tejinder Singh Dhindsa, J

This case has been taken up through Video Conferencing via Webex facility in the light of Pandemic Covid-19 situation and as per instructions.

Petitioner is a contractor.

It has been averred that the work of Construction of Streets in Sangam Vihar & Mann Singh Nagar, Ward No.9 of Jalandhar Central Constituency was allotted to the petitioner in December 2015. The work is stated to have been commenced on 10.01.2016 and was completed in all respects on 01.04.2016.

The short grievance raised in the petition is that inspite of the work having been executed and completed the payment of Rs.15,00,000/-approximately including security amount has not been released.

It is argued that the action of the respondent-authorities is arbitrary and unjust.

Counsel at this stage makes a submission that a legal notice dated 03.02.2021 (Annexure P-2) has also been served and he would be satisfied if the writ petition were to be disposed of with a direction to the concerned authority to examine the same within a stipulated time frame.

Submission made by counsel is found to be just and reasonable. In view of the above and without even ascertaining the correctness of the averments made in the petition I deem it appropriate to dispose of the writ petition with a direction to respondent No.3 i.e.the Jalandhar Improvement Trust, Jalandhar, to examine the claim of the petitioner against the backdrop of the legal notice dated 03.02.2021 (Annexure P-2) and to take a decision thereupon expeditiously and in any case within a period of eight weeks from the date of receipt of certified copy of this order.

Needless to observe that if any payments are found due to the petitioner, the same would be released without any further claim

Disposed of.