Nirmal Singh vs State Of Uttarakhand & Others

Manoj Kumar Tiwari, J

According to the petitioner, pursuant to the work orders issued to him from time to time, he has undertaken civil construction work in Rajaji Tiger Reserve.

Grievance of the petitioner is that no payment has been made to him for the construction done by him, pursuant to the work orders.

Learned counsel for the petitioner submits that when petitioner approached the concerned authorities, then he was assured that payment would be made to him as soon as necessary funds are received from the State Government.

This fact has been disputed by learned Brief Holder, who submits that two letters, which have been enclosed in the writ petition, have been issued by one Mr. Tej Pal Singh Panwar, after his retirement from the post of Forest Range Officer. Thus, according to him, there is no evidence that petitioner has actually undertaken civil construction work and further that any amount is due for such work.

Without entering into the merits of the case, this Court thinks that ends of justice would be met if petitioner is permitted to make representation to Director, Rajaji Tiger Reserve, who shall take decision thereupon at the earliest.

Accordingly, the writ petition is disposed of with liberty to petitioner to make representation to Director, Rajaji Tiger Reserve, within two weeks from today. If such representation is made within the stipulated period, Director shall look into the matter and take appropriate decision, in accordance with law, within a period of six months from the date of receipt of representation alongwith certified copy of this order.