Nripendra Kumar Sinha vs The State of Bihar

Heard learned counsel for the petitioner and learned

counsel for the State.

In the present case, the petitioner is claiming that

respondent No.3- the Principal Secretary, Energy Department,

Government of Bihar, Patna be directed to release the fund with

respect to the work discharged by him.

It is admitted fact that the petitioner was awarded a

contract by the Energy Department and in pursuance thereof, he has

completed the work in terms of the agreement, but payment has not

been made to the petitioner.

Learned counsel for the State submits that though the

work was allotted by the Energy Department, but due to internal

arrangement, the matter has gone to the Building Construction

Department.

It is the internal matter of the State and for that the

petitioner should not suffer in view of the fact that the Energy

Department in its counter affidavit has not disputed the claim of the

petitioner.

In such view of the matter, let the petitioner file a

proper application along with the copy of the present order before

the Principal Secretary, Building Construction Department,

Government of Bihar, Patna, who will examine the claim of the

petitioner after calling the records of the case and release the

admitted amount to the petitioner within a period of four (4) weeks

from the date of receipt of the application of the petitioner.

With the aforesaid observations and directions, this writ

application is disposed of.