Pradip Kumar Pradhan vs State Of Odisha And Others

This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

The Petitioner (Pradip Kumar Pradhan) has filed this writ petition with a prayer to direct the Opposite Party No. 3 to accord permission extending period of contract to complete the work of construction of HL Bridge over Local Lallah at 2nd Km. on Bhejingwada to Gumuka Road in the district of Malkangiri under BSY vide Divisional Agreement No. 64P1 of 2018-19 of Execution Engineer (R.W.), Division-II, Malkangiri in view of the recommendation as per letter dated 02.05.2022 of Superintending Engineer, Rural Works Division-II, Malkanagiri under Annexure-6.

Mr. Dalai, learned counsel for the petitioner submits that on the application of the Petitioner dated 25.04.2022 to extend the time to complete the aforesaid work up to 30th June, 2022, the letter has been issued by the Superintending Engineer vide letter dated 02.05.2022 addressed to the Chief Engineer, (Bridges & Buildings), O/o the Engineer-in-Chief, Rural Works, Odisha, Bhubaneswar to allow the petitioner up to 30th June,2022 for completion of the bridge project. He further submits that no follow up action has been taken by the Chief Engineer in that respect.

Learned counsel for the State submits that after taking necessary decision by the Chief Engineer, the same will be communicated to the petitioner. She further submits that within a week, the decision will be communicated considering the letter dated 02.05.2022.

In view of such, the order will be communicated to the petitioner accordingly. Till a decision is taken, no coercive action shall be taken against the petitioner.

With the aforesaid observation, this writ petition is disposed of.

Urgent certified copy of this order be granted on proper application.

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