Sahzad Ali vs State Of Uttarakhand & Others

Manoj Kumar Tiwari, J

Heard learned counsel for the parties through video conferencing.

According to the petitioner, he was awarded three different contracts for civil construction work by the Minor Irrigation Department. His grievance

is that despite completion of the work to the satisfaction of the concerned authorities, the payment due to him has not been released.

By means of this writ petition, petitioner has sought the following relief:-

“1) To issue a writ order or direction in the nature of Mandamus directing the respondents to make the payment of bills submitted by petitioner in

lieu of work completed by petitioner under (1) Agreement No. 08/EEMIHDR/Accer Khurd 1 (2) Agreement No. 09/EEMIHDR/Accer Khurd 11 (3)

Agreement No. 10/EEMIHDR/ Accer Khurd 111 along with reasonable interest to the petitioner as he has completed both the works within stipulated

time as mentioned in the agreement.â€​

Having regard to the facts and circumstances of the case, writ petition is disposed of with liberty to the petitioner to make separate

representation(s) for each of the three works, alleged to have been completed by the petitioner. If petitioner makes such representation(s) to

Executive Engineer, Minor Irrigation Division, Haridwar, then the decision thereupon shall be taken within six months from the date of receipt of

representation along with certified copy of this order.

Before taking decision, Executive Engineer shall call a report from the concerned Sub Division.