Sanjay Kumar vs State of Uttarakhand & others

Heard learned counsel for the parties and perused the record.

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

"Issue a writ or direction in the nature of mandamus directing the respondents to make the payment of Rs.9,98,829/- to the petitioner for the work done by him before due date i.e. 19.11.2016 as mentioned in the Contract agreement."

Thus, this writ petition has been filed seeking mandamus to the respondent authorities to release the payment for the civil work done by the petitioner, under the order of respondents.

It has been stated that the work was granted to the petitioner for civil work, the details of which are given in Para 3 of the writ petition. This Court need not reproduce the said paragraph for the sake of brevity.

It is the submission of learned counsel for the petitioner that the petitioner made several requests to the respondents to make payment for the work done by him, but, to no avail. Hence, present writ petition.

While deciding the writ petition at the admission stage itself, regarding the payment of dues, following order is passed with the consent of learned counsel for the parties:

Respondents are directed to make payment of the admitted dues, if any, to the petitioner, at the earliest possible, but, not later than ten weeks of presentation of certified copy of this order.

Writ petition is disposed of accordingly.