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Judgment
The petitioner approached this court seeking disbursal of the bills due to him for the contract works undertaken by him.
In the Counter affidavit filed by the Corporation, it is stated that pursuant to the direction of this Court in W.P.(C)No. 27119/2008, the bill of the
contractors were released based on the seniority list. It is submitted that strictly following the seniority, the petitioner's bill will be honored in
accordance with law. The said submission is recorded.
It is made clear that the Corporation shall not overlook the seniority for the disbursal of the bills and the petitioner's bills shall be honored in
accordance with the seniority.
It is submitted by the learned counsel for the petitioner that the petitioner completed his work three years back and the Corporation is denying the
matter stating that they are following the seniority list.
Having considered the plea as above, this Court is of the view that the Corporation shall consider the matter seriously and address the issue relating
to the payment to the contractors. They shall take a decision as to in what manner the contractors bill can be settled at the earliest. Such a decision
shall be taken by the Corporation, within a period of two months.
This writ petition is disposed of as above.