MV MURALIDARAN, J. - (1.) Heard Mr. Y. Nirmolchand, learned senior counsel assisted by Mr. L. Raju, learned counsel for the petitioner and Mrs. Momota Devi Oinam, learned Addl. AG for the respondents.
(2.) This writ petition has been filed by the petitioners seeking a writ of mandamus directing the respondents to pay a sum of Rs.6,54,900/- with interest at the rate of 18% per annum due to them for the supply of the materials in terms of the Work Order No.3/35/IED-1/Supply/2004-05/21, dated 20.10.2006.
(3.) The case of the petitioners is that they have been authorised to do all the activities of supply of Engineering materials and execution of contract works assigned by the Government. The petitioners used to supply equipments and other materials to the Government Departments and execute other works awarded to them by the Government from time to time. According to the petitioners, they have supplied materials indicated in the Supply Order dated 20.10.2006 to the erstwhile Electricity Department on 23.10.2006 and the materials were received by them in good condition and acknowledged by the department. After supply, the petitioners submitted the bill amounting to Rs.6,54,000/- and the concerned authority had also recorded the same in the relevant measurement book and liability bills including supporting documents was also submitted by the Deputy General Manager, Manipur State Power Distribution Company (MSPDC) Limited to the concerned authority. However, the respondents have failed to pay the bill amount. Hence, the petitioners have filed the present writ petition.;