SANJEET KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for the State as well as learned counsel for the respondent-BSFC.

(2.) The present writ petition has been filed for a direction to the respondent-State for payment of remuneration/commission to the petitioner as per terms of agreement executed between the petitioner and the Bihar State Food & Civil Supply Corporation Ltd., for supply of customs milled rice (CMR) to the BSFC since 2014 to uptill now.

(3.) Learned counsel for the petitioner submits that despite supply of CMR to the BSFC, Begusarai since 2014 in terms of agreement, the respondent BSFC has not paid any remuneration/commission despite several representations.