SANJAY TIRKEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for petitioner and the State.

(2.) Petitioner is stated to be a registered Government Contractor of Notified Area Committee, Simdega who was allotted work under agreement no. 1F2/2010-2011 Part-I dated 12010 and 1F2/2010- 11 Part-II dated 9.3.2011 (Annexure-16 and 17 to the Supplementary affidavit) for construction of 12 Aangan Bari Centers in the District of Simdega. According to him work has been completed. Annexure-6, letter dated 299 dated 7.8.2014 would reveal correspondence between the Respondent no. 10 and 7 on the question of release of allotment. Annexure-11 series are reportedly the photographs of the completed Aangan Bari Centers submitted by the petitioner on being asked by the Respondent no. 7 & 10 through letter dated 8.5.2015 (Annexure-9).

(3.) Learned counsel for the petitioner has also relied upon Annexure-14, letter no 1099 dated 27.8.2016 issued by the Respondent no.7, where under the Respondent no.10 has been asked to release 5% security deposit to such Contractors who have completed their work of construction of the 18 Aangan Bari Centers since allotment for payment of their admissible dues have not yet been received. Learned counsel for the petitioner submits that in those circumstances claim for admissible dues have remained unredressed. Petitioner has approached this Court seeking payment of admitted dues in respect of the work executed under the agreements and also refund of the security deposit. Petitioner claims to have represented time to time such as Annexure-3 dated 22.12.2012, Annexure-5 dated 27.8.2013 and Annexure-12 dated 17.12.2015.