YOGENDRA KUMAR SRIVASTAVA,J. - (1.) Heard Sri Vikrant Pandey, learned counsel for the petitioner and learned Standing Counsel appearing for the State respondents.
(2.) The present writ petition has been filed praying for the following reliefs :- "(i) Issue a writ, order or direction in the nature of certiorari to call for record of the case and to quash the order dated 19.2.2020 passed by the respondent no.5 by which the payment of his earlier work has been denied on false ground that the payment has already been made (annexure no.1 to the writ petition). (ii) Issue a writ, order or direction in the nature of certiorari to call for record of the case and to quash the order dated 11.2.2020 passed by the respondent no.5 by which the contract of the petitioner has been cancelled (annexure no.2 to the writ petition). (iii) Issue a writ, order or direction in the nature of mandamus directing the respondent no.5 to pay the rest amount of the work done by the petitioner immediately. (iv) Issue a writ, order or direction in the nature of mandamus directing the respondents to not to take any coercive action against the petitioner. (v) Issue any other and further suitable writ, order or direction, which this Hon'ble Court may deem fit and proper in the circumstances of the case. (vi) To award of the cost of petition in favour of the petitioner."
(3.) The writ petition primarily seeks to raise a challenge to an order dated 11.2.2020 passed by respondent no.5 whereunder, the tender of the petitioner was rejected for the reason that at the time of inspection, the work was found to be not in accordance with the prescribed norms and despite repeated directions, neither the shortcomings pointed out were rectified nor was the work completed. The petitioner has also sought to challenge the subsequent order dated 19.2.2020 of the respondent no.5 in terms of which the contract awarded to the petitioner has been cancelled. A further prayer has been made raising a claim for payment of a balance amount stated to be due to the petitioner in respect of the completed work.;