- (1.) Heard Sri A.P. Mishra, learned counsel for the petitioner and perused the material available on record. No one has appeared on behalf of the respondents.
(2.) The petitioner has filed the present writ petition with the following prayer:- "(i) Issue a writ, order or direction in the nature of mandamus thereby commanding the opposite parties, specially the opposite party no.2, to make payment of Rs.2,05,537/- to the petitioner at an early date which this Hon'ble Court may deem just and proper towards the work carried out by the petitioner."
(3.) At the outset, it may be mentioned that earlier, the petitioner has filed writ petition bearing No.1013 (MB) of 2011, which was dismissed by Division Bench of this Court on 01.02.2011 and the following order was passed:- "The petitioner raises stale claim. The writ petition is, therefore, not maintainable and is accordingly dismissed. However, it is open for the petitioner to purse remedy elsewhere as provided under law. Dismissal of this writ petition will not come in the way of the petitioner in seeking appropriate remedy. It is also open to the petitioner to approach opposite party no.2 for the said purpose by making a representation." ;