R. N. Tilhari,J. - (1.) Heard Shri Ram Ji Trivedi, the learned counsel for the petitioner and the learned Standing Counsel for the State opposite parties.
(2.) The petitioner has filed this writ petition seeking a writ of mandamus directing the opposite party Nos. 2 and 3, i.e., District Magistrate, Hardoi and the District Panchayat Raj Officer, Hardoi respectively, to release the admitted and verified amount of Rs. 6,87,800/- to the petitioner with interest thereon from the date of entitlement of payment of admitted amount till the date of actual payment.
(3.) Learned counsel for the petitioner has submitted that the petitioner is engaged in catering work. His quotations for providing catering services were accepted in respect of Awasiya C.L.T.S. Training Programme with effect from 06.10.2017 to 10.10.2017, 26.10.2017 to 30.10.2017, 11.12.2017 and 07.03.2018 under Swachh Bharat Mission Scheme(Rural). The petitioner did the catering work and submitted bills for payment from time to time aggregating to Rs. 6,87,800/-, but the payment under those bills has not been made. He submits that the liability for payment of the amount was admitted by the opposite parties as according to him the bills were verified by the Accountant and consequently the non-payment is not justified.;